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National Company Law Tribunal judgments

20,341 judgments · page 914 of 1,018

Tribunals and Commissions05 Dec 2019Allowed

Serena Chemicals Vs Shipra Agrichem Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0696

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 13, 13(1)(b), 13(1)(c), 13(2), 9(5)(1), 14, 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Sections 159 to 162 & 220
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Tribunals and Commissions05 Dec 2019Allowed

Micromax Informatics Ltd Vs Good Day Ventures (India) Pvt Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0700

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 14, Sub-section (1) of Section 14, Sub-section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 Dec 2019Allowed

TJSB Sahakari Bank Limited Vs Misa Services Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0701

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 13(2)Bankers Books Evidence Act, 1891
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Tribunals and Commissions04 Dec 2019Allowed

Mr. Jatin Madan Vs M/s Kashyap Motors India Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0702

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 13(2), 15, 17 & 18, 33(1)(a), 12, 30(6), 34(1), 14, 33(5), 35 (l)IBBI (CIRP) Regulations, 2016-Regulation 27, 36A(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions04 Dec 2019Allowed

M/s. ABB India Limited Vs M/s. Resurgent Power Projects Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0704

Insolvency and Bankruptcy Code, 2016-Section 9, 60, 8, 4, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Dec 2019

Corporation Bank Vs M/s Privilege Healthcare Services Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0710

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions04 Dec 2019Allowed

Global Rural Netco Ltd. Vs Atharva Advisory Services Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0711

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 33(1), 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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