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National Company Law Tribunal judgments

20,341 judgments · page 960 of 1,018

Tribunals and Commissions17 Sept 2019Allowed

Mrs. Sunita Agarwal Vs M/s Antriksh Infratech Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0801

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 5(8), 5(8)(f), 9, 7(5)(a), 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, 9(1)Companies Act, 1956
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Tribunals and Commissions17 Sept 2019

Prutha Enterprise Vs Origin Formulations Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0802

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(a)(b)(c), 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions17 Sept 2019

In Re: Quantum Coal Energy Private Limited (Liquidation)

National Company Law Tribunal · (2019) 09 NCLT CK 0805

Insolvency and Bankruptcy Code, 2016-Sections 33 (1) (a), 9, 30 (6), 33 (1) (a) (i) (ii) (iii), 14, 52, 33 (2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6 (1)
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Tribunals and Commissions17 Sept 2019Allowed

Team Outdoors Vs Orient Tourism Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0953

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 5(21), 13, 14, 14(1), 31(1), 33Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Sept 2019

State Bank Of India Vs Aarya Industrial Products Pvt Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0955

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7), 9, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions17 Sept 2019

Valay Group Vs Starconn Mobility Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0603

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Securitization and Reconstruction of Financial Assets and Enforcement of Security …
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Tribunals and Commissions17 Sept 2019

Air Shagoon (Network) (P) Ltd Vs Associated Trade Logistics (P) Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0808

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 33(7), 14, 33(5), 35(1), Chapter III of Part IIIBBI (Liquidation Process) Regulations, 2016-Regulation 13Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions16 Sept 2019

M/s. Muniraj Colours Private Limited Vs M/s. Intime Textile Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0813

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (3) (b) & (c), 13 (2), 14, 14 (1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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