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National Company Law Tribunal judgments, 2025

1,899 judgments · page 19 of 95

Tribunals and Commissions15 Oct 2025Allowed

Greta Steels Private Limited Vs M/s. Kamachi Steels Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1650

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 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
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Tribunals and Commissions15 Oct 2025

Kritikal Solutions Pvt Ltd Vs Byju's K3 Education Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 9(3)(a), (b) and (c), 5(21), 3(12), 8(2), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions15 Oct 2025

Greta Steels Private Limited Vs Kamachi Steels Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 8, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Section 18
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Tribunals and Commissions15 Oct 2025Allowed

Tata Power EV Charging Solutions Limited Vs Cab-Eez Infra Tech Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(20), 5(21), 8, 8(2)(a), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 11
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Tribunals and Commissions14 Oct 2025Allowed

Unity Small Finance Bank Limited Vs Bafna Motors Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1654

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions14 Oct 2025Allowed

Prudent Arc Limited Vs Rbep Entertainment Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1655

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
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Tribunals and Commissions14 Oct 2025Allowed

Moengage India Pvt Ltd Vs Trell Experience Pvt Ltd & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 9, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4)(i), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(b)(c)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4), 39(c)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions14 Oct 2025Allowed

Lepton Software Export and Research Pvt. Ltd Vs Blu-Smart Mobility Tech Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 28(1)(j), 31, 33, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions13 Oct 2025Allowed

Equentia Financial Service Pvt. Ltd Vs Puneet Singh Jaggi

National Company Law Tribunal · (2025) 10 NCLT CK 1664

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 60(2), 97(3), 99, 99(3), 100, 100(1), 101, 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 4(1), 5(8), 5(12), 78, Chapter II of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Oct 2025Allowed

Rajan Rawat Vs Future Supply Chain Solutions Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1527

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 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, 31A, 35, 36(4A), 36B(1), 37, 38, 38(1A), 39, 39(4), 39B, 39C, 39DCompanies Act, 1956
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Tribunals and Commissions13 Oct 2025Allowed

M/s. Nava Vision Global Education Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1520

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(4), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33, 43, 242Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 2013-Section 366
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