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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 11 of 42

Tribunals and Commissions27 Aug 2020Dismissed

Shaji Purushothaman Vs S. Rajendran And Others

National Company Law Appellate Tribunal · (2020) 08 NCLAT CK 0030

Insolvency And Bankruptcy Code, 2016 — Section 3(30), 3(31), 5(7), 5(8), 7, 9, 12(A), 14, 1, 21(2), 24, 24(2), 24(3), 24(4), 24(6), 28, 31, 30(2), 30(4), 30(6), 32, 33(1), 60, 60(5), 60(5)(c), 61, 61(1), 61(2), 61(3, 188, 196Companies Act, 2013 — Section 420Limitation Act, 1963 — Section 14, 15
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Tribunals and Commissions17 Aug 2020

Yogendra Kumar Sharma And Ors Vs Paras Seasons Heaven Pvt. Ltd. And Anr

National Company Law Appellate Tribunal · (2020) 08 NCLT CK 0092

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 8(1), 9, 9(3)(a), 9(3)(b), 9(3)(c), 9(5), 9(5)(2)(d), 14(1), 14(2), 14(3), 14(4)
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Tribunals and Commissions31 Jul 2020Dismissed

Magnum Steels Ltd. Vs Collage Group Infrastructure Pvt. Ltd.

National Company Law Appellate Tribunal · (2020) 07 NCLT CK 0155

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 5(6)(b), 8, 9Income Tax Act, 1961 — Section 131, 226(3)
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