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National Company Law Tribunal judgments, 2025

1,899 judgments · page 30 of 95

Tribunals and Commissions11 Sept 2025Allowed

The Canara Bank Limited Vs Swaminarayan Diamonds Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1260

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 9, 5(8), 3(12), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(zd), 13(2), 13(4), 17
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Tribunals and Commissions11 Sept 2025Allowed

Rakesh Kumar Goyal Vs Shri Paramsukh Edible Foods Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1261

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions11 Sept 2025Allowed

Bank Of Baroda Vs C-Net Infotech Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1262

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 10A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 18, 19(1), 19(2), 19(3), 20, 21, 61(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(l)Companies Act, 1956
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Tribunals and Commissions10 Sept 2025Allowed

Kushal Polysacks Pvt. Ltd. Vs Samarth Fablons Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1159

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(22), 8, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 9(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Indian Contract Act, 1872-Chapter VIII, Section 124, 126, 127, 230
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Tribunals and Commissions10 Sept 2025

Bank of Maharashtra Vs M/s. SPD Cold Storage LLP

National Company Law Tribunal · (2025) 09 NCLT CK 1263

National Company Law Tribunal Rules, 2016-Rule 154, 11Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5), 7(7), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Sept 2025

L & T Finance Limited Vs Divyesh Desai

National Company Law Tribunal · (2025) 09 NCLT CK 1265

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 5(7), 5(8), 7(1), 13(1)(b), 14, 14(1), 14(1)(c), 15, 15(1), 15(1)(c), 18(1)(b), 21(1), 25(2)(e), 40, 43, 44, 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37(1)(b), 37, 14, 13
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Tribunals and Commissions10 Sept 2025Allowed

Kushal Polysacks Pvt. Ltd. Vs Samarth Fablons Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1147

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(22), 8, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 9(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Contract Act, 1872-Section 124, 126, 127, 230
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Tribunals and Commissions10 Sept 2025Allowed

Mitsu Chem Plast Limited Vs Cypet Technologies India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1266

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2), 9, 9(3)(b), 9(5), 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions10 Sept 2025

Profectus Capital Private Limited Vs Eagle Electronic (India) Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1267

Insolvency and Bankruptcy Code, 2016-Section 12(2), 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 31(1), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36B(4A), 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 Commissions09 Sept 2025Allowed

Idbi Bank Limited Vs Fortune Spirit Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1183

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 10A, first proviso to Section 10A, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14
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Tribunals and Commissions09 Sept 2025

M/s. Poyntpos Systems Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1187

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 Commissions09 Sept 2025

Manjinder Singh Sandhu & Ors. Vs Original Committee Of Creditors Of Class Home Buyers & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1268

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18(1)(b), 19, 20, 21(1), 21(2) first proviso, 24(6), 24(7), 25(2)(e), 27, 28, 42, 60(5)(a)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8(1), 10, 12(3), 13, 13(2), 13(2)(ca), 14, 39(3B)
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Tribunals and Commissions09 Sept 2025Allowed

Candid Guard Services Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1270

Insolvency and Bankruptcy Code, 2016-Section 7(7)(a), 10, 10A, 11, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions09 Sept 2025Allowed

Ultratech Cement Limited Vs Jaatvedas Construction Company Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1271

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 9, 30(2), 33(2), 33(1)(b), 34, 14, 33(5), 52, 35(1), 33(7), 34(3), 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions09 Sept 2025Allowed

Dena Bank Vs Anurag Multipurpose Cold Storage Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1145

Insolvency and Bankruptcy Code, 2016-Section 7, 35, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14, 15, 33(1), 45, 45(3), 45(3)(b)
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Tribunals and Commissions09 Sept 2025Partly Allowed

M/s. Mohandas Chhataram Vs Gokul Sugar Industries Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1274

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 9, 10, 12A, 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 30A
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