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National Company Law Tribunal judgments

20,341 judgments · page 983 of 1,018

Tribunals and Commissions09 Aug 2019Disposed Of

M/s. Reliance Nippon Life Asset Management Limited & Anr. Vs M/s. BCIL Red Earth Developers India Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0708

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 12, 18(b), 19, 19(2), 19(3), 25(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31(1), 32, 43, 45, 49, 50, 53, 60(5), 60(5)(c), 66, 69, 70Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 5(28), 12(2), 13(2), 14, 26, 35A, 36A(12), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4), 40Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016
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Tribunals and Commissions09 Aug 2019Allowed

United Bank Of India Vs M/S Gadhinglaj Agro Alcochem Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0716

Insolvency and Bankruptcy Code, 2016-Section 7, sub-section (2) of Section 7, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Banker's Book of Evidence Act, 1891
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Tribunals and Commissions08 Aug 2019Allowed

Mr. Sonal Anand Vs M/S International Trenching Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0719

Insolvency and Bankruptcy Code, 2016-Section 9, 60(1), 9(3)(b), 5(21), 5(20), 8, 9(5)(i)(a) to (d), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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