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National Company Law Tribunal judgments

20,341 judgments · page 897 of 1,018

Tribunals and Commissions06 Jan 2020

Union Bank of India Vs M/s. Nag (India) Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0808

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 15, 17, 18, 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions06 Jan 2020Allowed

Indian Overseas Bank Vs M/s. Coastal Energy Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0810

Insolvency and Bankruptcy Code, 2016-Section 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, Form 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19(1)
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Tribunals and Commissions06 Jan 2020Allowed

P Sriram

National Company Law Tribunal · (2020) 01 NCLT CK 0813

IBC, 2016-Section 12A, 60(5)
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Tribunals and Commissions06 Jan 2020Dismissed

Clutch Auto Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0814

Insolvency & Bankruptcy Code, 2016-Section 10, 14, 52, 53SARFAESI Act-Section 13(9)IBBI Liquidation Process Regulation, 2016-Section 44
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Tribunals and Commissions06 Jan 2020Allowed

Syndicate Steel Trader Vs VGA Developers Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0815

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Jan 2020

M/S. State Bank Of India Vs M/S. Sri Bir Ispat Pvt. Ltd.

National Company Law Tribunal · (2020) 01 NCLT CK 0818

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 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), 13(4), 14
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Tribunals and Commissions06 Jan 2020

Oriental Bank Of Commerce & Ors. Vs Anil Kumar (Resolution Professional)

National Company Law Tribunal · (2020) 01 NCLT CK 0819

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 30(6), 33(1)(a), 33(2), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 4(2)
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