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National Company Law Tribunal judgments, 2025

1,899 judgments · page 43 of 95

Tribunals and Commissions24 Jul 2025

Diamond Traexim Pvt Ltd Vs Indirapuram Habitat Centre Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1540

IBC, 2016-Section 7, 30(6), 45, 45(2), 240, Chapter III, Chapter VI of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(2)(d), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022
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Tribunals and Commissions24 Jul 2025

Yes Bank Limited Vs M/s. Katerra India Pvt. Ltd.

National Company Law Tribunal · 2023 INSC 816

The Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)National Company Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 12(2), 13, 36B
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Tribunals and Commissions24 Jul 2025Disposed Of

Impex Ferro Tech Limited Vs Angaraj Vanijya Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1485

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 33(1)(b)(iii), 33(5), 33(7), 33, 34, 34(1), 34(2), 34(4)(b), 30, 30(2), 52, 61(4)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions24 Jul 2025

Pankaj Dhanuka Vs The Deputy Director Of Directorate Of Enforcement (ED) & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1487

Insolvency and Bankruptcy Code, 2016-Section 60(5), Rule 35(1)(F), 33(5), 35(1)(b), 35(1)(f), 32A, 238, 33(1), 14, 31, 18, 18(f)(vi), 25, 25(1), 25(2)(b), 20(1), 5(20), 5(21), 52, 60(5)(c), 32A(1), 32A(2), 32A(3)Prevention of Money Laundering Act, 2002-Section 5, 5(5), 8, 8(5), 2(1)(u), 50, 3National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Jul 2025Allowed

M/s. Rai Ispat Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1545

Insolvency and Bankruptcy Code, 2016-Sections 10, 43, 45, 50, 52, 53(1), 54, 54(2), 54(3), 66National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13, 14, 34, 35(2), 36, 37, 41, 45(3)
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Tribunals and Commissions23 Jul 2025

M/s Jain Metal Traders Vs M/s Magppie Global Houseware Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1547

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 9, 15, 32(1), 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jul 2025Allowed

BMM Ispat Limited Vs Capiqal Consultancy Services Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1499

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions23 Jul 2025Allowed

In Re: M/s. Jomer Properties and Investments Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1522

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19(2), 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 50, 53(1), 60(5), 61(3), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions23 Jul 2025Allowed

Union Bank of India Vs M/s Sindhu Cargo Services Pvt Ltd & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1506

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 33(1), 60(5)(c), 12, 56, 30(6), 31, 34, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 39B, 39BA, 39C, 39D
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Tribunals and Commissions22 Jul 2025Allowed

Canara Bank Limited Vs M/s. SLS Power Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1528

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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