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National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 5 of 50

Tribunals and Commissions24 Oct 2025

State Bank of India Vs Dr. Jitendra Das Maganti & Anr.

National Company Law Appellate Tribunal · (2025) 10 NCLAT CK 1702

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 95, 95(1), 95(2), 95(4), 95(4)(b), 95(5), 95(6), 95(7), 96, 97, 99, 100, 239, 239(1), 239(2), 239(2)(n)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)Indian Succession Act, 1925
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Tribunals and Commissions23 Oct 2025

Ramkhumar Narasimhan Vs Bank Of Baroda

National Company Law Appellate Tribunal · (2025) 10 NCLAT CK 1709

SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to the Corporate Debtor) Rules, 2019-Rule 7(1)I&B Code-Section 95, 100
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