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National Company Law Appellate Tribunal judgments, 2018

277 judgments · page 8 of 14

Tribunals and Commissions27 Sept 2018Allowed

Naveen Malhotra Vs M/s VTL (INDIA) Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0003

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 31(1), 33
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Tribunals and Commissions27 Sept 2018Allowed

Naveen Malhotra Vs Vishal Global Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0002

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 31(1), 33
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Tribunals and Commissions17 Sept 2018Disposed Of

Arun Kumar Soni Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0027

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(3), 252(3)(c)Arbitration And Conciliation Act, 1996 — Section 11
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Tribunals and Commissions12 Sept 2018Disposed Of

Sunshine Textile Pvt. Ltd. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0007

Companies Act, 1956 — Section 560(6)Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 248(5), 252, 252(1), 252(3)
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Tribunals and Commissions12 Sept 2018Allowed

M/s RMC Ready Mix (India) Vs M/s Newcon Engineers Private Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0006

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2), 14(3), 31(1), 33Negotiable Instrument Act, 1881 — Section 138, 142
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Tribunals and Commissions12 Sept 2018Dismissed

M/s Delisha Engineering Vs M/s KKSPUN India Limited

National Company Law Appellate Tribunal · (2018) 09 NCLT CK 0004

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 5(6), 5(6)(b), 8, 9, 9(3)(c)
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