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National Company Law Tribunal judgments

20,341 judgments · page 869 of 1,018

Tribunals and Commissions25 Feb 2020

Nandlal Khandelwal Vs Aparna Polyflex Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0918

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy Code 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions25 Feb 2020

M/s. B. Chokshi Chem Private Limited Vs M/s. Kemac Chem Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0919

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions25 Feb 2020Allowed

Mr. V. Duraisamy

National Company Law Tribunal · (2020) 02 NCLT CK 0920

IBC, 2016-Section 9, 12, 30(2), 33, 33(2), 34(1), 56I & B (AAA) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions25 Feb 2020

Comnet Resources (P) Ltd. Vs Robotics Infratech Pvt. Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0921

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4, 13, 15, 14, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions25 Feb 2020

Central Bank of India Vs M/s. Sunlight Extrusion Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0922

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 16, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(13)Companies Act, 1956
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Tribunals and Commissions25 Feb 2020Allowed

Oriental Bank of Commerce Vs M/s. Bansal Alumex Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0924

Insolvency and Bankruptcy Code, 2016-Section 7, 13 and 15, 14, 31, 33, 9(5)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions25 Feb 2020Allowed

Sanjay Ramkrishan Mantri Vs Rajit Rolling Mills Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0926

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Feb 2020Disposed of

In Re: J.L. Knit (India) Ltd (Liquidation Order)

National Company Law Tribunal · (2020) 02 NCLT CK 0928

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(b), Sub-section (6) of Section 30, 33, 33(2), Sub-Section (1) of Section 33 Clause (a) Sub-Clauses (i) (ii) and (iii), 34(1), 34(8), 52, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions24 Feb 2020

State Bank Of India Vs M/s. Tantia Constructions Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0930

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(4), 30(6), 31, 31(a), 31(1), 43, 45, 50, 53, 60, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 39(4), 49(4)
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Tribunals and Commissions24 Feb 2020Allowed

Variant Commercial Private Limited Vs Indian Mining Works Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0949

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002-(54 of 2002)
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Tribunals and Commissions24 Feb 2020

Shri Guru Containers Vs Tarang Exports Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0858

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 5(6), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6MSME Act, 2006-Section 15, 16
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