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National Company Law Tribunal judgments

20,341 judgments · page 999 of 1,018

Tribunals and Commissions19 Jul 2019

Chryso India Private Limited Vs Reom Infrastructure and Construction Ltd.

National Company Law Tribunal · (2019) 07 NCLT CK 0817

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 11, 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Jul 2019

Mr. Arumugam Arumugam Vs The Committee Of Creditors & Anr.

National Company Law Tribunal · (2019) 07 NCLT CK 0819

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(6), 31(1), 53, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (CIRP) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1A), 39(4)
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Tribunals and Commissions19 Jul 2019Allowed

Bank of India Vs M/s. Khushbu Vinyl Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0821

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5)(a), 13(1)(a)(b)(c), 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(13)
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Tribunals and Commissions19 Jul 2019

Ajay Gupta Vs Kasturi Exim Pvt. Ltd. & Ors.

National Company Law Tribunal · (2019) 07 NCLT CK 0823

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14(4), 15, 30(6), 31, 33, 33(1), 33(2), 33(3), 33(4), 33(5), 33(6), 33(7), 34(1), 34(2), 35, 52, 56IBBI (Insolvency Resolution Process for Corporate Person) Regulations-Regulation 13(2)(D), 17(1)
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Tribunals and Commissions19 Jul 2019

Bank Of India Vs Eagle Cotton Private Limited

National Company Law Tribunal · (2019) 07 NCLT CK 0824

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 7(5)(b), 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 13, 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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