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National Company Law Appellate Tribunal judgments, 2021

544 judgments · page 27 of 28

Tribunals and Commissions19 Jan 2021Allowed

TCI Express Ltd. Vs Turtle Book Pvt. Ltd.

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0025

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 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(3)(b), 9(5), 10, 14(1), 14(2), 14(3), 14(4)
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Tribunals and Commissions18 Jan 2021

Kotak Mahindra Bank Ltd. Vs M/S Shobha Cards Pvt. Ltd.

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0024

Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 — Regulation 6(1)Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 9(1)Insolvency And Bankruptcy Code, 2016 — Section 7, 7(3)(a), 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21
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Tribunals and Commissions13 Jan 2021Disposed Of

Income-Tax Officer Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0022

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Income Tax Act, 1961 — Section 144, 147, 148, 271(1)(c), 271F, 274Companies Act, 2013 — Section 248(1), 252, 252(1)
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Tribunals and Commissions13 Jan 2021Allowed

Income-Tax Officer, Ward -20(4) Vs Registrar Of Companies And Ors.

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0021

Companies (Removal Of Names Of Companies From The Register Of Companies) Rules, 2016 — Rule 7, 9Income Tax Act, 1961 — Section 147, 148, 194J, 271(1)(b), 271(1)(c)Companies Act, 2013 — Section 248(1), 252, 252(1)
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Tribunals and Commissions12 Jan 2021Allowed

M/S Indian Transelectric Company Limited Vs

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0013

Insolvency And Bankruptcy Board Of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 6, 14Insolvency And Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(4), 59(7), 59(8), 59(9)Companies Act, 2013 — Section 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220
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Tribunals and Commissions12 Jan 2021Allowed

Arun K. Agarwal & Associates Vs Allbest Offshore Marine (India) Pvt. Ltd.

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0012

Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 5, 6Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 9, 14, 15, 17, 18, 60(1)Companies Act, 2013 — Section 248(5), 248(6), 248(7), 248(8), 250, 250(3), 252(3)
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Tribunals and Commissions12 Jan 2021Allowed

Avneet Goyal Vs M/S Ganaya Commodities Pvt. Ltd.

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0009

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 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4)
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Tribunals and Commissions12 Jan 2021

Union Roadways Limited Vs Icon Cables Limited

National Company Law Appellate Tribunal · (2021) 01 NCLT CK 0008

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 6Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 9(5), 14(1), 14(2), 14(3), 14(4)
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