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National Company Law Tribunal judgments, 2025

1,899 judgments · page 20 of 95

Tribunals and Commissions13 Oct 2025

Parag Sheth, RP Of Desh Cam Technological Resources Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1568

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 13, 14, 15, 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 53, 61, 61(3), 62, 188, 196Companies Act, 1956-Sections 433, 434Companies (Transfer of pending proceedings) Second Amendment Rules, 2017-Rule 5
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Tribunals and Commissions10 Oct 2025

State Bank Of India Vs Jssi Hydraulics Pvt.Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1569

IBC, 2016-Section 30(6), 31(1), 30(2), 29A, 31, 24(3)(c), proviso to Section 24(4), 31(3)(b), 32A, 53(1), 24(3)(a), 60(5)IBBI (CIRP) Regulations 2016-Regulation 39(4), 37, 38 and 39, 38(3), 39(5) to (6), 39ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions10 Oct 2025Allowed

Rawfert Resources Private Limited Vs R V Global Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1570

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13, 14, 17, 25, 31(1), 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Oct 2025Allowed

Shilpi Cables Private Limited Vs M/s Jhunsons Chemicals Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1572

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 16(5), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17(1), 27, 36A(1), 36B, 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4), 38(5), 39, 39(1), 39(1)(c), 39(2), 39(3), 39(4)Companies Act 1956
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Tribunals and Commissions10 Oct 2025Allowed

CMA Harshad Deshpande RP M/s Honest Derivatives Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1573

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 13, 14, 15, 21, 21(1), 25(h), 33, 33(2), 33(5), 34, 35 to 50, 35(1), 43 to 51, 52, 53, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(4), 39B, 39BA(1), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 13, 32(e)
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Tribunals and Commissions10 Oct 2025Allowed

PPG Asian Paints Pvt Ltd Vs Coastal Automobiles Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1531

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Oct 2025Allowed

M/s Choice Wires Pvt Ltd Vs M/s Indicarb Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1532

Insolvency and Bankruptcy Code, 2016-Section 9, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14CIRP Regulations-Regulation 22, 39(4)
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Tribunals and Commissions10 Oct 2025Allowed

Nitin Om Kothari Vs Committee Of Creditors Of Koshika Bioscience Private Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1574

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1A), 39(2), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025
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Tribunals and Commissions10 Oct 2025

Mrs. Chetna Sutaria Vs M/s. SQ Infrastructure Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1575

Insolvency and Bankruptcy Code, 2016-Section 30(6), 9, 7, sub section (2) of section 21, 43, 44, 45, 66, 29A, 31, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 32, 61(3), 32A, 14Companies Act, 2013-Section 66Income Tax Act 1961
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Tribunals and Commissions10 Oct 2025

Drip Capital Inc. Vs Sumarrow Impex LLP

National Company Law Tribunal · (2025) 10 NCLT CK 1576

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(e), 238, 7(3), 15, 7(5), 14(1), 14(1)(a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy Application to Adjudicating Authority Rules 2016-Rule 4Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions10 Oct 2025

Huvepharma Sea(Pune) Private Limited Vs Amrit Feeds Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 9, 34(4)(c), 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 44National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions10 Oct 2025

Punjab & Sind Bank Vs Umesh Singhal & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 21(3), 21, 5(24)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(1), 13(2), 14, 14(2), 16A, 16A(7), 17
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Tribunals and Commissions10 Oct 2025Allowed

M/s. Kotak Mahindra Bank Limited Vs M/s. Inditrade Business Consultants Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1516

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(7), 13, 14, 17, 15 to 21, 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Oct 2025Allowed

Arul Prasad Senniappan Vs Viprah Technologies Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1580

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8(1), 238A, 8, 7, 65, 4, 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Section 166, 166(4)
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