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National Company Law Tribunal judgments

20,341 judgments · page 922 of 1,018

Tribunals and Commissions22 Nov 2019

Sambhavi Enterprises Pvt. Ltd Vs R M H Hosiery Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0727

Insolvency & Bankruptcy Code, 2016-Section 8, 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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Tribunals and Commissions21 Nov 2019Allowed

State Bank Of India Vs M/s. GKC Projects Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0953

Insolvency and Bankruptcy Code, 2016-Section 7, 5A, 5(8), 13, 14, 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions21 Nov 2019Allowed

Larsen & Toubro Limited Vs Dhorajia Engineering Company Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0730

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 5(20), 13, 13(1)(b), 13(1)(c), 13(2), 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 Commissions21 Nov 2019

Affle (India) Limited Vs Ad Victoriam Ventures Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0734

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b) & (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 (54 of 2002)
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Tribunals and Commissions21 Nov 2019Allowed

M/s V.I.R. Foods Ltd. Vs M/s White Water Hospitality Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(a) to (i), 5(8)(f), 5(8), 3(12), 3(11), 3(6), 4, 5(7), 5(21), 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Nov 2019Allowed

Exclusive Engineers Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0736

Companies Act, 1956Insolvency & Bankruptcy Code, 2016-Section 7(4), 10, 11, 14, 15, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions21 Nov 2019Allowed

Karma Holdings Private Limited Vs BR Knitwears Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 2013
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Tribunals and Commissions21 Nov 2019

IFCI Ltd. Vs Viz Infra Consultants Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0739

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(b), 30(6), 31, 31(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 38, 39(4)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions21 Nov 2019Allowed

Calzini Fashions Limited Vs Shristi Plywood Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0740

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), 9(5)(ii)(d), 9(3)(b), 14, 14(1), 14(3), 31(1), 33, 9(4), 16(3)(a), 16(4), 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 2013
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Tribunals and Commissions21 Nov 2019

Sumukhi Sales Private Limited Vs Y M Foodways Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0741

Insolvency & Bankruptcy Code, 2016-Sections 9, 9(3)(b), 9(3)(c), 8, 14, 15, 17, 18, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules, 2016-Rule 151
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Tribunals and Commissions21 Nov 2019Allowed

Syndicate Bank Vs M/s Transafe Services Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0743

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7), 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions21 Nov 2019

M/s Stores Supply (India) Agency Vs M/s I.E. Trading Company Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0744

Insolvency and Bankruptcy Code, 2016-Section 9, 11(a), 14, 33, 33(2), 33(5), 33(7), 34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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