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National Company Law Tribunal judgments

20,341 judgments · page 873 of 1,018

Tribunals and Commissions18 Feb 2020Allowed

Manishbhai Baghabhai Aahir Vs Shree Raghuvanshi Fibres Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0744

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 16, 17, 18, 19, 20, 21Insolvency 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 Commissions18 Feb 2020Allowed

M/s. Tirupati International, (Sole Proprietor: Deepak Sultania) Vs Universal Auto Components Private Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0745

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 7, Sec.13, 14, sub-section (1) of Sec.31, 33, Sec.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 Commissions18 Feb 2020Allowed

Kamar Infrastructure Pvt. Ltd. Vs Sensetive Infra Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0746

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 15, 31, 33, 7(7)The Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(3), 40A
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Tribunals and Commissions17 Feb 2020Allowed

Trau Bros NV Vs Osia Gems Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0749

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5)(2)(d), 13, 14, 14(1), 31(1), 33Sale of Goods Act, 1930-Section 24Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Feb 2020

M/s. ATO (India) Limited Vs M/s. C. Doctor & Co. Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0752

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), Clause (b) of Sub-section (1) of Section 13, 14, 16, 15, 17, 18, 19, 20 & 21Companies Act, 1956Micro, Small and Medium Enterprises Development Act, 2006-Section 18
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Tribunals and Commissions17 Feb 2020Allowed

Bank of India Vs M/s. Eskay K 'N' IT (India) Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0754

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 9, 10, 13(1)(a)(b)(c), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions15 Feb 2020

M/S. Anurutan Textiles Private Limited Vs Sarveshwar Creations Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0757

Insolvency & Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 8(2)(a), 8 sub Section 2, 9, 9(3)(b), 9(3)(c), 9(5), 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions14 Feb 2020

Jai Trading Co. Vs Alipurdwar Tea Co. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0935

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 13, 15, 14, 31, 33, 7(7)The Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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