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National Company Law Tribunal judgments

20,341 judgments · page 968 of 1,018

Tribunals and Commissions03 Sept 2019

Mr. Deepak Khandelwal Vs M/s FE Aagrochem Pvt Ltd

National Company Law Tribunal · (2019) 09 NCLT CK 0923

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 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 Commissions03 Sept 2019Allowed

Dena Bank Vs RSAL Steel Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0925

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Banker’s Book of Evidence Act, 1891
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Tribunals and Commissions03 Sept 2019Allowed

IPRO Sugar Engineering Private Limited Vs Spray Engineering Devices Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0625

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 9, 9(2), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 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 Commissions03 Sept 2019Allowed

M/s Pawar Milk Suppliers Vs Pandhari Milk Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0926

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 3(11) and (12), 14, 13, 31(1), 33, 15, 17, 18, 19, 20 and 21Companies Act, 2013Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 6
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Tribunals and Commissions03 Sept 2019

Mr. Radhakrishnan Dharmarajan, Resolution Professional Vs M/s. Flora Footwear Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0928

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 30(6), 33(1)(a)(i)(ii)(iii), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)
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Tribunals and Commissions03 Sept 2019Allowed

Corporation Bank Vs General Composite Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0612

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 13, 14, 14(1), 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
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Tribunals and Commissions02 Sept 2019

Bank Of India Vs Careway Agro Procurement Pvt. Ltd.

National Company Law Tribunal · (2019) 09 NCLT CK 0929

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 15, 17, 18Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016Companies Act, 1956
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