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National Company Law Tribunal judgments

20,341 judgments · page 883 of 1,018

Tribunals and Commissions29 Jan 2020Allowed

Corporation Bank Vs Speciality Polymers Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 1030

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 33(1), 34(1), 52, 53Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions29 Jan 2020

Uco Bank Vs M/s.Sasi Power Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 1031

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 8, 8(1), 8(2), 14, 15, 17, 18, 31, 33, 65, 75Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Recovery of Debts due to Banks and Financial Institutions Act, 1993-Section 19, 20
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Tribunals and Commissions28 Jan 2020Allowed

Dr.S.K.Srihari Raju Vs M/s. Leesa Lifesciences Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 12, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency 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 Commissions28 Jan 2020Allowed

M/s Grey Orange India Pvt. Ltd. Vs Quickdel Logistics Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0676

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(2)(d), 9(5)(i), 9(2), 9(4), 8, 238A, 14(1), 14(3), 31(1), 33, 16(3), 16(3)(a), 16(4), 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions28 Jan 2020Allowed

Mr. V. Shankar Vs Sri Ramanjaneya Ispat Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1034

Insolvency and Bankruptcy Code, 2016-Section 5(1), 9, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 32, 36(3), 53, 61(3), 238IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35(2), 36A, 37, 37(ca), 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Jan 2020Allowed

Corporation Bank Vs Ideal Energy Projects Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1038

I&B Code, 2016-Section 7, 7(1), 7(2), 7(5), 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Indian Limitation Act 1963-Section 18
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Tribunals and Commissions28 Jan 2020

Manish Agarwal Vs M/s Jayesh Tradex Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1039

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 30A, 31
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Tribunals and Commissions27 Jan 2020Allowed

Rajmahal Quartz-Sand & Kaolin Co. Vs BESCO Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0688

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(b), 9(3)(c), 9(5), 13 and 15, 14, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 31(5)
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Tribunals and Commissions27 Jan 2020Allowed

Indiabulls Consumer Finance Ltd Vs Shakti Refoils & Agro Foods Products Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 1041

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 13(1)(a)(b)(c), 13(1)(c), 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions27 Jan 2020Allowed

Mr. Ram Niwas Gupta Vs M/s Palm Developers Private Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 3(23), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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