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National Company Law Tribunal judgments

20,341 judgments · page 889 of 1,018

Tribunals and Commissions17 Jan 2020

Corporation Bank Vs M/s. Bansal Refineries Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0981

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Liquidation Process Regulation, 2016-Rule 12, Regulation 13
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Tribunals and Commissions16 Jan 2020

M/s. Punjabi Accessoriezz Pvt Ltd. Vs M/s Kredo Beauty Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0988

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Jan 2020Allowed

Punjab National Bank Vs Pushpam Plaza Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0989

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 Jan 2020Allowed

Mr. Prashantha H.M Vs Shree Balaji Betel Nuts Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0990

Insolvency and Bankruptcy Code, 2016-Section 9, 60 (1), 5 (20), 5 (21), 8, 9 (3) (a), 9 (3) (b), 9 (3) (c), 9 (3) (d), 9 (3) (e), 9 (4), 9 (5) (i) (a) to (d), 4, 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Jan 2020Partly Allowed

Mr. Venkatesan Sankaranarayan Vs Kridhan Infrastructure Private Limited & Ors.

National Company Law Tribunal · (2020) 01 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(4), 31, 33, 33(1), 33(3), 34, 34(1), 34(8), 35 (l), 60(5), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 12, 13
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Tribunals and Commissions16 Jan 2020

M/s. Arissan Power Ltd. Vs M/s. Vipul Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0994

Insolvency and Bankruptcy Code, 2016-Section 7, 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions16 Jan 2020Allowed

Santosh Devi Tibrewal @ Tibrewala Vs Surprise Steels Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0995

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(20), 13 and 15, 14, 15, 31, 33, 9(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Jan 2020Allowed

M/s. Harsh Foundry Fluxes and Alloys Vs M/s. Twenty First Century Castings Private Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0996

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5 sub-section 20, 9(5)(1), 13, 13(1)(b), 13(1)(c), 13(2), 14, 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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