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National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 2 of 50

Tribunals and Commissions15 Dec 2025Allowed

Indo Sprits Vs Shailesh Chandra Ojha & Anr.

National Company Law Appellate Tribunal · (2025) 12 NCLAT CK 2172

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(1), 22(2), 33, 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35(1), 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16
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Tribunals and Commissions12 Dec 2025

Surinder Arora Vs Mr. Nilesh Sharma

National Company Law Appellate Tribunal · (2025) 12 NCLAT CK 2042

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 60(5)(c)NCLAT Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 6, 6A, 12, 36, 36(2)(a), 36(2)(1)
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Tribunals and Commissions05 Dec 2025

Ravi Ramesh Babu & Anr. Vs Rajesh Chillale & Ors.

National Company Law Appellate Tribunal · (2025) 12 NCLAT CK 2435

I & B Code, 2016-Section 30(2), 30(6), 31, 60(5), 61, 65IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39(4)NCLT Rules, 2016-Rules 11, 34
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Tribunals and Commissions21 Nov 2025

K Shaji & Ors. Vs Anish Agarwal & Ors.

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2253

I & B Code, 2016-Section 7, 12, 18(1)(c), 29A, 30, 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 32, 36(4)(a)(iii), 38, 39, 40, 40(2), 42, 53, 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1), 36A(1), 36B(4A), 38(1), 38(1A), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 19, 19(1), 19(2), 19(3), Schedule II
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