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National Company Law Appellate Tribunal judgments, 2022

1,756 judgments · page 2 of 88

Tribunals and Commissions21 Dec 2022Dismissed

Adisri Commercial Pvt. Ltd Vs Reserve Bank of India

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0096

Insolvency and Bankruptcy Code, 2016 — Section 61(2), 227, 239(2)(zk)Reserve Bank of India Act, 1934 — Section 45IENational Company Law Appellate Tribunal Rules 2016 — Section 11, 14, 26
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Tribunals and Commissions20 Dec 2022

M/s. Omkara Assets Reconstruction Pvt. Ltd. Vs ECI Infra Towers Company Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 7, 9, 10, 13, 14, 14(1), 14(1)(a), 18, 23, 25, 31, 44, 60(5), 60(5)(c), 61, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Registration Act, 1908-Section 17, 17(1), 17(1)(b), 17(1)(c), 17(2), 17(2)(xii), 89, 89(4)
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Tribunals and Commissions20 Dec 2022

Kalyan Dombivali Municipal Corporation Vs NRC Limited & Anr.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0367

Insolvency and Bankruptcy Code, 2016-Section 3(30), 15, 29, 30(6), 31, 53, 53(1)(b)(ii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 10, 12, 12(1), 12(2), 36Maharashtra Municipal Corporation Act-Section 141
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Tribunals and Commissions20 Dec 2022

Sh. Abhishek Soin Vs State Bank Of India & Ors.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0370

Insolvency and Bankruptcy Code, 2016-Section 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3), 13(13)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions20 Dec 2022

Mr. Abhay Narendra Lodha Vs Bank Of Baroda & Anr.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0371

I&B Code, 2016-Section 61, 7, Sub-section (1) of Section 7, Sub-section (2) of Section 7, Sub-section (3) of Section 7, 3(12)Limitation Act, 1963-Article 137, Section 18Bankers Books Evidence Act, 1891
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Tribunals and Commissions20 Dec 2022Allowed

Shailendra Bafna Vs Registrar Of Companies

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0092

Companies Act, 2013 — Section 248, 248(1), 248(5), 421, 455Companies (Removal of Name of Companies from the Register of Companies) Rule, 2016 — Rule 3
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