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National Company Law Tribunal judgments

20,341 judgments · page 934 of 1,018

Tribunals and Commissions29 Oct 2019Allowed

Melrose Creations Private Limited Vs Dunlop Auto Tyres Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0488

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 2013
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Tribunals and Commissions25 Oct 2019Dismissed

Dish TV India Ltd. Vs M/s. Macro Commerce Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0518

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(3), 14, 15, 29, 29A, 30, 30(2), 30(2)(a) to (f), 30(2)(b), 30(6), 31, 31(1), 31(2), 31(3), 33, 33(1), 33(5), 34(4), 35, 35(1), 36, 37, 38, 39, 40, 53, 61, 62IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 27, 35, 36, 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions25 Oct 2019

Bank Of India Vs Maxim Infrastructure And Real Estate Pvt. Ltd. & Anr.

National Company Law Tribunal · (2019) 10 NCLT CK 0520

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 30, 30(2) to 30(6), 30(2)(a), 30(2)(b), 30(2)(d), 31(1), 53, Chapter 7Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(a), 37(b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)
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Tribunals and Commissions25 Oct 2019Allowed

Hardik Pankaj Jotangia Vs Nilltech Software Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0525

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Operational Assets and Enforcement of Security Interest (Sarfaesi) Act, 2002
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Tribunals and Commissions25 Oct 2019Allowed

Indian Overseas Bank Vs R. D. Alloys Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0527

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(5)(a), 7(5)(b), 13, 14, 15, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions25 Oct 2019Allowed

Indian Overseas Bank Vs M/s.R. D. Rubber Reclaim Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0528

Insolvency and Bankruptcy Code, 2016-Sections 7, 4, 7(5)(a), 7(5)(b), 13, 14, 15, 31, 33, 7(7)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 Commissions25 Oct 2019Disposed Of

Mr. P.V. Narayana Rao Vs M/s. Opus Industries Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0529

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A
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