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National Company Law Tribunal judgments

20,341 judgments · page 955 of 1,018

Tribunals and Commissions24 Sept 2019Allowed

Neo Carbons Private Limited Vs Shankar Ferro Alloys Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0602

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3), 13 and 15, 14, 31, 33, 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(3), 40A
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Tribunals and Commissions23 Sept 2019Allowed

Olevia.com Vs Topsgrup Service (India) Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0979

Insolvency & Bankruptcy Code, 2016-Section 9, 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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Tribunals and Commissions23 Sept 2019

Mr. Kiran Shah Vs M/s State Bank of India

National Company Law Tribunal · (2019) 09 NCLT CK 0726

Insolvency and Bankruptcy Code, 2016-Section 33(1), 34(1), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter VI
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Tribunals and Commissions23 Sept 2019

United Bank Of India Vs Mondal And Manna Cold Store Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0730

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13 and 15, 14, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137
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Tribunals and Commissions23 Sept 2019

Sh. S.K. Mathur Vs Sh. Yogesh Maheshwari & Ors.

National Company Law Tribunal · (2019) 09 NCLT CK 0734

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 10, 12, 45, 43, 49, 66, 33(7), 14, 33(5), 35(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions23 Sept 2019

M/s Hardik Industrial Corporation Pvt. Ltd. Vs M/s State Bank Of India

National Company Law Tribunal · (2019) 09 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 33(1), 34(1), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Chapter VI
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Tribunals and Commissions23 Sept 2019Allowed

Mahavir Interchem Vs Lakeland Chemicals (India) Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0736

Insolvency and Bankruptcy Code, 2016-Section 9, 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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Tribunals and Commissions23 Sept 2019

Nuvoco Vistas Corporation Limited Vs Neev Infrastructure Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0738

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), sub-section (2) of Section 9, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Sept 2019Allowed

The Cosmos Co-op Bank Ltd Vs Micro Dynamics Pvt Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0740

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, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Banker's Book of Evidence Act, 1891
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