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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 17 of 43

Tribunals and Commissions17 Sept 2019Allowed

Hero Fincorp Ltd. Vs Rave Scans Pvt. Ltd. And Ors.

National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0044

Insolvency And Bankruptcy Code, 2016 — Section 10, 30(2)(b), 30 (2)(b)(ii), 30(2)(e), 31, 53, 53(1), 61, 62, 240(1)Insolvency And Bankruptcy Code (Amendment) Act, 2019 — Section 30(2)(b)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 38, 38(1), 38(1)(b), 38(1)(c)
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Tribunals and Commissions16 Sept 2019Disposed Off

A. Maheshwaran Vs Stressed Assets Stabilization Fund And Anr.

National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0046

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)Constitution Of India, 1950 — Article 62
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Tribunals and Commissions12 Sept 2019Disposed Of

Harish Chander Arora Vs Shreedhar Milk Foods Limited

National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0047

Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 14, 21, 29A, 30(6), 33(a), 33(1)(a), 33(2), 33(5), 34, 35(1)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 17Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13
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Tribunals and Commissions12 Sept 2019Disposed Of

Gain Chand Narang Vs Sunstar Overseas Limited

National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0044

Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 14, 18(1)(a), 22(3)(a), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32(2)(d), 53, 53(1), 60(5), 61, 62Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process Of Corporate Persons) Regulations, 2016 — Regulation 6(1), 27, 36B(4A), 39, 39(3)
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Tribunals and Commissions12 Sept 2019Allowed

Bipin Industries Private Limited Vs ABW Infrastructure Limited

National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0041

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 7, 7(1), 7(3)(b), 7(5a), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6, 6(1)
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Tribunals and Commissions11 Sept 2019Dismissed

Rahat Gupta Vs Sandhya Kumar Gupta And Ors.

National Company Law Appellate Tribunal · (2019) 09 NCLT CK 0048

Companies (Share Capital And Debentures) Rules, 2014 — Rule 11(1)Companies Act, 2013 — Section 56, 241, 242, 244, 244(1)
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Tribunals and Commissions11 Sept 2019Dismissed

P. Vijay Kumar Vs M/S Priya Trading Company And Ors

National Company Law Appellate Tribunal · (2019) 09 NCLAT CK 0030

Insolvency And Bankruptcy Code, 2016 — Section 8, 8(1), 9, 9(5)(2)(d)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5
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