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National Company Law Tribunal judgments

20,341 judgments · page 905 of 1,018

Tribunals and Commissions18 Dec 2019Allowed

Jammu & Kashmir Bank Limited Vs Integrated Livestock Village Farm Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0561

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 4, 5(7), 5(8), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, Explanation to Regulation 6(1)
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Tribunals and Commissions18 Dec 2019

M/s. M. S. Enterprise Vs M/s. NPAT Furniture Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0752

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14, Sub-section (1) of Section 13, Clause (b) of Sub-section (1) of Section 13Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Regulations, 2016-Rule 5
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Tribunals and Commissions18 Dec 2019

Premraj Ramratan Laddha Vs State Bank Of India & Ors.

National Company Law Tribunal · (2019) 12 NCLT CK 0754

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 10, 33(2), 34(1), 40, 42, 45(2), 47, 52, 53, 54, 54(1), 54(2), 54(3), 60, 60(5), 94Income Tax Act, 1961-Section 143, 143(3), 147Gujarat Value Added Tax Act, 2003-Section 48
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Tribunals and Commissions18 Dec 2019

Shree Maheswari Fashions Vs M/s. AB Garments Impex LLP

National Company Law Tribunal · (2019) 12 NCLT CK 0568

Insolvency & Bankruptcy Code, 2016-Section 9, 8(1), 9(3)(b), 9(3)(c), 14, 15, 31, 33, 7(4)Insolvency & 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 Commissions18 Dec 2019Allowed

M/s. Bripranil Industries Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 13, 14, 15, 31, 33Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Rule 7(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(3), 40A
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Tribunals and Commissions18 Dec 2019

Shri Venkataraman Jayagopal

National Company Law Tribunal · (2019) 12 NCLT CK 0572

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 22(3)(a), 33(2), 54I&B (AAA) Rules, 2016-Rule 7
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Tribunals and Commissions18 Dec 2019Allowed

Bank Of India Vs Pacific Pipe Systems Pvt Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0574

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 18, 19, 20, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Bankers Book Evidence Act, 1891
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Tribunals and Commissions18 Dec 2019Allowed

M/s. PMI Engineerings Exports Pvt. Ltd. Vs M/s. KGS Developers Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0575

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 60(5), 7(5), 15, 17, 18, 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2NCLT Rules, 2016-Rule 11
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Tribunals and Commissions18 Dec 2019

Punjab National Bank Vs Shree Ambika Sugars Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0577

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banker's Book Evidence Act
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