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National Company Law Tribunal judgments

20,341 judgments · page 965 of 1,018

Tribunals and Commissions06 Sept 2019

Union Bank Of India Vs M/s. K.K. Gifts Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0871

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Scrutization and Reconstruction of Financial Assets and Information of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions06 Sept 2019Allowed

M/s. Cape Engineers Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0874

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

In The Matter Of: Moti Travels Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0020

Insolvency And Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(b), 59(7), 59(3)(b)(ii)Income tax Act, 1961 — Section 178Liquidation Regulations, 2017 — Regulation 3(1)(a)(ii), 9, 34, 38(1), 38(2), 38(3)
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Tribunals and Commissions06 Sept 2019Disposed Of

Hrishikesh Dasgupta Vs Dena Bank … Financial Creditor.

National Company Law Tribunal · (2019) 09 NCLT CK 0018

Insolvency And Bankruptcy Code, 2016 — Section 7, 12(2), 14, 33, 33(2), 33(5), 33(7), 34(8), 34(1), 35(1)Insolvency And Bankruptcy Board Of India (Application To Adjudicating Authority) Rules, 2016 — Rule 4
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Tribunals and Commissions05 Sept 2019

M/s. Rashmika Info Technologies Pvt. Ltd. Vs M/s. Bunt Solar India Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0876

Insolvency and Bankruptcy Code, 2016-Section 60(5)(C), 33(1), 33(2), 33(5), 33(6), 33(7), 34(1), 5(13), 12, 14, 29, 30(6), 31, 35, 52, 53, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
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Tribunals and Commissions05 Sept 2019Allowed

S.C.S.L. Buildwell Private Limited Vs Pal Infrastructure & Developers Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0877

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy (Second Amendment) Act, 2018
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Tribunals and Commissions05 Sept 2019

Punjab National Bank Vs Bhushan Power & Steel Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0880

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 5(20), 5(21), 7, 12, 12A, 14, 15, 21, 24, 24(2), 24(3)(b), 24(4), 25, 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 34(4), 38(1A), 38(2)(a), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 53, 53(1), 60(5), 60(5)(c), 60(6), 61, 62, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 14(1), 18, 19, 20, 30A, 30A(1), 33A, 35, 36(2), 36A, 37, 38, 39(1), 39(3), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions05 Sept 2019

Puja Sharma, CS Vs Setu Vintrade Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0881

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33 (1) (a), 33 (5), 33 (7), 43, 44, 50, 66, Part II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions05 Sept 2019Allowed

Axis Bank Limited Vs Lanco Amrkantak Power Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0882

Insolvency and Bankruptcy Code, 2016-Section 7, 238, 12, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Books Evidence Act, 1891
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Tribunals and Commissions05 Sept 2019Allowed

State Bank Of India Vs M/s. Suryajyothi Spinning Mills Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0883

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 12, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Sections 8, 11 & 32
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