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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 29 of 43

Tribunals and Commissions10 Jun 2019Allowed

Mahesh Kumar Panwar Vs M/s Mega Soft Infrastructure

National Company Law Appellate Tribunal · (2019) 06 NCLAT CK 0009

Insolvency And Bankruptcy Code, 2016 — Section 60(5), 70, 72Company Act, 2013 — Section 425National Company Law Appellate Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions10 Jun 2019Allowed

Janak Goyal & Anr Vs Satyendra Jain & Ors

National Company Law Appellate Tribunal · (2019) 06 NCLAT CK 0006

Insolvency And Bankruptcy Code, 2016 — Section 7, 12AInsolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30A
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Tribunals and Commissions31 May 2019Dismissed

M/S Shiv Shakti Store Vs Pratham Housing Private Limited

National Company Law Appellate Tribunal · (2019) 05 NCLT CK 0006

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 3(23), 3(37), 5(20), 5(21), 8, 8(1), 8(2), 9, 9(1)
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Tribunals and Commissions29 May 2019Disposed Of

Income Tax Officer, Ward-20(4) Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2019) 05 NCLT CK 0013

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, 147, 148, 156, 271B, 274
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Tribunals and Commissions27 May 2019Disposed Of

Income Tax Officer Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2019) 05 NCLT CK 0009

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, 147, 148, 156, 194C, 271(1)(b), 271(1)(c), 271F
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Tribunals and Commissions22 May 2019Disposed Of

Neeraj Raheja And Ors. Vs Registrar Of Companies And Anr.

National Company Law Appellate Tribunal · (2019) 05 NCLT CK 0011

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 2013 — Section 248(1), 252, 252(1), 252(3)Income Tax Act, 1961 — Section 220(2)
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Tribunals and Commissions21 May 2019Disposed Of

Praveen Bansal And Ors. Vs Vaibhav Goel And Ors.

National Company Law Appellate Tribunal · (2019) 05 NCLT CK 0012

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 27, 35, 35A(2), 38, 38(1)(a), 38(2)(a), 39(4)Insolvency And Bankruptcy Code, 2016 — Section 9, 12(1), 12(2), 12(3), 14, 22(3)(a), 29, 29A, 30, 30(i), 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(4), 53Competition Act, 2002 — Section 5
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