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National Company Law Tribunal judgments

20,341 judgments · page 886 of 1,018

Tribunals and Commissions22 Jan 2020

Libord Securities Ltd Vs Noble Explochem Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0727

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 9, 17, 18, 21, 23, 25, 27, 28, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 35, 37, 38, 38(1), 38(1A), 38(1B), 38(3), 39(4)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4
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Tribunals and Commissions22 Jan 2020

Jammu And Kashmir Bank Ltd. Vs Mir Kings Industries Pvt. Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0018

Insolvency And Bankruptcy Code, 2016 — Section 7, 7(5), 9, 14(1), 16(5), 17, 13(1)(b), 18(1)(f)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section13(2)Bankers Book Evidence Act, 1891 — Section 2(A)(a), 2(A)(b)
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Tribunals and Commissions21 Jan 2020

UCO Bank Vs Shree Shyam Pulp And Mills Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0728

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 29A, 230, 30, 53, sub-section 6 of Section 33Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions21 Jan 2020Allowed

Prism Johnson Limited [RMC (India) Division] Vs M/s. RNM Infra Private Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 13, 14, 31, 33, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions21 Jan 2020Allowed

M/s. State Bank Of India Vs M/s. Vrundavan Ceramic Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0731

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 10, 13, 14, 18, 19, 20, 21, 238AState Bank of India Act, 1955Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions21 Jan 2020Allowed

VIP Industries Vs Acaricide India Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0732

I&B Code, 2016-Section 33, 30(6), 12(1), 33(2), 33(1)(b)(i), (ii) and (iii), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 4(3)
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Tribunals and Commissions21 Jan 2020Allowed

Small Industries Development Bank Of India Vs Adkure Technologies Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0734

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 10, 13, 14, 14(1), 31(1), 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 Commissions21 Jan 2020

Tractebel Engineering Private Limited Vs Patnazi Power Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0737

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 33(2), 33, 12, 56, 30(6), 31, 34(1), 14, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions21 Jan 2020Allowed

Ajit Kumar Vs HAIL Tea Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 9(2), 9(3)(b), 9(4), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40A
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Tribunals and Commissions21 Jan 2020Allowed

M/s. Parikh Fabrics Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0739

I&B Code, 2016-Section 10, 12(1), 14, 22(3)(b), 30(4), 30(6), 33, 33(1)(b)(i), (ii), (iii), 33(2), 34(4)(c), 34(5), 35 to 50, 52, 52 to 54IBBI (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32 clauses (a) to (d), 32A
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