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National Company Law Tribunal judgments

20,341 judgments · page 950 of 1,018

Tribunals and Commissions30 Sept 2019

Sahib Ram Sehrawat & Ors. Vs Jasmine Buildmart Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0656

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 7(7)(a), 14, 14(2), 14(3), 14(4), 17, 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
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Tribunals and Commissions30 Sept 2019Allowed

State Bank Of India Vs M/s UIC Udyog Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0657

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(A), 9, 11(d), 13, 14, 15, 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 (54 of 2002)-Section 13(2)
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Tribunals and Commissions30 Sept 2019Allowed

Sunil Kumar Kasera Vs Amricon Agrovet Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0660

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(2), 40A
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Tribunals and Commissions30 Sept 2019Allowed

UV Asset Reconstruction Company Ltd. Vs Kalpataru Cold Storage Private Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0638

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 13, 14, 15, 31, 33, 104, 7(7)Insolvency 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 Commissions27 Sept 2019Allowed

M/s Wasmake Industries Vs M/s Utkal Builders Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0981

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9 (5), 9 (5) (i), 13, 14, 15, 17, 18, 20, 21, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Sept 2019Allowed

Jayanta Panja Vs Fort Gloster Industries Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0978

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 14, 14(1)(b), 17, 18, 25(2)(j), 29, 29A, 30(2), 30(6), 31, 43, 43(2)(a), 44, 45, 45(2)(b), 46, 46(1)(i), 46(1)(ii), 47, 48, 49, 50, 53, 53(1)(b)(i), 53(1)(h), 60, 60(5), 60(5)(c), 66Sick Industrial Companies (Special Provisions) Act, 1985-Section 3(1), 3(2)(a), 3(2)(b), 18, 20(1), 22, 22AThe SICA (Special Provision) Repeal Act, 2016
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Tribunals and Commissions27 Sept 2019Allowed

M/s. Pridhvi Asset Reconstruction and Securitisation Company Limited Vs M/s. Sagar Power (Neerukatte) Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0663

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 5(7), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 9, 14, 14(2), 60(5), 60(5)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9, 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32
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Tribunals and Commissions27 Sept 2019

Mr. E N Sakthidharan Menon Vs M/S Tecpro Infra-Projects Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0665

Insolvency and Bankruptcy Code, 2016-Section 9, 60 (1), 9 (3) (b), 5 (21), 5 (20), 8, 9 (5) (i) (a) to (d), 13 (2), 14, 14 (1) (a), (b), (c) & (d), 14 (3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions27 Sept 2019Allowed

M/s Lee & Muirhead Pvt. Ltd. Vs M/s Opus Industries Pvt. Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0667

Insolvency and Bankruptcy Code, 2016-Sections 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rules 3, 6Limitation Act, 1963
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Tribunals and Commissions27 Sept 2019Allowed

Corporation Bank Vs M/s. Neerajakshi Iron & Steel Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0669

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 4Banking Companies (Acquisition ad Transfer of Undertakings) Act, 1980
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Tribunals and Commissions27 Sept 2019

M/s MT and T Rental Limited Vs M/s Vasava Engineering Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0670

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14, 14(1), 15, 31, 33, 9(5)(i)Insolvency 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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Tribunals and Commissions27 Sept 2019

Sahil Agarwal Vs Khati Design Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0671

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 17 and 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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