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National Company Law Appellate Tribunal judgments, 2022

1,756 judgments · page 86 of 88

Tribunals and Commissions18 Jan 2022

Srei Multiple Asset Investment Trust Vs IDBI Bank Ltd. & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0311

Insolvency & Bankruptcy Code, 2016-Section 3(17), 25(2)(h), 29A, 29A(a), 29A(b), 29A(c), 29A(i), 29A(j), Explanation I, Explanation I(iii), 30, 30(6), 31, 31(1), 33, 61, 79, 79(3), 126Indian Trusts Act,1882SEBI Regulations, 2016
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Tribunals and Commissions18 Jan 2022

Shri M. K. Dhir & Ors. Vs Punjab National Bank & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0312

Insolvency and Bankruptcy Code, 2016-Section 61, 3(11), 3(12), 5(7), 5(8), 7, 7(5), 14(1), 14(2) to 14(4), 21(6A), 238ASecuritisation and Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Sections 13(2), 13(4), 17Real Estate (Regulation and Development) Act, 2016-Section 2, clauses (d) and (zn)
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Tribunals and Commissions18 Jan 2022

SREI Infrastructure Finance Ltd. Vs Shri Ashish Chhawchharia & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0315

Insolvency and Bankruptcy Code, 2016-Section 5(8), 25(5), 29-A, 30, 30(2), 30(4), 31, 31(1), 53, 61, 238IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, Sub-Clause (f), Sub-Clause (g)
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Tribunals and Commissions18 Jan 2022

Ericsson India Private Limited & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0316

Companies Act, 2013-Sections 230 to 232, 230(1), 230(1)(a), 230(1)(b), 230(2), 230(2)(a), 230(2)(b), 230(9)Companies Act, 1956Insolvency and Bankruptcy Code, 2016
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Tribunals and Commissions18 Jan 2022

Srei Infrastructure Finance Ltd. Vs Shri Ashish Chhawchharia & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0317

Companies Act 1956Indian Trust Act, 1882Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24)(h), 5(24)(i), 5(24)(j), 5(24)(l), 7, 21, 21(2), first proviso to Section 21(2), proviso 2 of Section 21(2), 28, 29A, sub-clause (c), 30(4), 61
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Tribunals and Commissions18 Jan 2022

BDR Builders And Developers Pvt. Ltd. & Ors. Vs Mohan Lal Jain, Liquidator, Kaliber Associates Private Limited & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0318

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 60(5), 60(5)(c), 33 and 34Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31, 31A, 32, 32A, 44(1), 47, 47-AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39-C(2)
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Tribunals and Commissions17 Jan 2022

CRPL Infra Private Limited Vs Shri Anil Agarwal & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0322

Insolvency and Bankruptcy Code, 2016-Section 61(1), 19, 12(2), 30, 30(2), 30(3), 30(4), 12, 16(1), 15(1)(c), 21(6A)(b), 22, 22(2), 16(5), 12(A), 31(1), 31(2), 61(3), 32
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Tribunals and Commissions13 Jan 2022

SNJ Distillers Pvt & Anr Vs S. Rajenderan & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0436

Companies Act, 2013-Section 77I&B Code-Section 18(1), 43, 44, 63Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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