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National Company Law Tribunal judgments, 2025

1,899 judgments · page 32 of 95

Tribunals and Commissions04 Sept 2025Allowed

JM Financial Credit Solutions Limited Vs R.M. Bhuther And Company Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1291

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 7(5)(a), 14, 14(1), 14(2), 14(2A), 31(1), 33, 17, 18, 20 & 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
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Tribunals and Commissions04 Sept 2025Allowed

M/s Satnam Global Infraprojects Limited Vs Meghalaya Power Distribution Corporation Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1292

Insolvency and Bankruptcy Code, 2016-Sections 3(7), 3(11), 3(12), 4, 5(6), 5(21), 7, 8, 8(2), 8(2)(a), 9, 9(5)(ii)(d), 9(5)(2)(d), 10, 10A, 13(1)(b), 14, 14(1), 15, 31, 33, 61Companies Act, 2013-Sections 2(20), 2(45)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions03 Sept 2025Allowed

K B Udhyog LLP Vs Laxmi Metal Syndicate LLP

National Company Law Tribunal · (2025) 09 NCLT CK 1294

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2)(a), 9, 9(3)(b), 9(3)(e), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 9(1)LLP Act, 2008
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Tribunals and Commissions02 Sept 2025Allowed

M/s Pradyuman Overseas Limited Vs M/s Vanya Edible Oils & Refineries Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1296

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 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 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Sept 2025Allowed

OVD Kinegram India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1308

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)(i), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 14(3)(c), 37, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions02 Sept 2025Allowed

Canara Bank Vs Sitaram Prints Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1238

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 4, 10A, 238A, 60(2), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions02 Sept 2025Dismissed

Ingram Micro India Pvt. Ltd. Vs Dr. Jain Video On Wheels Ltd.

National Company Law Tribunal · 2025 INSC 621

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(1), 14(1)(b), 29A, 30(2), 32A, 32A(2), 60(5), 238Prevention of Money Laundering Act, 2002-Section 2(1)(u), 5, 5(1), 8, 8(1), 8(2), 8(8), 26, 42, 71IPC-Section 120B, 409, 420
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Tribunals and Commissions02 Sept 2025Allowed

UCO Bank Vs Vasupujya Enterprise Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1155

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 10, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions02 Sept 2025Allowed

IDBI Trusteeship Services Limited Vs Quadrant Televentures Ltd.

National Company Law Tribunal · 2024 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions01 Sept 2025Partly Allowed

State Bank Of India Vs Hackbridge Hewittic And Easun Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1241

Insolvency and Bankruptcy Code, 2016-Section 3(27), 4, 7, 7(5), 7(5)(a), 9, 10, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 25, 31, 33, 53, 65, 65(1), 67, 75, Rule 4Bankers Book Evidence Act, 1891-Section 2A(a) & (b)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions01 Sept 2025

Nirmal Kanodia Vs Balajee Ingot India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1166

Insolvency and Bankruptcy Code, 2016-Section 3(30), 7, 18(1)(c), 19(2), 20(2)(a), 25(2)(b), 25(2)(j), 25(h)(2), 29A, 30(1), 30(2), 30(2)(b), 30(2)(b)(ii), 30(4), 30(6), 31, 31(1), 31(2), 33, 36(3)(f), 43, 43(1), 43(4), 45, 46, 46(1), 49, 50, 50(1), 52, 53, 53(1), 53(1)(b)(ii), 53(2), 53(3), 60(5), 61, 62, 65, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 13(2)(d), 17(1), 27, 35, 35A, 35A(1), 35A(2), 35A(3), 36(1), 36A(1), 36A(10), 36A(12), 36B(3), 38(1), 39(2), 39(4)Companies Act, 2013-Chapter V, Section 73(1), 73(2), 73(3), 73(4), 326
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Tribunals and Commissions01 Sept 2025Allowed

Punjab National Bank Vs Aban Offshore Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1242

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 9, 10, 13, 14, 17, 17(1), 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Transfer of Property Act-Section 58(f)
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