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National Company Law Tribunal judgments

20,341 judgments · page 976 of 1,018

Tribunals and Commissions23 Aug 2019Allowed

Mr. Nilesh Sharma Vs M/s Dynamic Shells (India) Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0611

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 30(6), 33, 33(1)(a), 33(5), 34(1), 35 (l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions23 Aug 2019

Probir Kumar Roy Chowdhary Vs SPML Infra Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0612

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, sub-section (1) of Section 14, 15, 17, 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Aug 2019

Ashish Bankar Vs M/S Nu Tek India Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0613

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions23 Aug 2019

M/s. Jacob Scientifics Vs M/s. Prescot Productions Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0614

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 5(8), 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Aug 2019

M/s Bio Diagnostics Vs Ace Healthways Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0455

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(1)(a), 33(2), 33(5), 9, 34, 34(1), 12, 56, 30, 30(6), 31, 52, 19Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 12(3), 13, Rule 15
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Tribunals and Commissions23 Aug 2019

Mr. Sunil G Nanal Vs Vidarbha Iron & Steel Corporation Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0618

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 33(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(B), 38(1B), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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