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National Company Law Tribunal judgments

20,341 judgments · page 870 of 1,018

Tribunals and Commissions24 Feb 2020

Jai Balaji Industries Limited Vs Bholanath Ingots Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0860

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33, 14, 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions24 Feb 2020Allowed

ICICI Bank Limited Vs Tuljabhavani Cold Storage Private Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0861

Insolvency and Bankruptcy Code, 2016-Section 7, 14(1), 13, 31(1), 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 Commissions24 Feb 2020Disposed Of

Umesh Harjivandas Ved Vs Sadbhav Enterprises Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0862

Insolvency and Bankruptcy Code, 2016-Sections 5, 12, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29, 29A, 30(1), 30(2), 30(2a), 30(2b), 30(2c), 30(2d), 30(2e), 30(2f), 30(3), 30(4), 30(5), 30(6), 31(1), 60(5), 66Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 38(1A), 38(3), 39, 39(2), 39(4), 40
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Tribunals and Commissions24 Feb 2020

Jai Balaji Industries Limited Vs Bholanath Ingots Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0865

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(5), 33(7), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions24 Feb 2020Allowed

Aircom Travels Pvt Ltd Vs Mohan Motor Distributors Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0866

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 9 (3) (b), 13, 14, 15, 31, 33Insolvency and Bankruptcy Code 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions24 Feb 2020Allowed

Indraj Sharma Vs M/s. Navrang Roadlines Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0676

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162, 220
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Tribunals and Commissions21 Feb 2020Allowed

Aurora Carton House Vs M/s. Nobile Ice Cream Company Private Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0868

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 13, 14, 31(1), 33, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Feb 2020

M/s. Shyam Metalics And Energy Limited Vs M/s. Aanchal Ispat Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0870

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 13, 15, 14, 31, 33Insolvency 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 Commissions21 Feb 2020Disposed Of

M/s. Vaishno Engineer System Associates Vs Maa Tara Ispat Industries Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0873

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 14, 19(2), 33(2), 33(1)(b)(ii), 33(5), 33(7), 60(5)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 6, 30
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Tribunals and Commissions21 Feb 2020Allowed

Velli Paramasivam Vs M/s. Prism Johnson Limited & Anr.

National Company Law Tribunal · (2020) 02 NCLT CK 0874

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(21), 5(24), 7, 9, 10, 12A, 18, 21, 21(1), 21(2), 24(3)(c), 24(8), 60(5), 65, 214 to 216Insolvency and Bankruptcy Code (Amendment) Act, 2019NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Feb 2020

Aasrea E-tronics Vs Atek Infovision Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0936

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Enforcement of Security Interest Act, 2002
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