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National Company Law Tribunal judgments

20,341 judgments · page 918 of 1,018

Tribunals and Commissions28 Nov 2019

M/s. Xedon Media Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0934

Insolvency and Bankruptcy Code, 2016-Section 33(2), Sub-section (6) of Section 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions28 Nov 2019Allowed

M/s. Singer India Limited Vs M/s. APITCO Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0935

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 13 (2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6National Company Law Tribunal (Adjudicating Authority) Rules, 2016-Rule 34(4)
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Tribunals and Commissions28 Nov 2019Allowed

RBL Bank Limited Vs Hindustan Newsprint Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0936

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9 sub-rule (1)Banker's Books of Evidence Act, 1891-Section 2 (A) (B) (C)
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Tribunals and Commissions28 Nov 2019Allowed

Union Bank Of India Vs Spark Green Energy (Satara) Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0937

Insolvency and Bankruptcy Code, 2016-Section 7, 5 (8), 3 (12), 14, 31, 13, 18, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Book Evidence Act, 1891-Section 2(a)
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Tribunals and Commissions28 Nov 2019Allowed

Oriental Bank Of Commerce Vs Shree Bhimeshwari Ispat Pvt. Ltd

National Company Law Tribunal · (2019) 11 NCLT CK 0938

Insolvency and Bankruptcy Code, 2016-Section 7, Sub-section (5) of Section 7, 3 (12), 5 (8), 13, 14, 15, 18, 31Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Books Evidence Act, 1891
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Tribunals and Commissions28 Nov 2019Allowed

Stressed Assets Stabilization Fund Vs Ispat Profiles India Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 7, 238, 238A, 3(6), 11(d), 13 and 15, 14, 31(1), 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Sick Industrial Companies (Special Provisions) Act, 1985-Section 22(5)
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Tribunals and Commissions28 Nov 2019

Ashraf Abdulla Kunju & Anr. Vs M/s Adhils Builders and Developers Pvt.Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 5(5), 10, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Nov 2019Allowed

Ricoh India Limited, By Mr. Krishna Chamadia Vs Unknown

National Company Law Tribunal · (2019) 11 NCLT CK 0667

Insolvency & Bankruptcy Code, 2016-Section 30(1), 30(6), 31, 31(1), 10, 18(1)(c), 21, 29, 25(2)(h), 29A, 30(2)(a), 30(2)(e), 28, 23(1)(proviso), 53, 14Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 13, 17(1), 35, 36, 37Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7
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Tribunals and Commissions27 Nov 2019Allowed

M/s.Fuso Glass India Pvt. Ltd. Vs M/s.Chitra Glaze Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 12AI&B (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 Nov 2019

Mr. U. Balakrishna Bhat Vs ICICI Bank Limited & Anr.

National Company Law Tribunal · (2019) 11 NCLT CK 0673

I&B Code, 2016-Section 7, 14, 16, 22, 25(2)(h), 30(6), 33, 33(1)(b)(i), (ii), (iii), 33(2), 52, 33 to 50, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39(1), 38(3)(b)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32, clauses (a) to (d), 4(3)
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Tribunals and Commissions27 Nov 2019

Udaybhai Maheshbhai Dave Vs M/s. Orbis Infinium Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0674

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 13, 13(1)(b), 13(1)(c), Sub Section (2) of Section 13, 14, 14(1), 15, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
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Tribunals and Commissions27 Nov 2019

Harish Kumar & Ors. Vs M/s. Compare Infobase Limted

National Company Law Tribunal · (2019) 11 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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