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National Company Law Appellate Tribunal judgments, 2022

1,756 judgments · page 9 of 88

Tribunals and Commissions06 Dec 2022

Ateev Vrajlal Gala Vs Bhanu Navin Nisar & Anr.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0348

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 5(8)Indian Stamp Act, 1899-Entry 49 of the first scheduleMaharashtra Stamp Act, 1958-Section 33
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Tribunals and Commissions06 Dec 2022Allowed

Dashmesh Impex Private Limited Vs Registrar of Companies

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0023

Companies Act, 2013 — Section 20, 248, 248(1), 248(5), 252, 248(4), 421(1)Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 9
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Tribunals and Commissions06 Dec 2022Dismissed

Ateev Vrajlal Gala Vs Mrs. Bhanu Navin Nisar

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0014

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 7, 61Maharashtra Stamp Act, 1958 — Section 33Income Tax Act, 1961 — Section 194
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Tribunals and Commissions05 Dec 2022

M/s. Aswathi Agencies Vs Bijoy Prabhakaran Pulipra & Ors.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0421

Insolvency and Bankruptcy Code, 2016-Section 61(3), 30(2), 30(2)(c), 30(2)(d), 30(6), 31, 32, 29A, 30(2)(e), 31(1), 30(4), 31(2), 33(1), 14, 30, 29, 188, 196, 5(25), 3(23)(d), 25(2)(h), 5(26), 14(2), 20(1), 20(2)(d), 20(2)(e), 53, 30(2)(b), 61(1), 61, 7196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1A), 39(4), 35, 27, 35(b), 35(2), 37, 36, 35(1), 2(1)(h)(b)Income Tax Act, 1961-Section 12A, 2(15), 11
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Tribunals and Commissions05 Dec 2022

Mr. K. N. Narayanan Namboodiripad & Ors. Vs K. Parameswaran Nair & Anr.

National Company Law Appellate Tribunal · (2022) 12 NCLAT CK 0423

Insolvency and Bankruptcy Code, 2016-Section 10A, 43, 45, 46, 47, 48, 49, 50, 61, 66, 66(1), 66(2), 66(3), 67UK Insolvency Act, 1986-Section 213, 214IBBI (Insolvency Regulation for Corporate Persons), Regulations, 2016-Regulation 35 (3)
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