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National Company Law Appellate Tribunal judgments, 2023

2,034 judgments · page 100 of 102

Tribunals and Commissions05 Jan 2023

Amanjyot Singh Vs Navneet Kumar Jain & Ors.

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0694

Insolvency and Bankruptcy Code, 2016-Section 94, 10Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, sub-section (1), sub-section (2), 13(2), 2(f)SARFAESI Rules, 2002-Rule 11
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Tribunals and Commissions05 Jan 2023

Hem Singh Bharana Vs M/s Pawan Doot Estate Private Limited & Ors.

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0692

IBC-Section 7, 12A, 29A, 30(2), 30(3), 30(4), 30(6), 30A(1)(b), 31, 33(1)(a), 33(2), 60, 60(5)The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30(2), 30A, 30A(1)(b), 31, 33, 34, 36A, 39(3)IBBI (CIRP) (Fourth Amendment) Regulations 2020
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Tribunals and Commissions05 Jan 2023Dismissed

Amanjyot Singh Gulati Vs Mr. Navneet Kumar Jain Resolution Professional

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0024

Insolvency and Bankruptcy Code, 2016 — Section 10, 94Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(1), 13(2)Transfer of Property Act, 1882 — Section 69, 69A
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Tribunals and Commissions05 Jan 2023Dismissed

M/s. Jhanvi Rajpal Automotive Pvt. Ltd Vs R.P. Of Rajpal Abhikaran Pvt. Ltd

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0020

Insolvency and Bankruptcy Code, 2016 — Section 18, 18(1)(f), 18(1)(f)(ii), 18(1)(f)(vi), 25, 28(1)(k), 30(2), 30(2)(e)60, 60(5), 74Mines and Mineral (Development and Regulation) Act, 1957 — Section 8(a)(vi)Insolvency and Bankruptcy Board of India. (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 38(9)
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Tribunals and Commissions05 Jan 2023Dismissed

Hem Singh Bharana Vs M/s Pawan Doot Estate Private Limited and Ors

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 7, 12A, 30A(1)(b), 30(3), 30(4), 30(6), 33(2), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30A, 30A(2), 30A(1)(b), 30(2), 33, 34, 36A
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