CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 14 of 95

Tribunals and Commissions04 Nov 2025

IDBI Bank Ltd. Vs Navsan Glass Industries Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2177

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 7, 13, 13(1)(c), 14, 15, 16, 17, 18, 19, 20, 21, 31(1), 33NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Mr. Manik Lal Sanghi Vs M/s. Neeraj Pipes Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2157

The Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 3(12), 5(7), 5(8), 13, 14, 14(1), 31(1), 33Limitation Act, 1963-Article 137, Section 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions04 Nov 2025

Comp-Print Kalpana Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2158

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 10(4)(a), 11, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6-A
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Edelweiss Asset Reconstruction Company Limited Vs M/s Alps Industries Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2079

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 24, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 60(5), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 13(2)(d), 17, 27, 32, 35, 35(1)(a), 36, 36(4), 36A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(1A)(a), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Searock International Private Limited Vs Minaqua International Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2159

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Nimbark Fashions Limited Vs Soundararaja Mills Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2160

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2)(a), 8(2)(b), 3(12), 9(1), 9(2), 9(3), 9(5), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 5(6), 4, 7, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 6(2)Arbitration and Conciliation Act, 2016-Section 9, 11, 34
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Dilwara Leasing and Investment Limited Vs M/s. Vibrant Buildwell Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2161

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 38(2), 53, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 36A(11), 36B(4A), 38, 38(1)(a), 38(1A), 38(1B), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(4)Companies Act, 1956
Read judgment
Tribunals and Commissions04 Nov 2025

Ganesh Venkata Siva Rama Krishna Remani Vs M/s. Barracks Retails India Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2162

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 32A, 53, 53(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

National Asset Reconstruction Company Limited Vs Haridwar Highways Project Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2165

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(7), 5(8), 6, 7, 7(5)(a), 7(7), 9, 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), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Sections 132, 293(1)(a)
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Reliance Value Services Pvt Ltd Vs Vees Properties Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2166

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 17(1)(b), 17(1)(d)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36A, 33, 31NCLT Rules, 2016-Rule 8, 11
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

State Bank of India Vs Nihar Parikh

National Company Law Tribunal · (2025) 11 NCLT CK 2167

Insolvency and Bankruptcy Code, 2016-Sections 7, 94, 95, 99(2), 99(9), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Limitation Act, 1963-Section 18
Read judgment
Tribunals and Commissions04 Nov 2025

Mr Pawan Garg Vs Shiv Gramoudyog Sansthan & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2075

Insolvency and Bankruptcy Code, 2016-Section 60(5), 65, 54, 9, 21(1), 60, Chapter III of Part IINCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 17(1), 33, 33(2)
Read judgment
Tribunals and Commissions04 Nov 2025

Canara Bank Vs Rajgaria Timber Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2062

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 31(4), 32A, 45, 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36, 36(2)(a), 36(4), 36A(1), 38, 39, 39(4)Companies Act, 2013-Clause (60) of Section 2
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Matribhumi Fincap Limited Vs Positive Electronics Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2065

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 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 38, 39, 39(4)Companies Act, 2013-Clause (60) of Section 2
Read judgment
Tribunals and Commissions03 Nov 2025

Mr. Kunwarpreet Singh Vs Nasa Consortium

National Company Law Tribunal · (2025) 11 NCLT CK 2090

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25, 25(2)(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(4), 32A, 43, 53, 53(1), Chapter III of Part II, Chapter VI of Part II, Twelfth ScheduleInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36, 36A(10), 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3a), 38(3b), 38(3c), 38(3d), 38(3e), 39, 39(1)(a), 39(4), 39B(3)Banking Regulation Act, 1949
Read judgment
Tribunals and Commissions03 Nov 2025Allowed

Digital Reading Foundation

National Company Law Tribunal · (2025) 11 NCLT CK 2170

Insolvency and Bankruptcy Code, 2016-Sections 59, 59(3)(a), 59(3)(a)(i), 59(3)(a)(ii), 59(3)(b)(ii), 59(3)(c), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulations 8, 9, 10, 38, 38(3), 41, Schedule 1 Form ACompanies Act, 2013-Section 8
Read judgment