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National Company Law Tribunal judgments, 2025

1,899 judgments · page 33 of 95

Tribunals and Commissions01 Sept 2025Allowed

The Karur Vysya Bank Ltd Vs Ran India Steels Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1243

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules-Rule 4Bankers Books Evidence Act, 1891-Section 2(a), 2A
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Tribunals and Commissions01 Sept 2025Partly Allowed

Kotak Mahindra Bank Limited Vs Kapil Subhash Anand

National Company Law Tribunal · (2025) 09 NCLT CK 1244

Insolvency and Bankruptcy Code, 2016-Sections 60(5), 94(1), 94, 95, 96, 97, 98, 99, 100SARFAESI Act, 2002-Sections 13(2), 14Banking Regulation Act, 1949-Section 5(c)
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Tribunals and Commissions01 Sept 2025

State Bank of India Vs Vaddineni Venkatappa Naidu

National Company Law Tribunal · (2025) 09 NCLT CK 1246

Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, 8, 9, 10, 25, 65, 65(1), 75, 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions29 Aug 2025Dismissed

Sunpoint Trading Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 15, 25(2)(h), 29A, 30, 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 2(HA), 38, 38(1A), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(4)IBBI (Liquidation Process) Regulations, 2016-Regulations 13, 31A, 32
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Tribunals and Commissions29 Aug 2025

State Bank Of India Vs ARSS Infrastructures Projects Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1000

Insolvency and Bankruptcy Code, 2016-Section 3(31), 7, 14, 16, 18(b), 22(3)(a), 25(2)(g), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32-A, 43, 45, 49, 50, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1), 13(2)(d), 17(1), 27, 35(1)(b), 35(1)(c), 35A, 36, 36A(1), 36A(10), 36B, 37(a) to (m), 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(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a) to (e), 38(4), 39(1)(c), 39(4), 39B, 39C, 39DInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions29 Aug 2025

Tricon Dry Chemicals Llc Vs Supreme Polytubes Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1011

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 33(5), 34(4)(b), 52, Chapter III of Part IICompanies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(e), 36A(1), 39B, 39C, 39D
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Tribunals and Commissions29 Aug 2025Allowed

SNK Rolling Bearing Vs Hoshiar Nirvair Tractors Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 22(3)(b), 33, 33(2), 33(5), 34(4)(b), 52, 53IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39B, 39B(3), 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 4(2)(b)
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Tribunals and Commissions29 Aug 2025

M/s. Pani Trading Corporation Vs M/s. P & M Associates LLP

National Company Law Tribunal · (2025) 08 NCLT CK 1016

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33, 33(2), 33(5), 52, 56, 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions29 Aug 2025Allowed

M/s Valiance Engineers Private Limited Vs Atmastco Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0992

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(i), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Income Tax Act, 1961-Section 194C
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Tribunals and Commissions29 Aug 2025

M/s. Zet Finvest Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0998

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 Commissions29 Aug 2025

M/s. Chowordernow Technologies India Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0952

Insolvency and Bankruptcy Code, 2016-Section 59 (3), 59 (7), 59(8), 35Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 12, 14, 30, 34, 38
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Tribunals and Commissions29 Aug 2025

Shri Arihant Merchants Private Limited Vs NKR Realty Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0951

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 39, 39(4)Companies Act, 2013-Section 2
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Tribunals and Commissions29 Aug 2025Allowed

Uno Minda Limited Vs Marshall Machines Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1033

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 9, 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Aug 2025

M/s. Unifytwin India Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1034

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 Commissions29 Aug 2025Allowed

Union Bank Of India Vs Bengal Shelter Housing Development Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0971

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(7), 3(8), 3(10), 3(11), 3(12), 3(37), 4, 5(5A), 5(7), 5(8), 7, 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60Insolvency 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 (54 of 2002)-Section 13(2), 13(3), 13(4), Rule 9
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Tribunals and Commissions28 Aug 2025

Ashok Kumar Gulla, Resolution Professional of M/s Carnival Films Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1035

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 23(3)(b), 25, 29-A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 53, 60(5), 61, 61(3), 62, 66, 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Debtor) Regulations, 2016-Regulation 27, 29, 35, 36B(6A), 37(1), 38, 38(1), 38(2)(a), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions28 Aug 2025Partly Allowed

Shanti International Vs Chetan Babaldas Patel

National Company Law Tribunal · (2025) 08 NCLT CK 1037

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(n), 9, 53, 32A, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32A, 45(3)(a), 35, 36, 42, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Aug 2025Allowed

HPL Electric & Power Ltd Vs CU Energies Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1025

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 20 & 21, 19, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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