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National Company Law Tribunal judgments

20,341 judgments · page 952 of 1,018

Tribunals and Commissions26 Sept 2019Allowed

M/s. Action Construction Equipment Limited Vs M/s. UTS Infratel Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0686

Insolvency and Bankruptcy Code, 2016-Section 7(7), 8, 9, 13 and 15, 14, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(3), 40A
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Tribunals and Commissions26 Sept 2019

M/s. Narayani Ispat Limited Vs M/s. Aditya Exim Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0705

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 13(1)(c), 9(5)(1), 14(1), sub-section (5) of Section 20, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Sept 2019Allowed

Mr. Subhash Kumar Kundra Vs Taurus Agile Technology Corporation (P) Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0690

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18(1)(a), 25(2)(h), 33, 33(2), 33(5), 34(1), 35(l), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6(1), 6(2)(c), 27, 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions26 Sept 2019

Shri B. Parameshwara Udpa & Anr. Vs State Bank Of India

National Company Law Tribunal · (2019) 09 NCLT CK 0693

IBC, 2016-Section 10, 30(6), 12(2), 60(5), 25(2)(h), 31(1), 30(2), 53, 29A, 30(1), 30(4), 43, 45, 50 or 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39(2), 38(1A), 35A, 38(1), 38(2)I&B (AAA) Rules, 2016-Rule 7
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Tribunals and Commissions26 Sept 2019

Reliance Home Finance Private Limited Vs Zaveri Constructions Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0622

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 18, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions26 Sept 2019

Bank of India Vs Provogue Personal Care Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0696

Insolvency & Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 14, sub-section (1) of Section 14, sub-section (1) of section 31, 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 Commissions25 Sept 2019Allowed

M/s PSG Traders Vs Trivandrum Spinning Mills Ltd. & Anr.

National Company Law Tribunal · (2019) 09 NCLT CK 0698

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 13, 14(1), 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Sept 2019Allowed

M/s Khanna Jewellers Private Limited Vs M/s Lifetime Infotech Private Limited & Anr.

National Company Law Tribunal · (2019) 09 NCLT CK 0701

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(2), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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