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National Company Law Tribunal judgments

20,341 judgments · page 933 of 1,018

Tribunals and Commissions31 Oct 2019Allowed

Spectrum Artcomm Private Limited Vs New Town Grand Realtors LLP

National Company Law Tribunal · (2019) 10 NCLT CK 0497

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 9(3)(b), 13, 14, 15, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions31 Oct 2019Allowed

Spectrum Artcomm Private Limited Vs New Town Grand Realtors LLP

National Company Law Tribunal · (2019) 10 NCLT CK 0500

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 13, 15, 15(1)(b), 14, 31, 33, 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions31 Oct 2019

Middleton Solitaire Hotel India Pvt. Ltd. Vs Middleton Hotels Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0501

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 13, 14, 104, 31(1), 33, 15, 7(7), Clause (b) of sub-section (1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(3), 40A
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Tribunals and Commissions31 Oct 2019

Arun Kumar Goel Vs M/s HI Tech Grain Processing Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0503

Insolvency and Bankruptcy Code, 2016-Section 9, 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 Commissions30 Oct 2019Allowed

M/S. Parag Sales Corporation Vs M/S. HVR Projects Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0505

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3), 9(3)(b), 9(3)(c), 9(3)(e), 9(5)(i), 13, 14, 15, 15(1)(b), 31(1), 33Insolvency 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 Commissions30 Oct 2019Allowed

Mr. Reetesh Kumar Agarwal Vs M/s Jambu Knits Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0507

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(3), 14, 21, 22(2), 33, 33(1), 33(5), 34(1), 35 (l)Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1), 17, 36A (1)
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Tribunals and Commissions30 Oct 2019

Mr. Ashok Kumar Juneja, Resolution Professional Vs M/S. BM Pipes Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0508

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 29, 43, 45, 50, 66, 30(6), 33(1)(a)(i)(ii)(iii), 14, 52, 35 to 50, 52 to 54Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1), 36
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Tribunals and Commissions30 Oct 2019

Mr. Yogesh Kumar Gupta

National Company Law Tribunal · (2019) 10 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29, 30(6), 33, 33(1)(a)(i)(ii)(iii), 33(2), 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1), 27, 36Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions30 Oct 2019

M/s. Loyal Scaffolding Pvt. Ltd. Vs M/s. Goyala Infras. Projects Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0511

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 14, 14(1), 15, 13(2), 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
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Tribunals and Commissions30 Oct 2019Allowed

M/s IDBI Bank Limited Vs M/s. RVR Marine Products Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0481

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcements of Security Interest Act 2002
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