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National Company Law Tribunal judgments

20,341 judgments · page 971 of 1,018

Tribunals and Commissions29 Aug 2019Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Anoushka Hospital Consultancy And Management Services Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0543

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 34(1), 52, 53, Chapter IIIInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions29 Aug 2019Allowed

Nandish Patel Vs M.V. Omni Projects (India) Ltd

National Company Law Tribunal · (2019) 08 NCLT CK 0544

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5 (2), 5(21), 4, 5, 13(1)(c), 13, 14, 15, 13(2), 13(1)(b), 9(5)(1), 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act
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Tribunals and Commissions29 Aug 2019Allowed

Borojalingah Tea Company Vs Imeco Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0458

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(7), 13, 14, 15, 31 and 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulations 33(2) and 40A
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Tribunals and Commissions29 Aug 2019

Mr. Ratan Singh Vs Theme Export Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0546

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 14, 31, 33, 15, 17, 18, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Aug 2019Allowed

Siddhi Vinayak Logistics Limited Vs Arkay Logistics Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0547

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 11, 13, 14, 14(1), 31(1), 33, 34, 35(1)(d), 35(1)(k)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions29 Aug 2019

Sai Projects And Engineers Pvt. Ltd. Vs Kalpyog Chemicals Private Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0548

IBC, 2016-Section 7, sub-section (2) of Section 7, 13, sub-section (1) of Section 14, sub-section (1) of section 31, 33Insolvency & Bankruptcy (AAA) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)
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Tribunals and Commissions28 Aug 2019Allowed

Ram Murthy Kommera Vs M/s. Anax Industries Private Limited & Ors.

National Company Law Tribunal · (2019) 08 NCLT CK 0817

Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 7, 10, 14, Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 13(1), 16(1), Proviso to Regulation 16(2)(a), 17(1), 22(3)(a), 31(c), 31(d)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Aug 2019Allowed

Union Bank Of India Vs M/s Space Matrix Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0487

Insolvency and Bankruptcy Code, 2016-Section 7, 13 and 15, 14, sub-section (1) of Section 31, 33, 7(7)Insolvency 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)-Section 13(2)
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Tribunals and Commissions28 Aug 2019Allowed

Religare Finvest Ltd. Vs Bharat Road Network Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0491

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(7), 3(11), 3(12), 3(16), 3(17), 4, 5(7), 5(8), 5(24), 6, 7, 7(1), 7(7), 13, 14, 15, 21(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Stamp Act, 1899-Section 2(5), 2(5)(a), 2(5)(b), Article 15 of Schedule 1, 35
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Tribunals and Commissions28 Aug 2019Allowed

Allahabad Bank Vs Meghalaya Infratech Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0494

Insolvency & Bankruptcy Code, 2016-Section 7, 7(2), 7(7)(a), 9, 10, 13, 14, 15, 31, 33Insolvency & 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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