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National Company Law Tribunal judgments

20,341 judgments · page 982 of 1,018

Tribunals and Commissions13 Aug 2019Allowed

M/s. Eswar Rubber Limited Vs M/s. Pelican Rubber Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0697

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(2)(d), 13, 14, 14(1), 15, 16(3)(a), 17, 18, 19, 20, 21, 31, 33Insolvency & Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act-Section 138
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Tribunals and Commissions09 Aug 2019

Mr. Devendra Kumar Sharma Vs JBB-Everest Buildtech Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0813

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 5 (8), 14, 14(2), 14(3), 14(4), 17, 31, 33Insolvency 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 Commissions09 Aug 2019Allowed

M/s. PEC Limited Vs M/s. Skyrise Overseas Private Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0477

Insolvency and Bankruptcy Code, 2016-Section 7, 9, Sec.13, 14, Sec.15, sub-section (1) of Sec.31, 33, 164Insolvency 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 Commissions09 Aug 2019Allowed

Axis Bank Vs Prius Commercial Projects Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0703

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 14, 14(2), 14(3), 14(4), 17, 31, 33Insolvency 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 Commissions09 Aug 2019Allowed

Mr. Harvinder Kumar Jatana Vs M/s Surya Pharmaceutical Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0704

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(3), 14, 21, 30(6), 33, 33(1)(a), 33(2), 33(5), 34(1), 35 (l), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6 (1), 17, 36A (1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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