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National Company Law Appellate Tribunal judgments, 2023

2,034 judgments · page 99 of 102

Tribunals and Commissions06 Jan 2023

Hero Fincorp Limited Vs M/s Hema Automotive Private Limited

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0672

Insolvency and Bankruptcy Code, 2016-Section 33, sub-section (2), 34, sub-sections (1) and (2), 12, 56, 30, sub-section (6), 31, 21, sub-section (1), 29, 12A, 7(5)(a), 9(5)(a), 9(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, sub-section (4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36A
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Tribunals and Commissions06 Jan 2023Dismissed

R. P. Casting Private Limited Vs Registrar of Companies

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0037

Companies Act, 2013 — Section 20, 248, 248(1), 248(4), 248(5), 421Income Tax Act, 1961 — Section 139Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 — Rule 9
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Tribunals and Commissions06 Jan 2023Dismissed

Shatrughan Sahu Vs Bakelite Hylam Ltd. & Anr

National Company Law Appellate Tribunal · (2023) 01 NCLAT CK 0035

Insolvency and Bankruptcy Code, 2016 — Section 9, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6
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