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National Company Law Tribunal judgments, 2025

1,899 judgments · page 41 of 95

Tribunals and Commissions01 Aug 2025

IIFCL Asset Management Company Limited Vs Mission Holdings Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1111

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 14, 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 38, 39, 41Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13IBBI (Liquidation Process) Regulation, 2016-Regulation 4
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Tribunals and Commissions01 Aug 2025Disposed of

In Re: Asten Properties and Developers Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1114

Insolvency and Bankruptcy Code, 2016-Sections 33(2), 33, 33(1), 33(1)(b)(iii), 33(1)(ii) and (iii), 33(5), 33(7), 34, 34(2), 34(4)(b), 35(1)(b)(d), 35 to 41, 43, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32(e), 35A
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Tribunals and Commissions01 Aug 2025Allowed

M/s. Maximus ARC Ltd. Vs M/s. Sri Balaji Cement & Power Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1112

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 4, 5(8), 3(12), 14, Sub-section (2) of Section 14, Sub-section (3) of Section 14, 29A, Sub-section (1) of Section 31, 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions31 Jul 2025Partly Allowed

Rakesh P Sheth Vs Sabari Realtors Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 12, 12(1), 14, 21(2), 25A(3A), 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 44, 45, 49, 50, 53, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(3), 27, 35, 35(a), 37, 37(l), 38, 39, 39(1A), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions31 Jul 2025Allowed

M/s Maverick Developers & Colonisers Pvt. Ltd Vs M/s OFB Tech Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3), 9(5), 9(5)(ii)(d), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions31 Jul 2025Allowed

Balaji Engineering Vs Piletech Infra Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1610

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1), Chapter III of Part II, 34, 30, 9, 19, 14, 33(5), 33(7), 52, 35 to 50, 52 to 54, 34(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 15
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Tribunals and Commissions31 Jul 2025Allowed

M/s. Homigo Realty Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1517

Insolvency and Bankruptcy Code, 2016-Section 33(2), 54, 54(1)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4)
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Tribunals and Commissions31 Jul 2025

M/s. Ela Enterprise Vs Omkar Speciality Chemicals Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1655

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30(5), 60(5), 53, 30(2), 30(4), 3(30), 3(31), 30, 30(2)(a) to 30(2)(f), 25(2)(j), 43, 66, 43 to 50, 30(6), 31(1), 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 36A(11), 36B(1), 36B(4A), 13(1B), 37, 38, 38(1), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to 38(3)(e), 38(4), 39(1)(c), 39(1A), 39(1A)(a), 39(1A)(b), 39(4), 31A
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Tribunals and Commissions30 Jul 2025Allowed

Pipe Field India Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1497

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(4), 7(7)(a), 10, 10(3)(b), 11, 13, 14, 14(1), 14(2), 14(3), 15 to 21, 15, 17, 18, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)DRT Act, 1993-Section 19
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Tribunals and Commissions30 Jul 2025Allowed

IDBI Bank Limited Vs M/s HIL (India) Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1611

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(7), 5(8), 6, 7, 7(2), 7(3), 7(3)(a), 9, 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 25, 31, 215(2), 238, 238A, 240(1)Insolvency 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 2A, 3A, 4, 6(1), 20
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Tribunals and Commissions30 Jul 2025Allowed

Ayodhya Finlease Limited Vs SRGP Corporation Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1520

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 238A, 7(5), 7(3)(b), 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 128
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Tribunals and Commissions30 Jul 2025

Romesh Kumar Vs M/s Swani Motors Services Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 34, 52The National Company Law Tribunal Rules, 2016Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 2(B), 39B, 39BA, 39C, 39D
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Tribunals and Commissions29 Jul 2025Allowed

Mohit Bipinchandra Adatiya Vs Praveen Kumar Daruka & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1614

Insolvency & Bankruptcy Code, 2016-Sections 33, 33(2), 33(5), 34, 10, 22, 19(2), 14, 53, 52Companies Act, 1956IBBI (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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