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National Company Law Tribunal judgments

20,341 judgments · page 962 of 1,018

Tribunals and Commissions13 Sept 2019Allowed

Shikha Vs M/s JNS Infratech Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0834

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Sept 2019Allowed

Sh. Harish Chander Arora Vs M/s Shreedhar Milk Foods Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0838

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 29A, 30, 33, 33 (1) (a), 33 (2), 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 Commissions12 Sept 2019

M/s. Netcon Technologies Pte Ltd. Vs M/s. Truefix Media Transformation Pvt. Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0843

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(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
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Tribunals and Commissions12 Sept 2019Allowed

M/s Bipin Industries Private Limited & Ors. Vs M/s ABW Infrastructure Limited & Ors.

National Company Law Tribunal · (2019) 09 NCLT CK 0847

Insolvency and Bankruptcy Code, 2016-Section 4, 7, Explanation to sub-section (1) of Section 7, 7(3)(b), 7(5)(a), 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)Companies Act, 1956
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Tribunals and Commissions12 Sept 2019

Mr. Gian Chand Narang Vs Sunstar Overseas Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0849

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 22(3)(a), 29A, 30(2), 30(4), 30(6), 31, 31(1), 53, 60(5), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 36B(4A), 39, 39(3)Companies Act, 2013
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