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National Company Law Appellate Tribunal judgments, 2022

1,756 judgments · page 88 of 88

Tribunals and Commissions05 Jan 2022

Everest Organics Ltd. Vs Leesa Lifesciences Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0438

Insolvency & Bankruptcy Code, 2016-Section 12, 29A, 29A(e), 29(A)(e), 30, 30(1), 30(2), 30(4), 33, 53, 61Companies Act, 1956-Section 397, 398I&B (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 39(2), 39(3), 39(4), 36B(4A)
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Tribunals and Commissions05 Jan 2022

Bank Of Maharashtra Vs Videocon Industries Ltd. & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0329

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 30, 30(2)(b), 53, 30(2), 30(2)(e), 30(4), 30(6), 53(1), 18(f), 23(2), 12A, 14, 14(1), 3(27), 17(l)(a), 17(l)(b), 30(2)(b)(ii)Insolvency and Bankruptcy Code (Amendment) Act, 2020Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions04 Jan 2022

Ome Prakash Verma Vs Amit Jain & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0333

IB Code-Section 7, 238A, 18, 18(1)(b), 25(2)(e), 13 and 15, 60, 60(2), 60(5), 30(4)The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 10, 12, 12(3), 13, 13(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
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Tribunals and Commissions04 Jan 2022

Axis Bank Limited Vs Naren Sheth & Anr.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0335

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 238A, 3(6), 3(11), 3(12), 5(6), 30(4)Limitation Act, 1963-Section 5, 18, Article 137SARFAESI Act, 2002-Section 13(2), 14
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Tribunals and Commissions03 Jan 2022

Mrs. Jayanthi G. Ravi Vs M/s Chemizol Additives P Ltd.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0439

Insolvency and Bankruptcy Code, 2016-Section 7, 8(1), 9, 3(6), 3(8), 3(10), 3(11), 3(12), 5(7), 5(8), 5(8)(a), 5(21), 7(5), 61Companies Act, 2013-Section 73, 76, 179, 179(3)(d)Companies (Acceptance of Deposits) Rules, 2014-Rule 2(1)(c), 2(c)
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Tribunals and Commissions03 Jan 2022

Kiran Shah Vs Enforcement Directorate, Kolkata

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0337

Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, 11, 14, 14(1), 14(1)(a), 14(1)(b), 18, 18(1)(f), 18(f)(vi), 20(1), 23(2), 25, 25(1), 25(2)(b), 29-A, 31, 32A, 32A(1), 32A(2), 32A(3), 60, 60(2), 60(4), 60(5), 60(5)(c), 63, 65, 179, 238, 240-APrevention of Money Laundering Act, 2002-Section 3, 5, 8, 71Code of Civil Procedure-Section 9
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Tribunals and Commissions03 Jan 2022

Canara Bank Vs Ms. Mamta Binani & Ors.

National Company Law Appellate Tribunal · (2022) 01 NCLAT CK 0338

Insolvency and Bankruptcy Code, 2016-Section 12, 25(2)(i), 25A, 28, 29A, 29-A, 30, 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 53, 61, 62, 66, 153Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 37, 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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