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National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 48 of 50

Tribunals and Commissions09 Jan 2025

Canara Bank Vs Sh. Vivek Kumar

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1854

Insolvency and Bankruptcy Code, 2016-Section 61, 5(8), 3(10), 15(1), 3(6), 7, 5(8)(f), 5(8)(i), 14(1)(a), 3(33), 5(8)(1)Companies Act, 2013-Section 77, 78SARFAESI Act, 2002
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Tribunals and Commissions09 Jan 2025Allowed

Vantage Point Asset Management Pte. Ltd. Vs Gaurav Misra

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1873

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(1), 31(1), 32A, 32A(1)(a), 32A(2)(i)Prevention of Money Laundering Act, 2002IBBI (CIRP) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions09 Jan 2025Dismissed

Manoj Arya Vs ---

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1897

Insolvency and Bankruptcy Code, 2016-Section 94
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Tribunals and Commissions08 Jan 2025

M Gagan Bothra Vs Senthil Kumar & Anr.

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 2299

I & B Code, 2016-Section 95, 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Person Guarantors to the Corporate Debtors) Rules, 2016-Rule 7(2)
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Tribunals and Commissions08 Jan 2025

Anoop Kumar Srivastava & Ors. Vs Neerav Bhatnagar & Ors.

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1912

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(24A)(h), 208(2)(a) and (e), 27, 22(2)IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), 4, 5, Clauses 1, 3, 3A, 8B, 8C, 8D, 14, 23B, 23C of the Code of Conduct (First Schedule)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1) and the explanatory clause
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