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National Company Law Tribunal judgments

20,341 judgments · page 973 of 1,018

Tribunals and Commissions27 Aug 2019

Om Logistic Ltd. Vs NTL Electronics India Ltd

National Company Law Tribunal · (2019) 08 NCLT CK 0566

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 14, 15, 17, 18, 20, 21, 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions27 Aug 2019

Mr. Prabhakar Nandiraju

National Company Law Tribunal · (2019) 08 NCLT CK 0510

Insolvency and Bankruptcy Code, 2016-Section 33, 25(2)(b), 33(2), 34(1), 30(6), 14, 35 to 50, 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions27 Aug 2019Allowed

Meridian Telesoft Limited Vs Swayam Metals Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0567

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(a)(b)(c), 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions27 Aug 2019

Ms. Revathi S Raghunathan Vs M/s. Gokula Kannan Chits Tamilnadu Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0574

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
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Tribunals and Commissions27 Aug 2019Allowed

S. Rajendran, RP Vs M/s. PRC International Hotels Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0577

Insolvency and Bankruptcy Code, 2016-Section 31(1), 30(4), 30(2), 29A, 14, 7Insolvency Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Process for Corporate persons) Regulations, 2016-Regulation 40A, 12(2), 37, 38, 38(1A), 39(4)
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Tribunals and Commissions27 Aug 2019Allowed

Bank Of Baroda Vs Trump Impex Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0792

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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