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National Company Law Tribunal judgments, 2025

1,899 judgments · page 31 of 95

Tribunals and Commissions09 Sept 2025Allowed

PAN India Network Limited Vs Fortuity Gaming Solutions Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1148

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 10A, 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(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Sept 2025

Asis Corporate Advisors Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1276

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

KK Homes Vs Eylex Films Pvt. Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1280

Insolvency & Bankruptcy Code, 2016-Section 12A, 9, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A (1)(a)
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Tribunals and Commissions08 Sept 2025Allowed

M/s Paragon Packagings Vs Rasik Products Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1140

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(21), 7, 8(1), 8(2)(a), 9, 9(5)(i), 9(5)(i)(d), 10A, 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Partnership Act-Section 69, 69(2)
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Tribunals and Commissions08 Sept 2025Allowed

M/s. Fuso Glass India Pvt Ltd Vs M/s. Milestone Aluminium Company Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1176

Insolvency and Bankruptcy Code, 2016-Section 7, 8(1), 9, 9(3)(b), 3(11), 3(12), 14, 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137, Section 18, 19
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Tribunals and Commissions04 Sept 2025Dismissed

IDFC Bank Limited Vs Ashapura Intimates Fashion Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1289

Insolvency and Bankruptcy Code, 2016-Section 9, 42, 7Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12Limitation Act, 1963-Section 5, 3, 4 to 24
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