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National Company Law Tribunal judgments, 2025

1,899 judgments · page 29 of 95

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 1227

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33, 15, 17, 18, 25(2)(h), 9, 12, 56, 30(6), 31, 14, 33(5), 33(7), 32(1), 35(1), 34(4)(b)Insolvency 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 Commissions12 Sept 2025

Ms. R. Bhuvaneshwari Vs Union Bank Of India & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1169

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 12AInsolvency Resolution Process for Corporate Persons Regulations, 2016-Regulation 30-A, 30A, 33, 34, 34-BNCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Sept 2025Allowed

Punjab National Bank International Limited Vs M/s MBL (MP) Toll Road Company Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1230

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 53, 60(5), 61(3), Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 31A, 35(2), 36A(1), 36B, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4), 38(4)(a), 39, 39(1)(a), 39(1)(c), 39(2), 39(3), 39(4)Micro, Small, and Medium Enterprises Development Act, 2006
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Tribunals and Commissions12 Sept 2025Allowed

Glorify Advisors Private Limited Vs Microgreen Electronics Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1231

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 8, 8(1), 8(2), 13(2), 15, 17 & 18, 14, Sub-section (1) of Section 14, 19, 20Real Estate (Regulation and Development) Act, 2016-Section 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Sept 2025

RK Traders Vs Bhattad Marketing & Distribution Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1233

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(1), 30(6), 31, 33, 33(2), 33(5), 33(7), 35, 35 to 50 and 52 to 54, 56, 66, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1-A), 13, 15CIRP Regulations-Regulation 16
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Tribunals and Commissions12 Sept 2025

Ms. R. Bhuvaneshwari Vs Union Bank Of India & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1234

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 5(13)Insolvency Resolution Process for Corporate Persons Regulations, 2016-Regulation 30-A, 30A, 33, 34, 34-BNCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Sept 2025Disposed Of

Nippon Life India AIF Management & Ors. Vs Green Valley's Shelters Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1237

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 22(3)(b), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 47, 49, 50, 53, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37(1)(i), 38, 39, 39(4), Clause 35Companies Act, 2013
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Tribunals and Commissions12 Sept 2025Allowed

S. Sivakumar Vs Lokaa Housing Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1253

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 65, 215, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Sept 2025

Tata Capital Limited Vs Uttam Cylinders Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1254

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 15, 17, 18, 20 and 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions11 Sept 2025

Kotak Mahindra Prime Limited Vs Blaze Promoters Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1255

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 33(7), 34(7), 35, 36, 38, 39 and 41, 35(1), 60(5)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
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