CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 16 of 95

Tribunals and Commissions30 Oct 2025Allowed

UCO Bank Vs Haran Chandra Cold Storage Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1528

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 7(3)(b), 7(5), 7(7), 10A, 60(5), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

Bank of India Vs Devashray Papers (India) LLP

National Company Law Tribunal · (2025) 10 NCLT CK 1561

Insolvency and Bankruptcy Code, 2016-Section 3(12), 3(23), 4, 4(1), 5(7), 5(8), 7, 7(1), 7(2), 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 8, 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 4(4), 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

UCO Bank Vs Haran Chandra Cold Storage Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1519

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)National Comapany Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

Tata Steel Limited Vs Hi-Esteem Auto Komponents Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions30 Oct 2025

Swastik Ceracon Limited Vs Mehsana Urban Co-Operative Bank Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1563

Insolvency and Bankruptcy Code, 2016-Sections 3(37), 9, 14, 14(1)(a), 14(1)(c), 15, 18, 18(f), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 32A, 53, 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 36, 36A
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

STCI Finance Ltd. Vs Ramnath Nandakumar

National Company Law Tribunal · (2025) 10 NCLT CK 1564

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 95(4)(c), 99, 99(1), 99(2), 99(6), 100, 101, 102(2), 104, 105, 106, 106(3), 107, 109, 110, and 111, 112, 208, 3(11), 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(1)(g), 7(1), 7(2), 72Limitation Act, 1963-Article 137
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

Punjab National Bank Vs M/s Karnal Agriculture Industries Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1565

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 16(1), 60Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36ANCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions30 Oct 2025

Union Bank Of India Vs M/s. SDB Developers Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1524

SARFAESI Act, 2002-Section 13(2), 13(3), 13(4), 5(1A)The SARFAESI Security Interest (Enforcement) Rules, 2002-Rule 8(1), 6(2), 8(6)Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 65, 5(7), 4, 7(5), 7(1) and the Explanation to Section 7(1)
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

M/s. Aditya Birla Finance Ltd. Vs M/s. Shapos Farms Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1539

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 7, 33(1), 66, 33, 12, 56, 30(6), 31, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 39B, 39C, 39D
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

Central Bank of India Limited Vs Vibrant Content Private Limited

National Company Law Tribunal · 2004 INSC 155

Insolvency and Bankruptcy Code, 2016-Sections 7, 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions30 Oct 2025Allowed

Fort Café Food Services Pvt. Ltd. Vs Radhagobind Commercial Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1518

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40A
Read judgment
Tribunals and Commissions30 Oct 2025Disposed Of

M/s Shree Salasar Properties & Finance Pvt. Ltd. & Anr. Vs M/s Everest Infra Energy Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1619

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 21(2), 29A, 30(2), 30(6), 31, 31(1), 31(4), 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 1956
Read judgment
Tribunals and Commissions30 Oct 2025

State Bank Of India Vs Ashok Dattaray Atre

National Company Law Tribunal · (2025) 10 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(3), 33(5), 74(3), 35 to 50, 52, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 12, 15, 32, 32AInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
Read judgment
Tribunals and Commissions29 Oct 2025

b9bd3524a2bf801fe6c8d3d9fdba2edc

National Company Law Tribunal · (2025) 10 NCLT CK 1714

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 53, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39DNational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions29 Oct 2025

Small Industries Development Bank Of India Vs Krishnakant Bagree

National Company Law Tribunal · (2025) 10 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 7, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1)SARFAESI Act-Section 13(2)
Read judgment
Tribunals and Commissions29 Oct 2025Allowed

Arm Welders Pvt. Ltd. Vs Genix Automation Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1622

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 18, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 32A, 43(1), 44(1), 53(1), 54, 61(3), 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 37, 38, 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 39, 39(4), 39B, 39C, 39DCompanies Act, 1956
Read judgment