COURT ARCHIVE

National Company Law Tribunal judgments

20,341 judgments · page 989 of 1,018

Tribunals and Commissions01 Aug 2019

Shri R. Gururaj Vs M/s. White Horse Network Services Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 60, 12A, 9, 33(2), 7, 10I&B (AAA) Rules, 2016-Rule 6IBBI (IRP for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A, 30A(1)(b), 30A(2), 30A(4), 30A(5), 30A(6), 30A(7)
Tribunals and Commissions01 Aug 2019

State Bank Of India Vs M/s. Sri Lakshmikantha Spinners Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0788

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions31 Jul 2019

M/s. VSL Securities Private Limited Vs M/s. Unishire Housing LLP

National Company Law Tribunal · (2019) 07 NCLT CK 0645

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