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National Company Law Tribunal judgments

20,341 judgments · page 921 of 1,018

Tribunals and Commissions25 Nov 2019Allowed

Oriental Bank Of Commerce Vs Panache Exports Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0940

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)-Section 13(2)
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Tribunals and Commissions25 Nov 2019

IDBI Bank Ltd. Vs EPC Constructions India Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0942

Insolvency & Bankruptcy Code, 2016-Section 5(13)(e), 7, 14, 28, 29A, 30, 30(1), 30(2), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 38, 39(4)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4
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Tribunals and Commissions25 Nov 2019Allowed

Bank Of India Vs TD Toll Road Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0944

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 12A, 13, 14(1), 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banker's Books Evidence Act, 1891-Section 2A(b)
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Tribunals and Commissions22 Nov 2019

Mr. Balram Singh Vs M/s Soni Infratech Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0945

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20 and 21, sub-section (1) of section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Nov 2019Disposed Of

Friends Agencies Vs BIW Fabricators Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0717

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 30(6), 33, 33(1)(b)(ii), 33(2), 52IBBI (CIRP) Regulations, 2016-Regulation 40AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 12(1)
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Tribunals and Commissions22 Nov 2019Allowed

Pankaj Steel Vs BTI Tex Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0718

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 20(5), 13, 14, 15, 13(2), 13(1)(b), 9(5)(1), 14(1), 31(1), 33, 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act
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Tribunals and Commissions22 Nov 2019

State Bank Of India Vs M/s Adi Ispat Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0721

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions22 Nov 2019

IDBI Bank Limited Vs Kanakadhara Ventures Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0724

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002 (54 of 2002)-Section 13(2), 13(4)
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Tribunals and Commissions22 Nov 2019

United Bank of India Vs M/s Amaresh Rice Mills Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0725

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33, 7(7)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions22 Nov 2019

M/s. Krishnaa Energy Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0726

Insolvency and Bankruptcy Code, 2016-Sections 10, 11, 13, 14(1), 31(1) and 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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