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National Company Law Tribunal judgments

20,341 judgments · page 875 of 1,018

Tribunals and Commissions13 Feb 2020

Punjab National Bank Vs M/s. Vijay Timber Industries Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0898

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 10, 13(1)(b), 14(1), 31, 33, 60(5), 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3)(A)
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Tribunals and Commissions13 Feb 2020Allowed

Ranstand India Private Limited Vs Dalmia Healthcare Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0899

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement Security Interest Act, 2002
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Tribunals and Commissions13 Feb 2020

Mr. Vijay Kumar Todi Vs M/s. Siddarth Organisation Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0901

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 9, 9(5)(2)(d), 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions13 Feb 2020Allowed

M/S Ashutosh Steels Private Limited Vs M/S Royal Pressing and Components Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0904

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 34(1), 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 12, 13
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Tribunals and Commissions12 Feb 2020Allowed

Bank of India Vs M/s Agnipa Energy Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0939

Insolvency & Bankruptcy Code, 2016-Sections 7, 9, 13, 14, 15, 7(7)(a)Insolvency & 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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Tribunals and Commissions12 Feb 2020

Ashapura Perfoclay Ltd. Vs Gajanan Oil Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0814

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 31(3)(a), 33, 33(1), 33(2), 33(5), 33(7), 34(1), 52, 233IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions12 Feb 2020Allowed

M/s. Shriram City Union Finance Limited Vs M/s. Spring Field Shelters Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0817

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Feb 2020

I-Promark Services Vs M/s Bony Systems and Technologies Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0819

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 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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