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National Company Law Tribunal judgments, 2025

1,899 judgments · page 36 of 95

Tribunals and Commissions21 Aug 2025

State Bank Of India Vs Reform Ferro Cast Limited

National Company Law Tribunal · 2024 INSC 852

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 19(2), 43, 45, 50, 66, 70, 236Companies Act, 2013-Section 213, 447, 213(b), 212(1)(c), 210, 212National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions21 Aug 2025

M/s. Peejay Finance Company Limited Vs M/s. V.S. Matrix Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1058

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(1), 12(2), 33, 33(1)(a), 60(5), 34(4)(b), 53, Chapter III, 34(2), 14, 33(5), 52, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 33, 34, 40NCLT Rules, 2016-Rule 11
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Tribunals and Commissions21 Aug 2025

Canara Bank Vs Timblo Drydocks Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1059

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 43(1), 44(1), 61(3), 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39(4)MSMED Act, 2006
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Tribunals and Commissions21 Aug 2025Allowed

Mr. Shailendra Singh Vs Mr. Samir Singh & Anr.

National Company Law Tribunal · (2025) 08 NCLT CK 1060

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 19(3), 33, 33(2), 33(5), 34(2), 34(4)(b), 35(1), 52, 53, 60(5), Chapter-III, sub-clause (i) of clause (b) of Section 33Prevention of Money Laundering Act, 2002-Section 17(1A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32 Clause (e), 32 Clause (f), 32 clauses (a) to (d), 32A
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Tribunals and Commissions21 Aug 2025Allowed

IFCI Venture Capital Funds Limited Vs M/s. Green Belt Industry Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0995

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions21 Aug 2025Allowed

Shravan Minocha & Ors. Vs M/s. Raheja Developers Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1062

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(8)(f), 7, 7(1), 2nd Proviso to Section 7(1), 7(5)(a), 7(7), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions20 Aug 2025

Col. Sanjeev Dalal (Retd.) Vs International Recreation And Amusement Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1063

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 22, 25(2)(h), 25(2)(J), 27, 28(1)(k), 29A, 30(2), 30(4), 30(6), 31, 31(2), 53(1), 60(5), 74IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 39, 39(1B)(b)National Company Law Tribunal Rules, 2016-Rule 11, 43
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Tribunals and Commissions20 Aug 2025Allowed

Canara Bank Vs M/s.Sri Krishna Stockist & Traders Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 0997

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 16(5), 17, 18, 31(1), 33, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions20 Aug 2025Allowed

Indian Overseas Bank Vs Green Valley Plywood Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0977

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(a), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Recovery of Debts and Bankruptcy Act-Section 19
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Tribunals and Commissions20 Aug 2025

Unity Infraprojects Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1064

Insolvency and Bankruptcy Code, 2016-Section 10, 33(5), 35(1)(k), 52Companies Act, 2013-Section 279Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions19 Aug 2025

State Bank Of India Vs Swarna Hospital Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0999

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 5(24A), 7, 16, 18(1)(b), 22(3)(a), 25(2)(g), 29, 29A (clauses (a) to (j)), 30(1), 30(2), 30(4), 30(5), 30(6), 33, 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(5), 33(7), 34(2), 35(1)(b) & (d), 35 to 41, 52, 53(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13(1), 13(2)(d), 17(1), 27, 27(3), 35(1), 36, 36A, 36A(8), 36A(8)(b), 36A(10), 36A(12), 36B(1), 36B(5), 38(1)(b), 39(1A), 39(3), 39(3)(b), 39(4), 39B, 39C, 39DNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 Aug 2025Allowed

Sagar Business Private Limited Vs Sidhartha Construction And Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1015

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 9, 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Limitation Act, 1963-Article 137, Section 5, 18, 19
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Tribunals and Commissions19 Aug 2025Allowed

Dhanuka Udyog Private Limited Vs Kamala Board Box Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0955

Insolvency and Bankruptcy Code, 2016-Section 2(12), 4, 7, 8, 9, 9(4), 9(5)(i), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Section 60Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Aug 2025Allowed

Dhanuka Udyog Private Limited Vs Kamala Board Box Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0975

Insolvency and Bankruptcy Code, 2016-Section 2(12), 4, 7, 8, 9, 9(4), 9(5)(i), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Section 60Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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