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National Company Law Tribunal judgments

20,341 judgments · page 911 of 1,018

Tribunals and Commissions10 Dec 2019

R. Gomathi Vs Cura Healthcare Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0656

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 13, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions10 Dec 2019

Laxmi Dia Jewel Private Limited Vs Shree Ashtvinayak Gems And Stones Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, Sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Dec 2019

Mr. P. Sriram, RP

National Company Law Tribunal · (2019) 12 NCLT CK 0504

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions09 Dec 2019Allowed

Peer Aar Automotive Private Limited Vs Leel Electricals Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(3)(c), 9(5), 12, 14, 15, 17, 18, 238AInsolvency 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 Commissions09 Dec 2019

Mr. Pankaj Khetan Vs Directors Of The M/s Shiv Shankar Solvent Extractions Pvt. Ltd. & Anr.

National Company Law Tribunal · (2019) 12 NCLT CK 0763

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(1)(b)(ii), 33(2), 14, 15, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39 DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4 (3), 12 (1)
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Tribunals and Commissions09 Dec 2019

The Invex Private Limited Vs Dome-bell Electronics India Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0764

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25, 25(2)(h), 30, 30(6), 31, 31(1), 31(4), 43, 45, 49, 50, 52, 53, 66, 68, 70, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9A, 35, 38, 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions09 Dec 2019Allowed

Syndicate Bank Vs M/s. Vijai Spinners (RJPM) Pvt. Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0766

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(5), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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