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National Company Law Tribunal judgments, 2025

1,899 judgments · page 17 of 95

Tribunals and Commissions29 Oct 2025Allowed

Bhavna Ravi Matta

National Company Law Tribunal · (2025) 10 NCLT CK 1623

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14
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Tribunals and Commissions29 Oct 2025Allowed

Sastra Robotics India Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1543

Insolvency and Bankruptcy Code, 2016-Section 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 53(1), 59, 59(3)(a), 59(3)(b), 59(3)(c), Proviso to Section 59(3)(c), 59(4), 59(5), 59(7) to (9), 66Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(c), 3(2), 3(3), 5(2), 9, 9(1), 14(1), 14(2), 29(1), 30, 30(2), 34, 35(1), 37(1), 37(2), 38, 38(2), 38(3), 39(2), 39(5), 41
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Tribunals and Commissions28 Oct 2025Disposed Of

Ramakrishnan Sadasivan Vs Lokaa Developers Pvt Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1526

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(1)(a), 30(2), 30(2)(b), 30(2)(b)(ii), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 50, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 36A(1), 38, 38(1), 38(1A), 38(1B), 38(1)(b), 38(3), 38(4)(c), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions27 Oct 2025

M/s. Pooja Finelease Ltd. Vs M/s. Auto Needs (India) Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1625

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 15, 19, 19(2), 70, 66, 21, 23, 24, 14, 33(5), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(4)(a), 39B, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions27 Oct 2025Allowed

Solapur Janata Sahakari Bank Limited Vs Gokul Sudhakar Hande

National Company Law Tribunal · (2025) 10 NCLT CK 1626

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 101, 102, 104, 105, 106, 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(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 12(2), 13(2)
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Tribunals and Commissions27 Oct 2025Allowed

Solapur Janata Sahakari Bank Limited Vs Mukund Pandharinath Kulkarni

National Company Law Tribunal · (2025) 10 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 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(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 12(2), 13(2)
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Tribunals and Commissions17 Oct 2025Allowed

UCO Bank Vs Fortune Chemicals Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1529

Insolvency and Bankruptcy Code, 2016-Section 33(3), 60(5), 33, 33(2), 34(1), Chapter-III, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016Constitution of India-Article 142
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Tribunals and Commissions17 Oct 2025Dismissed

M/s SPP Insolvency Professionals LLP, RP of M/s Shree Ram Cottex Industries Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1630

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 12, 12(3), 14, 17, 19(2), 22(3)(a), 23, 29A, 29A(c), 30, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 33(1)(b), 33(5), 35 to 50, 43, 45, 50, 52, 53, 61, 61(3), 62, 66, 188, 196, 238NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(1), 13(2)(d), 35, 36, 37, 38, 38(1B), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(2), 39(4)
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Tribunals and Commissions17 Oct 2025

Prasad Dharap Vs DPSCO Consultants Private Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1632

Insolvency and Bankruptcy Code, 2016-Section 13, 14, 15, 16, 18(1)(c), 18(b), 21(1), 21(8), 22(2), 25(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 32A, 33, 33(3), 33(5), 34, 52, 53, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(ha), 6(1), 13(1), 13(2)(d), 17(1), 27, 35A, 36A, 36A(1), 36B, 36B(6A), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a) to (e), 39(4), 39B, 39C, 39DCompanies Act, 2013
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Tribunals and Commissions17 Oct 2025Allowed

M/S Sree UGCL Projects Ltd. Vs M/S Geosphere Industries Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1635

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 9(5)(i), 9(5)(ii)(d), 8(2)(a), 3(11), 3(12), 60(5), 65, 65(1), 65(2), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956
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