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National Company Law Tribunal judgments

20,341 judgments · page 969 of 1,018

Tribunals and Commissions02 Sept 2019

M/S Kapoor Logistics Vs Flywheel Logistics Solutions Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0938

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
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Tribunals and Commissions02 Sept 2019Allowed

Mrs. Sarika Somvanshi & Ors. Vs M/s R. S. Stones Private Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0940

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), 7(5)(b), 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)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions02 Sept 2019Allowed

M/s Gagan Ferrotech Limited Vs M/s Manju J Homes India Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0941

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2) to 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 Commissions30 Aug 2019

Sanjay Talakshi Mamaniya Vs GGS Infrastructure Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0517

Insolvency & Bankruptcy Code, 2016-Section 7, 12(3), 14, 29A, 30, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 33(1), 53, 238Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 32, 33, 34, 36A, 37, 38, 38(1), 38(1)(b), 38(3), 39, 39(4)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 7
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Tribunals and Commissions30 Aug 2019Allowed

Subrata Sarkar Vs Megacity Apartments Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0488

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13, 14, 14(1), 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996
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Tribunals and Commissions30 Aug 2019Allowed

UCO Bank Vs M/s. Rajarshi Motors (P) Ltd. & Ors.

National Company Law Tribunal · (2019) 08 NCLT CK 0502

Insolvency & Bankruptcy Code, 2016-Section 7, Sub-section (2) of Section 7, 13, 14, 15, clause (b) of sub-section (1) of Section 15, sub-section (1) of Section 31, 33, 7(7)(a)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4RDDB Act
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