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National Company Law Tribunal judgments

20,341 judgments · page 972 of 1,018

Tribunals and Commissions28 Aug 2019

Oriental Bank Of Commerce Vs M/s. RDH Technologies Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0551

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(4), 14, 15, 31(1), 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 Commissions28 Aug 2019

Budge Budge Company Ltd. Vs UTM Packaging (India) Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0552

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 14, 14(3), 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(2), 5Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions28 Aug 2019Allowed

Deepak Gupta HUF Vs M/s Sparkspell Homes Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0463

Insolvency and Bankruptcy Code, 2016-Section 7, 5 (7), 238A, 7(5)(a), 13, 14, 13(2), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138, 138/441
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Tribunals and Commissions28 Aug 2019Allowed

Blösil Labtech Private Limited Vs Janardhan Industries Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0440

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2)(a), 9(5)(b), 9(3)(b), 9(3)(c), 12, 14, 15, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956-Section 23, 21, 22
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Tribunals and Commissions28 Aug 2019Allowed

Omkara Assets Reconstruction Private Limited Vs Janta Glass Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0557

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 31, 13, 18, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debt due to bank and Financial institution Act, 1993-Section 19(2)
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Tribunals and Commissions28 Aug 2019Allowed

Standard Chartered Bank Limited Vs K.K Welding Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0558

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)Bankers Books of Evidence Act, 1891
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Tribunals and Commissions28 Aug 2019

M/s. Global Advertisers Vs M/s. Paramvir Real Estates LLP

National Company Law Tribunal · (2019) 08 NCLT CK 0559

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 3(12), 5(21), 8(2), 13, 14, 15, 18, 31, 235AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions27 Aug 2019Allowed

Allahabad Bank Vs Suman Agritech Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0563

Insolvency and 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)The Banker's Book of Evidence Act, 1891
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Tribunals and Commissions27 Aug 2019Allowed

Allahabad Bank Vs M/s. Sarda Agro Oils Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0564

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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