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National Company Law Tribunal judgments

20,341 judgments · page 959 of 1,018

Tribunals and Commissions18 Sept 2019

Punjab National Bank Vs Trident Tool Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0786

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 13, 15, 18, 14Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions18 Sept 2019

State Bank Of India Vs Mastana Foods Pvt. Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0788

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 13(2), 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(2), 9(1)Companies Act, 2013-Section 77 & 78
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Tribunals and Commissions18 Sept 2019Allowed

Canara Bank Vs Transstroy (India) Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0790

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 33(1), 33(1)(a), 14, 52, 35 to 50, 52 to 54, 34(8), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions18 Sept 2019

M/s Instyle Overseas LLP Vs M/s Sarthak Fibrotex Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0803

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(C), 9(5), 15, 17, 18, 20, 21, 14(1), 14(2), 14(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions18 Sept 2019Allowed

Shriram City Union Finance Limited Vs GMV Agencies Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0601

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, 2002
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Tribunals and Commissions18 Sept 2019

M/s. Color Cartons Vs M/s. Fizzy Foodlabs Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0791

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Sept 2019Allowed

Alliance Broadband Services Private Limited Vs Manthan Broadband Services Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0628

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(24), 6, 7, 7(1), 7(7), 13, 14, 15, 21(2), 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 8(2), 33(3), 40A
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Tribunals and Commissions17 Sept 2019Allowed

M/S Mittal Technopack Pvt. Ltd Vs M/S Maa Tara Polyplast Trading Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0793

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3), 9(5)(i), 13, 15, 14, 31, 33, 9(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions17 Sept 2019Allowed

C. Girdharlal Gheewala Vs S.K. Masala & Food Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0796

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 20(5), 13(1)(c), 9(5)(1), 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 2013
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Tribunals and Commissions17 Sept 2019Allowed

Kashi Vishwanathan Sivaraman Vs M/s Haridwar Iron & Ispat Rollings Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0797

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 30(4), 30(6), 33, 33(1)(a), 33(5), 34(1), 35 (l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1), 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions17 Sept 2019

FP India Project Management Consultancy Services Pvt. Ltd Vs Parsons Brinckerhoff India Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0798

Insolvency and Bankruptcy Code, 2016-Section 4, 8(1), 9, 9(5)(i)(a) to (d), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 20 & 21, 16(3)(a), 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Sept 2019Allowed

Shriram Transport Finance Company Limited Vs Trans Gulf Frozen Food Containers Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0800

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 8, 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)Arbitration and Conciliation Act, 1996-Section 34
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