Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 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 Commissions18 Oct 2019Allowed

Vijay Kumar Choudhary And Anr. Vs M/S. Educomp Infrastructure And School And Ors.

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0012

Insolvency And Bankruptcy Code, 2016 — Section 10, 17, 18, 19, 19(2), 19(3), 25, 31Companies Act, 2013 — Section 424

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Tribunals and Commissions17 Oct 2019Disposed Of

Sagar Instruments Pvt. Ltd. And Ors. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0028

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 Commissions17 Oct 2019Disposed Of

Global Power Transformers Limited Vs DS Spiceco Private Limited

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0020

Companies Act, 2013 — Section 230, 231, 232

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Tribunals and Commissions17 Oct 2019

Anand Prakash Vs M/S Omega Infrabuild Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0018

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, 9, 9(5), 14(1), 14(2), 14(3), 14(4)

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Tribunals and Commissions16 Oct 2019Disposed Of

Income Tax Officer Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0033

Income Tax Act, 1961 — Section 144, 147, 148, 156, 194C, 271(1)(b), 271(1)(c), 271FCompanies Act, 2013 — Section 248(1), 252(1), 252(3)

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Tribunals and Commissions16 Oct 2019Dismissed

Atul Khandelwal Vs M/s Cata Appliances Limited

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0019

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 4, 5(20), 5(21), 8, 8(1), 8(2)(a), 9, 9(5)Evidence Act, 1872 — Section 65A, 65B

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Tribunals and Commissions16 Oct 2019Allowed

SPECTRA Products Private Limited And Anr. Vs STBHYA Projects Private Limited

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0015

Companies Act, 2013 — Section 133, 230, 230(9), 231, 232

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Tribunals and Commissions16 Oct 2019Dismissed

Neeraj Saluja And Anr. Vs State Bank Of India

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0011

Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)

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Tribunals and Commissions16 Oct 2019Dismissed

Intec Capital Ltd. Vs Rajesh Lohia Irp And Ors.

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0010

Insolvency And Bankruptcy Code, 2016 — Section 9Industrial Disputes Act, 1947 — Section 22

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Tribunals and Commissions16 Oct 2019Disposed Of

John Varghese Vs Value Designbuild Pvt. Ltd. And Ors.

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0009

Insolvency And Bankruptcy Code, 2016 — Section 7, 12A, 60(6), 65

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Tribunals and Commissions16 Oct 2019Disposed Of

State Bank Of India And Anr. Vs Visa Steel Limited And Anr.

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0008

Companies Act, 2013 — Section 230, 231, 232, 434Companies Act, 1956 — Section 391, 394Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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Tribunals and Commissions16 Oct 2019Allowed

Vivek Verma Vs M/S Ipro Sugar Engineering Pvt. Ltd. And Anr.

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0006

Insolvency And Bankruptcy Code, 2016 — Section 8(1), 9, 14, 16(5), 61, 65Insolvency And Bankruptcy (Application To Adjudicating Authorities) Rules, 2016 — Rule 6National Company Law Tribunal Rules, 2016 — Rule 11

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Tribunals and Commissions15 Oct 2019Dismissed

Kohinoor India (P) Ltd. Vs Container Corporation Of India Limited

National Company Law Appellate Tribunal · (2019) 10 NCLT CK 0011

Customs Act, 1962 — Section 27, 48, 150Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(3)(c), 14, 15, 17, 18, 20, 21, 31(1), 33

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Tribunals and Commissions15 Oct 2019Disposed Of

Gujarat Urja Vikas Nigam Ltd. Vs Amit Gupta

National Company Law Appellate Tribunal · (2019) 10 NCLAT CK 0007

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