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National Company Law Tribunal judgments, 2025

1,899 judgments · page 37 of 95

Tribunals and Commissions18 Aug 2025

Consultshah Financial Services Pvt. Ltd. Vs Shivom Investment & Consultancy Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1065

Insolvency and Bankruptcy Code, 2016-Sections 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 32A, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 31A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Sections 42, 62, 66
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Tribunals and Commissions18 Aug 2025Allowed

M/s. PVR Inox Limited Vs M/s. Multi-verse Technologies Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0994

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33, 33(2), 33(5), 34, 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 39B, 39BA, 39C, 39D
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Tribunals and Commissions18 Aug 2025Allowed

State Bank Of India Vs S U Toll Road Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1066

Insolvency and Bankruptcy Code, 2016-Section 4, 6, 7, 7(5), 7(5)(a), 7(7), 9, 10, 10A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency 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)
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Tribunals and Commissions14 Aug 2025

DBS Bank Limited Vs Hindustan National Glass & Industries Limited

National Company Law Tribunal · 2025 INSC 124

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18(1)(c), 29, 29A, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 32A, 33(2), 43, 45, 47, 49, 50, 66, 68, 70, 71, 72, 73, 74, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1), 27, 36(4), 36A(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39B, 39BA, 39CCompetition Act, 2002-Section 6(2), 31, 31(1)
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Tribunals and Commissions14 Aug 2025

Parivartan Investment and Finance Company Vs Haryana Telecom Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0961

Insolvency and Bankruptcy Code, 2016-Section 3(33), 7, 20, 25(2)(h), 25A(3), 29A, 30, 31, 31(1), 31(2), 33(3), 34(1), 60(5), 61, 62, 74, 74(3), 142Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B(4A)National Company Law Tribunal Rules, 2016-Rule 11, 15
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Tribunals and Commissions14 Aug 2025

Union Bank of India Vs Kapil Wadhawan

National Company Law Tribunal · (2025) 08 NCLT CK 1068

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 100, 105, 112, 114, 115(2), 121(2), 123, 126(2), 128, 129, 130(a), 130(2), 138, 140, 141, 154, 155, Chapter IV, Chapter VInsolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 3(3), 4, 8, 10, 11
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Tribunals and Commissions14 Aug 2025Allowed

Pierian Services Private Limited Vs GEMS Education Solutions India Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0972

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(2), 9, 9(3), 9(3)(c), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33IBBI (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Aug 2025Allowed

Mr. Rosita Fernando, Resolution Professional Of Expertus Infotech Private Limited Vs Expertus Infotech Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1071

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 33, 21(8), 14, 33(5), 33(7), 35(1), 43, 45, 50, 66, Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions13 Aug 2025Dismissed

Mr. Purusottam Behera Vs Amluckie Investment Company Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 7, 7 to 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Aug 2025Allowed

Zusak Exim Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1078

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions13 Aug 2025

Dharampal Singh Rawat & Ors. Vs Realanchors Developers Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0986

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 14, 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Aug 2025Allowed

Punjab National Bank Vs Highland Automobiles Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1003

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 43, 61(3), 66(1), 66(2), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6A, 17(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions12 Aug 2025

CA Rahul Nareshbhai Shah Vs L G Fibre Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1080

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(2), 33(5), 33(6), 34, 43, 45, 49, 52, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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