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National Company Law Tribunal judgments

20,341 judgments · page 917 of 1,018

Tribunals and Commissions02 Dec 2019

Indian Bank Vs Bartronics India Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0750

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 14, sub-section (1) of Section 14, 31, 33, 238AInsolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Second Amendment) Act, 2018
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Tribunals and Commissions29 Nov 2019Allowed

Ontic Finserve Limited Vs Safal Securities Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0648

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5(20), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 9(5)(1), 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 Commissions29 Nov 2019Allowed

Touchstones Consultants Vs Ceeyes Software Technologies Pvt Ltd

National Company Law Tribunal · (2019) 11 NCLT CK 0649

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(1), 22(2), 22(3)(a), 30(6), 33, 33(1)(b)(i), (ii) and (iii), 33(2), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 32, 32A
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Tribunals and Commissions29 Nov 2019

Religare Finvest Limited Vs Venkateshwara Capital Management Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0653

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 43, 66, 69, 33(1), 30(6), 34(4), 14, 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 5, Reg.13, Reg.15(1), 4(1)
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Tribunals and Commissions29 Nov 2019

Bank of India Vs M/s Anand Tex India Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0658

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(2), 7(5)(a), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33 and Rule 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banker's Books Evidence Act, 1891-Section 2A(a), 2A(b)
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Tribunals and Commissions29 Nov 2019

Bank of India Vs M/s Anand Tex India Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0660

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33, Rule 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banker's Books Evidence Act, 1891-Section 2A(a), 2A(b)
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Tribunals and Commissions28 Nov 2019

M/s. Ship Yard Co. Vs M/s. G.R.S. Ispat Company (Pvt.) Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0931

Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy Rules-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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