COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 27 of 95

Tribunals and Commissions17 Sept 2025Dismissed

Mr. Arun Kumar Singh Vs M/s. Genius Exports Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1196

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 31(1), 30(4), 30(2), 31(2), 30, 33(1), 12, 56, 33, Chapter III, 14, 33(5), 34(1), 52, 12AInsolvency and Bankruptcy Board of India (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 39Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions17 Sept 2025Dismissed

Kotharishah Texturisers Pvt. Ltd. Vs Kimaya Industries Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1198

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30(2), 30(6), 31, 33(5), 35(1), 43, 52, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 35(A), 37, 38, 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016
Tribunals and Commissions17 Sept 2025Allowed

Shriram Finance Limited Vs Bafna Motors Ratnagiri Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1199

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions17 Sept 2025

HDFC Bank Limited Vs Mr. Kailash Shah

National Company Law Tribunal · (2025) 09 NCLT CK 1202

Insolvency and Bankruptcy Code, 2016-Section 60(5)(a), 60(5), 7, 3(4), 3(30), 3(31), 5(7), 18, 13 and 15, 21, 40NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 21
Tribunals and Commissions17 Sept 2025

M/s Bindals Merchandise Vs Divyam Developers Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1204

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 9, 33Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Tribunals and Commissions17 Sept 2025

Jubin Kishore Thakkar Vs Ashutosh Agarwala & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1205

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(a), 25(2)(e)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h); Paragraphs 1, 3 and 3A of the Code of Conduct
Tribunals and Commissions16 Sept 2025Allowed

J.C. Flowers Asset Reconstruction Pvt. Ltd. Vs Ramakrishna Housing Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1184

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3
Tribunals and Commissions16 Sept 2025Allowed

IDBI Bank Ltd Vs M/S Jain Infraprojects Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1146

Companies Act, 1956Limitation Act, 1963-Section 18, Article 137Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21