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National Company Law Tribunal judgments

20,341 judgments · page 984 of 1,018

Tribunals and Commissions08 Aug 2019

Stressed Assets Stabilization Fund Vs J.L. KNIT (India) Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0720

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 15, 17, 18, 19, 20, 21Securitization and Reconstruction of the Financial Assets and Enforcement of Security Interests Act, 2002-Section 13(2)Recovery of Debts Due to Banks & Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions08 Aug 2019Allowed

State Bank Of India Vs M/s. Titan Energy Systems Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0721

I&B Code, 2016-Section 7, 33, 33(2), 33(1)(b)(i), (ii) and (iii), 30(6), 14, 52, 35 to 50, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)
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Tribunals and Commissions08 Aug 2019Allowed

Union Bank of India Vs P K S Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0722

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13, 14, 15, 15(1)(b), 31, 33, 238ARecovery of Debts due to Banks & Financial Institutions Act, 1993-Section 19Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions08 Aug 2019Allowed

Seitz GmbH Vs Seitz India Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0723

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Companies Act, 1956
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Tribunals and Commissions08 Aug 2019

Naveen Malhotra Vs VTL (India) Limited & Ors.

National Company Law Tribunal · (2019) 08 NCLT CK 0807

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 14, 21(1), 21(8), 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, Rule 16Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions07 Aug 2019

Arup Kr. Gupta Vs Hotel East Palace

National Company Law Tribunal · (2019) 08 NCLT CK 0486

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions07 Aug 2019

V.S.P. Udyog Pvt. Ltd. Vs S. Sen & Sons

National Company Law Tribunal · (2019) 08 NCLT CK 0500

Insolvency and Bankruptcy Code, 2016-Sections 9, 9(5), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Aug 2019Allowed

Jayanta Banerjee Vs Incab Industries Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0507

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 7, 10, 5(21), 5(20), 63, 13, 14, 104, 31, 33, 15, Eighth ScheduleInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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