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National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 50 of 50

Tribunals and Commissions03 Jan 2025

Super Floorings Pvt. Ltd. Vs Napin Impex Ltd.

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1901

Insolvency and Bankruptcy Code-Section 9, 7, 8, 4Limitation Act, 1963-Section 19, Article 137, 1, 5, 18, 4 to 20Limitation Act, 1908-Section 20
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Tribunals and Commissions03 Jan 2025

CSA Corporation Pvt. Ltd Vs Mr. Rajiv Bhatnagar

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1913

Insolvency and Bankruptcy Code, 2016-Section 3(6), 8, 9, 13, 15, 18, 18(1), 61Criminal Procedure CodeIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 13, 13(1)(B)
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Tribunals and Commissions03 Jan 2025

Employees' Provident Fund Organization Regional Office, Vashi, Navi Mumbai Vs Jaykumar Pesumal Arlani, Resolution Professional of M/s. Decent Laminates Pvt. Ltd.

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1940

Employees' Provident Fund & Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7QInsolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(a), (b) and (c), 25, 31(3), 33(5), 35(1)(b), 36(4)(a)(iii), 52, 238Companies Act, 1956-Section 391, 446, 529, 529-A, 530
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Tribunals and Commissions02 Jan 2025

Vijender Antil Vs Phoenix ARC Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 1853

Insolvency and Bankruptcy Code, 2016-Section 94, 99 (4), 99, 105, 100, 112, 96, 94 (1), 100 (4), 103, 104, 122, 95, 100 (1), Chapter III, Chapter IVInsolvency Resolution Process for Personal Guarantors to Corporate Debtors Rule, 2019-Rule 6(1)
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