National Company Law Appellate Tribunal Judgments 2020

Limitation Act, 1963 — Article 62, 137Constitution Of India, 1950 — Article 227Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4

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Tribunals and Commissions23 Jan 2020Allowed

M/S Global Business Corporation Vs Punjab National Bank And Anr

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0038

Insolvency And Bankruptcy Code, 2016 — Section 10, 12(1), 12(3), 29A, 30(5), 33(1)(b)(i), 33(1)(b)(ii), 33(1)(b)(iii), 33(2), 61

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Tribunals and Commissions22 Jan 2020Disposed Of

K.B. Polychem (India) Limited Vs Rapt Industries Private Limited

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0076

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9Companies Act, 2013 — Section 18

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Tribunals and Commissions22 Jan 2020Allowed

Morgan Securities And Credits Pvt. Ltd. And Ors Vs Resolution Professional Of Videocon Industries Ltd. And Ors

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0052

Arbitration And Conciliation Act, 1996 — Section 9, 34, 37(1)(b)Insolvency And Bankruptcy Code, 2016 — Section 14, 14(3)

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Tribunals and Commissions22 Jan 2020Dismissed

S.A. Pharmachem Pvt. Ltd. And Ors Vs Alok Industries Ltd. And Ors.

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0037

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Tribunals and Commissions22 Jan 2020Disposed Of

Aalborg Csp A/S Vs Solar Atria Cleantech Private Limited

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0036

Insolvency And Bankruptcy Code, 2016 — Section 5(21), 8, 9, 9(5)(2)(d)

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Tribunals and Commissions22 Jan 2020Dismissed

Shri Lalit Aggarwal And Ors Vs Bihari Forgings Pvt Ltd And Ors

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0034

Companies Act, 2013 — Section 242(1)(b), 421Companies Act, 1956 — Section 397, 398, 402, 403, 408

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Tribunals and Commissions22 Jan 2020Dismissed

K.N. Mahesh Prasad Vs M/S. Medinnbelle Herbalcare Private Limited

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0033

Insolvency And Bankruptcy Code, 2016 — Section 5(8)(f), 7Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions22 Jan 2020Dismissed

Amit Kumar Gupta And Anr Vs Lgw Ltd And Ors

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0030

Companies Act, 2013 — Section 11, 115, 159, 169, 241, 242, 242(4), 421(2)

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Tribunals and Commissions22 Jan 2020Allowed

M/S Ugro Capital Limited Vs M/S Bangalore Dehydration

National Company Law Appellate Tribunal · (2020) 01 NCLAT CK 0029

Limitation Act, 1963 — Article 136, 137Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Insolvency And Bankruptcy Code, 2016 — Section 3(12), 7

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Tribunals and Commissions21 Jan 2020Disposed Of

Stride Autoparts Ltd (SAPL) Vs Devendra Singh

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0086

Constitution Of India, 1950 — Article 14, 19(1)(g)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Insolvency And Bankruptcy Code (Amendment) Act, 2019 — Section 12

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Tribunals and Commissions21 Jan 2020Disposed Of

Tractebel Engineering Private Limited Vs Patnazi Power Limited

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0083

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 36AInsolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 9, 12, 14, 30(6), 31, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 56

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Tribunals and Commissions21 Jan 2020

M/S Allied Concepts India Private Limited Vs M/S DSR India Infracon Private Limited

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0082

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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National Company Law Appellate Tribunal judgments, 2020