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National Company Law Tribunal judgments, 2025

1,899 judgments · page 13 of 95

Tribunals and Commissions07 Nov 2025Allowed

Martin Consulting LLC Vs Bird ExecuJet Airport Services Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2054

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 9(3)(d), 8(2), 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Nov 2025Allowed

M/s. Capital Trade Links Ltd. Vs M/s. Vitasta Software India Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2146

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 7(7), 4(1), 5(8), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 25(2)(e), 25(2)(g), 29Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016-Regulation 2A, 6, 6(1), 7, 8, 10, 12, 13, 14
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Tribunals and Commissions06 Nov 2025

IS Dyestuff Industries Limited Vs Manish Kumar Bhagat & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2149

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 61, 61(3), 12, 12(2), 33(2), 30(4)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(1), 36B
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Tribunals and Commissions06 Nov 2025

Sundram Fasteners Limited Vs Amul Industries Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2153

Insolvency and Bankruptcy Code, 2016-Section 9, 19, 21(2), 29A, 30(2), 30(6), 31, 33(5), 35(1), 45, 52, 53, 53(1)(b), 60(5), 66, 74CIRP Regulations-Regulation 36A(1), 36BInsolvency and Bankruptcy Board of India (Liquidation process) Regulation, 2016
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Tribunals and Commissions06 Nov 2025

Shree Laxmi Steel Vs RCC Infra Ventures Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2053

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238A, 3(23), 2, 9(5)(ii), 10ANCLT Rules, 2016-Rule 11Limitation Act, 1963-Article 137, Section 5, 18(2)(a), 18, 3
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Tribunals and Commissions06 Nov 2025

ICICI Bank Limited Vs Ushdev Engitech Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2155

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 22(1), 25(2)(h), 26(6A), 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 32A, 43 to 51, 43, 45, 46, 48, 50, 51, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35, 35A, 36(1), 36(4A), 36A, 36A(1), 36B, 37, 38, 38(1-A), 39, 39(3B), 39(4), 40ACompanies Act
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Tribunals and Commissions06 Nov 2025Allowed

Hellios Tubealloys Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2156

Insolvency and Bankruptcy Code, 2016-Section 10, 54, 60(5)Companies Act, 1956Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45A
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Tribunals and Commissions06 Nov 2025Allowed

Induskleed Exports Private Limited Vs Pala Decor Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2061

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(4), 30(6), 31, 53IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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