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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 14 of 42

Tribunals and Commissions26 Jun 2020

Union Of India Vs Delhi Gymkhana Club Limited

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0070

Constitution Of India, 1950 — Article 14, 19, 21, 22, 32, 226Companies Act, 1956 — Section 25, 58A, 128, 129, 209, 209(1), 211, 211(1), 211(2), 217(3), 226, 227, 396, 396(3), 396(4), 396(4)(b), 397, 398, 628Companies Act, 2013 — Section 5, 8, 8(6), 17, 17(1)(A)(II), 21, 74, 76, 95, 128, 129, 134, 134(3)(i), 141, 141(3)(d)(i), 143, 166, 166(1), 166(3), 179, 209, 211, 241, 241(1), 241(2), 241(3), 242, 242(1), 448, 628
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Tribunals and Commissions26 Jun 2020Disposed Of

Alchemist Asset Reconstruction Vs Monet Exports Private Limited

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0069

Competition Act, 2002 — Section 5Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 18(1)(c), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 32(2)(d), 38(2), 38(3), 53, 53(1), 60(5), 61, 62National Company Law Tribunal Rules, 2016 — Rule 11, 32
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Tribunals and Commissions26 Jun 2020Allowed

In Re: Spirited Auto Cars (I) Limited And Ors Vs

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0057

Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 3(2), 8, 14Companies Act, 2013 — Section 230, 230(2)(c), 230(5), 231, 232
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Tribunals and Commissions26 Jun 2020Disposed Of

Girish Kumar Sahni Vs R.S. Ajit And Co. (Automotives) Private Limited

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0054

Insolvency And Bankruptcy Code, 2016 - Section 7, 12, 14, 21, 30(4), 30(6), 33, 33(1)(a), 33(2), 33(5), 34(1), 35(1), 60(5)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 17Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13, 39
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Tribunals and Commissions26 Jun 2020Allowed

Manish Jain Vs Rakesh Bhatia And Ors

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0052

Insolvency And Bankruptcy Code, 2016 — Section 10, 12A, 29ACompanies Act, 2013 — Section 230
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Tribunals and Commissions26 Jun 2020Dismissed

Baver Suspension Private Limited Vs Ashok Kumar Verma

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0022

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Companies Act, 2013 — Section 180(1)(a)
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Tribunals and Commissions24 Jun 2020Disposed Of

In Re: Micromax Energy Limited Vs

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0017

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulation, 2016 — Regulation 36(B)(4A), 38(1), 38(1A), 38(2), 38(3), 39(4)Indian Contract Act, 1872 — Section 73Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6
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Tribunals and Commissions23 Jun 2020Allowed

In Re: Tri Vision Trading Private Limited Vs

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0018

Income-Tax Act, 1961 — Section 178Insolvency And Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)National Company Law Tribunal Rules, 2016 — Rule 11
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