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National Company Law Tribunal judgments

20,341 judgments · page 885 of 1,018

Tribunals and Commissions23 Jan 2020

Khard Enterprises Vs Ramnath Developers Pvt. Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0679

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18Insolvency 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 Commissions23 Jan 2020

PVM Innvensys Private Limited Vs C-Tel Infosystems Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0709

Insolvency & Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(6), 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), 8(2)(a), 9, 9(2), 9(3)(b), 9(3)(c), 9(5), 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 5Limitation Act-Article 137
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Tribunals and Commissions23 Jan 2020Allowed

State Bank Of India Vs Raj Rayons Industries Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0710

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14(1), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions23 Jan 2020Allowed

Quippo Infrastructure Ltd Vs Mass Infrastructure Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0714

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5(20), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 31, 33, 9(5)(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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Tribunals and Commissions22 Jan 2020

M/s Suresh Chand & Sons LLP Vs M/s Bright Buildtech Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0716

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(7), 5(8), 5(20), 5(21), 7, 7(1), 7(2), 7(5), 8, 8(1), 8(2), 8(2)(a), 9, 9(1), 9(3)(b), 9(3)(c), 9(5), 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 5Limitation Act, 1963-Article 137, Section 5, 18
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Tribunals and Commissions22 Jan 2020Allowed

M/s Mahalaxmi TMT Pvt Ltd Vs M/s Tech Infra LLP

National Company Law Tribunal · (2020) 01 NCLT CK 0717

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 13, 15IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6
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Tribunals and Commissions22 Jan 2020

M/s K.B Tradexim Pvt. Ltd Vs Hwashin Industries Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0719

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 9, 29(2), 12, 30(4), 30(2), 29A, 53, 12(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38
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Tribunals and Commissions22 Jan 2020

Union Bank Of India Vs Purna Pharmaceuticals Private Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0720

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions22 Jan 2020

Sameta Metal Pro Private Limited Vs Win-Holt India Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0721

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 17, 18Insolvency 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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