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National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 3 of 50

Tribunals and Commissions13 Nov 2025Partly Allowed

Employee's Provident Fund Organisation Vs M/s. Sdu Travels Private Limited

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2254

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Schedule 1, Section 2(f), 2(i-a), 2(i-b), 2(k), 2(k-a), 2(k-b), 7 onwards, 7A, 7Q, 8, 11(2), 14B, 15(2), 17, 17(6)Apprentices Act, 1961I & B Code, 2016-Section 15, 30(2), 30(2)(e), 36(4)(a)(iii), 36(4)(iii), 42, 60(5)(c), 238
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Tribunals and Commissions13 Nov 2025

Linen Art Private Limited Vs Canara Bank & Ors.

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2245

Insolvency and Bankruptcy Code, 2016-Section 9, 30(4), 60(5), 74(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A (4A), 36B (4A)Indian Contract Act, 1872
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Tribunals and Commissions13 Nov 2025

K. Parthipan Rasu Vs R. Venkatakrishnan

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2240

Insolvency and Bankruptcy Code, 2016-Sections 14, 19(2), 31, 32, 35, 35(1), 35(1)(i), 35(2), 36, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 9Transfer of Property Act, 1882-Section 107
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Tribunals and Commissions13 Nov 2025Disposed Of

Anil Kumar Ojha Vs Revathi S Raghunathan

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2239

I&B Code-Section 71, 60(5)(a), 60(5)(c), 60(5), 70(2), 236NCLT Rules-Rule 11IPC-Section 120B, 420, 409
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Tribunals and Commissions13 Nov 2025Dismissed

Gati Limited Vs Neera and Children Trust & Ors.

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2235

Companies Act, 2013-Sections 241 & 242, 244(1), 244(1)(a), 244(1)(b), 59, 113, 213, 430, Rule 83AIndian Trusts Act, 1882-Section 56Companies Act, 1956
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Tribunals and Commissions10 Nov 2025

Mr. B. Nirmal Kumar Vs LIC HFL Trustee Company Private Ltd & Ors.

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2249

Insolvency and Bankruptcy Code, 2016-Section 5, 7, 61, 95, 95(1), 95(2), 95(3), 95(4)(a), 95(4)(b), 97(6), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 3(g), 7(2)Contract Act-Section 128
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Tribunals and Commissions10 Nov 2025

Mandava Prabhakar Rao Vs Navneet Kumar Gupta & Ors.

National Company Law Appellate Tribunal · (2025) 11 NCLAT CK 2248

I & B Code, 2016-Section 10, 21(2), 21(5), 21(6), 21(6-A), 21(6-B), 24, 24(4), 25(2)(i), 30(2)(b), 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 20, 21, 21(2), 21(3)(iii), 24, 24(2)(e), 24(7), 35, 35(2), 38(1)(a), sub-clause 3(a)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), paragraph 21 of the First Schedule
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