CourtKutchehry.com

COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 46 of 50

Tribunals and Commissions21 Jan 2025Allowed

Avil Menezes Vs Hinduja Leyland Finance Limited

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1663

Insolvency and Bankruptcy Code 2016- Section 61, 51, 33, 52Companies Act 2013- Section 77Transfer of Property Act, 1882- Section 48
Read judgment
Tribunals and Commissions20 Jan 2025Allowed

Go Airlines (India) Limited Vs NA

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 0625

Insolvency and Bankruptcy Code 2016 — Section 33, 34, 5, 10, 14Arbitration and Conciliation Act 1996 — Section 9, 37
Read judgment
Tribunals and Commissions16 Jan 2025

Ashmeet Singh Bhatia Vs Rakesh Verma & Anr.

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1868

Insolvency and Bankruptcy Code, 2016-Section 61, 25A, 21(6A), 24(5), 12A, 27National Company Law Appellate Tribunal Rules, 2016-Rule 22, 26(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16A(3A), 16(3A), 16A
Read judgment