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National Company Law Tribunal judgments

20,341 judgments · page 944 of 1,018

Tribunals and Commissions11 Oct 2019

Ravinder Aggarwal & Ors. Vs MSA Developers Pvt. Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0470

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 60(1), 12A, 7(2), 7(5), 4, 13(2), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1), 4(2)Insolvency and Bankruptcy Code (Second Amendment) Act, 2018
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Tribunals and Commissions11 Oct 2019

Rudra Inc. Vs Teemper Lifestyle Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0451

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (AAA) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions11 Oct 2019

Bank Of Baroda Vs M/s. Texorange Corporation Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0663

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banker's Book of Evidence Act, 1891
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Tribunals and Commissions10 Oct 2019Allowed

State Bank of India Vs Galaxy Cotton & Textiles Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0664

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13(1)(a)(b)(c), 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(2), 9, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Rule 4(1)
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Tribunals and Commissions10 Oct 2019Allowed

Vishal Kumar Kanada Vs Bansal International Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 8, 9, 9(3)(B), 9(5)(1), 13, 13(1)(b), 13(1)(c), 14, 14(1), 15, 20(5), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
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Tribunals and Commissions10 Oct 2019Allowed

JFC Finance (India) Limited Vs Mohak Carpets Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 15, 21, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31(1), 31(3), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35, 35A, 36A, 37 to 39, 38(1), 38(1A), 38(2), 40AInsolvency and Bankruptcy Code (Amendment) Act, 2019
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