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National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 4 of 65

Tribunals and Commissions13 Dec 2024

Bank Of India Vs Mr. Naren Sheth

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1514

Insolvency and Bankruptcy Code, 2016-Section 18, 18(f), 3(27)SARFAESI Act-Section 13(2)Contract Act, 1872-Section 171
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Tribunals and Commissions13 Dec 2024

Devkaran & Co Pvt Ltd Vs Shashi Tanna & Ors

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1515

Companies Act, 2013-Section 241, 244(1), 242, 397, 398Indian Succession Act-Section 57(1), 213(1), 290Hindu Succession Act-Section 15, 16, 8, Schedule I, II
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Tribunals and Commissions11 Dec 2024

Laxmi Narayan Sharma Vs Subodh Kumar Agrawal & Ors.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1521

Companies Act, 2013-Section 2(69)Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 29A, 30(2), 30(2)(b), 30(2)(b)(i), 30(2)(b)(ii), 30(4), 53CIRP Regulations-Regulation 38(1)(A), 38(1) and 1A, 38(3)(b)
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Tribunals and Commissions11 Dec 2024

NCC Ltd. Vs M/s Golden Jubilee Hotels Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1522

Insolvency & Bankruptcy Code, 2016-Section 3, 3(6), 3(10), 3(11), 5, 5(7), 5(8), 5(20), 5(21), 7, 9, 18, 21, 29A, 30, 30(2), 30(2)(b), 30(2)(b)(i), 30(2)(b)(ii), Explanation 1 to Section 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 33(1), 53, 53(1), 54A, 61, 61(3), 238, 240AMSMED Act, 2006CIRP Regulations-Regulation 38
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Tribunals and Commissions11 Dec 2024

Yashdeep Sharma Vs Tara Chand Meenia & Ors.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1523

Insolvency and Bankruptcy Code, 2016-Section 61, 30(2), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 21, 24, 35, 35(1)(b), 39(1A), 39(1A)(b), 39(3)
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Tribunals and Commissions11 Dec 2024

EIH Limited Vs Subodh Kumar Agrawal & Ors.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1524

Insolvency & Bankruptcy Code, 2016-Section 7, 29A, 29A(c), 29A(j) and Explanation 1(ii), 30(2)(e), 30(2), 30(4), 30(6), 31, 32, 33(1), 61(3)Sick Industrial Companies Act, 1985-Section 22
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Tribunals and Commissions11 Dec 2024

Shikshak Sahakari Bank Ltd. Vs Mr. Jagdish Kumar Parulkar

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 5(16), 52, 52(1)(b), 53, 53(1)(a), 53(1)(b)(i), 60(5), 61SARFAESI Act, 2002IBBI (Liquidation Process) Regulations, 2016-Regulation 2(ea), 2A, 4, 4(1), 4(1A), 4(2)(b), 4(3), 4(4), 7(1), 12, 21-A, 21-A(2), 21-A(2)(a), 21A(3), 24(2), 31A, 37, 37(1)
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Tribunals and Commissions09 Dec 2024

Renuka Devi Rangaswamy Vs State Bank Of India

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1444

I & B Code, 2016-Section 60(5), 5(27), 196, 207, 208, Part IV Chapter 2, 54-A(2)(e), Chapter III-A of Part II, 61, 61(1), 61(2), 61(3), 61(4), 61(5), 31, 33, 54-L(4), 54-N(4), 54-O(2), Part IINCLT Rules-Rule 11Companies Act 2013
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