CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 21 of 95

Tribunals and Commissions10 Oct 2025

Canara Bank Vs Amira Pure Foods Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(11)
Read judgment
Tribunals and Commissions10 Oct 2025Allowed

We Two Engineering Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 14, 15, 17, 18, 30, 31, 33, 53, 65Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions10 Oct 2025Allowed

Arul Prasad Senniappan Vs Viprah Technologies Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 7, 8, 8(1), 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Section 166, 166(4)
Read judgment
Tribunals and Commissions10 Oct 2025

Northern ARC Capital Limited Vs Shivpriya Cables Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1584

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 13, 14, 15, 18(1)(b), 21, 21(2), 23(1), 25(1)(b), 25(2)(h), 25(h), 27, 29, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 34, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 25, 26, 27, 35, 36(1), 36(2), 36A, 36A(3), 36A(3)(b), 36A(6), 36A(10), 36B, 36B(3), 37, 37(1), 37(1)(f), 37(1)(h), 37(ba), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39, 39(1)(a), 39(2), 39(3), 39(4), 39(4A), 39(5), 39(6), 39A, 40, 40(2)I & B (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions10 Oct 2025Dismissed

Instakart Services Private Limited Vs Mr. Anshul Gupta

National Company Law Tribunal · (2025) 10 NCLT CK 1585

Insolvency and Bankruptcy Code, 2016-Section 7, 39, 42, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20, 30CGST Act-Section 16
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

M/s. Loveni Marketing & Advertising Pvt. Ltd. Vs M/s. SN Cinema Advertising Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 18(1)(f), 19, 19(2), 25, 25(2)(A), 33(1)(a), 33(1)(b)(i), (ii) and (iii), 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53, 60(5), 65(1), 70, 240ANCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39A, 39BA, 39C, 39D
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

Avanti Finance Pvt Ltd Vs Labhanshi Multitrade Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1589

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 4, 5(8), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963
Read judgment
Tribunals and Commissions09 Oct 2025Dismissed

M/s Aikya Entrprises LLP Vs M/s NBCC (India) Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 3(8), 4, 5(5A), 5(21), 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

Bhojraj Verma & Ors Vs Garima Real Estate & Allied Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1592

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(8)(a), 5(7), 3(12), 14, 14(4), 15, 17, 18, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(4)
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

Manish Shah Vs SPG Macrocosm Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 7, 14, 34(1), 33(5), 33(7)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 13
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

M/s. Aditya Techno Products Pvt. Ltd. Vs M/s. AT & T Engineers Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1594

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 5(6), 8, 9, 9(3)(b), 9(3)(c), 9(4), 9(5)(i), 9(5)(ii)(d), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 8, 37
Read judgment
Tribunals and Commissions09 Oct 2025

Jatin Rajpal Vs State Bank Of India & Anr

National Company Law Tribunal · (2025) 10 NCLT CK 1595

Insolvency and Bankruptcy Code, 2016-Sections 95, 96, 97, 98, 99, 217, 220IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

Bhojraj Verma & Ors Vs Garima Real Estate & Allied Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1597

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 3(12), 5(7), 5(8)(a), 14, 14(4), 15, 17, 18, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(4)
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

UCO Bank, Rehabari Branch Vs Garima Dugar

National Company Law Tribunal · (2025) 10 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Section 4, 79(14), 94/95, 95, 95(1), 97(5), 99, 99(2), 100(4), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 114, 208, 99 to 105Companies Act, 2013-Section 168(1), 168(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions09 Oct 2025Allowed

Ogota Motors Private Limited Vs Falcon Auto Engineering Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1522

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 9(3)(c), 8(2), 9(3)(b), 4, 16(5), 17, 18, 13(1)(b), 15, 14, 14(1), 14(3), 31(1), 33Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Companies Act-Section 128
Read judgment
Tribunals and Commissions09 Oct 2025

Mr. Chandresh Jajoo Vs Mr. Vikas Garg

National Company Law Tribunal · (2025) 10 NCLT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 12, 12(2), 19(2), 25, 35, 35(1)(k), 39(2), 43, 43-51, 44, 45, 49, 50, 60(5), 66, 67, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 35A, 35A(1), 35A(2), 35A(3), Section 35AIBBI (Liquidation Process) Regulations, 2016-Regulation 44A, 45
Read judgment