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National Company Law Tribunal judgments

20,341 judgments · page 906 of 1,018

Tribunals and Commissions17 Dec 2019Allowed

Nuvoco Vistas Corporation Limited Vs Ishavashyam Infra LLP

National Company Law Tribunal · (2019) 12 NCLT CK 0579

Insolvency and Bankruptcy Code, 2016-Section 9, 3(12), 3(8), 8, 8(2), 5(21), 20(5), 16, 9(5)(1), 13, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956
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Tribunals and Commissions17 Dec 2019

M/s. Bharatiya Roadlines Pvt Ltd. Vs M/s. D. I. Packaging Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0580

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Dec 2019

Taipack Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0586

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Sick Industrial Companies (Special Provisions) Act, 1985-Section 15(1), 20(2)
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Tribunals and Commissions17 Dec 2019Allowed

ASB Glass Machinery & Equipment Vs M/s. Gangidi Industries Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 Dec 2019

Elite Steels Private Limited Vs Growthways Trading Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0589

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Dec 2019Allowed

M/s Bansal Traders, A Partnership Firm Vs BBN Foods Hi-Tech Processing Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0590

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 Dec 2019Allowed

Bank Of Baroda Vs Shiv Refoils And Cakes Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0591

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers' Books Evidence Act, 1891-Rule 4
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Tribunals and Commissions17 Dec 2019Allowed

Sh. Charu Chandra Nirmal Vs M/S SVS Buildcon Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0592

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(7), 5(8), 5(8)(c), 5(8)(f), 4, 7(5)(a), 14, 14(1), 14(4), 15, 16(5), 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy (Second Amendment) Act, 2018
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