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National Company Law Tribunal judgments, 2025

1,899 judgments · page 3 of 95

Tribunals and Commissions12 Dec 2025Allowed

Pegasus Assets Reconstruction Private Limited Vs Deenox Poly-Yarn Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2176

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(a), 13, 14, 14(1), 17, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, Rule 2A(a)
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Tribunals and Commissions12 Dec 2025

CFM Asset Reconstruction Pvt. Ltd. Vs Machine Works (International) Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2152

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18, 18(f)(vi), 19(2), 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 49, 60(5), 60(6), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 39(4)Companies Act, 2013-Section 2
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Tribunals and Commissions12 Dec 2025

CFM Asset Reconstruction Pvt Ltd. Vs Motijug Agencies Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2155

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18, 18(f)(vi), 19(2), 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 53, 60(5), 60(6), 240ACompanies Act, 2013-Section 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 39(4)
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Tribunals and Commissions12 Dec 2025Allowed

The South Indian Bank Ltd Vs M/s. Nellai Plantations Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2157

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(2), 7(3)(b), 7(7), 8 and 9, 13, 14, 15 to 21, 17, 31(1), 33, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions12 Dec 2025Allowed

IDBI Bank Ltd. Vs Laxmi Oil & Vanaspati Private Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2093

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 15(1), 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions12 Dec 2025Allowed

Tata Capital Housing Finance Limited Vs Dharan Infra-EPC Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2111

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Limitation Act-Section 18, 19
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Tribunals and Commissions12 Dec 2025Allowed

Amit Auto Credit Company Private Limited Vs Metalind Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2097

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions12 Dec 2025Allowed

M/s. Eximpipes Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2177

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7)(a), 10, 10(3)(b), 11, 13, 14, 15, 17, 18, 15 to 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
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Tribunals and Commissions12 Dec 2025Allowed

The South Indian Bank Ltd Vs M/s. Nellai Plantations Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2123

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(2), 7(3)(b), 7(7), 8, 9, 15 to 21, 13, 14, 17, 31(1), 33, 60(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Dec 2025Dismissed

Gautam Rai Rally & Anr. Vs Manasavi Infracon Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2119

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 4, 5(8), 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Real Estate (Regulation and Development) Act, 2016-Section 2
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Tribunals and Commissions12 Dec 2025

Amresh Shukla

National Company Law Tribunal · (2025) 12 NCLT CK 2118

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 29A, 30, 30(1), 30(2), 30(6), 31, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions12 Dec 2025Allowed

M/s. Airstar Digital Finserv Pvt. Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2117

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38
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Tribunals and Commissions11 Dec 2025Allowed

Krishna Bhagwan Kotak Vs Boxcoworld Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2091

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 5(8)(a), 5(8)(f), 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Companies (Acceptance of Deposits) Rules, 2014
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Tribunals and Commissions11 Dec 2025Allowed

Canara Bank Vs M/s. Krishna Showbiz Services Pvt. Ltd

National Company Law Tribunal · (2025) 12 NCLT CK 2116

Insolvency and Bankruptcy Code, 2016-Sections 7, 4, 5(8), 13, 14, 17, 25, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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