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National Company Law Tribunal judgments

20,341 judgments · page 958 of 1,018

Tribunals and Commissions19 Sept 2019Allowed

Mr Chhedi Rajbhar & Ors. Vs Himatsingka Resorts Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0774

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 33(5), 33(7), 34(1), 34(8), 34(9), 35(1), 52Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12, 13, 15(1)
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Tribunals and Commissions19 Sept 2019Allowed

Shailen S Gala-HUF & Ors. Vs Mayurpankh Fine Builders Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0605

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 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 Commissions19 Sept 2019Allowed

M/s Mayoga Investment Limited Vs M/s M.K. Overseas Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0621

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 9(5), 13(2), 14(1), proviso (a) to (d) of Section 14(1), 14(2), 14(3), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)Companies Act, 1956
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Tribunals and Commissions19 Sept 2019Disposed Of

Chhedi Rajbhar And Another Vs Himatsingka Resorts Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0009

Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 14(4), 32(2), 33, 33(b), 33(5), 33(7), 34(1), 34(8), 34(9), 35(1), 52Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4
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Tribunals and Commissions18 Sept 2019

M/s. Packwell (India) Pvt. Ltd. Vs Emgee Cables And Communications Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0783

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 67, 14, 33(5), 33(7), Chapter III of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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