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National Company Law Tribunal judgments

20,341 judgments · page 890 of 1,018

Tribunals and Commissions16 Jan 2020

Renu Bala Vs Shree Basant Oils Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1001

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 14(2), 14(3), 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 Commissions16 Jan 2020

M/s. Baaf Engineers Pvt Ltd. Vs M/s. Shri Gopal Agro Food Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 1004

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 8, 14, Sub-section (1) of Section 14, 15, 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Central Sales Tax (Registration & Turnover) Rules 1957
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Tribunals and Commissions15 Jan 2020

Nuvision (Delhi) Private Limited Vs FLPL Logistics Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1005

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions15 Jan 2020Allowed

M/s. Shambhu Agencies Pvt. Ltd. Vs Vipul Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0753

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions14 Jan 2020

Khandelwal Group Private Limited Vs Actus Town Planners Pvt. Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0754

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9 (3) (b) & (c), 13 (2), 14, 15, 17, 18, 19, 20Insolvency 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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Tribunals and Commissions14 Jan 2020

The Law Point Vs M/s Avon Infracon Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0756

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 3(12), 3(23), 2(23), 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Partnership Act, 1932-Section 69
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Tribunals and Commissions14 Jan 2020

Utsav Securities Private Limited Vs SNS Diagnostics Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0757

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17 and 18Insolvency 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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