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National Company Law Tribunal judgments

20,341 judgments · page 924 of 1,018

Tribunals and Commissions20 Nov 2019Allowed

United Bank Of India Vs Zenith Finesee India Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0764

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Article 137, Section 18
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Tribunals and Commissions20 Nov 2019

Mr. Arun K. Khanna Vs Q Innovations Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0949

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Nov 2019Allowed

Rahul Carbon Commercials Private Limited Vs Kohinoor Steel Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0765

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
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Tribunals and Commissions19 Nov 2019Allowed

M/s. Sarada Equipment Vs M/s. Neelkantham Systems Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0767

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 13, 14, 15, 31(1), 33, sub-section (1), clause (b) of sub-section (1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions19 Nov 2019

Mr. Sonu Kumar Vs M/s. Frog Fone Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0768

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 13(2), 14, 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 Commissions19 Nov 2019

Bank Of India Vs Resource World Exim Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0769

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions19 Nov 2019Allowed

Sureways Shipping Solutions Vs Sun Acrylics Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0773

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions19 Nov 2019

Mr. Ram Pal Toshniwal Vs M/s R. K. Silk Mills (India) Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0779

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(C), 9(5), 15, 17, 18, 20 and 21, 14(1) and proviso (a) to (d) thereof, 14(2) to 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Nov 2019Allowed

IDBI Bank Limited Vs Aster Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0780

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13, 14, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions19 Nov 2019

Nemi Chand Khaitan Vs M/s Duncans Industries Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0781

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 9(3)(b), 9(3)(c), 9(5)(I)(e), 3(23), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Tea Act, 1953-Section 16E, 16G, 16M
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