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National Company Law Tribunal judgments

20,341 judgments · page 992 of 1,018

Tribunals and Commissions27 Jul 2019

Kotak Mahindra Bank Limited Vs Sachdeva and Sons Rice Mills Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0691

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(b), 14(1), 14(3), 15, 16(5), 17, 18, 18(1)(f), 31(1), 33, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(12), 14
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Tribunals and Commissions26 Jul 2019Allowed

Anand Carbo Pvt. Ltd. Vs Kampilya Builders Pvt. Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0635

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 9(5), 9(5)(i), 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 (54 of 2002)
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Tribunals and Commissions26 Jul 2019Allowed

M/s. Colorobbia Chemicals India Pvt. Ltd. Vs M/s. Swastik Ceracon Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0737

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 20 sub-section (5), 3 sub-section (8), 16, 9(5)(1), 13(1)(a), 13, 14, 14 sub-section (4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions26 Jul 2019Allowed

IVRCL Limited Vs IVRCL Limited & Anr.

National Company Law Tribunal · (2019) 07 NCLT CK 0738

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 7, 33(1), 29A, 30, 12, 31, 33, 34, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3)CIRP Regulations, 2016-Regulation 37, 38
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Tribunals and Commissions26 Jul 2019Disposed Of

Axis Bank Limited Vs Sevenhills Healthcare Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0740

Insolvency and Bankruptcy Code, 2016-Section 5(8)(d), 5(21), 12(3), 14, 14(1)(d), 29A, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 52, 53, 60(5), 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(2)(a), 38(2)(b), 38(3), 39(4)MMC Act
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