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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 23 of 43

Tribunals and Commissions20 Aug 2019

Rachna Singh And Ors. Vs Umang Realtech Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0032

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(2), 9(1)Indian Contract Act, 1872 — Section 39Insolvency And Bankruptcy Code, 2016 — Section 3(12), 4, 5(8), 5(8)(f), 7, 7(2), 7(3)(b), 7(5), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21, 60(1)
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Tribunals and Commissions19 Aug 2019Disposed Of

Income Tax Officer Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0063

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)Income Tax Act, 1961 — Section 144, 143(1), 147, 148, 156, 271(1)(c), 271F
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Tribunals and Commissions19 Aug 2019

Oyster Steel And Iron Private Limited Vs Royal Kitchen Appliances Private Limited

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0037

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5(1)(a), 6, 6(1), 9Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6, 6(1), 32Insolvency And Bankruptcy Code, 2016 — Section 5(21), 8, 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21, 16(3)(a)
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Tribunals and Commissions19 Aug 2019Dismissed

State Bank Of India Vs Moser Baer Karamchari Union & Anr.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0036

Insolvency And Bankruptcy Code, 2016 — Section 7, 33(7), 36(1), 36(3), 36(4), 36(4)(a)(iii), 52, 53, 53(1), 53(1)(b), 53(1)(b)(i)Companies Act, 2013 — Section 326, 326(1)(a), 327Industrial Disputes Act, 1947 — Section 2(s)
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Tribunals and Commissions19 Aug 2019Dismissed

Rahul Tantia Vs State Bank Of India And Anr

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0035

Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 11, 238Companies Act, 2013 — Section 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
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Tribunals and Commissions19 Aug 2019Disposed Off

Kotak Mahindra Bank Ltd. Vs Amtek Auto Ltd. & Ors.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0034

Insolvency And Bankruptcy Code, 2016 — Section 7, 13, 15, 18, 21(1), 25(2)(e), 28, 29(1), 33(3), 35, 35(j), 36, 37, 38, 39, 40, 41, 42, 43, 45, 50, 60(5), 66Companies Act, 2013 — Section 230Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 8(2), 35A
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Tribunals and Commissions19 Aug 2019Dismissed

Bharat Petroresources Ltd. Vs Monnet Ispat & Energy Ltd. And Anr

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0033

Insolvency And Bankruptcy Code, 2016 — Section 15, 18(1)(b), 29, 30(1), 30(2)(e), 31, 31(1), 53, 60(5), 60(6)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 38(1)(b)
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