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National Company Law Tribunal judgments, 2025

1,899 judgments · page 1 of 95

Tribunals and Commissions19 Dec 2025

Vemuri Ravi Kumar Vs Pavan Kankani

National Company Law Tribunal · (2025) 12 NCLT CK 2159

Insolvency and Bankruptcy Code, 2016-Section 34, 34(a), 19(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(11)
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Tribunals and Commissions19 Dec 2025Allowed

Ms Satyadevi Alamuri Vs M/s Vijay Home Appliances Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2160

Insolvency and Bankruptcy Code, 2016-Section 9, 43, 44, 53, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44A, 45, 45(3)
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Tribunals and Commissions19 Dec 2025

Silveroak Home Appliances Private Limited Vs Indian Refrigerator Company Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2161

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15(1)(c), 16(1), 21, 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 13(1), 17(1), 17(2), 27, 35A, 36(1), 36(4A), 36A, 36B, 37, 38, 38(1)(a), 38(1A), 39, 39(4), 40ACompanies Act, 1956
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Tribunals and Commissions19 Dec 2025Allowed

Gensol EV Lease Limited Vs Mindra EV Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2162

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2)(a), 9(3)(b), 9(3)(c), 5(20), 9(5), 14, 14(1), 14(2), 14(3), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 23Companies Act, 2013
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Tribunals and Commissions19 Dec 2025Allowed

Piramal Capital & Housing Finance Ltd. Vs Shree Baladevjew Infrastructure Pvt. Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2148

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(7)(a), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(6)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions19 Dec 2025

Canara Bank (formerly known as Syndicate Bank) Vs Riverbank Developers Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2149

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1B), 36A, 36A(12), 36B(4A), 36B(6), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013-Section 2
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Tribunals and Commissions19 Dec 2025Allowed

UCO Bank Vs M/s. PVSRSN Enterprise Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2106

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions18 Dec 2025Allowed

M/s Shreeji Pharmachem Vs Cian Healthcare Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2163

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 17 and 18, 21(2), 23 and 25, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 43, 45, 49, 50, 66, 68, 70, 71, 72, 73 and 74, 53, 53(1), 60(5), 61, 61(3), 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36A(10), 36B(1), 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions18 Dec 2025

A. V. Corporation Vs Marut Creative Infra Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2165

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 33, Chapter III, 34(2), 35 to 50, 52 to 54, 52, 14Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, Clause (e), (f), 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 39C(1)
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Tribunals and Commissions18 Dec 2025

M/s Srei Equipment Finance Limited Vs M/s Pratyush Infrastructure Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2166

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(1), 25(2)(b), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 45, 50, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12, 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39, 39(4), 40A
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Tribunals and Commissions18 Dec 2025

Skystep Trading Limited Vs Sanco Industries Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2167

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 33, 38(2), 43, 45, 49, 60(5), 66, 188, 196, 240ANational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 14, 17, 31A(1), 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39(4), 39D
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Tribunals and Commissions18 Dec 2025

Nicco Uco Alliance Credit Limited Vs UCO Bank

National Company Law Tribunal · (2025) 12 NCLT CK 2143

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 9, 3(7), 3(16), 3(17)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Dec 2025

Central Bank of India Vs M/s. Sankalp Overseas Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2131

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions18 Dec 2025Allowed

Aditya Birla Finance Limited (Now known as Aditya Birla Capital Limited) Vs MPG Realty Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2102

Insolvency and Bankruptcy Code, 2016-Section 7, 3, 3(12), 4(1), 5(7), 5(8), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions18 Dec 2025Allowed

Central Bank of India Vs M/S. Hanung Processors Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2128

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions18 Dec 2025

Akzo Nobel India Limited Vs Stan Cars Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2124

IBC, 2016-Section 7, 14, 14(1) (a), (b), (c) & (d), 15, 17, 18, 20 and 21Arbitration and Conciliation Act, 1996-Sections 23 (4) and 29ACommercial Courts Act, 2015-Section 12A
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