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National Company Law Tribunal judgments

20,341 judgments · page 888 of 1,018

Tribunals and Commissions20 Jan 2020

Corporation Bank Vs Unimark Remedies Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0966

Insolvency and Bankruptcy Code, 2016-Section 21, 30, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 32, 36, 60(5), 60(5)(a), 60(5)(b), 60(5)(c), 61, 61(3)Companies Act, 2013CIRP Regulations-Regulation 27, 35, 38(1), 38(1A)
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Tribunals and Commissions17 Jan 2020Allowed

Resolution Professional of JEKPL Private Limited Vs JEKPL Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0677

Insolvency and Bankruptcy Code, 2016-Sections 10, 12, 14, 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36(4A), 38, 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)
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Tribunals and Commissions17 Jan 2020

Dinesh Aggarwal Vs M/s Vignesh Alutech India Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0968

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions17 Jan 2020

Corporation Bank Vs M/s. Krrome Glass Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0683

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3)
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Tribunals and Commissions17 Jan 2020Allowed

Prafulla Shah Vs Safetec Healthcare & Hygiene Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0972

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14(1), 31(1), 33Insolvency 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 Commissions17 Jan 2020Allowed

Universal Digital Connect Limited Vs Gran Electronics Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0976

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Insolvency 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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