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National Company Law Tribunal judgments

20,341 judgments · page 979 of 1,018

Tribunals and Commissions20 Aug 2019

Ms. Shilpa Jain & Anr. Vs Raheja Developers Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0650

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 5(8)(f), 13(2), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9(1)Companies Act, 1956
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Tribunals and Commissions20 Aug 2019

Pratap Chandra Padhy & Ors. Vs M/s.Dreamz Infra India Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0655

IBC, 2016-Section 5(7), 5(8), 5(8)(f), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency Bankruptcy Ordinance, 2018
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Tribunals and Commissions20 Aug 2019Allowed

M/s. Aristo Texcon Pvt. Ltd., In Re

National Company Law Tribunal · (2019) 08 NCLT CK 0677

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 25A, 30(2), 30(6), 31, 31(1), 53, 153Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 39(4)
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Tribunals and Commissions20 Aug 2019Allowed

M/s. Mangturam Noranglal Vs Amrit Hatcheries Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0656

Insolvency and Bankruptcy Code, 2016-Sections 5(6), 8, 9, 9(3)(b), 9(3)(c), 9(3)(e), 9(5)(2)(d), 9(5)(i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40A
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Tribunals and Commissions20 Aug 2019Allowed

Bank Of India Vs Housing Development And Infrastructure Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0661

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions19 Aug 2019

Mr. N. Kumar, RP

National Company Law Tribunal · (2019) 08 NCLT CK 0666

Insolvency and Bankruptcy Code, 2016-Section 33(2), 31, 53, 33(6)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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