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National Company Law Tribunal judgments, 2025

1,899 judgments · page 15 of 95

Tribunals and Commissions03 Nov 2025

M/s. Tri-Star Creative Products Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2172

Insolvency and Bankruptcy Code, 2016-Section 52, 53(1), 53(1)(d), 59, 59(3)(a), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 14(3)(c), 30, 34, 38, 41Companies Act, 1956
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Tribunals and Commissions03 Nov 2025Allowed

State Bank Of India Vs Shri Yarlagadda Madhu Mohan & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2174

Insolvency and Bankruptcy Code, 2016-Section 2, 2(e), 3(23), 7, 60(2), 95, 99, 100, 100(4), 101, 105, 112, 114, 115(2), 118(3), 121, 123, 125, 126(2), 128, 128(ii), 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 155(2), 234, 235SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 5
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Tribunals and Commissions03 Nov 2025Allowed

Tata Motors Finance Limited Vs Mr. Rajwanth Ben

National Company Law Tribunal · (2025) 11 NCLT CK 2055

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 99(1), 99, 10, 7, 9 and 10, 94, 101, 102(2), 102, 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 114, 208, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128, 133, 134, 135, 136, 139, 141
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Tribunals and Commissions03 Nov 2025

Northern ARC Capital Limited Vs Five Core Electronics Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2175

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18, 18(1)(b), 21, 24, 25(1)(b), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 33(1)(a), 43, 45, 49, 50, 60(5), 66, 68, 70, 71, 72, 73, 74IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 18, 27, 31(1), 35, 36(1), 36(2), 36A, 36A(10), 36B, 37, 38, 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(4), 39, 39(4), 39(5 to 6), 39ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 Nov 2025Allowed

M/s. R.J. Packwells Pvt. Ltd. Vs M/s. Maurya Printers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2176

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(4), 4, 5(21), 8, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions31 Oct 2025Allowed

Unity Small Finance Bank Limited Vs Tensile Steel Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions31 Oct 2025

Skylead Chemicals Limited Vs Molina Chemicals Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1550

Insolvency and Bankruptcy Code, 2016-Section 30, 31, 7, 29A, 21(2), 30(2), 25, 53, 52, 33(5), 35(1), Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B[4A], 38A, 37, 38, 38(1A), 39, 39(4)IBBI (Liquidation Process) Regulations, 2016
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Tribunals and Commissions31 Oct 2025

Kingston Paptech Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1551

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 33, 43, 45, 47, 49, 50, 53, 61, 61(3), 66, 188, 196, 238Insolvency and Bankruptcy Code (Amendment) Act, 2019NCLT Rules, 2016-Rule 154(1)
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Tribunals and Commissions31 Oct 2025Allowed

Malayalam Vehicles India Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1552

Insolvency and Bankruptcy Code, 2016-Section 10, 22, 30, 33, 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 34(4), 34(4)(b), 35(1)(b) & (d), 35 to 41, 52Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 39B(3), 39BA
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Tribunals and Commissions31 Oct 2025

Suhasini Ashok B

National Company Law Tribunal · (2025) 10 NCLT CK 1553

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(3), 59(3)(a), 59(3)(b)(ii), 59(7)Companies Act, 1956Companies (Incorporation) Rules, 2014-Rule 29
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Tribunals and Commissions31 Oct 2025

HDFC Bank Limited Vs Mountain Meadow Holidays Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1554

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 13, 14, 15, 18(1)(b), 19(2), 21, 25(1)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 43, 45, 50, 53, 66Insolvency and Bankruptcy Code (Amendment) Act, 2017I & B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions31 Oct 2025Allowed

Times Strategic Solutions Limited Vs Planet Marathi Seller Services Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1555

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8, 8(2)(a), 9, 9(3), 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2023-Regulation 2D
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Tribunals and Commissions31 Oct 2025Allowed

Unaprime Investment Advisors Private Limited Vs Tork Motors Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1557

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 Oct 2025

M/s. Yenepoya Energy Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1540

Insolvency and Bankruptcy Code, 2016-Section 59 (3), 59 (7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 38Companies Act, 1956
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