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National Company Law Tribunal judgments, 2025

1,899 judgments · page 42 of 95

Tribunals and Commissions29 Jul 2025Allowed

Kay Bee Foundry Services Pvt Ltd Vs Tough Casting Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1615

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(i) to (iii) read with Section 33(3), 33(2), Chapter III, 14, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32 clauses (a) to (d), 15
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Tribunals and Commissions29 Jul 2025Allowed

M/s. Four Flavours LLP

National Company Law Tribunal · (2025) 07 NCLT CK 1470

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 14Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14IBBI CIRP Regulation-Chapter III, Regulation 6A
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Tribunals and Commissions29 Jul 2025Allowed

State Bank Of India Vs Raninga Paper Mills Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1618

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(I)State Bank of India Act, 1955
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Tribunals and Commissions29 Jul 2025Allowed

Bank Of Baroda Vs C. Mahendra Exports Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1619

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(i) to (iii) r/w 33(3), 33(2), 60(5), 14, 19(2), 52, 35 to 50 and 52 to 54, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulation, 2016-Regulation 6, 39B, 39BA, 39C & 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, clauses (a) to (d), 15
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Tribunals and Commissions28 Jul 2025Allowed

Catalyst Trusteeship Limited Vs Blu-Smart Mobility Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1532

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(2), 7(3), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions28 Jul 2025Allowed

Sangli District Central Co-op Bank Limited Vs M.B Patil Gold Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1533

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency 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 Commissions28 Jul 2025Allowed

S.K. Dutta & Ors. Vs Global Mega Ventures Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(f), 7, 7(1), 7(2), 7(5), 10A, 12A, 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Jul 2025

Mr. Amit Chandrashekhar Poddar Vs Kratos Energy & Infrastructure Ltd. & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 3(17), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 31, 43, 45, 50, 54A(1), 54C(4), 54E, 54K, 54K(4), 54K(15), 54L, 66Insolvency and Bankruptcy Board of India (Pre-packaged Insolvency Resolution Process) Regulations, 2021-Regulation 44, 44(c), 45, 45(1)(a), 45(1)(b), 45(1)(c), 45(2)(a), 45(2)(b), 45(2)(c), 45(3)(a), 45(3)(b), 45(3)(c), 45(3)(d), 45(3)(e), 45(4), 45(5), 45(5)(a), 49, 49(1)Companies Act, 1956
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Tribunals and Commissions28 Jul 2025Allowed

S.K. Dutta & Ors. Vs Global Mega Ventures Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1536

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(7), 5(8)(f), 5(8), 60(5), 7(1), 7(5), 4, 10A, 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 15, 13, 13(1)(b), 21, 17, 18, 20, 19, 7(2), 65, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Jul 2025

Ankit Kumar Vs Advance Powerinfra Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1509

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34, 220(2)General Clauses Act, 1897-Section 16National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions25 Jul 2025Allowed

Bank Of Maharashtra Vs Agarwal Reality Developers Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 14, 35 to 50, 52, 52 to 54, 34(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions25 Jul 2025Disposed Of

Satyendra Prasad Khorania Vs Shyam Singh Katewa & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 22(3)(a), 30, 31, 33, 34, 35, 52, 56IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17, 27, 35, Section 36A, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 2B, 4(2)(b), 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions25 Jul 2025

Kalpana Kamlesh Gandhi Vs Konverge Healthcare Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1463

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5)(c), 33, 60(5), 7, 5(24), 33(1), 12, 56, 30(6), 31, 52, 33(5), 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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