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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 27 of 42

Tribunals and Commissions28 Feb 2020

Pankaj Rustagi And Ors Vs Pee Aar Exim Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0009

Arbitration And Conciliation Act, 1996 — Section 44, 45National Company Law Tribunal Rules, 2016 — Rule 32Companies Act, 2013 — Section 62, 100, 101, 100(1), 118(10), 241, 242
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Tribunals and Commissions28 Feb 2020Disposed Of

Surinder Manchanda, Sole Proprietor Sonu Trading Company Vs Noslar International Limited

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0007

Insolvency And Bankruptcy Code, 2016 — Section 9, 14, 33(1)(b), 33(5), 33(7), 34(1)Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1)
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Tribunals and Commissions27 Feb 2020

Fine Group Corporation Limited Vs Lemon Electronics Limited

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0029

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 5, 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4)
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Tribunals and Commissions26 Feb 2020

Gupta Ji Electric Company Vs Straight Edge Contracts Private Limited

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0040

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2), 14(3), 14(4)Negotiable Instruments Act, 1881 — Section 138
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Tribunals and Commissions26 Feb 2020

Ayu Infrastructure Private Limited Vs Samak Landscape Private Limited

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0039

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5)(2)(d), 9(5), 14(1), 14(2), 14(3), 14(4)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6
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Tribunals and Commissions26 Feb 2020Dismissed

Global Credit Capital Limited And Ors Vs Venta Realtech Pvt. Ltd

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0037

Insolvency And Bankruptcy Code, 2016 — Section 5(7), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 8(f), 60(5)National Company Law Tribunal Rules, 2016 — Rule 11Real Estate (Regulation And Development) Act, 2016 — Section 2, 2(d), 2(zn), 2(zk), 2(zk)(v), 2(zk)(vi)
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Tribunals and Commissions26 Feb 2020

Rakesh Kumar Pardeep Kumar Vs Dash Export Private Limited

National Company Law Appellate Tribunal · (2020) 02 NCLT CK 0036

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