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National Company Law Appellate Tribunal judgments, 2022

1,756 judgments · page 84 of 88

Tribunals and Commissions27 Jan 2022

SESA Group Employees Provident Fund & Ors. Vs Dewan Housing Finance Corporation Ltd & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0369

Insolvency and Bankruptcy Code, 2016-Section 20 A, 21(6A), 21(6A)(a), 25A, 25A(3A), 30, 30(2), 30(2)(e), 30(4), 31, 31(1), 36, 36(1)(a)(iii), 36(4), 36(4)(a), 36(4)(a)(iii), 36(4)(iii), 53, 60(5)(c), 61, 61(3), 79(3), 126, 155, 238Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(e), 5, 6, 7Q, 11, 11(1), 11(2), 14, 14B, 15(2), 17, 17(2), 17(3), 17(3)(a)Constitution of India-Article 21, 38, 43, 142
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Tribunals and Commissions27 Jan 2022Allowed

Union Bank of India Vs Mr Kapil Wadhawan & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0370

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 13(1), 14, 15, 16, 29A, 30(2), 30(2)(e), 30(4), 31, 31(1), 31(2), 53(1), 60(5), 60(5)(c), 61(3), 74, 227, 239(2)(zk)National Company Law Tribunal Rules, 2017-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36B(4A), 37, 38, 39(3), 40(c)
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Tribunals and Commissions27 Jan 2022

Dheeraj Wadhawan Vs The Administrator, Dewan Housing Finance Corporation Limited

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0371

Reserve Bank of India Act, 1934-Sections 45-IE, 45-IE(2), 45-IE(4), 45-IE(4)(a), 45-IE(5)(a), 45-IE(7), 45-IA(4)(b)National Housing Bank Act, 1987Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 9, 10, 14, 17(1)(b), 21(2), 24, 24(3)(b), 25(2)(i), 29(2), 29A, 30(2)(b), 31, 60(5), 60(5)(c), 61
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Tribunals and Commissions27 Jan 2022

Union Bank of India Vs Dinkar T. Venkatasubramanian & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0372

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(8)(h), 5(13), 5(15), 14, 17, 17(1)(d), 17(d), 20, 20(2), 25, 25(2)(c), 28, 30(2), 30(4), 30(6), 31(1), 52, 53, 53(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016-Regulation 32-A, 42, 44Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016
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Tribunals and Commissions27 Jan 2022

63 Moons Technologies Limited Vs The Administrator Of Dewan Housing Finance Corporation Limited & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0373

Insolvency and Bankruptcy Code, 2016-Section 21(6A), 25A, 25A(3), 25A(3A), 30, 30(2), 31, 31(1), 43, 43 to 51, 44, 45, 46, 47, 49, 50, 53, 53(1), 60(5), 60(5)(c), 61(3), 61(3)(ii), 66, 67, 188, 227, 239(2)(zk)National Housing Bank Act, 1987Banning of Unregulated Deposit Schemes Act, 2019
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Tribunals and Commissions27 Jan 2022

Air Force Group Insurance Society Vs R. Subramaniakumar & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0374

Societies Registration Act, 1860Insolvency and Bankruptcy Code, 2016-Section 14, 21(6A), 30, Explanation I of Section 30, 30(2), 30(2)(b), 30(2)(e), 30(6), 31, 60(5)(c), 61, 227, 238Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 5, 5(d), 10
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Tribunals and Commissions27 Jan 2022

Uttar Pradesh State Power Sector Employees Trust Vs Dewan Housing Finance Corporation Limited & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0375

Insolvency and Bankruptcy Code, 2016-Section 2(b), 5(8), 14, 17(2)(e), 18, 20, 23(2), 25, 30(2), 30(2)(a) to (e), 31, 31(1), 31(2), 53, 60(5)(c), 61, 238Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019-Rule 5(b), 5(b)(ii), 5(1)(d), 5(d), 10National Housing Bank Act, 1987-Chapter V, Section 16B, 29A, 29A(4)(a), 29A(6), 29B, 36, 36A, 36A(2) read with Section 49(2A)(c)
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Tribunals and Commissions27 Jan 2022

Mr. Sabbas Winifred Joseph Vs IDBI Bank Limited & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0376

Insolvency and Bankruptcy Code, 2016-Section 3(2), 3(8), 3(11), 3(12), 5(7), 5(8), 7, 7(2) to (5), 7(5)(b), 9, 10, 60, 61Limitation Act, 1963-Article 21, 22, 55, 113, 137, Section 5, 18, 18(1), 19, 20Indian Contract Act, 1872-Section 126, 127, 128, 129, 130 to 141, 133, 134, 135, 139, 140, 141, 146
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