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National Company Law Tribunal judgments

20,341 judgments · page 927 of 1,018

Tribunals and Commissions14 Nov 2019Allowed

Om Traders Vs Saru Agro Foods Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0823

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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Tribunals and Commissions13 Nov 2019Allowed

M/s Rajgopal Creation Vs Samrat Gems Impex Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0955

Insolvency and Bankruptcy Code, 2016-Section 3(12), 8(1), 9, 13, 14, 15, 18, 31, 33Indian Partnership Act, 1932Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Nov 2019Disposed Of

Haris Marine Products Vs M/s. Nexus Feeds Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0826

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A (1)(a), 31, 33, 36A
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Tribunals and Commissions13 Nov 2019Allowed

Smt. Shalini Choudhary Vs M/s Mothers Pride Dairy India Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0829

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions13 Nov 2019

M/s. Prism Johnson Limited Vs M/s. Dugar Housing Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0830

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2)(a), 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and 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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Tribunals and Commissions13 Nov 2019

Gopal Sound Vs ASA Production & Entertainment Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0835

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (AAA) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act
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Tribunals and Commissions13 Nov 2019

B. Santosh Babu Vs Syed Masih & Ors.

National Company Law Tribunal · (2019) 11 NCLT CK 0838

IBC, 2016-Section 9, 14, 21(1), 30(6), 33, 33(1)(b), 33(2), 35 to 50, 52, 52 to 54IBC Amendment Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33
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