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National Company Law Tribunal judgments

20,341 judgments · page 980 of 1,018

Tribunals and Commissions19 Aug 2019

State Bank Of India Vs M/S. Hanumanta Engineering Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0668

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5)(a), 9, 14, 15, 31, 33, 238-AInsolvency 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)-Section 13(2), 13(4)
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Tribunals and Commissions19 Aug 2019Allowed

M/s. Rosewood Projects (P) Ltd. Vs M/s Amarnath International Infrastructure (P) Ltd. & Anr.

National Company Law Tribunal · (2019) 08 NCLT CK 0669

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 13 and 15, 14, sub-section (1) of Section 15, 31, 33, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions14 Aug 2019Allowed

M/s. Agam Printers Vs M/s. DBS Affordable Home Strategy Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0806

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 5(20), 13(1)(c), 13, 14, 15, 13(2), 13(1)(b), 9(5)(1), 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions14 Aug 2019

Shri Ramachandra D. Choudhary Vs Neesa Leisure Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0680

Insolvency and Bankruptcy Code, 2016-Section 21(6A)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for the Corporate Persons) Regulations, 2016-Regulation 4A, sub-regulation (3) of Regulation 4A, 16A, 16A(1), sub-regulation (2) of Regulation 16(A)NCLT Rules, 2016-Rule 11
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