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National Company Law Tribunal judgments

20,341 judgments · page 986 of 1,018

Tribunals and Commissions06 Aug 2019

Shri Krishna Agri Projects Private Limited Vs Feedatives Pharma Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0741

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31, 31(1), 29A, 22(3)(b), 60(5)(c), 60(5), 14, 12, 30(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 33, 36B(5) & (7), 38(1)Companies Act, 1956
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Tribunals and Commissions06 Aug 2019Allowed

Oriental Bank Of Commerce Vs KMG A To Z Systems Private Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0746

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(a), 7(3)(b), 7(5)(a), 4, 5(7), 5(8), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions06 Aug 2019Allowed

United Bank of India Vs Adyama Rice Mill Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0456

Insolvency and Bankruptcy Code, 2016-Section 7, 7 (3), 7(7)(a), 13, 14, 15, 31, 33Insolvency 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 Commissions06 Aug 2019

Gandhar Oil Refinery India Ltd Vs Friends Auto (India) Ltd

National Company Law Tribunal · (2019) 08 NCLT CK 0747

Insolvency & Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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