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National Company Law Tribunal judgments

20,341 judgments · page 903 of 1,018

Tribunals and Commissions20 Dec 2019

Impex India Inc. Vs Seajaan Logistics Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0532

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions20 Dec 2019

Esspee Sarees Private Limited Vs M/s Skipper Textiles Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 3(6), 5(28), 7, 8, 9, 15, 18(1)(c), 21(3), 25(2), 29, 30, 30(2)(e), 32, 35, 38, 39, 40, 41, 42, 53, 60, 60(5), 240Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7 to 15, 8, 16 to 31A, 18, 36(2), 36(2)(l)
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Tribunals and Commissions20 Dec 2019

M/s Ambience Commercial Developers Pvt. Ltd Vs M/s Jot Impex Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0490

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 33, 33(2), 33(5), 33(7), 34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 36, 36A(I)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 6, 12, 13
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Tribunals and Commissions20 Dec 2019

Vikram Jhunjhunwala Vs Xecute HR Solutions Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0534

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 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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Tribunals and Commissions20 Dec 2019

Pooja Finelease Limited Vs Auto Needs (India) Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0536

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 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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Tribunals and Commissions20 Dec 2019Allowed

Pawan Kumar Nagraj Mehta Vs M/s Mehrotra Engineering Works Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0539

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
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Tribunals and Commissions20 Dec 2019Allowed

M/s ZTE Corporation Vs M/s Smartron India Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0540

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 30A, 30A(1)(a), 31, 31(c), 31(d), 33
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Tribunals and Commissions20 Dec 2019Allowed

IFCI Limited Vs M/s. G.K. Steel And Allied Industries Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0542

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 9, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SICA-Section 15
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Tribunals and Commissions20 Dec 2019Allowed

Bank of India Vs Way 2 Health Diagnostics Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0543

Insolvency & Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 14, 14(1), 13, 31(1), 33, 15, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Companies Act, 1956
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Tribunals and Commissions20 Dec 2019Allowed

Shri Perna Krishna Vs Konark Power Projects Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 12, 33, 33(1)(a), 33(2), 34(1), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 36A(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, 32A
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Tribunals and Commissions20 Dec 2019Allowed

BMS Tradewings Private Limited Vs Agron India Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0545

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 8, 14, 14(1), 31(1), 33, 13Negotiable Instruments Act, 1881-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Dec 2019Allowed

V.T. John Vs M/s Bristo Foods Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0546

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 7(5)(a), 14, 31, 13, 15, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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