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National Company Law Tribunal judgments

20,341 judgments · page 907 of 1,018

Tribunals and Commissions17 Dec 2019Allowed

Jakson Limited Vs Three C Universal Developers Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0593

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions17 Dec 2019

Punjab National Bank Vs Rathi Ispat Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0594

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17 and 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4RDDBFI Act 1993-Section 19
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Tribunals and Commissions17 Dec 2019

Vedanth.Com Worldwide Limited Vs Karthik Alloys Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0596

Insolvency & Bankruptcy Code, 2016-Section 4(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions16 Dec 2019

Anil Patel Vs Diamond Infraland Developers India Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 15, 17, 18Insolvency 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 Commissions16 Dec 2019Allowed

Bhavi Jewellers Vs Tribhovandas Bhimji Zaveri & Sons Retail Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0601

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions16 Dec 2019

Dr.Mohammed Ismail Vs Mr.Rajendran & Ors.

National Company Law Tribunal · (2019) 12 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(4), 33(1)(b), 33(1)(ii) & (iii), 34, 35 to 41IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3)
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Tribunals and Commissions16 Dec 2019

Mr. Akash Agarwal Vs M/s Steamax Envirocare Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Dec 2019Allowed

Jani Mitkumar Anantray Vs M/s. Devansh International Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9 (3) (B), 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions16 Dec 2019Allowed

M/s. Ingram Micro India Private Limited Vs M/s. ECS Biztech Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 20(5), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Dec 2019Allowed

M/s Thyssenkrupp Industries India Private Limited Vs M/s SRK Constructions & Projects Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0610

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, Sub-Section (1) of Section 31, 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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