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National Company Law Tribunal judgments, 2025

1,899 judgments · page 12 of 95

Tribunals and Commissions11 Nov 2025Allowed

M/s IFCI Limited Vs M/s Pioneer Gas Power Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2209

IBC, 2016-Sections 12A, 14, 33, 33(1), 33(1)(a), 34, 34(8), 35 to 50, 52 to 54CIRP Regulations, 2016-Regulations 39(3B), 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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Tribunals and Commissions11 Nov 2025Allowed

State Bank Of India Vs Sri Kalvakuntla Sudhir Rao

National Company Law Tribunal · (2025) 11 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 60(2), 95, 95(1), 95(4), 99, 100, 101, 102(2), 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 137, Section 18
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Tribunals and Commissions11 Nov 2025Allowed

State Bank Of India Vs Kalvakuntla Suhan Rao

National Company Law Tribunal · (2025) 11 NCLT CK 2212

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 60(2), 7, 99, 12A, 100, 101, 102(2), 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 137, Section 18
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Tribunals and Commissions10 Nov 2025

Raj Radhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2213

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30, 30(2), 30(2)(b), 31, 33, 33(5), 35(1), 52, 53, Chapter IIIIBBI (IRCP) Regulations, 2016-Regulation 36B[4A], 37, 38, 38A, 39, 39(3), 39(3B), 39(4), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation process) Regulation, 2016
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Tribunals and Commissions10 Nov 2025

Raj Radhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2214

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30, 30(2), 30(2)(b), 7, 29A, 21(2), Chapter III, 53, 52, 33(5), 35(1)IBBI (IRCP) Regulations, 2016-Regulation 39(4), 37, 38, 39, 39(3), 39(3B), 39B, 39C, 39D, 36B[4A], 38A
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Tribunals and Commissions10 Nov 2025

Raj Radhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2215

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30, 30(2), 30(2)(b), 30(6), 31, 33(5), 35(1), 52, 53, Chapter IIIIBC (insolvency resolution process of corporate persons) Regulations, 2016-Regulation 36B[4A], 37, 38, 38A, 39(3), 39(3B), 39(4), 39B, 39C, 39D
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Tribunals and Commissions10 Nov 2025Allowed

Mrs. Pinkal Harshbhai Soni Vs Bank of Baroda

National Company Law Tribunal · (2025) 11 NCLT CK 2216

Insolvency and Bankruptcy Code, 2016-Section 5(8)(i), 94, 94(1), 94(c), 96, 96(1), 97(3), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 100, 100(1), 100(2), 100(3), 101, 101(4), 102, 102(2), 102(3)(b), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1), 6(2), 6(2)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7(2)
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Tribunals and Commissions10 Nov 2025Allowed

Harshbhai Gopalbhai Soni Vs Bank Of Baroda

National Company Law Tribunal · (2025) 11 NCLT CK 2178

Insolvency and Bankruptcy Code, 2016-Section 5(8)(i), 94, 94(1), 94(c), 96, 96(1), 97(3), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 100, 100(1), 100(2), 100(3), 101, 101(4), 102, 102(2), 102(3)(b), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1), 6(2), 6(2)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7(2)
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Tribunals and Commissions07 Nov 2025Allowed

Punjab National Bank Vs Amyra Foods Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2091

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Companies ActSecuritisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Nov 2025Allowed

HDFC Bank Limited Vs Turnrest Resources Pvt. Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(2), 7(3), 7(3)(a), 7(3)(b), 7(3)(c), 7(5)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions07 Nov 2025Allowed

Mr. Sahil Jain Vs KGN General Trading Co. Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2070

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Companies Act, 1956Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Nov 2025Disposed Of

Kantipudi Venkata Raju Vs Board Of Visakhapatnam Port Authority & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2080

Insolvency and Bankruptcy Code, 2016-Section 5, 10, 30, 30(4), 33, 33(2), 34, 34(8), 34(9), 38(4), 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39B(1), 39B(3), 39BA, 39C, 39D
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Tribunals and Commissions07 Nov 2025

Raftech Multitraders Private Limited Vs Mangalnayak Shoppers Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2082

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 17, 18, 19(2), 23, 54, 54(2), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 40D
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Tribunals and Commissions07 Nov 2025Partly Allowed

HDFC Bank Limited Vs Turnest Resources Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2181

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(3)(a) – (b), 7(3)(a), (b), and (c), 7(5)(a), 4, 5(8), 3(12), 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3), Form A
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Tribunals and Commissions07 Nov 2025Allowed

Indian Bank Vs Kushan Nandy

National Company Law Tribunal · (2025) 11 NCLT CK 2182

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97(3), 99, 99(7), 99(8), 99(9), 100, 100(2), 101, 102, 114, 94, 81, 80(2), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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