Amit Gupta Vs Yogesh Gupta

National Company Law Appellate Tribunal New Delhi 20 Dec 2019 Company Appeal (AT) (Insolvency) No. 903 Of 2019 (2019) 12 NCLAT CK 0088
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 903 Of 2019

Hon'ble Bench

A.I.S. Cheema, J; Kanthi Narahari, Member (Technical); V.P. Singh Member (Technical)

Advocates

Abhijeet Sinha, Bonita Singh, Naomi Chandra, Saikat Sarkar, Siddharth Gautam, Vijay Kumar, Yogesh Gupta

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 36(A), 36(A)(6), 36(A)(7), 36(A)(7)(c)
  • Insolvency And Bankruptcy Code, 2016 - Section 10, 10(3)(c), 25(2)(h), 29A, 29A(c), 29A(h), 30(4), 240A
  • Industries (Development And Regulation) Act, 1951 - Section 11B, 29B
  • Micro, Small And Medium Enterprises Development Act, 2006 - Section 2(n), 5, 7, 7(1), 7(9), 8, 8(1), 8(3), 8(4), 9, 10, 11, 12, 14, 18, 30
  • Khadi And Village Industries Commission Act, 1956 - Section 2(h)
  • Insolvency And Bankruptcy Code (Second Amendment) 2018 - Section 10

Judgement Text

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