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National Company Law Tribunal judgments, 2025

1,899 judgments · page 26 of 95

Tribunals and Commissions24 Sept 2025Allowed

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

National Company Law Tribunal · (2025) 09 NCLT CK 1304

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 7, 4, 5(20), 5(21), 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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Tribunals and Commissions23 Sept 2025

Stakeholders Consultation Committee Of Shakti Bhog Foods Limited (Through State Bank Of India) Vs Mr. Keshri Kumar (Liquidator Of Shakti Bhog Foods Limited)

National Company Law Tribunal · (2025) 09 NCLT CK 1247

Insolvency and Bankruptcy Code, 2016-Section 7, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A (11), 31A (11) (b)
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Tribunals and Commissions23 Sept 2025Allowed

M/s. Kordash Handlers & Logistics Pvt. Ltd. Vs M/s. Egita Network & Media Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1175

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(2), 33(5), 34, 52, 56, 60(5)National 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, 39BA
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Tribunals and Commissions18 Sept 2025Allowed

State Bank Of India Vs Bhadreshwar Vidyut Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1188

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 60(5), 61, 61(3), 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32, 38, 38(1), 38(1A), 38(1B), 38(3), 38(4)(c), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions18 Sept 2025

Premraj Ramratan Laddha Vs Kirtikumar Bhupatlal Sejpal & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1190

Insolvency and Bankruptcy Code, 2016-Sections 7, 25(2)(j), 43, 43(4), 44, 45, 46, 48, 49, 50, 53, 66, 66(2), 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ACompanies Act, 1956
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Tribunals and Commissions18 Sept 2025Allowed

M/s Rai Homes Universal Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1192

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 26, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 53, 66Companies Act, 1956IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39B, 39C, 39D
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Tribunals and Commissions18 Sept 2025Allowed

Goddess Textiles Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1193

Insolvency and Bankruptcy Code, 2016-Section 14, 33, 33(1), 33(2), 33(5), 33(7), 34, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 17, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions18 Sept 2025Allowed

Vasoo Builders Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1152

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 7, 7(4), 9, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Limitation Act, 1963
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Tribunals and Commissions18 Sept 2025Dismissed

Tahsildar, Kanayannur Taluk Vs Vibin Vincent, Liquidator

National Company Law Tribunal · (2025) 09 NCLT CK 1154

Insolvency and Bankruptcy Code, 2016-Section 42, 43, 44, 53, 66Kerala Building Tax Act, 1975-Section 2(c), Explanation 2 to Section 2(c), 5, 7(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2017-Regulation 12, 31(1), 31(3), 31A, 37A
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Tribunals and Commissions18 Sept 2025Allowed

Aditya Birla Finance Limited Vs Priya Food Products Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1156

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 13(2), 4, 10A, 7(5), 7(1), 7(2), 7(7), 7(3)(b), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Sept 2025Allowed

Shubh Cotton Vs Rajeshwari Cotspin Limited & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1194

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act, 1981-Section 138Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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