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National Company Law Tribunal judgments

20,341 judgments · page 872 of 1,018

Tribunals and Commissions19 Feb 2020Allowed

OM Logistics Limited Vs Micro Power Technology Pvt. Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0730

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Feb 2020Allowed

Dayanand Agarwal Vs Nekka Oil And Fats Private Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0731

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Companies Act, 1956
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Tribunals and Commissions19 Feb 2020Allowed

M/s Ambe Agrofoods Private Limited Vs M/s Eshal Foods Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0732

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 9, 34(1), 14, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 12, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions19 Feb 2020

Neha Jain Vs Venessa Metals and Alloys Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0733

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(1), 9(2), 9(3)(b), 9(3)(c), 9(4), 9(5), 9(5)(i), 9(5)(ii), 9(6), 14, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Feb 2020Allowed

Asset Reconstruction Company (India) Limited Vs Corporate Power Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0734

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Asset Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 13(2)
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Tribunals and Commissions19 Feb 2020Allowed

SB Aditya Power Projects Private Limited Vs Regen Infrastructure and Services Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0737

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application of Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Feb 2020Allowed

Mr. Mukesh Jain (Prop.) Of M/s. Paras Traders Vs M/s. Vardaan Contracts Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b)&(c), 9(5), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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