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National Company Law Tribunal judgments

20,341 judgments · page 868 of 1,018

Tribunals and Commissions27 Feb 2020Disposed Of

Power Finance Corporation Limited Vs Krishna Godavari Power Utilities Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21, 21(2), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 33(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4)
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Tribunals and Commissions26 Feb 2020

M/s Worldwide Metals Pvt. Ltd. Vs M/s J.P. Engineers Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0715

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions26 Feb 2020Allowed

Phoenix ARC Private Limited Vs M/s. Limtex Agri Udyog Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0716

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions26 Feb 2020

Bank Of India Vs M/s. Little Bee International Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0684

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 19, 30, 30(4), 30(6), 31, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 2(1)(s), 4(2), 4(3), 12, 12(3), 13, 15, 32, 32A
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Tribunals and Commissions26 Feb 2020Allowed

Stressed Assets Stabilization Fund (SASF) Vs Jain Studios Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0718

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(7), 5(8), 60(1), 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
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Tribunals and Commissions26 Feb 2020

Noble Co-Operative Bank Limited Vs Independent TV Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0907

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Feb 2020

Himgiri Textiles Vs Shirt Company (India) Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0908

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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Tribunals and Commissions26 Feb 2020

Mr. Naveen Sachdeva (M/s. Jay Packaging) Vs M/s. Magppie International Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0909

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2), 9, 9(5)(i), 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Feb 2020Allowed

Manish Soni Vs Concept Eduventures Pvt. Ltd. & Anr.

National Company Law Tribunal · (2020) 02 NCLT CK 0912

Insolvency & Bankruptcy Code, 2016-Section 9, 13, 15, 14, 31, 33, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions26 Feb 2020

M/s. Gupta Ji Electric Company Vs M/s. Straight Edge Contracts Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0913

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 9(5), 14(1), 14(1) proviso (a) to (d), 14(2), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
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Tribunals and Commissions25 Feb 2020Allowed

Reliance Commercial Finance Ltd. Vs Vista Mining Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0915

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 13, 14, 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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