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National Company Law Tribunal judgments

20,341 judgments · page 947 of 1,018

Tribunals and Commissions04 Oct 2019Allowed

Axis Bank Ltd Vs Bay Park Hotels And Resorts Pvt Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0691

IBC Code, 2016-Section 7, 9, 10, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 36A
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Tribunals and Commissions04 Oct 2019

Kotak Mahindra Bank Limited Vs Multiple Hotels Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0692

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 9, 13 and 15, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions04 Oct 2019Allowed

Shri Shyam Industries Private Limited Vs Prosperity Steels Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0693

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 7(7), 8, 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions03 Oct 2019Allowed

Union Bank Of India Vs Tayal Foods Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0696

Insolvency and Bankruptcy Code, 2016-Section 7, 13 and 15, 14, 15, sub-Section (1) of Section 15, sub-Section (1) of Section 31, 33, (7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions03 Oct 2019Allowed

Union Bank Of India Vs Purna Pharmaceuticals Private Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0698

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33, 104Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(3), 40A
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Tribunals and Commissions03 Oct 2019Allowed

M/s. Punjab National Bank Vs M/s. Lanco Vidarbha Thermal Power Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0699

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 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)-Section 13(2)
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Tribunals and Commissions03 Oct 2019Allowed

Bank Of India Vs M/s. Uttoron Engineering Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0700

Insolvency and Bankruptcy Code, 2016-Section 7, 238, 13, 15, 14, 31, 33, 7(7), sub-section (1) of Section 15Insolvency 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 Commissions03 Oct 2019Allowed

Bank Of India Vs M/s Amitech Textiles Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0702

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(1), 7(2), 7(3), 7(5)(a), 8, 8(1), 8(2), 13, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970
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Tribunals and Commissions03 Oct 2019

Metenere Limited Vs Four Coins Global India Private Limited

National Company Law Tribunal · (2019) 10 NCLT CK 0838

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (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 Commissions03 Oct 2019Allowed

Power Finance Corporation Limited Vs KSK Mahanadi Power Company Ltd

National Company Law Tribunal · (2019) 10 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 4A
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Tribunals and Commissions01 Oct 2019Allowed

The Press Trust Of India Ltd. (PTI) Vs Axiom Estates Advisory Services Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 5(24), 6, 7(1), 7(7), 8, 9, 13, 14, 14(2), 15, 15(1), 21(2), 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 8(2), 9, 9A, 31, 32, 33(2), 40A
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Tribunals and Commissions01 Oct 2019Allowed

Reliance Commercial Finance Ltd. Vs Sharf Knife Company Pvt. Ltd.

National Company Law Tribunal · (2019) 10 NCLT CK 0706

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 33(1), 34(1), 52, 53, Chapter-IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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