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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 42 of 42

Tribunals and Commissions04 Jan 2020Disposed Of

Bank Of India Vs Tirupati Infraprojects Pvt. Ltd. And Ors.

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0066

Insolvency And Bankruptcy Code, 2016 — Section 7, 12, 14, 15, 25(2)(h), 29, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(3), 31(3)(b), 53, 53(1)
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Tribunals and Commissions03 Jan 2020Disposed Of

KMI Building Solutions Pvt Ltd. Vs Registrar Of Companies And Ors

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0089

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Companies Act, 1956 — Section 248(1), 252Companies Act, 2013 — Section 248, 248(1), 252, 252(1), 252(3), 455
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Tribunals and Commissions02 Jan 2020Allowed

Rupa Kumari And Ors. Vs Alchemist Infra Realty Limited

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0068

Constitution Of India, 1950 — Article 32Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Insolvency And Bankruptcy Code, 2016 — Section 7
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Tribunals and Commissions02 Jan 2020Disposed Of

Deepak Maini Vs Era T & D Limited

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0064

Competition Act, 2002 — Section 5Insolvency And Bankruptcy Code, 2016 — Section 7, 12(2), 12(3), 14, 18(1)(c), 25(2)(h), 29, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 32(2)(d), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process Of Corporate Persons) Regulations, 2016 — Regulation 6(1), 6(2)(c), 27, 35, 36, 36(A)(1), 36B(4A), 39, 39(1), 39(3)
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Tribunals and Commissions02 Jan 2020

Mansi Brar Fernandes Vs Gayatri Infra Planner Private Limited

National Company Law Appellate Tribunal · (2020) 01 NCLT CK 0063

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3), 9(1)Insolvency And Bankruptcy Code, 2016 — Section 4, 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(5)(a), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Real Estate (Regulation And Development) Act, 2016 — Section 2(d), 2(zn)
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