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National Company Law Tribunal judgments, 2025

1,899 judgments · page 4 of 95

Tribunals and Commissions10 Dec 2025

Employees Provident Fund Organisation Vs Anil Agrawal

National Company Law Tribunal · (2025) 12 NCLT CK 2114

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 33(2), 36, 36(4), 36(4)(a)(iii), 35(b), 155, 42, 238, 3(11), 33(5), 14, 52National Company Law Tribunal Rules, 2016-Rule 11Employees Provident Funds & Miscellaneous Provisions Act, 1952-Section 7-A, 14-B, 7-Q, 11(2), 11
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Tribunals and Commissions10 Dec 2025

Socrus Bio Sciences Ltd. & Anr. Vs Hasti Mal Kacchara

National Company Law Tribunal · (2025) 12 NCLT CK 2098

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 7, 5(8), 18National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 13, 14
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Tribunals and Commissions10 Dec 2025

M/S GBP Developers Pvt. Ltd. Vs Mukesh Gupta

National Company Law Tribunal · (2025) 12 NCLT CK 2135

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 14, 63, 238Companies Act, 2013-Sections 174, 175, 179, 180, 241-242Punjab Land Revenue Act, 1887-Sections 34, 39
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Tribunals and Commissions10 Dec 2025

Andhra Bank Vs Provogue (India) Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2137

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 220, 233, 236Code of Criminal Procedure, 1973Companies Act, 2013-Chapter XXVII
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Tribunals and Commissions09 Dec 2025

M/S Pas Enterprise Vs M/S CBS Holdings Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 25(1), 25(2)(b), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 38(2), 43 to 51, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 36A(11), 36B(3), 36B(5), 38, 38(1), 38(1A), 38(1B), 38(3), 39, 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions09 Dec 2025Allowed

Allianz Bulk Carriers DMCC Vs A&N Seaways And Projects Pvt. Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2107

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) 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 Commissions09 Dec 2025

Hukum Chand Gupta Fabrics Pvt. Ltd. Vs Mr. Akhil Ahuja

National Company Law Tribunal · (2025) 12 NCLT CK 2127

Insolvency and Bankruptcy Code, 2016-Section 19(2), 24(3)(c), 24(4), 29A, 30(2)(b), 31(1), 53, 60(5)IBBI (Insolvency Resolution Process of the Corporate Debtor) Regulations, 2016-Regulation 36, 36(ha)IBBI (Corporate Persons Regulation) 2016-Regulation 2(k), 35
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Tribunals and Commissions09 Dec 2025Dismissed

Mr. Anil Goel Vs Mr. Akshay Jhunjhunwala

National Company Law Tribunal · (2025) 12 NCLT CK 2125

Insolvency and Bankruptcy Code, 2016-Section 5(16), 29A, 33, 34, 34(8), 34(9), 35(1)(n), 53, 53(1)(a)IBBI (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 2(1)(ea)(viii), 2A(3), 2B, 2B(1), 2B(3), 4, 4(2)(a), 7, 24(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BA, 39D
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Tribunals and Commissions08 Dec 2025

Siemens Financial Services Private Limited Vs Sonali Exim Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2181

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(1)(a) to (d), 14(2), 14(3), 14(4), 15Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Dec 2025Allowed

Kashyap A Shah, Liquidator Of M/s. Dalfab Engineers Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2183

Insolvency and Bankruptcy Code, 2016-Section 5, 38(1), 38(5), 40(2), 42, 52, 53, 53(1), 59, 59(3), 59(3)(a), 59(3)(c), 59(4), 59(5), 59(7), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(c), 3(2), 3(3), 5(2), 9(1), 14(1), 14(2), 29(1), 30(2), 35(1), 37(1), 37(1)(a), 37(2), 38, 38(2), 38(3), 39(2), 41, 41ACompanies Act, 1956
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Tribunals and Commissions08 Dec 2025Allowed

Punjab National Bank Vs Damara Gold Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2281

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 7(5)(a), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers' Books Evidence Act, 1891-Section 2-A
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Tribunals and Commissions05 Dec 2025

Ashish Vyas Vs Vag Buildtech Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2282

Insolvency and Bankruptcy Code, 2016-Section 33(1), 60(5), 9, 21, 33(2), 34(4), 14, 33(5), 33(7), 52, 35 to 50, 52 to 54, Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13, 15
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Tribunals and Commissions05 Dec 2025Allowed

Punjab National Bank Vs M/s Shree Uttam Food Products Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2088

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 7(5), 7(5)(a), 7(5)(b), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)SARFAESI Act, 2002-Section 13(2)
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