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National Company Law Tribunal judgments

20,341 judgments · page 964 of 1,018

Tribunals and Commissions09 Sept 2019

Keshan Trading Corporation Vs Mr. Kari Venkateswarlu

National Company Law Tribunal · (2019) 09 NCLT CK 0968

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 12(3), 12(3)(a)Indian Evidence Act, 1872-Section 65(b)
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Tribunals and Commissions09 Sept 2019Disposed Of

Vikram Bhalla Vs Uptec Idealabs Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0856

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 22(3), 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36AIBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A
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Tribunals and Commissions09 Sept 2019Allowed

Raychem RPG Private Limited Vs Herodex Power Systems Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0858

Insolvency & Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 8, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Sept 2019

M/s. Shree Ganesh EPC Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0861

Insolvency & Bankruptcy Code, 2016-Section 10, Rule 7, 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Sept 2019Allowed

M/s. Anant Associates Pvt. Ltd Vs Arhan Infratech Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0862

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Sept 2019

Manohar Karamchandani Vs Balajidham Buildestates Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0865

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 14, 19, 20, 30(6), 31, 33(1), 33(5), 33(7), 56, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 8A(3), 16AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions06 Sept 2019Allowed

Mr. Hrishikesh Dasgupta Vs Dena Bank (Now Bank of Baroda)

National Company Law Tribunal · (2019) 09 NCLT CK 0866

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 33, 33(2), 33(5), 33(7), 34(1), 34(8), 34(9), 35(1), Chapter III of Part IIInsolvency 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 Commissions06 Sept 2019

Ms. Priyanshi Arora Vs M/s Dream Procon Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0868

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 7(5), 14(1), 14(2), 14(3), 14(4), 7(5)(i), 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
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Tribunals and Commissions06 Sept 2019

Mr. S. Sivakumar Vs M/s. Sri Kumaran Steels India Pvt. Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0869

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b) and (c), 13(2), 14, Sub-section (1) of Section 14, 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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