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National Company Law Tribunal judgments

20,341 judgments · page 909 of 1,018

Tribunals and Commissions13 Dec 2019

Gulshan Kumar Raman Kumar Vs Gromet India Private Limted

National Company Law Tribunal · (2019) 12 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8, 14, 15, 17, 18Insolvency 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 Commissions13 Dec 2019

Bank Of India Vs Aparant Iron And Steel Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0622

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 14, 29A, 30, 30(1), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 31(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(a), 37(b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions13 Dec 2019Allowed

M/s. Punjab National Bank Vs Gavi Siddeswara Steels (India) Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(2)(b), 30(4), 30(6), 31(1), 31(4), 33, 33(2), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 39(4)Companies Act, 2013
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Tribunals and Commissions13 Dec 2019Allowed

Indian Overseas Bank Vs Varron Autokast Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0624

Insolvency & Bankruptcy Code, 2016-Section 4(1), 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions13 Dec 2019

Jatinder Verma & Ors. Vs Vatsin Infrastructure Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0626

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 5(7), 5(8)(f), 5(8)(a) to (i), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency & Bankruptcy Board of India (Application to Adjudicating Authority) Rules 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Dec 2019

Bharat Heavy Electircals Ltd. Vs Anil Goel & Anr.

National Company Law Tribunal · (2019) 12 NCLT CK 0628

Insolvency and Bankruptcy Code, 2016-Section 3(4), 3(27), 3(30), 3(31), 3(33), 3(34), 7, 9, 10, 14, 19(2), 22, 25(2)(h), 27, 30(2), 31, 33(5), 34(4), 35(1)(b), 35(1)(f), 35(1)(n), 35(2), 36(2), 36(3)(a), 36(3)(b), 36(3)(e), 36(3)(g), 40, 42, 52, 53, 53(1)(f), 60(5), 217, 218, 220(3), 220(4), 220(5), 220(6), 238, 240Sale of Goods Act, 1930-Sections 45 to 48, 46, 47Transfer of Property Act, 1882-Section 55(4), 55(4)(b)
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Tribunals and Commissions12 Dec 2019Allowed

Stressed Assets Stabilisation Fund Vs Torus India Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0778

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 12(1), 13(2), 15, 17, 18, 20, 14, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions12 Dec 2019Allowed

Tata Capital Financial Services Limited Vs M/s. CISCON Projects Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0631

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32(b), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)
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Tribunals and Commissions12 Dec 2019

M/S Supreme Packaging Industries Vs M/S Rayban Foods Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0637

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18, 20 and 21, 31, 33Insolvency 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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