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National Company Law Tribunal judgments

20,341 judgments · page 951 of 1,018

Tribunals and Commissions27 Sept 2019Allowed

M/s.Sri Arumuga Sugars Limited Vs M/s.Badami Sugars Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0674

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 7(1), 7(2), 7(4), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Arbitration and Conciliation Act, 1996-Section 34, 36
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Tribunals and Commissions27 Sept 2019Allowed

Mr. Akhil Goel Vs Moods Hospitality Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0675

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 18(1)(a), 33(1)(a), 12, 30(6), 34(1), 14, 33(5), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations-Regulation 36A(5)
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Tribunals and Commissions27 Sept 2019

M/s. Damodar Valley Corporation Vs M/s. Bhaskar Shrachi Alloys Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0677

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5), 13 and 15, 14, 15, 15(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 Sept 2019Allowed

State Bank Of India Vs Tirupati Basmati Exports Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0624

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9, 10, 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33, 65, 65(2), 249 to 252, 255Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)State Bank of India General Regulations, 1955-Regulation 76(1)
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Tribunals and Commissions27 Sept 2019Allowed

Parish Tekriwal Vs VRG Digital Corporation Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0618

Insolvency and Bankruptcy (I&B) Code, 2016-Section 7, 7(2), 14(1), 31(1), 33, 13Companies Act, 2013Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions27 Sept 2019

Parmod Sharma Vs Emsons Organics Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0608

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(5)(i), 8(1), 8(2), 14, 14(1), 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions26 Sept 2019Allowed

R. H. Petroleum Pvt. Ltd. Vs Tag Offshore Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0977

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 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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Tribunals and Commissions26 Sept 2019Allowed

M/s. Indian Bank Vs M/s. Jeppiaar Cements Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0678

Insolvency and Bankruptcy Code, 2016-Section 7, Rule 4, 5(8), 13, 14, 14(1), 14(3), 31, 31(1), 33, 60(2), 60(3)Indian Contract Act, 1872-Section 126-128, 133, 134, 135, 139, 140, 141Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(3)
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Tribunals and Commissions26 Sept 2019

Mr. Mathur Sabhapathy Viswanathan

National Company Law Tribunal · (2019) 09 NCLT CK 0679

Insolvency and Bankruptcy Code, 2016-Section 33 (2), 10, Sub-section (6) of Section 30, Sub-Clauses (i) (ii) and (iii) of Clause (a) of Sub-Section (1) of Section 33, 14, 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6 (1)
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Tribunals and Commissions26 Sept 2019Allowed

Contemporary Brokers Private Limited Vs Pallorbund Tea Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0682

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(a), 5(8)(f), 8, 9, 13, 15, 14, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(3), 40A
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Tribunals and Commissions26 Sept 2019Allowed

Potluri Raghavendra Rao Vs M/s. Aikya Infrastructure Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0685

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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