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National Company Law Tribunal judgments, 2025

1,899 judgments · page 23 of 95

Tribunals and Commissions07 Oct 2025Allowed

Canara Bank Limited Vs Uday Desai

National Company Law Tribunal · (2025) 10 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(1) to Section 99(10), 99(6), 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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Tribunals and Commissions07 Oct 2025Allowed

Canara Bank Limited Vs Sujay Uday Desai

National Company Law Tribunal · (2025) 10 NCLT CK 1669

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(1), 99(10), 99(6), 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)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025Allowed

Indian Bank Vs M/s.Pravista Infra Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 238, 238A, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions06 Oct 2025

Darshan Bharatbhai Patel Vs Rushi Sureshbhai Dattani & Anr

National Company Law Tribunal · (2025) 10 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 13(1)(c), 15, 25(2)(k), 33(2), 43, 43 to 46, 50 to 66, 43(2), 43(2)(a), 43(2)(b), 43(3)(a), 43(4)(a), 43(5), 44, 44(1)(d), 45, 49, 53, 53(1)(d), 66, 66(1), 66(2), 66(2)(b), 70, 104Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ACompanies Act, 2013
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Tribunals and Commissions06 Oct 2025Allowed

Silbhadar Vyappar Private Limited Vs Kordash Handlers And Logistics Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 33(1), 7, 33, 33(2), 12, 56, 30(6), 31, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39C, 39D
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Tribunals and Commissions06 Oct 2025

Indian Bank Vs M/s Ansal Properties And Infrastructure Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 22(1), 26(6A), 29A, 30(2), 30(4), 30(6), 31(1), 31(3)(b), 32AIBBI (CIRP) Regulations, 2016-Regulation 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4), 39(5) to (6), 39AThe Building and Other Constructions Workers Welfare Cess Act, 1996
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Tribunals and Commissions06 Oct 2025Dismissed

Monte Bianco Diamond Tools Pvt. Ltd. Vs Adison Granito Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 9(3)(b), 9(3)(c), 9(5), 9(5)(ii), 9(5)(ii)(a), 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1), 23Companies Act, 1956
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Tribunals and Commissions06 Oct 2025

Darshan Bharatbhai Patel Vs Rushi Sureshbhai Dattani & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 13(1)(c), 25(2)(k), 33(2), 43, 43 to 46, 43(2), 43(2)(a), 43(2)(b), 43(3)(a), 43(4)(a), 43(5), 44, 44(1)(d), 45, 49, 50 to 66, 53, 53(1)(d), 66, 66(1), 66(2), 66(2)(b), 70, 104Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ACompanies Act, 2013
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Tribunals and Commissions06 Oct 2025

Indian Bank Vs Nipun Verma

National Company Law Tribunal · (2025) 10 NCLT CK 1677

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(5)NCLT Rules, 2016-Rule 11Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 11
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Tribunals and Commissions06 Oct 2025

Mr. Vikram Sharma Vs Mr. Lalit Kumar Dangi

National Company Law Tribunal · (2025) 10 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29ANational Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Rule 12 of Schedule 1, Schedule I
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Tribunals and Commissions06 Oct 2025

Corporation Bank Vs General Composite Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 36(4)(a)(iii), 42, 53(1)(e)(i), 60(5)Employees' Provident Funds & Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 14BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 16(2)
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Tribunals and Commissions01 Oct 2025Allowed

Canara Bank Limited Vs Sanjana Uday Desai

National Company Law Tribunal · (2025) 10 NCLT CK 1680

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(1) to Section 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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Tribunals and Commissions01 Oct 2025

Canara Bank Vs KGS Sugar & Infra Corporation Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1681

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 60(5), 30(5), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 31, 29A, 43, 45, 47, 49, 50, 66, 53, 30(1), 21(2), 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39(3)(b), 38(1)(b), 39(3)(a), 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 37, 38(1A), 36ACompanies Act, 2013
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Tribunals and Commissions30 Sept 2025

M/s. Loktra Technologies Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1172

Insolvency and Bankruptcy Code, 2016-Sections 10, 33, 33(2), 54, 54(1), 54(2), 54(3), 66NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 33, 34, 39(4)
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Tribunals and Commissions30 Sept 2025

Nitin Narang RP For Afcan Impex Pvt Ltd Vs Naresh Sevantilal Shah

National Company Law Tribunal · (2025) 09 NCLT CK 1327

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 14, 25(2)(h), 26, 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 53, 61, 61(3), 62, 66, 188, 196Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36B(4A), 37(1), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39B, 39C
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Tribunals and Commissions29 Sept 2025Dismissed

M/s Kalpana Construction Company Vs M/s Corrtech Energy Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1328

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 8, 5(21), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B, 7
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