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National Company Law Tribunal judgments

20,341 judgments · page 866 of 1,018

Tribunals and Commissions28 Feb 2020

Vivek Traders Vs BRK Foods Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0938

Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions28 Feb 2020Allowed

M/s. Mynah Industries Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0945

Insolvency and Bankruptcy Code, 2016-Section 30, 31, 29A, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 32, 61(3), 14, 43, 45, 50, 66, 53, 38(1)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6, 30(4), 35A
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Tribunals and Commissions28 Feb 2020Disposed Of

Encarta Pharma Pvt Ltd Vs Vikram Hospitals Pvt. Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0688

IBC, 2016-Section 15, 21, 25(2)(h), 30(2), 30(3), 33(1), 33(2), 34(1), Chapter III of Part IICompanies Act, 1956-Section 433, 434, 439IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36A, 39C
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Tribunals and Commissions28 Feb 2020Allowed

Vinnarasi Industries Vs UT Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0690

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 8, 13, 15, 14, 31, 33, 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)The Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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