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National Company Law Tribunal judgments, 2025

1,899 judgments · page 22 of 95

Tribunals and Commissions09 Oct 2025Allowed

M/s Universal Journeys India Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 10(4), 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Oct 2025Allowed

Vasudevan Gopu (Liquidator) (Salzer Magnet Wires Ltd)

National Company Law Tribunal · (2025) 10 NCLT CK 1601

Insolvency and Bankruptcy Code, 2016-Sections 59, 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c)(i), Proviso to Section 59(3)(c), 59(4), 59(7), 59(8), 53, 53(1), 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulations 3(4), 9, 10, 14, 30, 34, 35(3), 37, 38, 38(3), 41NCLT Rules, 2016-Rule 11
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Tribunals and Commissions09 Oct 2025

Aditya Birla Finance Limited Vs M/s Siti Jind Digital Media Communications Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 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), 43, 45, 47, 49, 50, 53, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 31A, 36A(1), 36B(4A), 38, 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)Income Tax Act, 1961-Section 79(2)(c), 139(1)
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Tribunals and Commissions08 Oct 2025

Sandeep Mahajan Vs Neptune Ventures And Developers Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1605

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 33, 7, 34(4), 14, 33(5), 33(7), 52, 35 to 50 and 52 to 54National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions08 Oct 2025

Ashdan Properties Private Limited Vs Mr. Hemant J. Mehta & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Section 30(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 39, 39(1), 39(1A)NCLT, Rules, 2016-Rule 11
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Tribunals and Commissions08 Oct 2025

Prama Hikvision India Private Limited Vs PMS-COM-PRO (India) Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 9, 9(1), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a) to (e), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 32, 32A, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39A
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Tribunals and Commissions07 Oct 2025Allowed

State Bank Of India Vs Giga Pipe Systems India Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1613

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(5)(a), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238ACompanies ActSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025Dismissed

Mr. Hemant Kumar Bohra Vs Manohar Lal Vij & Ors.

National Company Law Tribunal · (2025) 10 NCLT CK 1615

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(2), 95, 99, 100, 104(2)(a), 104, 7, 14, 14(1), 14(2), 14(3), 31, 31(1), 96/101, 33, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1)Bankers Book Evidence Act, 1891
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Tribunals and Commissions07 Oct 2025Allowed

Canara Bank Vs Sachin Goyal

National Company Law Tribunal · (2025) 10 NCLT CK 1616

Insolvency and Bankruptcy Code, 2016-Section 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 95, 95(1), 95(4), 95(4) clause (b), 95(6), 94, 81, 101, 114, 97, 103, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 208, Chapter III of Part III, Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025

Canara Bank Limited Vs Saral Sunil Verma

National Company Law Tribunal · (2025) 10 NCLT CK 1667

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(1) to 99(10), 100, 101, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Securitization & Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
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