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National Company Law Tribunal judgments

20,341 judgments · page 941 of 1,018

Tribunals and Commissions16 Oct 2019Allowed

Punjab National Bank Vs M/s Jas Infrastructure and Power Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0619

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(7), 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 8(2), 33(2), 40A
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Tribunals and Commissions16 Oct 2019Allowed

Ravi Prakash Ganti Vs Yashaswini Leisure Pvt Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 33, 33(1), 33(1)(a), 33(3), 33(6), 34, 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions16 Oct 2019

M/s Khanna Jewllers Private Limited Vs M/s Lifetime Infotech Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 7 to 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30-A, sub-regulation (2) of Regulation 30 AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8
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Tribunals and Commissions16 Oct 2019Allowed

Brij Mohan Sharma Vs M/s Al-Nafees Proteins Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions16 Oct 2019

Victoria Glass Works Private Limited Vs M/s. Wearit Global Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0467

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 31, 33, 7(4)Insolvency 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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Tribunals and Commissions16 Oct 2019

Bihar State Construction Corporation Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0460

Insolvency and Bankruptcy Code, 2016-Section 10, 13 and 15, 14, sub-section (1) of Section 14, clause (b) of sub-section (1) of Section 15, sub-section (1) of Section 31, 33, 7(7)Securitization 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 Commissions16 Oct 2019Allowed

State Bank Of India Vs Metallica Industries Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0458

Insolvency and Bankruptcy Code, 2016-Sections 7, 21, 29A, 30, 30(2), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39Real Estate (Regulation and Development) Act, 2016-Section 2, Clause (d) and (zn)
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Tribunals and Commissions16 Oct 2019Allowed

M/s IVP Limited Vs M/s Deccan Brakes Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0456

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14IBBI (CIRP) Regulations, 2016-Regulation 30A, 30A(1)(a), 31, 33, 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A
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Tribunals and Commissions15 Oct 2019Allowed

Buzz Events Vs Varron Aluminiumm Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0627

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions15 Oct 2019Allowed

VE Commercial Vehicles Ltd. Vs Eagle Corporation Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0629

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