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National Company Law Tribunal judgments, 2025

1,899 judgments · page 28 of 95

Tribunals and Commissions16 Sept 2025Disposed Of

Beacon Trusteeship Ltd Vs Imperial Consultants And Securities Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1211

Insolvency and Bankruptcy Code, 2016-Section 7, 29, 29A, 30(2), 30(2)(a), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 53, 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36(4), 36A(1), 38, 38(1), 38(1)(a), 38(1A), 38(3), 38(4), 38(4)(b), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions15 Sept 2025Allowed

Canara Bank Vs Shri Rajeev Kumar Sharma & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1185

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 33, 33(1)(ii) & (iii), 33(1)(iii), 33(2), 33(3), 33(5), 33(7), 34(2), 35(1)(b) & (d), 35 to 41, 52, 240A, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 13, 31A, 32A, 32(e) and (f)CIRP Regulations-Regulation 39(4)
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Tribunals and Commissions15 Sept 2025

One 97 Communication Ltd. Vs M/s. Goetc Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1160

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 14(3), 31(1), 33IBC (AAA) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Sept 2025Allowed

Madhu Desikan Vs M P Mohansundar & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1213

Insolvency and Bankruptcy Code, 2016-Section 65, 79(15), 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 99, 99(1), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions15 Sept 2025

M/s J.C Enterprises Private Limited Vs M/s M K S Oil Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1214

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15, 17, 18, 25(2)(h), 30(6), 31, 32(1), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(4)(b), 35(1), 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13IBBI (Insolvency Resolution Process for Corporate Person Regulations), 2016-Regulation 40C
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Tribunals and Commissions15 Sept 2025Dismissed

Nishant Agrawal RP of M/s Star Lamipacks Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1215

Insolvency and Bankruptcy Code, 2016-Section 12A, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions15 Sept 2025Allowed

Gagandeep Dudh Sankalan Kendra Vs Kute Sons Dairys Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1216

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8(2)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Limitation Act, 1963-Section 18
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Tribunals and Commissions15 Sept 2025

M/s. Ghalla & Bhansali Securities Pvt. Ltd. Vs M/s. Log 9 Mobility Scientific Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1173

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)(c), 238, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions15 Sept 2025Allowed

Sil Fibres Private Limited Vs Sif Garments Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1218

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 2013
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Tribunals and Commissions15 Sept 2025Allowed

Invent Assets Securitisation And Reconstruction Private Limited Vs V Force Trading Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1220

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 7(7), 4, 14, 14(1), 14(2), 14(2A), 15, 13(1)(b), 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions15 Sept 2025Allowed

Mr. Madhu Desikan Vs P S Sathish Kumar & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Sections 65, 79(15), 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 99, 99(1), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions15 Sept 2025Allowed

Jammu and Kashmir Bank Vs Ferrous Investments Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1222

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 3, 3(12), 4(1), 5(7), 5(8), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions15 Sept 2025Allowed

Indo Shell Mould Limited Vs ISPT India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1223

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(21), 7, 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33C.P.C.-Order XXIII Rule 1, XXIII Rule 3
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Tribunals and Commissions15 Sept 2025Allowed

ICICI Bank Limited Vs Darode Jog Realities Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1224

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 29A, 29A(c) and (h), 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), 32, 43, 61(3), 240ACIRP Regulations-Regulation 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
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Tribunals and Commissions15 Sept 2025

Smt. Meena Juneja Vs M/s. Schon Ultra Wares Pvt. Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1225

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(j), 29A(c), 5(24), 5(24)(h), 5(24A)(f), 7, 30(2), 31National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 38, 38(1B), 36A(11)
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Tribunals and Commissions15 Sept 2025Allowed

Mr. Madhu Desikan Vs K M Panneerselvam & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1226

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(3), 94(4), 94(5), 94(6), 94, 95, 99, 99(1), 65, 79(15), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1), 6SARFAESI Act, 2002-Section 13(2)
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