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National Company Law Tribunal judgments

20,341 judgments · page 985 of 1,018

Tribunals and Commissions07 Aug 2019

Adbridge Communications India (P) Ltd Vs Automobiles Sterlind (India) Pvt. Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0729

Insolvency & Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Aug 2019Allowed

State Bank Of India Vs M/s. Surina Impex Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0735

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, sub-section (1) of Section 14, 15, sub-section 1 of Section 15, sub-section (1) of section 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act
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Tribunals and Commissions07 Aug 2019Allowed

Bank of India Vs Wellman Carbo Metalicks India Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0443

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 14, 31(1), 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Aug 2019Allowed

State Bank Of India Vs M/s. Visa International Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0450

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 15, 7(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SBI Act-Section 27
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Tribunals and Commissions07 Aug 2019Allowed

State Bank Of India Vs TAPL International Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0464

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(1)(b)(ii), 14, 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016IBBI (Liquidation Process) Regulations, 2016-Regulation 12(1), 4(1), 5, 13, 15(1)
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Tribunals and Commissions07 Aug 2019

Nandalal Khandelwal Vs M/s. Ruchika Tradelink Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0442

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 31, 33, 9(5)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016
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