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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 15 of 42

Tribunals and Commissions19 Jun 2020Disposed Of

In Re: Harish Chander Arora And Ors Vs

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0060

Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 29A, 30(2), 33(2), 33(5), 33(6), 34(1), 35(1), 53Insolvency An Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 4, 12, 13Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 37, 38, 39
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Tribunals and Commissions16 Jun 2020Allowed

In Re: UC Gas Engineering Limited Vs

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0047

Insolvency And Bankruptcy Code, 2016 — Section 59, 59(3), 59(7)Insolvency And Bankruptcy Board Of India (Voluntary Liquidation Process) Regulations, 2007 — Regulation 8, 9, 10, 14, 14(3)(c), 30, 38, 39
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Tribunals and Commissions16 Jun 2020Dismissed

Jammu And Kashmir Bank Ltd Vs Vinayak Rathi Steels Rolling Mills Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0029

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3), 6Insolvency And Bankruptcy Code, 2016 — Section 5(7), 5(8), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9, 14, 15, 17, 18, 20, 21, 31(1), 33Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17
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Tribunals and Commissions08 Jun 2020Dismissed

Ashok Agarwal Vs Amitex Polymers Private Limited

National Company Law Appellate Tribunal · (2020) 06 NCLT CK 0040

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5(2), 6Insolvency And Bankruptcy Code, 2016 — Section 3, 3(10), 3(11), 3(23), 5, 5(7), 5(8), 5(20), 5(21), 7, 8, 8(1), 8(2), 9Real Estate (Regulation And Development) Act, 2016 — Section 2(z), 2(zn)
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