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National Company Law Tribunal judgments

20,341 judgments · page 896 of 1,018

Tribunals and Commissions07 Jan 2020

Lekhraj Bajaj (RP) Vs Rajeev Gupta

National Company Law Tribunal · (2020) 01 NCLT CK 0799

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 33, 34(1), 14, 33(5), 33(7)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions07 Jan 2020Allowed

M/s. Deccan Switchgears Vs M/s. Serwel Electronics Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0800

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 12, 13(2), 14, 14(1), 15, 17, 18, 19 and 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions07 Jan 2020

State Bank Of India Vs M/s Saber Paper Board Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0673

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(3)(b), 7(5)(a), 8, 8(1), 8(2), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31, 33, 238, 238AInsolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India, General Regulations, 1955-Regulation 76, 76(1), 77
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Tribunals and Commissions07 Jan 2020

Corporation Bank Vs Exclusive Fibers Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0805

Insolvency and Bankruptcy Code, 2016-Sections 33(1)(a), 33(2), 7, 34(1), 14, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions07 Jan 2020

BSE Limited Vs MFS Intercorp Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0806

Insolvency and Bankruptcy Code, 2016-Section 8(1), 8(2), 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securities Contracts (Regulation) Act, 1956-Section 21
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