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National Company Law Tribunal judgments, 2025

1,899 judgments · page 18 of 95

Tribunals and Commissions16 Oct 2025

Vellurmadam Harish Gopalkrishnan Vs Unitech Transformers Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), Chapter III of Part II, 7, 33, 34, 14, 33(5), 52, 35(1), 33(7), 34(3), 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions16 Oct 2025Allowed

M/S Indo Spirits Vs Multicity Hospitals LLP

National Company Law Tribunal · (2025) 10 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 9, 22(2), 21(1), 33(5), 14, 34(2), 34(4)(b), 52, 33(7), 35(1), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16
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Tribunals and Commissions16 Oct 2025

State Bank Of India Vs M/s Schon Ultra Wares Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 43, 43 to 50, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 25(3), 31A, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39(2), 39(4), 39B, 39CIncome Tax Act, 1961-Section 79(2)(c)
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Tribunals and Commissions16 Oct 2025

State Bank Of India Vs Sav Steels Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 19(2), 33, 34(3), 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 9, 12, 13, 15, 31A, 32, 32A, 33, 34, 34(2), 34(3), 35, 41(1), 45, 45(3), 45(3)(b), 45AInsolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions16 Oct 2025

M/s. Vicky Motilal Vani & Ors. Vs Malind Properties Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 7; Section 21(2); Section 29A; Section 30(1); Section 30(2); Section 30(2)(a); Section 30(2)(b); Section 30(2)(c); Section 30(2)(d); Section 30(2)(e); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 31(3); Section 53; Section 53(1); Section 61; Section 62; Section 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A; Regulation 36A(8); Regulation 36B(4A); Regulation 38; Regulation 38(1); Regulation 38(1A); Regulation 38(1B); Regulation 38(2); Regulation 38(2)(a); Regulation 38(2)(b); Regulation 38(2)(c); Regulation 38(3); Regulation 38(3)(a); Regulation 38(3)(b); Regulation 38(3)(c); Regulation 38(3)(d); Regulation 38(3)(e); Regulation 39(2); Regulation 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions16 Oct 2025

Rajendra K Bhuta Vs M/s. Prabhat Telecom (India) Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1641

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 29A(c), 29A(h), 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), 32A, 33(1)(b), 43, 45, 50, 53, 53(1), 60(5), 66, 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12(3), 35A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(1)(c), 39(2), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56
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Tribunals and Commissions16 Oct 2025Allowed

Bank Of India Vs TDT Copper Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1642

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions16 Oct 2025Dismissed

Canbank Factors Ltd Vs D Rama Linga Raju

National Company Law Tribunal · (2025) 10 NCLT CK 1643

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 99, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 3(1)(e)Indian Contract Act, 1872-Section 128, 25(3)
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Tribunals and Commissions16 Oct 2025Allowed

State Bank Of India Vs Taguda PTE Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1644

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 31, 31(4), 33, 33(2), 33(3), 33(5), 33(7), 34(3), 35(1), 52, 53, 60(5), 74(3)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13
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Tribunals and Commissions16 Oct 2025

IDBI Bank Limited Vs Powerdeal Energy System (India) Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Section 14, 15, 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, 31(1), 32A, 43 to 51, 53, 53(1), 66, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 32, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)
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Tribunals and Commissions16 Oct 2025Allowed

RMOL Engineering And Offshore Limited Vs Avocado Reality Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31A, 35, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4)(b), 39(2), 39(4), 39B, 39CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025
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Tribunals and Commissions15 Oct 2025Allowed

M/s Noble Co-operative Bank Ltd. Vs M/S Garvit Innovative Promoters Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1546

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 34, 33, 53, 33(7), 35(1), 52, 33(5), 14IBBI (Insolvency Resolution Process for Corporate Persons) 2016-Regulation 39-B, 39-DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions15 Oct 2025Allowed

Siddhgiri Holdings Private Limited Vs Bhilai Jaypee Cement Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1647

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 9, 9(3)(c), 9(3)(d), 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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