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National Company Law Tribunal judgments

20,341 judgments · page 895 of 1,018

Tribunals and Commissions08 Jan 2020Allowed

Bank of Baroda Vs Shivpuri Water Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0945

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 13(1)(a)(b)(c), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertaking) Act 1970
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Tribunals and Commissions08 Jan 2020

M/s Indus Container Lines Private Limited Vs M/s SVMR Logistics Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0947

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 9(5), 13(2), 14(1), proviso (a) to (d) of Section 14(1), 14(2), 14(3), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 6, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions08 Jan 2020

Glister Hospitality Gurgaon Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 5(5), 10, 10(3)(a), 10(3)(b), 10(4), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jan 2020

M/s Modi Distillery (A Unit Of Modi Distillery Ltd) Vs M/s Gagan Distillers And Beverages Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0953

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 22(2), 22(3)(b), 25(h), 33, 33(2), 33(5), 33(7), 34(1), 34(4)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions08 Jan 2020Allowed

M/s. Shriram City Union Finance Limited Vs M/s. Premier Distilleries Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0896

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2020Allowed

S K Uni Print Private Limited Vs ADI Automotives Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(5)(i), 9(5)(2)(d), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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