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National Company Law Tribunal judgments

20,341 judgments · page 910 of 1,018

Tribunals and Commissions12 Dec 2019

Ingenia FZE Vs Infra Industries Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0639

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(3)(b), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1), 9(1)
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Tribunals and Commissions11 Dec 2019Allowed

M/s. Shree G.Engineering Corporation Vs M/s. Thexa Pharma Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0772

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Code (Amendment) Act, 2017-Section 29AInsolvency 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 Commissions11 Dec 2019

Bank of Baroda Vs M/s. Sri Venkatesa Paper & Board Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0640

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4RDDB&FI Act, 1993-Section 19(1)
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Tribunals and Commissions11 Dec 2019Allowed

M/s. Fomra Electronics Private Limited Vs M/s. Base Electrical And Electronic Solutions Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0642

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Dec 2019

Jindal Steel and Power Limited Vs Bharat NRE Coke Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0645

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 12(2), 12, 12(3), 34(4), 14, 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules-Rule 11
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Tribunals and Commissions11 Dec 2019Allowed

M/s. Grainspan Nutrients Private Limited Vs M/s. Om Cotgin Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 4, 5 sub-section 20, 8, 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), sub-section (1) of Section 14, 15, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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Tribunals and Commissions11 Dec 2019Allowed

Sailesh Goenka Vs M/s Doviaz Retail Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0650

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
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Tribunals and Commissions11 Dec 2019Allowed

M/s. Trident Chemphar Limited Vs M/s. Alekhya Drugs Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0651

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 12, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(b)Companies Act, 1956
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Tribunals and Commissions11 Dec 2019Allowed

Roofs and Ceilings (I) Pvt. Ltd. Vs Dugal Associates Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0652

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions11 Dec 2019Allowed

Bank of Baroda Vs Genesis Resorts Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0653

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers Books Evidence Act, 1891
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Tribunals and Commissions10 Dec 2019Allowed

60221aefbf8b9a5c4a3f95c52e7c4727

National Company Law Tribunal · (2019) 12 NCLT CK 0779

IBC, 2016-Section 9, 12A, 15, 17I&B (AAA) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 6, 13(2)(d)
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