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National Company Law Tribunal judgments, 2025

1,899 judgments · page 40 of 95

Tribunals and Commissions05 Aug 2025

IDBI Trusteeship Services Limited Vs Mahagun (India) Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0957

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13(2), 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Aug 2025Allowed

IDBI Trusteeship Services Limited Vs Mahagun (India) Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0973

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Aug 2025Allowed

C. P. Arora Engineers Contractors Pvt. Ltd. Vs Millennium City Expressways Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0981

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 8, 8(1), 8(2)(a), 9, 9(5)(ii)(d), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 65, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions05 Aug 2025

NAC Advertising India Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1101

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions05 Aug 2025Dismissed

Laxmi Publications Pvt. Ltd. Vs Bliss Inns Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0985

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 60(1)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions05 Aug 2025Dismissed

Vardhaman Bank Vs M/s.Karvy Stock Broking Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1102

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 3(12), 3(15), 3(16), 3(16)(e), 3(17), 5(8), 7, 7(2), 7(3), 7(3)(a), 7(4), 7(5)(a), 10A, 215, 227Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions04 Aug 2025Allowed

State Bank Of India Vs Marvelous Metals Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1104

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 14, 17, 18, 18(b), 20, 25, 30(6), 31, 33, 33(1), 34, Chapters III, 35 to 50, 52, 52 to 54, 56, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(2), 22(1), 24, Proviso to Regulation 35, 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(a), 4(2)(b), 15, 32, 32A
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Tribunals and Commissions04 Aug 2025Allowed

Aman Bajaj Prop Of M/s Jagir Chand Sham Sundar Vs Ram Lal Aneja Foods Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1006

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 14, 15, 21, 21(1), 22(3)(b), 29A, 30, 30(2), 33, 33(1)(b)(ii), 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53IBBI (CIRP) Regulations, 2016-Regulation 6, 17Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions04 Aug 2025Allowed

Aman Bajaj Prop Of M/s Jagir Chand Sham Sundar Vs Ram Lal Aneja Foods Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 14, 15, 21, 22(3)(b), 29A, 30, 30(2), 33, 33(1)(b)(ii), 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53, 60(5), Chapter IIIIBBI (CIRP) Regulation 2016-Regulation 6, 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions01 Aug 2025Allowed

Endogram Leasing and Trading Company Pvt. Ltd. Vs Alchemist Capital Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1001

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 13(1)(c), 5(8), 4, 14, 14(1), 31(1), 33, 13(1)(b), 15, 17, 18, 19, 20, 21Limitation Act, 1963-Section 18Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Aug 2025

IREP Credit Capital Private Limited Vs Rajesh Landmark Projects Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1110

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(2), 21(1), 33(2), 33(5), 33(7), 34, 34(4)(b), 43, 45, 50, 60(5), 66Insolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons), 2016-Regulations 35A, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 4(2), 13, 32, 32(e)
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