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National Company Law Tribunal judgments

20,341 judgments · page 987 of 1,018

Tribunals and Commissions05 Aug 2019

9M Corporation Vs Bohra Pratisthan Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0485

IBC, 2016-Section 7, 14, 17, 19, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions05 Aug 2019Allowed

Mahavir Traders Vs Gian Chand & Sons Pvt.Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0499

Insolvency and Bankruptcy Code, 2016-Section 9, 19, 33, 33(1), 33(1)(a), 33(2), 33(5), 34(1), 34(8), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2), 12, 12(3), 13, Rule 15
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Tribunals and Commissions05 Aug 2019

M/s Techmech Realtors Pvt. Ltd. Vs M/s Omega Transmission Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0757

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(6), 13, 15, 14, 31, 33, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 33(2), 40A
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Tribunals and Commissions05 Aug 2019Disposed Of

Mahavir Traders Vs Gian Chand & Sons Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0024

Insolvency And Bankruptcy Code, 2015 — Section 33(2)Insolvency And Bankruptcy Code, 2016 — Section 9, 19, 33, 33(1)(i)(b), 33(1)(ii)(b), 33(1)(iii)(b), 33(5), 34(1), 52Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Rule 4
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Tribunals and Commissions02 Aug 2019Allowed

Axis Bank Limited Vs Karuturi Global Limited

National Company Law Tribunal · (2019) 08 NCLT CK 0470

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 7(3)(b), 7(5), 7(5)(a), 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(2), 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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