National Company Law Appellate Tribunal Judgments 2019

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 8(1), 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21

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Tribunals and Commissions08 Nov 2019

LIC Housing Finance Limited Vs Durha Vitrak Private Limited

National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0008

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(2), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 7, 7(2), 7(5), 13(2), 14, 19Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions08 Nov 2019Disposed Of

B.D. Motors Ltd. Vs Monotrone Leasing Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0013

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 7, 7(1), 7(2), 7(5), 7(7)

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Tribunals and Commissions08 Nov 2019Disposed Of

Beacon Trusteeship And Anr. Vs Earthcon Infracon Pvt. Ltd. And Anr.

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0012

Insolvency And Bankruptcy Code, 2016 — Section 9

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Tribunals and Commissions08 Nov 2019Allowed

Anil Syal Vs Sanjeev Kapoor (Proprietor Kapoor Logistics) & Anr.

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0005

Insolvency And Bankruptcy Code Application To Adjudicating To Authority Rules, 2016 — Rule 5Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 61

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Tribunals and Commissions08 Nov 2019Dismissed

Gouri Prasad Goenka Ex-Chairman Of Nrc Limited Vs Punjab National Bank And Anr

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0003

Limitation Act, 1963 — Article 137Insolvency And Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions07 Nov 2019Dismissed

M/S Umendra Exports Pvt. Ltd. Vs M/S Yks Designs Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0012

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

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Tribunals and Commissions07 Nov 2019Disposed Of

G.V. Suresh Kumar And Ors. Vs Kapil Dev Taneja

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0008

Insolvency And Bankruptcy Code, 2016 — Section 60(6)

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Tribunals and Commissions06 Nov 2019Disposed Of

MK GOENKA Developers Pvt. Ltd. Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0025

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252(1), 252(3)

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Tribunals and Commissions06 Nov 2019Disposed Of

M/S. Suntech Infra Solutions Pvt. Ltd. Vs M/S Cinda Engineering & Consturction Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0017

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 34Insolvency And Bankruptcy Code, 2016 — Section 9

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Tribunals and Commissions06 Nov 2019

VRP Telematics Private Limited Vs VRP Enterprises Private Limited

National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0016

Companies (Compromise, Arrangement And Amalgamation), Rules 2016 — Rule 15(1)Companies Act, 2013 — Section 230, 230(4), 230(7), 231, 232, 232(2)

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Tribunals and Commissions06 Nov 2019Dismissed

Birendra Kedia Vs Dinesh Kumar Jalan & Ors.

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0004

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Tribunals and Commissions05 Nov 2019

Osiatic Consultants And Investments Private Limited Vs Apollo Finance Limited

National Company Law Appellate Tribunal · (2019) 11 NCLT CK 0009

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8, 16Companies Act, 2013 — Section 230, 230(4), 230(5), 230(7), 231, 232, 232(2)

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National Company Law Appellate Tribunal judgments, 2019