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National Company Law Tribunal judgments

20,341 judgments · page 942 of 1,018

Tribunals and Commissions15 Oct 2019Allowed

M/s Sesa International Limited Vs Avani Towers Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0631

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33Insolvency and Bankruptcy Code, 2016 (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 Commissions15 Oct 2019Allowed

G.H. Prints Pvt. Ltd. Vs Mode Advertising & Marketing Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0632

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14, 14(1)(a), (b), (c) & (d), 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions15 Oct 2019

Mr. Vishal Kaushik Vs M/s Emu Lines Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0633

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20 and 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Oct 2019Allowed

Bharat Tubes & Tin Printer Vs M/s. BTT Industries Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0635

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002 (54 of 2002)
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Tribunals and Commissions15 Oct 2019

State Bank Of India Vs SRS Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0636

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 29A, 30, 30(4), 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DLiquidation Process Regulations, 2016-Regulation 12, 12(3), 13, Rule 15
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Tribunals and Commissions15 Oct 2019

Kohinoor India (P) Ltd Vs Container Corporation Of India Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0637

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, 31, 33The Customs Act, 1962-Section 27, 48, 150Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Oct 2019Allowed

Oriental Bank Of Commerce Vs M/s Atlantic Projects Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0465

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions15 Oct 2019Allowed

Oriental Bank of Commerce Vs M/s Bala Techno Industries Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0476

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
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Tribunals and Commissions15 Oct 2019Allowed

Allahabad Bank Vs M/s Ural India Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18, Article 137
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Tribunals and Commissions14 Oct 2019

Dena Bank Vs M/s. Dilip Polyfab Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0640

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 14, 15, 31(1), 33Insolvency 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 Commissions14 Oct 2019

Shanaya Fashions Vs Zephyr Fabric Trading LLP

National Company Law Tribunal · (2019) 10 NCLT CK 0641

Insolvency & Bankruptcy Code, 2016-Section 9, 29, 30, 33, 33(1), 33(i)(a), 34IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2), 38IBBI (Liquidation Process) Regulations, 2016-Regulation 3(1A)
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Tribunals and Commissions14 Oct 2019

United Salt Works Industries Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0642

Insolvency and Bankruptcy Code, 2016-Section 10, 13, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7 (1)Sick Industrial Companies (Special provisions) Act, 1985
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