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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 24 of 43

Tribunals and Commissions16 Aug 2019Allowed

Prayag Polytech Pvt. Ltd. Vs Hind Tradex Ltd.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0041

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), 8, 8(1), 8(2)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)
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Tribunals and Commissions16 Aug 2019Disposed Off

Committee Of Creditors Of Amtek Auto Ltd. Vs Dinkar T.Venkatasubramanian & Ors.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0029

Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 25(2)(g), 29, 30, 30(4), 30(6), 31, 33, 33(1), 33(2), 33(3), 35, 36, 37, 38, 39, 40, 52, 56, 60(5), 74(3), 236, 236(2)Companies Act, 2013 — Section 230, 213, 213(b), 213(b)(i), 213(b) (ii), 213(b)(iii), 424, 447Evidence Act, 1872 — Section 123, 124
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Tribunals and Commissions14 Aug 2019Allowed

Manoj Gaur & Anr. Vs Ajay Jugran & Anr.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0030

Insolvency And Bankruptcy Code, 2016 — Section 7National Company Law Appellate Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions13 Aug 2019Disposed Off

Punjab National Bank Vs Kiran Shah

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0025

Insolvency And Bankruptcy Code, 2016 — Section 9, 22, 31, 33(1), 33(2)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 40
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Tribunals and Commissions09 Aug 2019Disposed Of

In Re: Debashis Nanda And Ors. Vs

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0047

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 17, 27, 35Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 7, 13(3), 14, 21, 33, 33(2), 33(5), 34(1), 35(1)
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Tribunals and Commissions09 Aug 2019

Ravinder Pal Singh Vs Satkar Air Cargo Services Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0044

Insolvency And Bankruptcy Code, 2016 — Section 7, 7(2), 7(5), 13(2), 14Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6, 32Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 9
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Tribunals and Commissions09 Aug 2019

Corporation Bank Vs J.B. Gold Private Limited

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0041

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6, 6(1), 32Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4(1), 4(2), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 7, 7(2), 7(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21
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Tribunals and Commissions09 Aug 2019Disposed Of

In Re: Sethurathnam Ravi And Ors. Vs

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0040

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 17, 27, 35, 35A, 36A(1)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 12(3), 14, 21, 25(2)(h), 29A, 30(6), 33, 33(1)(a), 33(2), 33(5), 34(1), 35(1)
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