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National Company Law Tribunal judgments

20,341 judgments · page 920 of 1,018

Tribunals and Commissions26 Nov 2019Dismissed

Rita Kapoor Vs Invest Care Real Estate LLP

National Company Law Tribunal · (2019) 11 NCLT CK 0697

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(b), 9, 10, 60(1), 65(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)LLP Act 2008
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Tribunals and Commissions26 Nov 2019Allowed

Mastermind Events & Décor Private Limited Vs Fearless Media Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0700

Insolvency & Bankruptcy Code, 2016-Section 9, 33, 33(2), 34(1), 52, 53, Chapter IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions26 Nov 2019

State Bank Of India Vs Dunar Foods Ltd. & Ors.

National Company Law Tribunal · (2019) 11 NCLT CK 0701

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 28, 29A, 30(1), 30(6), 31, 31(1), 238Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(3)(b), 38(3)(c), 39(4)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4
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Tribunals and Commissions26 Nov 2019

Mr. Harjeet Singh Rekhi

National Company Law Tribunal · (2019) 11 NCLT CK 0702

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29, 30(6), 33(2), 33(1)(a)(i)(ii)(iii), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1), 36Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions26 Nov 2019

Mr. R. Venkatakrishnan Vs M/s. St. John Freight Systems Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 7, 2nd proviso of Section 12(3), 29(A), 33(1), 33(2), sub-section 6 of section 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions26 Nov 2019

In Re: Deepsea Developers Private Limited (Liquidation)

National Company Law Tribunal · (2019) 11 NCLT CK 0714

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), Sub-section (6) of Section 33, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions25 Nov 2019

Sunil Kumar Vs Nesa India Producer Company Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0706

Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 14, 15, 17, 18, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Nov 2019

Arun Kumar Goel Vs M/s Ankur Roller Flour Mills Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0939

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