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National Company Law Tribunal judgments

20,341 judgments · page 913 of 1,018

Tribunals and Commissions06 Dec 2019Allowed

Union Bank Of India Vs M/s. Surana Metals Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0683

Insolvency and Bankruptcy Code, 2016-Section 7, 5A, 3(8), 13, 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
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Tribunals and Commissions06 Dec 2019Allowed

M/s Rasayano Vs Katariya Pet Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0684

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 8(1), 9, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)
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Tribunals and Commissions06 Dec 2019Allowed

Abhimanyu Jaiswal Vs SPG Global Distribution Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2)(a), 9, 9(3)(c), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31, 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 Commissions06 Dec 2019

M/s Avon Cottex Private Limited Vs M/s Anandtex International Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0687

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12A, 19, 27(1)(2) & (3), 30, 30(2), 30(4), 30(6), 31, 33, 33(1)(a), 33(2), 33(5), 34, 34(1), 34(4), 34(5) to (7), 52, 56Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process for Corporate persons) Regulation, 2016-Regulation 3(1A), 39B, 39C, 39C(2), 39D
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Tribunals and Commissions05 Dec 2019Allowed

Reliance Commercial Finance Ltd. Vs Fibertech Infracon Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0689

Insolvency & Bankruptcy Code, 2016-Section 7, 33, sub-section 1 of section 33, 34(1), 52, Chapter IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions05 Dec 2019

Edelweiss Asset Reconstruction Co. Ltd. Vs Euro Pallets Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0690

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 25(2)(h), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(4), 43 to 51, 53, 53(1)(b), 66, 68, 70, 71, 72Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 31, 35, 36A, 37, 38, 39, 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions05 Dec 2019Allowed

Mr. Dilipkumar Natvarlal Jagad Vs Appsdaily Solutions Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0695

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 15, 33, 33(1), 33(1)(a), 33(6), 34, 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27IBBI (Liquidation Process) Regulations, 2016-Regulation 4
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