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National Company Law Tribunal judgments, 2025

1,899 judgments · page 44 of 95

Tribunals and Commissions22 Jul 2025Partly Allowed

Bharat Heavy Electricals Limited Vs Rahul Jindal

National Company Law Tribunal · (2025) 07 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 60(5), 2(30), 2(31), 14NCLT Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions22 Jul 2025Allowed

M/S Neocortex Life Sciences Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1551

IBC, 2016-Section 10, 14, 33, 33(1), 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016CIRP Regulations-Regulation 17(3)
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Tribunals and Commissions22 Jul 2025Partly Allowed

State Bank of India Vs Venus Garments (India) Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1462

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(2), 33, 33(1)(b)(ii), 33(5), 34, 34(2), 7, 13(1)(b), 15, 21, 53, 14, 52, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(1), 36A(2), 39B, 39C, 39D, 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f), 32A, 4(2)(b), 12, 13, 2B, 32
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Tribunals and Commissions21 Jul 2025Allowed

Kashyap Shah, Liquidator of Tirupati Balaji Polymers Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1553

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 54(3), 34(1), 43, 45, 50, 66, 52, 53, 53(1), 33, 34, 33(1)(b)(ii), 38(1), 38(5), 40(2), 42Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)(b), 45(3), 45A, 12, 41, 15(1), 31, 31(2), 31A, 31A(6), 13, 5, 36, 47
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Tribunals and Commissions21 Jul 2025Allowed

Steel Plantech Engineering India Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1555

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(ii), 59(7), 59(8)Income-Tax Act, 1961-Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 5(2), 9, 14, 29, 34(1), 38
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Tribunals and Commissions18 Jul 2025

Jammu & Kashmir Bank Ltd. Vs Bharat Papers Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1529

IBC 2016-Section 7, 34, clause (b) of sub-section (4) of Section 34NCLT Rules, 2016-Rule 11, 154Insolvency and Bankruptcy Board of India (Liquidation Process), Regulations, 2016
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Tribunals and Commissions18 Jul 2025Allowed

M/s SRJ Peety Steels Private Limited Vs Roadway Solutions India Infra Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1491

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 9(5)(2)(d), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions18 Jul 2025

A N SrinivasaRajeUrs Vs M/s. Shreyas Papers Pvt. Ltd & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1511

Insolvency and Bankruptcy Code, 2016-Section 9, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38(1), 38(1A), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Jul 2025

Sandeep Kaur Vs M/s Josan Foods Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1513

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 30, 33, 33(1), 33(2), 33(5), 34(4)(b), 52, Chapter III of Part IIIBBI (CIRP) Regulations, 2016-Regulation 35, 36A, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 32(e), 32(f)
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Tribunals and Commissions18 Jul 2025

State Bank Of India Vs Mr. Amrit Pal Chadha

National Company Law Tribunal · (2025) 07 NCLT CK 1556

Insolvency and Bankruptcy Code, 2016-Section 112, 114, 115(1), 95, 99, 100, 100(1), 96(1)(a), 101, 102 to 112, 111, 102(2), 106, 105, 113, 114(1), 105(3)(a), 105(3)(b), 117, Part III, Chapter IIIIBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9(2)(b), 10, 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 19
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Tribunals and Commissions18 Jul 2025

National Steel and Agro Industries Vs Toptrade Mercantiles Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1557

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 24(3)(c), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 32A, 35A, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(12), 36B(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1A), 39(2), 39 CCompanies Act, 1956
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Tribunals and Commissions18 Jul 2025

A N Srinivasa Raje Urs Sole Proprietor of M/s Sri Krishna Enterprises Vs Shreyas Papers Pvt Ltd & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1507

Insolvency and Bankruptcy Code, 2016-Section 9, 21(2), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38(1), 38(1A), 38(2), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Jul 2025Allowed

Findoc Finvest Private Limited Vs Indian Yarn Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1467

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20 & 21, 19, 20Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 9
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Tribunals and Commissions17 Jul 2025

M/s Orion Resolution & Turnaround Private Limited Vs Committee Of Creditors Of Marshall Breeders Private Limited & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1559

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 31(1), 43 to 51, 45, 50, 53, 60, 66, 240AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions17 Jul 2025

Globe Fincap Ltd. Vs M/s Surya Shakti Resources Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1521

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 33(5), 34(4)(b), 43, 45, 50, 52, 66Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(1), 39B, 39C, 39D
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