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National Company Law Tribunal judgments

20,341 judgments · page 926 of 1,018

Tribunals and Commissions15 Nov 2019

M/s Nithin Nutritions Private Limited Vs Bank Of India

National Company Law Tribunal · (2019) 11 NCLT CK 0804

Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 14, 15, 17, 18, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002
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Tribunals and Commissions15 Nov 2019Allowed

M/s Nithin Proteins Private Limited Vs Bank Of India

National Company Law Tribunal · (2019) 11 NCLT CK 0806

Insolvency and Bankruptcy Code, 2016-Section 10, 13(2), 15, 17, 18 and 20, 14, 19Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002
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Tribunals and Commissions15 Nov 2019Disposed Of

M/s. Srilakshmi Purushotham

National Company Law Tribunal · (2019) 11 NCLT CK 0808

IBC, 2016-Section 33(2), 10, 34(1), Chapter III of Part III&B (AAA) Rules, 2016-Rule 7IBBI (Liquidation process) Regulations, 2016
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Tribunals and Commissions15 Nov 2019Allowed

Mr. Nithyanandam Ramachandran Vs M/s. Intime Textile Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0810

Insolvency and Bankruptcy Code, 2016-Section 12A, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Rule 30A, Regulation 6 (1)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions14 Nov 2019

Mr. Karan Lalwani Vs FR Tech Innovations Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0812

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions14 Nov 2019

Vaibhav Metals Vs Ramanand Extrusions Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0815

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33, 13Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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Tribunals and Commissions14 Nov 2019

Mr. Ashwani Kumar Vs Kuvam Konstruction Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0817

Insolvency & Bankruptcy Code, 2016-Section 9, 9(2), 9(4), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency & 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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