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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 26 of 43

Tribunals and Commissions07 Aug 2019Dismissed

Dhirendra Kumar Vs Randstand India Pvt. Ltd.& Anr.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0018

Insolvency And Bankruptcy Code, 2016 — Section 9, 12A, 61, 61(1), 61(2), 238ALimitation Act, 1963 — Section 14National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions06 Aug 2019Disposed Of

Asset Reconstruction Company (India) Limited And Ors. Vs Rustagi Impex Private Limited

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0061

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 27, 35, 36, 36A(5), 38, 38(1), 39, 39(4), 39(6)Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 15, 25(2)(h), 29, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 31(3)(b), 33, 53
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Tribunals and Commissions06 Aug 2019Dismissed

Duke Sponge And Iron Private Limited Vs Laxmi Foils Private Limited

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0060

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 5(6), 8, 8(2), 8(2)(a), 9, 9(2), 9(5), 9(5)(ii), 9(5)(ii)(d), 9(5)(2)(d), 60(1)
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Tribunals and Commissions06 Aug 2019

Oriental Bank Of Commerce Vs KMG A To Z Systems Private Limited

National Company Law Appellate Tribunal · (2019) 08 NCLT CK 0057

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 5(7), 5(8), 7, 7(1), 7(3)(a), 7(3)(b), 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), 238Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions06 Aug 2019Dismissed

Jagan Pampapathy Vs Wipro Limited

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0015

Insolvency And Bankruptcy Code, 2016 — Section 8, 9Information Technology Act, 2000 — Section 43
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Tribunals and Commissions06 Aug 2019Allowed

Shobhnath & Ors. Vs Prism Industrial Complex Ltd.

National Company Law Appellate Tribunal · (2019) 08 NCLAT CK 0009

Companies Act, 1956 — Section 67, 73, 74, 75Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(12), 3(11), 3(16)(a), 3(17), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 8, 8(1), 8(2), 9, 65companies Act, 2013 — Section 447
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