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National Company Law Tribunal judgments

20,341 judgments · page 919 of 1,018

Tribunals and Commissions27 Nov 2019

Mr. Aditya Agarwal, Resolution Professional for Wig Brothers Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0680

Insolvency and Bankruptcy Code, 2016-Section 33(1), 34(3), 9, 30(6), 33, 33(2), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions26 Nov 2019Allowed

M/s. Motovario Gear Solutions Pvt. Ltd. Vs M/s. J.R. Furnace and Ovens Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0684

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions26 Nov 2019Allowed

Wittur Elevator Components India Pvt. Ltd Vs Axiomata Elevators Pvt. Ltd

National Company Law Tribunal · (2019) 11 NCLT CK 0685

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 9, 9(1), 9(3)(b), 9(5)(2)(d), 13, 14, 14(1), Sub-Section (1) of Section 31, 33, 76, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6The Negotiable Instruments Act 1881-Section 138
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Tribunals and Commissions26 Nov 2019

M/S Santosh Associates Vs Paramex Transformers Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0687

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Nov 2019Allowed

Bank of India Vs RNA Corp. Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0689

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Bankers Book Evidence Act-Section 2ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions26 Nov 2019

Sudhir Sales and Services Ltd. Vs Valaya Clothing Pvt Ltd

National Company Law Tribunal · (2019) 11 NCLT CK 0693

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