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National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 63 of 65

Tribunals and Commissions09 Jan 2024Dismissed

Sandeep Gupta Vs JM Financial Asset Reconstruction Company Ltd. & Anr

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0020

Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 12A, 29A, 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 8Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30A, 30A(2), 33, 36A, 39(2)
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Tribunals and Commissions08 Jan 2024Dismissed

Jindal Power Limited Vs Dhiren Shantilal Shah & Anr.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3482

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 36(1B), 36A, 36A(12), 36B(7), 39(1)(b), 39(1-B), 39(1-A)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2021
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Tribunals and Commissions08 Jan 2024Dismissed

Jindal Power Limited Vs Dhiren Shantilal Shah & Anr

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0014

Insolvency and Bankruptcy Code, 2016 — Section 7, 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 36A, 36A(12), 36B(7), 39(1)(b), 39(1B)
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Tribunals and Commissions05 Jan 2024

Authum Investment and Infrastructure Ltd. Vs Rajneesh Sharma & Ors.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3486

IBC-Section 227, 30(2), 31, 32, 61, 61(3)Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Services Providers and Application to Adjudicating Authority) Rules, 2019CIRP Regulations-Regulation 39(1A)(b), 39(1A), 36B (3)
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Tribunals and Commissions05 Jan 2024

Kesoram Industries Limited Vs Pratim Bayal

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3487

Companies Act, 2013-Sections 230-232Insolvency and Bankruptcy Code, 2016-Section 9, 5(8), 5(24), 25, 20(1), 20(2), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 10, 13, 14(2)
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Tribunals and Commissions05 Jan 2024

Manav Investments and Trading Co. Ltd. Vs Pratim Bayal & Ors.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3490

IBC-Section 53, 30(2)(b), 30(2)(e), 30(2)(f), 30(2), 32(b), 53(1), 30Industrial Disputes Act, 1947-Section 25FFInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35
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