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National Company Law Tribunal judgments

20,341 judgments · page 930 of 1,018

Tribunals and Commissions07 Nov 2019

Arvind Kumar Vs Magma Autolinks Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0872

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 15, 17, 18, 21, 23, 25, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 35, 35A, 36(A), 38(1), 38(1A), 39(2)(b), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions07 Nov 2019Allowed

Union Bank Of India Vs Maharashtra Shetkari Sugar Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0875

Insolvency and Bankruptcy Code, 2016-Section 30(6), 7, 30(1), 29A, 30(2), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(1A), 27, 35Income Tax Act
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Tribunals and Commissions07 Nov 2019

Arvind Kumar Vs Tanishka Agro Ventures Pvt. Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0876

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 31(3), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 29A, 21, 15, 10, 53, 53(1), 61, 62, 66, 14, 43, 45, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 12, 35, 36(A), 35A, 38(1), 38(1A)Insolvency and Bankruptcy Code (Amendment) Act, 2019-Section 30(2)(b)
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Tribunals and Commissions07 Nov 2019

Reliance Capital Limited Vs Win Trendz Exim Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0877

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
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Tribunals and Commissions07 Nov 2019Allowed

State Bank Of India Vs Meenakshi Energy Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0878

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(5), 12, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Books Evidence Act, 1891
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Tribunals and Commissions06 Nov 2019

Mr. Hukum Singh Vs M/s. Adaab Hotels Ltd.

National Company Law Tribunal · (2019) 11 NCLT CK 0958

Insolvency and Bankruptcy Code, 2016-Section 7, 13 (2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4The Commercial Documents Evidence Act, 1939-Section 3 (b)
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Tribunals and Commissions06 Nov 2019Allowed

Haris Marine Products Vs M/s. Nexus Feeds Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0879

Insolvency & Bankruptcy Code, 2016-Section 9, 5 (6), 4 (6), 16(3)(a), 14, 14(1), 31(1), 33, 13Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions06 Nov 2019

State Bank Of India Vs Suryachakra Power Corporation Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0880

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 25(2)(d), 29A, 30(1), 30(2), 30(4), 31(1), 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12(2), 17(1), 35, 35(1)(b), 35(2), 36A(10), 36A(12), 39, 39(4)Insolvency & Bankruptcy Code (Amendment) Act 2019
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Tribunals and Commissions06 Nov 2019

Punjab National Bank Vs M/s Rana Global Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0881

IBC, 2016-Section 9, 29A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Person) Regulation, 2016-Regulation 39(4)
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Tribunals and Commissions06 Nov 2019Allowed

Gurdev Singh Vs D.P.D. Industries Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0882

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2), 9, 9(2), 9(3)(b), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions06 Nov 2019Allowed

Srei Equipment Finance Limited Vs Shree Ram Urban Infrastructure Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0888

Insolvency & Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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