CourtKutchehry.com

COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2025

994 judgments · page 7 of 50

Tribunals and Commissions18 Sept 2025

Manish Jaju Vs The Committee Of Creditors Of Rajesh Landmark Projects Private Limited & Anr.

National Company Law Appellate Tribunal · (2025) 09 NCLAT CK 1252

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 19, 30, 33, 33(2), 33(5), 33(7), 34, 34(1), 34(4), 34(4)(b), 43, 45, 50, 53, 60(5), 66, 196, 196(1), 196(2), 196(2)(n)Companies Act, 1956Insolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 39B, 39C, 39D
Read judgment
Tribunals and Commissions17 Sept 2025

Madras Race Club Vs R.D. Ramasamy & Anr.

National Company Law Appellate Tribunal · (2025) 09 NCLAT CK 1343

Companies Act, 2013-Section 8, 2(55), 59, 59(2), 96, 241, 242, 244, 244(1), 244(1)(b), 244(b)NCLT Rules, 2016-Rule 11, 81
Read judgment
Tribunals and Commissions17 Sept 2025

Dr. Jitendra Das Maganti Vs Mr. Abhilash Lal

National Company Law Appellate Tribunal · (2025) 09 NCLAT CK 1334

Insolvency and Bankruptcy Code, 2016-Section 7, 43(1), 44Companies Act, 2013-Section 425, 424(3)Contempt of Courts Act, 1971-Section 12
Read judgment
Tribunals and Commissions17 Sept 2025Dismissed

Puissant Global Pvt. Ltd. Vs Bank Of India

National Company Law Appellate Tribunal · (2025) 09 NCLAT CK 1347

I & B Code, 2016-Section 7, 33(3)IBBI (Insolvency Resolution Process for Corporate Persons Regulations, 2016)-Regulation 27, 35
Read judgment