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National Company Law Appellate Tribunal judgments, 2020

835 judgments · page 7 of 42

Tribunals and Commissions19 Oct 2020Dismissed

Ramesh Kymal Vs M/S. Siemens Gamesa

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0016

Insolvency And Bankruptcy Code, 2016 — Section 5(11), 5(12), 7, 7(6), 9, 9(5), 9(6), 10, 10A, 10(5), 17B
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Tribunals and Commissions19 Oct 2020Allowed

Mr. Umesh Saraf Vs Tech India Engineers Pvt. Ltd,

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0015

Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 8(1), 8(2), 8(2)(a), 9Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 5
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Tribunals and Commissions19 Oct 2020Dismissed

Volkswagen Finance Private Vs Shree Balaji Printopack Pvt. Ltd.

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0010

Insolvency And Bankruptcy Code, 2016 — Section 3(4), 3(21), 3(31), 3(37), 18(1)(f), 36(4)(b), 52, 52(3), 52(3)(a), 52(3)(b), 53, 61Motor Vehicles Act, 1988 — Section 51Companies Act, 2013 — Section 2(1)(b), 2(16), 77, 77(1), 77(2), 77(3), 77(4), 78, 79, 87
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Tribunals and Commissions16 Oct 2020Allowed

M/S Straight Edge Contracts Pvt. Ltd. Vs M/S Three C Shelters Pvt. Ltd.

National Company Law Appellate Tribunal · (2020) 10 NCLT CK 0020

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rule, 2016 — Rule 6, 9(1)Insolvency And Bankruptcy Code, 2016 — Section 7, 7(3)(b), 8, 8(2), 9, 9(3)(b), 9(3)(C), 9(3)(d), 9(3)(e), 9(5)(a), 9(5)(b), 9(5)(c), 9(5)(d), 9(5)(i), 9(6), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(4), 20
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Tribunals and Commissions15 Oct 2020

Rajesh Jangra And Argentium International Pvt. Ltd. Vs UTM Engineers Pvt. Ltd.

National Company Law Appellate Tribunal · (2020) 10 NCLT CK 0015

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 6(1), 39C, 40CInsolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 12, 13Insolvency And Bankruptcy Code, 2016 — Section 9, 12(2), 14, 18(1)(a), 19(2), 33(1)(a), 33(5), 33(7), 34(1)
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Tribunals and Commissions15 Oct 2020Dismissed

Ascot Realty Private Vs Ajay Kumar Agarwal

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0008

Insolvency And Bankruptcy Code, 2016 — Section 3(10), 5(7), 5(8), 5(8)(i), 5(8)(a), 5(8)(b), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(h), 7, 43, 45, 60(5), 66Indian Contract Act, 1872 — Section 124, 126, 127, 128National Company Law Tribunal Rules, 2016 — Rule 11
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Tribunals and Commissions14 Oct 2020Dismissed

B. Prashanth Hegde Vs State Bank Of India

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0004

Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 17Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 19, 19(8)Limitation Act, 1963 — Section 5, 18
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Tribunals and Commissions14 Oct 2020Allowed

Bhaskar Vs Sai Precious Traexim Pvt. Ltd.

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0003

Insolvency And Bankruptcy Code, 2016 — Section 3(8), 3(9), 3(16), 3(17), 4, 5(7), 5(6), 5(8), 7, 7(7), 65, 65(1), 65(2)National Company Law Tribunal (NCLT) Rules, 2016 — Rule 38, 44, 49
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Tribunals and Commissions12 Oct 2020

Madhusudan Tantia Vs Amit Choraria

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0005

Insolvency And Bankruptcy Code, 2016 — Section 3(12), 4, 8, 9, 9(1), 9(2), 9(3)(c), 9(4), 9(5)(i), 9(5), 10, 12Transfer Of Property Act, 1882 — Section 2(h), 16(3), 40Code Of Criminal Procedure, 1973 — Section 188
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Tribunals and Commissions10 Oct 2020Dismissed

Omega Icehill Pvt Ltd Vs Anil Agarwal

National Company Law Appellate Tribunal · (2020) 10 NCLAT CK 0025

Companies Act, 2013 — Section 421, 241, 242, 244(1)(a), 244Companies Act, 1956 — Section 196(2)Code Of Civil Procedure, 1908 — Order 1 Rule 8
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