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National Company Law Tribunal judgments, 2025

1,899 judgments · page 25 of 95

Tribunals and Commissions26 Sept 2025Dismissed

Alok Parasrampuria Vs Asset Reconstruction Company (India) Ltd. & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1321

Insolvency and Bankruptcy Code, 2016-Section 94, 96, 97, 99, 99(1), 99(7), 100, 33(2), 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 2(h)
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Tribunals and Commissions26 Sept 2025Allowed

M/s. Bremels Rubber Industries Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1150

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 65, 14, 14(1), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions25 Sept 2025

Urmila Goyal Vs Sharnarthi Finance Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1157

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 5, 65, 7(5)(b), 4, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3(1)(d)
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Tribunals and Commissions25 Sept 2025Allowed

CS Vekas Kumar Garg Vs Registrar Of Companies, Delhi & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1141

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 52, 53(1), 53(1)(a), 53(1)(f), 53(1)(h)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1), 8(1)(d), 9, 14, 31, 37(2)(A), 37(4), 38Companies Act, 2013
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Tribunals and Commissions25 Sept 2025Allowed

Leo Duct Engineerings And Consultant Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1323

Insolvency and Bankruptcy Code, 2016-Section 10, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45, 45(3)
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Tribunals and Commissions25 Sept 2025

Yes Bank Ltd Vs Mothers Pride Education Personna Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1324

Insolvency & Bankruptcy Code, 2016-Section 7, 12(2), 19(2), 23(2), 18(1)(f), 25(2)(A), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), 2016-Regulation 40, 3ACPC-Section 151
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Tribunals and Commissions25 Sept 2025Allowed

M/s. Damodar Valley Corporation Vs M/s. Srinivasa Ferro Alloys Ltd.

National Company Law Tribunal · 2021 INSC 394

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
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Tribunals and Commissions25 Sept 2025

IDBI Bank Limited Vs Agrimas Chemicals Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 7, 22(3)(b), 30(2)(f), 33, 33(2), 33(5), 33(7), 34, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35(1)(a), 36A(12), 38(3), 39B, 39BA, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4, 13, 32(e), 32(f)
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Tribunals and Commissions25 Sept 2025

Truee IPE (P) LLP Vs M/s. Thwink Big Content Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1297

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 21(2), 22(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 36A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Section 230(5)
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Tribunals and Commissions25 Sept 2025Allowed

M/s. Canara Bank Ltd. Vs M/s. SLS Power Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1153

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 13, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions24 Sept 2025Allowed

Vivek Murlidhar Dabhade Vs Adityaman Enterprises Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1300

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii) r/w Section 33(3) & Section 7, 7, 12A, 14, 30(6), 33, 33(2), 52, Chapter III, 35 to 50, 52 to 54Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 15, 32, 32A
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Tribunals and Commissions24 Sept 2025Allowed

Epic Steel Industry Vs Ambey Castings Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1139

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 9, 9(5), 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(b), 6Indian Contract Act, 1872-Section 61
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Tribunals and Commissions24 Sept 2025

Punjab National Bank Vs M/s Interdril Asia Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1301

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 22(2), 25(1), 25(2)(b), 25(2)(h), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 45, 50, 53, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 19(1), 27, 35A, 36(1), 36A, 36B, 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, 39(4), 40A
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Tribunals and Commissions24 Sept 2025Allowed

Ashu Agencies Vs Al-Dua Food Processing Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1302

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(20), 5(21), 7, 8(1), 9, 9(5)(2)(d), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956National Company Law Tribunal Rules, 2016-Rule 52
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