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National Company Law Tribunal judgments

20,341 judgments · page 915 of 1,018

Tribunals and Commissions04 Dec 2019Allowed

T.R. Steel Pvt. Ltd. Vs V. B. Power Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0715

Insolvency & Bankruptcy Code, 2016-Section 9, 33, sub-section 1 of section 33, 34(1), 53, 52, Chapter-IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions03 Dec 2019

Kaula Agro Foods Pvt.Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0768

Insolvency and Bankruptcy Code, 2016-Section 10, 5(5), 14(1), 14, 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Sub-Rule (1) of Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Dec 2019Allowed

M S Sankar (IRP) (JRT Agromin Trading Pvt Ltd)

National Company Law Tribunal · (2019) 12 NCLT CK 0719

IBC-Section 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Rules, 2016-Regulations 30A(1)(a), 3
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Tribunals and Commissions03 Dec 2019Allowed

Pramod Jain & Ors. Vs Ideal Heights Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0775

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 238, 13, 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
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Tribunals and Commissions03 Dec 2019

Modland Wears Private Limited Vs Annies Apparel Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0721

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Income-tax Act, 1961-Section 203AA
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Tribunals and Commissions03 Dec 2019Allowed

Oriental Bank of Commerce Vs Reliable Paper (India) Ltd

National Company Law Tribunal · (2019) 12 NCLT CK 0722

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Sarfaesi) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Dec 2019Allowed

Steelman Engineering & Forgings Vs AG Conveying Systems Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0508

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 14(1), 31(1), 33, 13, 17, 15, 18, 19, 20 and 21Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Sarfaesi) Act, 2002
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Tribunals and Commissions03 Dec 2019Allowed

Mr. Lekhraj Bajaj Vs Vipul Travels Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0724

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(1), 22, 33(2), 33(5), 34(1), 35 (l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6(1), 17(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions03 Dec 2019

Mr. Gyaneshwar Sahai Vs Satkar Air Cargo Services Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0728

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18 (1), 21(1), 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 35 (l), 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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