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National Company Law Tribunal judgments

20,341 judgments · page 876 of 1,018

Tribunals and Commissions12 Feb 2020Allowed

M/s S.S. Engineers Vs M/s HPCL Biofuels Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0821

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 3(23), 2(f), 7, 238, 2, 3, 6, 8(1), 9(3), 3(6), 238A, 13, 15, 14, 31, 33, 7(7)Insolvency and Bankruptcy Code 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 5(1)(a), 5(1)(b), 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions11 Feb 2020Allowed

M/s. Disha Communications Private Limited Vs M/s. Sri Varadaraja Food Exports Private Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0934

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to 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 Commissions11 Feb 2020Allowed

Meti Finance Private Ltd. Vs Crystal Cable Industries Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0956

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Feb 2020

State Bank Of India & Anr. Vs Surina Impex Private Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0826

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 14, 33(5), 33(7), Chapter III of Part II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 5, 13, 15(1), 4(1)
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Tribunals and Commissions11 Feb 2020

Bank Of India Vs Vacc-Syn Biotech Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0827

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Feb 2020Allowed

Suresh Devasi Vs Kshama Builders and Developers Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0828

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Feb 2020Disposed Of

M/s. JM Financial Asset Reconstruction Company Limited Vs M/s. Bheema Cements Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0829

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30 (1), 30 (2), 30 (4), 30 (6), 31 (1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1), 39
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Tribunals and Commissions11 Feb 2020

SKM Steels Ltd. Vs Nirmiti Stamping Pvt. Ltd.

National Company Law Tribunal · (2020) 02 NCLT CK 0831

Insolvency and Bankruptcy Code-Section 9, 12 (A)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30 (A)
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Tribunals and Commissions11 Feb 2020

Duskline Infrastructure Pvt Ltd Vs Vertex Safety Products Pvt Ltd

National Company Law Tribunal · (2020) 02 NCLT CK 0833

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Feb 2020Allowed

Mr. Narayan Gajanan Vidvans Vs Special Prints Limited

National Company Law Tribunal · (2020) 02 NCLT CK 0943

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 14, 33, 52, 35 to 50, 52 to 54, 60Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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