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Debts Recovery Tribunal judgments, 2022

4 judgments · page 1 of 1

Tribunals and Commissions08 Aug 2022Allowed

KEB Hana Bank Vs Rohit Nath @ Rohit Rabindra Nath

Debts Recovery Tribunal · (2022) 08 DRT CK 0268

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy Code, 2016-Section 95, 100(4), 114(1), 114, 115(2), 118(3), 121, 123, 123(2), 125(3), 126(1), 126, 128, 129, 130, 136, 137, 154Indian Contract Act, 1872
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Tribunals and Commissions29 Mar 2022

Aditya Birla Finance Limited Vs Minu Dey

Debts Recovery Tribunal · (2022) 03 DRT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 95, 94, 1(3), Clause (e) of section 2, 78, 79, 94 to 187, (g) to Clause (i) of sub-section (2) of section 239, (m) to Clause (zc) of sub-section (2) of section 239, (zn) to Clause (zs) of sub-section (2) of section 240, 249
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