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National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 65 of 65

Tribunals and Commissions03 Jan 2024Dismissed

Punjab National Bank Vs Sandwoods Infratech Projects (P) Ltd

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 0003

Insolvency and Bankruptcy Code, 2016 — Section 14, 29A, 30(2), 30(2)(b), 30(2)(e), 43, 45, 50, 61, 66, 240Contract Act, 1872 — Section 128Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 37, 38
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Tribunals and Commissions03 Jan 2024Allowed

Clix Analytics Private Limited Vs

National Company Law Appellate Tribunal · (2024) 01 NCLT CK 0003

Insolvency and Bankruptcy Code, 2016 — Section 59, 59(3)(a), 59(3)(b), 59(3)(c)(ii), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 — Regulation 3(1)(a), 3(1)(c)(ii), 38(1), 38(3)
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Tribunals and Commissions02 Jan 2024

Shri Ajay Kumar Baheti Vs Axis Bank Limited & Ors.

National Company Law Appellate Tribunal · (2024) 01 NCLAT CK 3448

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(4), 7(5), 7(6)SARFAESI Act-Section 13(2)Prevention of Money Laundering Act, 2002-Section 3, 4
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