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National Company Law Tribunal judgments

20,341 judgments · page 966 of 1,018

Tribunals and Commissions04 Sept 2019

Ramsarup Industries Limited Vs ICICI Bank Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0888

Insolvency and Bankruptcy Code, 2016-Section 8, 10, 14, 18(1)(f), 24(3)(c), 26, 29A, 29A(j), 30, 30(2), 30(6), 31, 31(1), 53(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8(2), 8(2)(b)(iii), 37(a), 37(b), 38(1), 38(3), 39(1)(c), 39ANational Company Law Tribunal Rules, 2016-Rule 11, 153
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Tribunals and Commissions04 Sept 2019Allowed

Bank of India Vs M/s Maa Durga Rice Processing & Exports Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0889

Insolvency and Bankruptcy Code, 2016-Sections 7, 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 (54 of 2002)
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Tribunals and Commissions04 Sept 2019Allowed

Bank Of India Vs M/s Maa Durga Flour Mills Private. Limited.

National Company Law Tribunal · (2019) 09 NCLT CK 0890

Insolvency and Bankruptcy Code, 2016-Sections 7, 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
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Tribunals and Commissions04 Sept 2019

Shri. S. Rajagopal Vs M/s. State Bank Of India & Ors.

National Company Law Tribunal · (2019) 09 NCLT CK 0892

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), Sub-section (6) of Section 33, 53Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions04 Sept 2019Allowed

M/s. TVG Limited Vs M/s. Kiran Global Chem Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0893

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 13, 14, 31, 33Insolvency and Bankruptcy (Application of Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions04 Sept 2019Allowed

Syscraft Solutions Private Limited Vs We Exel Technologies Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0895

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3), 9(5), 9(5)(i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Sept 2019Allowed

Bank Of India Vs M/s Maa Durga Rice Product Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0898

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Sept 2019Allowed

BSMART Tech. (P) Limited Vs O-Zone Networks (P) Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0899

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Sept 2019Allowed

M/s Swastik Interchem Pvt. Ltd. Vs M/s A.M. Vinyl Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0900

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions04 Sept 2019

ICICI Bank Limited Vs Lakshmi Energy And Foods Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0026

Insolvency And Bankruptcy Code, 2016 — Section 7, 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33Bankers' Books Evidence Act, 1891 — Section 2ASecuritization And Reconstruction of Financial Assets And Enforcement of Security Interest Act, 2002 — Section 13(2)
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