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National Company Law Tribunal judgments, 2025

1,899 judgments · page 39 of 95

Tribunals and Commissions08 Aug 2025Allowed

Baba Trading Vs Roy Agrovets Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0965

Insolvency and Bankruptcy Code, 2016-Section 3, 4, 5, 5(20), 7, 8, 9, 9(5)(i), 13(2), 14, 14(1), 14(1)(a) to (d), 14(2) to 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions08 Aug 2025

Mivaan Pharma Vs Waxsen Lifscience Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1091

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2)(e), 60(5)SARFAESI Act-Section 5, 13(2), 13(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Aug 2025Allowed

Venus Star Chit Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1028

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(3), 10(5), 11, 13(1)(b), 14(1), 14(2), 14(3), 14(4), 15, 16(5), 17, 18, 31(1), 33, 65Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Aug 2025Allowed

Chhotagovindpur and Bagbera Drinking Water Supply Project Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1026

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Aug 2025

Xanadu Realty Limited Vs T Bhimjyani Realty Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0979

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(6), 8, 8(1), 8(2)(a), 9, 9(2), 9(5)(ii), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instruments Act of 1881-Section 138
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Tribunals and Commissions07 Aug 2025Allowed

Rashtriya Polymers & Solvent Vs Pushpak Auxichem Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1092

Insolvency and Bankruptcy Code, 2016-Section 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, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions06 Aug 2025

Reliance Commercial Finance Limited Vs Accura Productions Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1093

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 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, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3IA, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Indian Companies Act, 1956
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Tribunals and Commissions06 Aug 2025

M/s Punjab National Bank (International) Limited Vs M/s Steadfast Shipping Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1095

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (2) of Section 21, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 66, 53, 53(1)(b), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions06 Aug 2025

M/s. Velvin Packaging Solutions Pvt. Ltd. Vs M/s. Dunzo Digital Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0996

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2)(a), 5(21), 9(5)(ii)(d), 9(3)(a), (b) and (c), 14, 14(3), 31(1), 33, 15, 17, 18, 20, 21IBC (AAA) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Aug 2025

Small Industries Development Bank Of India Vs Mahesh Manilal Gandhi

National Company Law Tribunal · (2025) 08 NCLT CK 1097

Insolvency and Bankruptcy Code, 2016-Section 95(1), 105, 112, 113, 106, 179(2), 60(1)(2) and (4), 112(1), 101(1), 114, 115(2), 33(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19
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Tribunals and Commissions06 Aug 2025Allowed

Punjab National Bank Vs ABC Railroad Products Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0966

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 35A, 36(4A), 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions05 Aug 2025Dismissed

Neeta Zanvar Vs M/s.Filatex Fashions Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1099

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 5(21), 7, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6Indian Contract Act, 1872-Section 62
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Tribunals and Commissions05 Aug 2025Allowed

Punjab National Bank Vs Pride Coke Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1014

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 7(3)(a), 4, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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