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National Company Law Tribunal judgments, 2025

1,899 judgments · page 35 of 95

Tribunals and Commissions25 Aug 2025

Pulkit Gupta Vs Savita Satish Gowda & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 1048

Insolvency & Bankruptcy Code, 2016-Section 5(24), 7, 10A, 43, 45, 46, 47, 49, 49(2), 50, 66, 66(2), 66(3)CIRP Regulations-Regulation 35AEvidence Act-Section 101, 102, 111
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Tribunals and Commissions25 Aug 2025Allowed

Axis Bank Ltd Vs M/s.Kallam Brothers Cottons Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 7, 98(1), 16(5), 14, 14(1), 31(1), 33, 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
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Tribunals and Commissions25 Aug 2025

Sanjay Subhash Katira Vs NV Autospares Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1050

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(7), 5(8), 7, 9, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Companies Act, 2013-Section 2(31), 42, 42(2), 42(3), 42(4), 42(5), 42(6), 42(7), 42(8), 42(9), 42(10), 42(11), 62(1)(b), 454, 454(3), 454(5), 454(7), 454(8)
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Tribunals and Commissions22 Aug 2025Allowed

Omkara Assets Reconstruction Private Limited Vs Geekay Colonisers And Builders Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1030

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(1), 30(2), 29A, 16, 15, 18(b), 21(1), 18(1)(c), 19(2), 43, 66, 30(4), 31, 28, 238, 14, 31(4), 5(24), 49, 45, 50, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6(1), 13(1), 13(2)(d), 13(2)(ca), 17(1), 27, 36A(1), 36A(10), 36A(12), 36B(3), 36B(4A), 36B(6), 39(1A)(a), 35A, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2)Companies Act, 2013
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Tribunals and Commissions22 Aug 2025

Ibexkayenn Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1031

Insolvency and Bankruptcy Code, 2016-Section 7, 36(4), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 29NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Aug 2025

Rajesh Kumar Agarwal

National Company Law Tribunal · (2025) 08 NCLT CK 1013

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19, 19(2), 33, 33(2), 33(5), 34(4)(b), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f)
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Tribunals and Commissions22 Aug 2025

G Mukundan (IRP) Vs M/s Vijay Ram Traders Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1051

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 10, 19(2), 54, 33(7), 35(1), 14, 33(5)NCLT Rules-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13, 14
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Tribunals and Commissions22 Aug 2025Partly Allowed

Unity Small Finance Bank Limited Vs Lakhari Resources Private Limited & Anr.

National Company Law Tribunal · (2025) 08 NCLT CK 1023

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 4, 7(5), 7(5)(a), 7(5)(b), 9(5), 9(5)(a), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33IBC, 2013-Section 7Securitization & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions22 Aug 2025Allowed

M/s. Kotak Mahindra Bank Limited Vs M/s. T&R Auto Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1021

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions22 Aug 2025

Infotech HAL Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0954

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Aug 2025Allowed

Samal Infra Projects Private Limited Vs Sungbo Engineering India Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1052

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2)(a), 5(21), 10A, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Aug 2025Allowed

Adhunik Corporation Limited Vs Shivam India Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0978

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(3)(b), 7(4), 7(5)(a), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40A
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Tribunals and Commissions22 Aug 2025Allowed

Jitendra Jain Vs West Bengal Agro Textiles Corporation Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0980

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(6), 14, 13, 31(1), 33, 15, 17, 18, 19, 20, 21, 9(5)(a), 65, 7, 7(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Aug 2025Partly Allowed

Win Hide Private Limited Vs M/s. Aleena Leather Exports

National Company Law Tribunal · (2025) 08 NCLT CK 1054

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 9, 10, 10(3), 10(4), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33, 60(5), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Aug 2025Allowed

M/s. Axis Bank Limited Vs M/s. Euro Tech Maritime Academy Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1056

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 7, 7(3)(b), 7(5)(a), 13, 14, 17, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions22 Aug 2025Dismissed

Dr. Badri Prasad & Ors. Vs Alok Kumar Agarwal & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 1057

Insolvency and Bankruptcy Code, 2016-Section 36(4), 60(5), 30(6), 14, 14(1)(b), 14(1)(d), 18, 30(2)(e), Chapter IIINCLT Rules, 2016-Rule 11, 32Code of Civil Procedure, 1908-Order 1 Rule 10
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