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National Company Law Tribunal judgments

20,341 judgments · page 904 of 1,018

Tribunals and Commissions19 Dec 2019Allowed

Shri Pramod Kumar Sharma

National Company Law Tribunal · (2019) 12 NCLT CK 0549

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 34Companies Act, 1956
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Tribunals and Commissions19 Dec 2019

M/s Bhuleshwar Steel and Alloys Private Limited Vs Empathy Infra and Engineering Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0554

Insolvency and Bankruptcy Code, 2016-Section 9, 9 (3) (b), 9(5)(2)(d), 9 (5) (i), 8, sub-section (1) of Section 14, 14(3), sub-section (1) of Section 31, 33, sub-section (4) of Section 9, 16(3)(a), sub-section (4) of Section 16, 16 (5), 17, 18, 13 (1) (b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Dec 2019

Abhay N Manudhane Vs Vimal Oil & Foods Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 7, 14, 33, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions19 Dec 2019

Punjab National Bank Vs M/s. Chincholi Sugar and Bio Industries Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0491

IBC, 2016-Section 33(1)(a), 34(1), 34(a), 7, 33(1), 33, 12, 56, Chapter III, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 4(3), 12, 13I&B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions19 Dec 2019

G. Gunasekaran

National Company Law Tribunal · (2019) 12 NCLT CK 0556

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(6), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions19 Dec 2019

M/S. Shalimar Transport Corporation Vs M/S. Stone India Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 5(21), 13 and 15, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Dec 2019Allowed

Bhawani Industries Private Limited Vs Txlene Forge Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0558

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(2), 9(4), 9(5)(2)(d), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33, 76, 235AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Dec 2019Allowed

Clasis Law Vs Starkenn Sports Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0559

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6CPC-Order XXXIX Rule 4
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