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National Company Law Tribunal judgments

20,341 judgments · page 954 of 1,018

Tribunals and Commissions24 Sept 2019Allowed

Prayag Polytech Private Limited Vs Great Aid Technical Services Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0710

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions24 Sept 2019

Mr. Joji Thomas Vs M/s.SGP Software Solutions Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0712

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i)Insolvency 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 Commissions24 Sept 2019Allowed

M/s Mahindra & Mahindra Financial Services Limited Vs M/s Delhi Baroda Road Carrier Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0714

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(7), 5(8), 60(1), 4, 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions24 Sept 2019

Bank Of Maharashtra Vs Fabtech Projects And Engineers Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0715

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Book Evidence Act, 1891
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Tribunals and Commissions24 Sept 2019

In Re: Apna Scientific Supplies Pvt. Ltd (Dissolution)

National Company Law Tribunal · (2019) 09 NCLT CK 0755

Insolvency and Bankruptcy Code, 2016-Section 9, 54, Sub-section (2) of Section 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6 (1)
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Tribunals and Commissions24 Sept 2019Allowed

Smt. Anuradha Devi Vs K K Milk Fresh India Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0718

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 9(3)(b), 9(3)(c), 8, 8(2)(a), 238A, 14, 12, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions24 Sept 2019Allowed

Mrs. Ruby Kumari & Anr. Vs M/s Krishna Assets Developers Private Limited & Anr.

National Company Law Tribunal · (2019) 09 NCLT CK 0719

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(2), 7(3)(b), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(6), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions24 Sept 2019Allowed

Edelweiss Asset Reconstruction Co Ltd Vs Birla Cotsyn (I) Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0721

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 33, 33(1), sub-section 6 of Section 33, 34, 52, 53IBBI Regulations, 2016-Regulation 27, 35Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions24 Sept 2019

Bhagat Ram Motorways Pvt. Ltd. Vs Arvind Kumar

National Company Law Tribunal · (2019) 09 NCLT CK 0631

Insolvency and Bankruptcy Code, 2016-Section 10, 19, 30, 30(4), 33, 33(2), 33(5), 52Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 39B, 39C, 39C(2), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(s), 12, 12(3), 13, Rule 15, 32, 32(e), 32(f), 32A(3)
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Tribunals and Commissions24 Sept 2019Allowed

Associated Road Carriers Limited Vs Indsur Global Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0620

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(2), 9(3)(b), 5(21), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
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Tribunals and Commissions24 Sept 2019Allowed

Bigbloc Construction Limited Vs Golden Sparrow Corporation Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0619

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