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National Company Law Tribunal judgments

20,341 judgments · page 938 of 1,018

Tribunals and Commissions21 Oct 2019

Ravindra Chaturvedi Vs Excel Glasses Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0585

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 15, 25(2)(h), 30(6), 31, 33(1)(a), 33(2), 43, 45, 50, 56, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1)(a), 36A(1)Bankruptcy Rules, 2016-Rule 4
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Tribunals and Commissions21 Oct 2019Allowed

Ashoksing L Rajput & Ors. Vs M/s. HBN Foods Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0586

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions21 Oct 2019

Punjab National Bank Vs M/s. Fozal Power Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0587

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 13(2), 14, 19, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(2), 9(1)Companies Act, 1956
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Tribunals and Commissions21 Oct 2019Allowed

United Bank Of India Vs M/s Pannalal Cold Storage Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0588

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions21 Oct 2019

Beni Gopal Singh Vs EMC Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0589

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2), 30(2)(e), 30(2)(f), 31(1), 29A, 60(5)Constitution of India-Article 142
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Tribunals and Commissions21 Oct 2019Allowed

LIC Housing Finance Limited Vs Victory Infratech Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0731

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions21 Oct 2019Allowed

Orchid Barter Private Limited Vs Skipper Homes Private Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 7, 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 Commissions21 Oct 2019Allowed

Imperial Refractories Vs Super Iron Foundry Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0736

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 9(4), 13 and 15, 14, 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 Commissions21 Oct 2019

Vivek Agarwal Vs Kanak Ressounrce Management Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0737

Insolvency & Bankruptcy Code, 2016-Section 9Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Constitution of India-Article 226
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Tribunals and Commissions21 Oct 2019Allowed

M/s. State Bank Of India Vs M/s. ICSA (India) Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions18 Oct 2019

Bank Of India Vs Sri Balaji Forest Products Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0740

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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