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National Company Law Tribunal judgments

20,341 judgments · page 946 of 1,018

Tribunals and Commissions09 Oct 2019Allowed

Aamir Jamal Vs Futec Shelters Private Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 14(2), 14(3), 14(4), 17, 31, 33, 7(7)(a)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 Commissions09 Oct 2019Allowed

Embee Software Private Limited Vs Mactores Innovations Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 5(21), 9(2), 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Oct 2019Allowed

Eatigo India Private Limited Vs Liquid Glass Hospitality LLP

National Company Law Tribunal · (2019) 10 NCLT CK 0688

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(6), 9(3)(c), 9(2), 14, 14(1), 31(1), 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Oct 2019

Gangotri Steel Syndicate Vs M/s Jaycon Infrastructure Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0484

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(2), 9(4), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33, 60Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 6(1)Companies Act, 1956
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Tribunals and Commissions07 Oct 2019

Punjab National Bank Vs M/s Kut Energy Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0486

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(6), 7(7), 8, 8(1), 8(2), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Companies Act, 1956
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Tribunals and Commissions07 Oct 2019

Darshan Anil Lodha Vs Kopargaon Ahmednagar Tollways (Phase-I), Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 9(4), 9(5)(i), 9(5)(2)(d), 13(1)(b), 14(1), 14(3), 15, 16(3)(a), 16(4), 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Oct 2019

M/s. Kanaka Durgaa Crane Vs M/s. Unique Roof Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0752

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(3)(c), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions04 Oct 2019

M/s Suraj Products Limited Vs M/s Krishna Ferro Products Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0753

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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