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National Company Law Appellate Tribunal judgments, 2024

1,291 judgments · page 7 of 65

Tribunals and Commissions20 Nov 2024

Mapletree Leather Goods Private Limited Vs Savan Godiawala & Ors.

National Company Law Appellate Tribunal · (2024) 11 NCLAT CK 1560

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(5)Insolvency and Bankruptcy Code, 2016-Section 33(1), 60(5), 61NCLT Rules, 2016-Rule 11
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Tribunals and Commissions20 Nov 2024Dismissed

Dr. Aveena Gudapati Vs Krishna Mohan Meenavalli & Ors.

National Company Law Appellate Tribunal · (2024) 11 NCLAT CK 1566

Insolvency and Bankruptcy Code-Section 7, 65(3), 29A, 30(2), 30(6)IBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 37, 38, 38(1A), 39(4)
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Tribunals and Commissions14 Nov 2024

Narottamka Trade & Vyapaar Pvt. Ltd. Vs SPP Insolvency Professionals LLP & Anr.

National Company Law Appellate Tribunal · (2024) 11 NCLAT CK 1559

I & B Code, 2016-Section 7, 14, 33, 34, 61(1), Chapter IIIBBI (Liquidation Process) Regulations, 2016-Regulation 2B, 2B(1), 32(e), 32(f), 32A, Clause 12 of Schedule I, Chapter 6Companies Act, 2013-Section 230, 230(1), 230(5), 230(6), 230(7)(d), 48, 133, 68, 66, Chapter 15
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Tribunals and Commissions13 Nov 2024

Mr. S. Sankaranarayanan & Ors. Vs Mr. Balakrishnan Venkatachalam

National Company Law Appellate Tribunal · (2024) 11 NCLAT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9(5), 10(4), 12, 14, 29A, 30(2), 30(6), 61, 198Companies Act, 2013-Section 421IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36-B
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Tribunals and Commissions06 Nov 2024

Sunil Kumar Sharma Vs ICICI Bank Limited & Anr.

National Company Law Appellate Tribunal · (2024) 11 NCLAT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 9, 12A, 238Banking Regulation (Amendment) Ordinance, 2017Banking Regulation Act, 1949-Section 35AA
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Tribunals and Commissions29 Oct 2024

Dr. Yarlagadda Krishna Mohan Vs Mr. Dantu Indu Sekhar & Ors.

National Company Law Appellate Tribunal · (2024) 10 NCLAT CK 1455

Insolvency and Bankruptcy Code, 2016-Section 25(2)(b), 25(2)(h), 29A, 30(2), 30(6), 61(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(5), 36B(7)
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