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National Company Law Tribunal judgments

20,341 judgments · page 891 of 1,018

Tribunals and Commissions14 Jan 2020Allowed

Mr. Rahul Mittal Vs M/s BR Kohli Buildtech Pvt Ltd

National Company Law Tribunal · (2020) 01 NCLT CK 0763

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(C), 9(5), 14(1), proviso (a) to (d), 14(2) to 14(3), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions14 Jan 2020Allowed

Corporation Bank Vs M/s. Shakambari Rubber Private Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0765

Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions13 Jan 2020Disposed Of

M/s. Elite Brilliant Limited Vs M/s. ILC Industries Limited

National Company Law Tribunal · (2020) 01 NCLT CK 1066

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 43, 45, 50, 53, 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35A, 36A(2), 36A(11), 37(1)(j), 38(1), 38(1A), 38(2), 39(4), 40
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Tribunals and Commissions13 Jan 2020Allowed

Arvind Gaudana Vs Bank Of Baroda

National Company Law Tribunal · (2020) 01 NCLT CK 0766

Insolvency & Bankruptcy Code, 2016-Section 33(1)(a), 33(1), 14, 34(1), 33(1)(b)(ii), 33(5), 52, 33(6), 33(7), 9, 43, 45, 49
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Tribunals and Commissions13 Jan 2020Allowed

M/s Randstad India Private Limited Vs Dalmia Biz Medicare Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0768

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions13 Jan 2020Allowed

Andhra Bank Vs Krishna Knitwear Technology Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18, 19, 20, 21, 60(5), 65, 65(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Jan 2020

State Bank Of India Vs Adhunik Metaliks Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0777

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 53, 5(13), 5(16), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 7(1)
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