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National Company Law Tribunal judgments

20,341 judgments · page 884 of 1,018

Tribunals and Commissions27 Jan 2020

Agarwal Alloys Vs Yash Smelter Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 9, 21(8), 33(1), 33, 33(5), 33(7), 14, Chapter III of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 5, 13, 15(1), 4(1)
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Tribunals and Commissions27 Jan 2020Allowed

Central Bank of India Vs Loyal Auto Globe Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1050

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 33(2), 34(1), 53, 52Maharashtra Protection of Interest of Depositors Act, 1999Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36, 36(1)
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Tribunals and Commissions27 Jan 2020Allowed

Sarthak Gupta & Anr. Vs MLP Developers and Promoters Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0672

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5)(a), 5(8), 5(8)(a) to (i), 5(8)(f), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency 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
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Tribunals and Commissions27 Jan 2020Allowed

Syndicate Bank Vs M/s. Bhadreshwar Vidyut Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0699

Insolvency and Bankruptcy Code, 2016-Section 4, 7, sub-section 2 of Section 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement Security Interest Act, 2002
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Tribunals and Commissions25 Jan 2020

Bindal Agencies Private Limited Vs Regency Linx Exports Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0700

Insolvency and Bankruptcy Code, 2016-Section 8(2), 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Jan 2020Allowed

Bank Of Baroda Vs Fairdeal Marwar Garages Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0702

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Companies Act, 1956-Section 43A (1A), 43A (2A)
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Tribunals and Commissions24 Jan 2020

Modi Telecommunications Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 10, 5(5), 10(3)(a), 10(3)(b), 10(4), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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