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National Company Law Tribunal judgments, 2017

29 judgments · page 1 of 2

Tribunals and Commissions22 Sept 2017Dismissed

Zapp India Ltd Vs Maheshwar Textiles & Anr

National Company Law Tribunal · (2017) 09 NCLAT CK 0003

Insolvency And Bankruptcy Code, 2016 — Section 8, 8(1), 9Code Of Civil Procedure, 1908 — Section 80Companies Act, 1956 — Section 433
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Tribunals and Commissions21 Sept 2017Allowed

Cyrus Investments Pvt. Ltd. & Anr Vs Tata Sons Ltd. & Ors

National Company Law Tribunal · (2017) 09 NCLAT CK 0006

Companies Act, 2013 — Section 2(55), 31, 43, 47, 47(2), 48, 48(2), 49, 85, 85(1), 86, 87, 87(1)(a), 87(2)(b), 88, 92, 113(1)(a), 117, 230, 234, 236, 236(1), 241, 241(a), 241(b), 241(1)(a), 241(1)(b), 241(2), 242, 242(1), 242(2), 243, 243(1), 244, 244(1), 244(1)(a), 244(1)(b), 245, 312, 314Central Sales Tax Act, 1956 — Section 8(3)(b)Companies Act, 1956 — Section 17(6), 41(1), 41(2), 41(3), 42(3), 170(2), 260, 391, 397, 398, 398(2), 399, 399(1), 399(4), 430, 433, 478
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Tribunals and Commissions14 Sept 2017Disposed Off

Canara Bank Vs Deccan Chronicle Holdings Limited

National Company Law Tribunal · (2017) 09 NCLAT CK 0015

Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 14(1), 14(1)(a), 14(2), 14(3), 31(1), 33Constitution Of India, 1950 — Article 32, 131, 136, 226
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Tribunals and Commissions04 Sept 2017Disposed Off

Jammu Paper Pvt. Ltd. Vs Shiv Pooja Traders

National Company Law Tribunal · (2017) 09 NCLAT CK 0019

Insolvency And Bankruptcy Code, 2016 — Section 9Insolvency And Bankruptcy (Application To Adjudicating Authority), Rules 2016 — Rule 4(3)
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