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National Company Law Tribunal judgments

20,341 judgments · page 916 of 1,018

Tribunals and Commissions03 Dec 2019

M/S. Syndicate Bank Vs M/S. Visa Pharmaceuticals Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0730

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(7), 4(1), 14, 15, 31, 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 Commissions02 Dec 2019Allowed

Chirag Nakrani Vs Lakeview Techsystems Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0734

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 6(1)
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Tribunals and Commissions02 Dec 2019

M/s Vikas Scaffolding Systems Vs M/s Metro Builders Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 13, 14, 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Dec 2019Allowed

Bank of Baroda Vs Harikrishna Tradex Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0736

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Banker's Book of Evidence Act, 1891
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Tribunals and Commissions02 Dec 2019Allowed

Bijoy Kumar Sarda Vs Narshing Vinimay Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3), 9(3)(b), 9(3)(c), 13 and 15, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions02 Dec 2019Allowed

Valuelabs LLP Vs Global Energy Private Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0741

Insolvency and Bankruptcy Code, 2016-Section 9, 9 (1), 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions02 Dec 2019

Technology Development Board Vs M/s. Logic Eastern (India) Pvt. Ltd.

National Company Law Tribunal · (2019) 12 NCLT CK 0742

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 29, 29A, 30, 30(2), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 66, 240A(1)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36, 36B, 36B(4A), 38, 38(1), 39, 39(4), 39(6)
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Tribunals and Commissions02 Dec 2019

State Bank Of India Vs ARGL Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0748

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 18, 21, 25, 25(2)(h), 29, 29A, 30, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 31(3), 31(3)(b), 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36, 36(4A), 36A(5), 38, 39, 39(4), 39(6)
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