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National Company Law Tribunal judgments

20,341 judgments · page 956 of 1,018

Tribunals and Commissions20 Sept 2019Allowed

Mr. Vishal Bidawatjika Vs Wings Travels Management (I) Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0741

Insolvency & Bankruptcy Code, 2016-Section 10, 33, 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 Commissions20 Sept 2019Allowed

Uniword Telecom Limited Vs Paras Spares and Accessories Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0742

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions20 Sept 2019Allowed

Asset Reconstruction Co. (India) Ltd. Vs Palm Lagoon Backwater Resorts Pvt Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0744

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(7), 3(8), 3(11), 3(23), 5(7), 5(8), 7, 7(4), 7(5)(a), 8, 8(1), 8(2), 9, 14, 15, 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-Sections 3, 5(1), 13(2)
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Tribunals and Commissions20 Sept 2019Allowed

M/s Pashupati Jewellers Vs Marigold Overseas Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0745

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8)(a), 5(8)(i), 7, 7(1), 7(2), 7(5), 7(7), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions20 Sept 2019Allowed

Indunia Realtech Ltd. Vs Swami Cyber Solutions Ptd Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0746

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5)(a), 5(7), 5(8), 3(10), 13, 14, 15, 18, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 186(2), 186(4), 186(7)
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Tribunals and Commissions20 Sept 2019Allowed

Dena Bank Vs M/s. Kharkia Steels Private Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0750

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 31, 33, 104Insolvency 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 Commissions20 Sept 2019

Usha Martin Ltd Vs Rudra Auto Tech Engineering Pvt Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0949

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 30A, 30A(1)(a)
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Tribunals and Commissions20 Sept 2019Allowed

Bank Of India Vs B.E. Billimoria & Company Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0950

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 4Banker's Book Evidence Act, 1891-Section 2A
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Tribunals and Commissions20 Sept 2019Allowed

Mr. Ram Ratan Kanoongo Vs Antrix Diamond Exports Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0756

Insolvency & Bankruptcy Code, 2016-Section 10, 29A, 240A, 33, 34(1), 53, 52Insolvency & 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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