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National Company Law Appellate Tribunal judgments, 2019

860 judgments · page 6 of 43

Tribunals and Commissions02 Dec 2019Disposed Of

Union Of India And Ors Vs Maharashtra Tourism Development And Ors

National Company Law Appellate Tribunal · (2019) 12 NCLAT CK 0001

Companies Act, 2013 — Section 208, 210, 212, 213, 213(b), 217, 424, 435, 447Insolvency And Bankruptcy Code, 2016 — Section 60(1), 68, 69, 70, 71, 72, 73, 236, 236(2)Code Of Criminal Procedure, 1973 — Section 173
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Tribunals and Commissions29 Nov 2019Dismissed

Ankit Mittal Vs Ankita Pratisthan Ltd And Ors

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0078

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 6Companies Act, 2013 — Section 66, 230, 230(1), 230(2)(c)(iv), 230(3), 230(4), 230(6), 232, 247, 431Income Tax Act, 1961 — Section 2(19AA)
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Tribunals and Commissions26 Nov 2019Dismissed

Seitz Gmbh Vs Simran Technologies Pvt. Ltd.

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0073

Insolvency And Bankruptcy Code, 2016 — Section 5(6), 9(5), 8, 9, 61(1)Indian Penal Code, 1860 — Section 34, 403, 406, 409, 420, 467, 468
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Tribunals and Commissions25 Nov 2019Dismissed

Ashok Kumar Bansal Vs Punjab National Bank And Anr.

National Company Law Appellate Tribunal · (2019) 11 NCLAT CK 0067

Companies (Court) Rules 1959 — Rule 26Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 11, 11(d)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)
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