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National Company Law Tribunal judgments, 2025

1,899 judgments · page 34 of 95

Tribunals and Commissions28 Aug 2025Allowed

Gupshup Technology Private Limited Vs Nextgen Infratel Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0967

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(20), 5(21), 8, 8(2), 8(2)(a), 9, 9(3)(b), 9(3)(c), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 3A, 4(3), 6
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Tribunals and Commissions28 Aug 2025Allowed

Rajesh Agrawal

National Company Law Tribunal · (2025) 08 NCLT CK 0968

Insolvency and Bankruptcy Code, 2016-Section 10, 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 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
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Tribunals and Commissions28 Aug 2025

Zetwerk Fabplus Pvt Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1038

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59 (7), 59 (3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9 (1), 34, 38
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Tribunals and Commissions26 Aug 2025Dismissed

Mr. Shailendra Ajmera Vs Committee of Creditors of Nirmal Lifestyle (Kalyan) Pvt. Ltd. & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 1039

Insolvency and Bankruptcy Code, 2016-Section 13(2), 14, 19(2), 21(2), 25(1)(h), 25(2)(h), 29, 29A, 30(2), 30(2)(b)(ii), 30(2)(c), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53(1), 66, Chapter III and Chapter VI of Part IICIRP Regulations-Regulation 4A (Explanation 1), 6, 32B(7), 36A(4), 36A(6), 36A(8), 36B, 36B(4A), 36B(5), 38(A), 38(2)(c), 39, 39(1B), 39(2)Companies Act, 2013-Section 164(2)
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Tribunals and Commissions26 Aug 2025Allowed

Raj Radhe Finance Limited Vs Shyam Ginning And Pressing Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1040

Insolvency and Bankruptcy Code, 2016-Sections 7, 30(2), 43, 45, 50, 54, 54(1), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 45, 45AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38
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Tribunals and Commissions26 Aug 2025

Mr. Subodh Kumar Agrawal Vs Majaswadi Sarvodayanagar Co-operative Housing Society Limited & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 0974

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 31(3)(a), 32A, 43, 45, 47, 49, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31A, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 39B, 39CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025
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Tribunals and Commissions26 Aug 2025Dismissed

M.K. Metals Vs Kundan Industries Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1041

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(20), 5(21), 8, 9, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions26 Aug 2025Allowed

HDFC Bank Limited Vs Dhanlaxmi Electricals Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1043

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 7(4), 14, 17, 25, 31(1), 33, Chapter VII of Part IISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)NCLT Rules-Rule 11
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Tribunals and Commissions25 Aug 2025Allowed

Steel Resources Vs Pritdip Impex (India) Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 25, 29A, 30, 30(2), 30(2)(a), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16, 31A, 35, 36B (3), 37, 38, 38(1)(a), 38(1A), 38(2)(a), 38(2)(a) to (c), 38(3), 38(3)(a), 39(4)Companies Act, 2013
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Tribunals and Commissions25 Aug 2025

Nu World Global Hongkong Limited Vs Silveroak Home Appliances Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1046

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 4(1), 5(7), 5(8), 5(21), 7(5)(a), 8, 8(1), 8(2), 9, 9(2), 9(5)(a), 10A, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Aug 2025Allowed

The Canara Bank Ltd. Vs Shree Shanmuga Modern Rice Mills Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1004

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30, 31, 33, 33(2), 33(5), 34, 52, 56National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA, 39C, 39D
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Tribunals and Commissions25 Aug 2025Allowed

Haldia Petrochemicals Limited Vs VR Commodities Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1008

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(b), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(2)(a), 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions25 Aug 2025Allowed

Canara Bank Vs Supreme Best Value Kolhapur (Shiroli) Sangli Tollways Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1047

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 5(8), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertaking) Act, 1970
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Tribunals and Commissions25 Aug 2025Allowed

State Bank Of India Vs Lily Jewellery Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1027

Insolvency and Bankruptcy Code, 2016-Section 7, Proviso to Section 7(5), 4, 5(8), 13, 14, 17, 25, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India, Act 1955
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Tribunals and Commissions25 Aug 2025Allowed

Securitrans India Private Limited Vs AGS Transact Technologies Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0959

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 8, 9, 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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