CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 38 of 95

Tribunals and Commissions12 Aug 2025

Bhoopesh Gupta Vs The Income Tax Department

National Company Law Tribunal · (2025) 08 NCLT CK 1005

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 24, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(4), 32A, 43, 45, 49, 50, 53, 66, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(2), 27, 36A, 36A(4), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39, 39(1)(a), 39(1)(c), 39(3), 39(4)Banking Regulation Act, 1949
Read judgment
Tribunals and Commissions12 Aug 2025Allowed

Anish Gupta Vs Jayesh Shashikant Salgaonkar

National Company Law Tribunal · (2025) 08 NCLT CK 1081

Insolvency and Bankruptcy Code, 2016-Section 9, 54(1), 21(1)NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 45A
Read judgment
Tribunals and Commissions12 Aug 2025Allowed

Mr. Gyan Chandra Misra Vs Soho Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0991

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(7), 5(8), 7, 7(2), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 66, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
Read judgment
Tribunals and Commissions11 Aug 2025Allowed

Mr. Rahul Vilas Page

National Company Law Tribunal · (2025) 08 NCLT CK 0958

Insolvency and Bankruptcy Code, 2016-Section 60(1), 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 95(1), 99, 99(4), 99(6), 99(9), 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 6, 6(1)Indian Contract Act, 1872-Section 128
Read judgment
Tribunals and Commissions08 Aug 2025

Reliance Capital Limited Vs M/s. Win Trendz Exim Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1085

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 21(1), 33(2), 33(5), 33(7), 34, Chapter IIIInsolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons), 2016-Regulation 4(1), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32(e), 32(f)
Read judgment
Tribunals and Commissions08 Aug 2025

Bank of Baroda Vs JM Feed Mills Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1010

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14, 33 (including sub-sections (1), (2), (3) and (5)), 34(4)(b), 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 35, 36A(1), 39B, 39B(2), 39B(3), 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 39B(2)
Read judgment
Tribunals and Commissions08 Aug 2025Allowed

Punjab National Bank Vs M/s Shriram Skill And Education Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1086

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4, 9(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions08 Aug 2025Allowed

Capriso Finance Limited & Ors. Vs Trishul Dream Homes Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1019

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 7, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 31The National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6A
Read judgment