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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 28 of 43

Tribunals and Commissions16 Jul 2019

Anil Mangla Vs M/s Deviram Restaurants Pvt. Ltd

National Company Law Appellate Tribunal · (2019) 07 NCLT CK 0061

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(c), 9(5), 14(1), 14(2), 14(3), 15, 17, 18, 20, 21
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Tribunals and Commissions10 Jul 2019Disposed Of

Nitin Passi And Ors. Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2019) 07 NCLT CK 0055

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)Companies Act, 1956 — Section 560(5)
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Tribunals and Commissions09 Jul 2019Disposed Of

Shinhan Bank Vs Sugnil India Pvt Ltd. & Ors.

National Company Law Appellate Tribunal · (2019) 07 NCLT CK 0060

Insolvency And Bankruptcy Code, 2016 — Section 50Companies (Acceptance Of Deposits) Rules, 2014 — Rule 2(c)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 5
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Tribunals and Commissions08 Jul 2019Disposed Of

Naveen Malhotra Vs Vishal Global Limited

National Company Law Appellate Tribunal · (2019) 07 NCLT CK 0058

Income Tax Act, 1961 — Section 178Insolvency And Bankruptcy Code, 2016 — Section 9, 12, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 56Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1)
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