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National Company Law Tribunal judgments

20,341 judgments · page 940 of 1,018

Tribunals and Commissions17 Oct 2019

Resolution Professional, A & I Hospitality Private Limited Vs Small Industries Development Bank Of India & Ors.

National Company Law Tribunal · (2019) 10 NCLT CK 0601

Insolvency and Bankruptcy Code, 2016-Section 9, 12(3), 15, 29A, 30, 30(1), 30(2), 30(2)(b), 30(6), 31, 31(1), 33(3), 52, 53, 53(1), 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 38, 38(1)(b), 38(1)(c), 39(2), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6
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Tribunals and Commissions17 Oct 2019Allowed

Mr. Anand Prakash Vs M/S Omega Infrabuild Pvt Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0603

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 Oct 2019

Asahi Organic Chemicals India Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0604

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(5), 59(7), 59(8)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 30, 38
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Tribunals and Commissions17 Oct 2019Allowed

B.G. Textile Vs H. Sakhiya Fashions Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(20), 9, 9(5)(1), 13, 13(1)(b), 13(1)(c), 13(2), 14, 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
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Tribunals and Commissions17 Oct 2019Allowed

M/s. L & T Infrastructure Finance Company Limited Vs M/s. ICOMM Tele Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0606

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)IBBI (CIRP) Regulations, 2016-Regulation 27, 35, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions17 Oct 2019

M/s. State Bank Of India Vs BS Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0607

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 16, 22, 30, 30(6), 33, 33(1)(b)(i), (ii) and (iii), 34(4)(c), 35 to 50, 52, 52 to 54, 43, 44, 45, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(1), 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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Tribunals and Commissions17 Oct 2019Allowed

Vedika Steels Pvt Ltd Vs BS Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0469

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(6), 33, 33(1)(a), 33(1)(b)(i), (ii) and (iii), 33(2), 34(1), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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Tribunals and Commissions17 Oct 2019

Nandkishore Harikishan Attal Vs Marvel Landmarks Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0609

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 65, 214 to 216Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulations 25, 27
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Tribunals and Commissions17 Oct 2019

Bank Of India Vs OSIL Exports Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0482

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1), 33(1)(b), 33(2), 33(5), 33, 60(5), 60(5)(c), 7, 29A, 30, 30(4), 30(6), 31, 12, 56, 34(1), 52, 19Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3), 39B, 39C, 39DLiquidation Process Regulations, 2016-Regulation 12, 12(3), 13, Rule 15
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Tribunals and Commissions17 Oct 2019Allowed

Vidarbha Infotech Private Limited Vs M/S Shridhar Castings Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0611

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 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Oct 2019

Idemitus Lube India Pvt. Ltd Vs M/s. Nath Motors Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0616

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Oct 2019

Union Bank of India Vs M/s. Enfields Gems & Jewellery Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0617

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(5), 33(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy Board of India (insolvency Resolution Process for Corporate Persons) Regulations, 2016
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