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National Company Law Appellate Tribunal judgments, 2023

2,034 judgments · page 1 of 102

Tribunals and Commissions22 Dec 2023

Ashok Aggarwal & Anr. Vs Union Of India & Ors.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3556

Companies Act, 2013-Section 421, 248, 248(1), 248(5), 248(6), 252(3), 186(1)Companies Act, 1956-Section 560, 560(5), 455Companies (Management and Administration) Rules, 2014-Rule 3
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Tribunals and Commissions22 Dec 2023Disposed Of

IDBI Bank Limited Vs M/s ACIL Limited

National Company Law Appellate Tribunal · (2023) 12 NCLT CK 0053

Insolvency and Bankruptcy Code, 2016 — Section 7, 14, 21(2), 25(1), 25(2)(b), 29A, 30, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31(1), 31(2), 43, 45, 50, 53, 53(1), 60(5), 61, 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 38, 38(1)(a), 38(1A), 38(1B), 39(1)(a), 39(4)
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