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National Company Law Tribunal judgments

20,341 judgments · page 937 of 1,018

Tribunals and Commissions22 Oct 2019

Catalyst Trusteeship Ltd. Vs Riyasat Towers Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 5(7), 5(8), 14, 15, 17, 18Insolvency 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 Commissions22 Oct 2019Allowed

Bank Of India Vs M/s B.B. Food Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0565

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 8, 8(1), 8(2), 13, 13(2), 14, 15, 17, 18, 19, 20, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970
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Tribunals and Commissions22 Oct 2019

J V Restaurant Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0566

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 65, 14, 7, 9, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013-Section 73(2), 73, 76A, 164(2)
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Tribunals and Commissions22 Oct 2019Allowed

Aramex India Private Limited Vs Salelink Ecom Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0567

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 2013-Section 2(20)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions22 Oct 2019

Emmegi S.p.A. Italy Vs Emmegi India Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0569

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 13(2), 14, 19Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(2), 9(1)
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Tribunals and Commissions22 Oct 2019Allowed

Corporation Bank Vs M/s. JB Gold Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0570

Insolvency & Bankruptcy Code, 2016-Section 7, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30(A)(2)
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Tribunals and Commissions22 Oct 2019Allowed

Bostock New Zealand Limited Vs Global Sourcing And Procurement Consolidation Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0572

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 2013-Section 2(20)Securitisation and Reconstruction of Operational Assets and Enforcement of Security Interest (Sarfaesi) Act, 2002
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Tribunals and Commissions22 Oct 2019

M/s Precision Cut Industries Vs Costra Advertising India Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0574

Insolvency & Bankruptcy Code, 2016-Section 4(1), 8, 9, 13, 14, sub-section (1) of Section 14, 15, 17, 18, 19, 20 and 21, sub-section (1) of Section 31, 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions22 Oct 2019

Bank of India Vs Suwarnsparsh Gems and Jewellery Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0576

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)-Section 13(2)
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Tribunals and Commissions22 Oct 2019Allowed

Rattan India Finance Pvt. Ltd. Vs M/s Cox & Kings Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions21 Oct 2019Allowed

Bank Of India Vs M/S Bhagwati Rail Infra Pvt. Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0579

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(5)(a), 8, 8(1), 8(2), 13, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions21 Oct 2019Allowed

Bharat Chugh Vs PD Advisory Services LLP

National Company Law Tribunal · (2019) 10 NCLT CK 0581

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 13(2), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)Limited Liability Partnership Act, 2008
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