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National Company Law Tribunal judgments, 2025

1,899 judgments · page 24 of 95

Tribunals and Commissions29 Sept 2025Allowed

Sri Visvesvaraya Co-operative Bank Ltd. Vs Arun Kumar H P

National Company Law Tribunal · (2025) 09 NCLT CK 1151

Insolvency and Bankruptcy Code, 2016-Section 14, 60(5), 79(15), 80, 80(2)(a), 94(3), 95, 95(1), 95(2), 95(3), 95(4), 95(4)(b), 95(5), 95(6), 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208, Chapter II, Chapter III, Part IIIIndian Contract Act, 1872-Section 128IBBI (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 7(1), 7(2)
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Tribunals and Commissions29 Sept 2025Allowed

Sri Visvesvaraya Co-operative Bank Ltd. Vs Mr. Nagaraj C M

National Company Law Tribunal · (2025) 09 NCLT CK 1177

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 79(15), 80, 80(2)(a), 94(3), 95, 95(1), 95(2), 95(3), 95(4), 95(4)(b), 95(5), 95(6), 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 208, Chapter II, Chapter IIIIndian Contract Act, 1872-Section 128Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 7(1), 7(2)
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Tribunals and Commissions26 Sept 2025Disposed Of

Mr. Amit Prakash Gupta Vs Satyendra Prasad Khorania & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1182

Insolvency and Bankruptcy Code, 2016-Sections 5(24A), 7, 9, 10, 13, 15, 18, 19, 19(2), 22, 25, 27, 28, 29, 53, 60(5), 65, 75, 178Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulations 7(2)(h), 8, 8A, 8B, 8CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 3, 3(3), 6, 8(2)(b)(iv), 13(2), 27
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Tribunals and Commissions26 Sept 2025

M/s Tushar Tradelink Pvt. Ltd. Vs Viratra Export Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1314

IBC, 2016-Section 9, 15(1)(c), 16(1), 21 (6A) (b), 22(1), 22(2)SARFAESI ActIBBI (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2) (c), 12(2), 13(1), 19(2), 40A
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Tribunals and Commissions26 Sept 2025

Canara Bank Vs Grids Steel & Alloys Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1316

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 34, 34(4)(b), 22(1), 19(2), 14, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f)
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Tribunals and Commissions26 Sept 2025

Yes Bank Limited Vs M/s. Katerra India Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1163

The Insolvency and Bankruptcy Code, 2016-Section 7, 24, 28(1)(h), 28, sub-section (5) of section 60Arbitration and Conciliation Act, 1996-Section 9National Company Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions26 Sept 2025

Parashar Coke Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1142

Insolvency and Bankruptcy Code, 2016-Section 10, 65SARFAESI Act, 2002-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Regulation 7
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Tribunals and Commissions26 Sept 2025Allowed

M/s. Fact-RCF Building Products Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1143

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 47, 50, 53, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(7), 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2A), 38(3), 39, 39(2), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 Sept 2025Allowed

Bank Of Maharashtra Vs Mr. Sridhar Cherukuri & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1171

Insolvency and Bankruptcy Code, 2016-Sections 95, 60(1), 60(2), 60(5), 94, 96, 99, 99(2), 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, 4(1), 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 3(1)(g)National Company Law Tribunal Rules, 2016-Rule 11, 40, 55
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