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National Company Law Tribunal judgments

20,341 judgments · page 974 of 1,018

Tribunals and Commissions26 Aug 2019

Dena Bank Vs M/S Anurag Multipurpose Cold Storage Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0468

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 31, 33, 7(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Aug 2019Allowed

State Bank Of India Vs Madhusala Drinks Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0478

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions26 Aug 2019Allowed

Stressed Assets Stabilization Fund (SASF) Vs National Plywood Industries Ltd. (NPIL)

National Company Law Tribunal · (2019) 08 NCLT CK 0479

Insolvency & Bankruptcy Code, 2016-Section 7, Sub-section (2) of Section 7, 7(7)(a), 13, 14, 15, sub-section (1) of Section 15, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating) Authority) Rules 2016-Rule 4Sick Industrial Companies (Amendment) Act, 1985-Section 22
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Tribunals and Commissions26 Aug 2019

Oriental Bank Of Commerce Vs Shekhar Resorts

National Company Law Tribunal · (2019) 08 NCLT CK 0584

IBC, 2016-Section 60(5), 19(2), 21, 24, 29(2)IBBI (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 19(1), 21(3)(iii), 35, 2(l)
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Tribunals and Commissions26 Aug 2019Allowed

In Re: CP/989/(IB)/2018 (Liquidation Order)

National Company Law Tribunal · (2019) 08 NCLT CK 0627

Insolvency & Bankruptcy Code, 2016-Section 33(2), 60(5), 33(6), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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