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National Company Law Appellate Tribunal judgments, 2023

2,034 judgments · page 6 of 102

Tribunals and Commissions08 Dec 2023

Tejinder Singh Saini Vs State Bank of India & Anr.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3650

Insolvency & Bankruptcy Code, 2016-Section 95(1), 95IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions08 Dec 2023

CA Jai Narayan Gupta Vs Radhasiriya Properties Pvt. Ltd.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3600

Insolvency and Bankruptcy Code, 2016-Section 5(16), 33(1), 33(2), 33(4), 34(8), 34(9), 53Companies Act, 2013-Section 230(1), 230(6)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 2B, 2B(3), Proviso to Regulation 2B(3), 4, 4(2)(a)
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Tribunals and Commissions08 Dec 2023Dismissed

Jai Narayan Gupta Vs Radhasiriya Properties Pvt. Ltd

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0015

Insolvency & Bankruptcy Code, 2016 — Section 2(1)(ea), 5(16), 33(1), 33(2), 33(34(8), 34(9)Companies Act, 2013 — Section 230, 230(1), 230(6)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3(6)(b), 12
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Tribunals and Commissions08 Dec 2023Allowed

Real Estate Regulatory Authority Vs M/s D.B. Corp Limited

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 0013

Insolvency & Bankruptcy Code, 2016 — Section 5(20), 5(21), 7, 8, 8(1), 8(2)(b), 9, 14, 14(1), 30(2), 30(2)(b), 53, 61, 61(1)Real Estate (Regulation and Development) Act, 2016 — Section 8, 20, 20(2), 32, 34, 35Consumer Protection Act, 1986 — Section 12(1)(b)
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Tribunals and Commissions07 Dec 2023Dismissed

V. Ganesan Vs Prudent ARC Limtied

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3644

IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(6)Insolvency and Bankruptcy Code, 2016-Section 60(5), 61, 31A(11)Limitation Act, 1963-Section 14, 14(1), 14(2), 14(3), 5
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Tribunals and Commissions06 Dec 2023Allowed

Sushma Paranjpe Vs Rohan Developers Private Ltd.

National Company Law Appellate Tribunal · (2023) 12 NCLAT CK 3562

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 9, 10, 10AInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2(d)
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