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National Company Law Tribunal judgments, 2022

3,067 judgments · page 154 of 154

Tribunals and Commissions03 Jan 2022Allowed

In Re: A.P. Gems & Jewellary Park Private Limited (Resolution Plan Approval)

National Company Law Tribunal · (2022) 01 NCLT CK 0348

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 25(A), 36(B), 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 Jan 2022

Mr. Amit Gupta Vs Kundan Care Products Limited & Anr.

National Company Law Tribunal · (2022) 01 NCLT CK 0342

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 10, 12, 12(2), 14, 21(2), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31(1), 31(2), 43, 45, 50, 53(1), 60(5), 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 35A, 38(1), 38(1A), 38(2), 39(4)Constitution of India-Article 142
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Tribunals and Commissions01 Jan 2022Allowed

Emm Aar Traders Vs Safari Bikes Limited

National Company Law Tribunal · (2022) 01 NCLT CK 0345

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
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