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National Company Law Tribunal judgments, 2025

1,899 judgments · page 45 of 95

Tribunals and Commissions17 Jul 2025

Mr. Sagar Sharma & Anr. Vs Mr. Rohit Mehra

National Company Law Tribunal · (2025) 07 NCLT CK 1560

Insolvency and Bankruptcy Code, 2016-Section 60(5), 61, 18, 7, 9, 3(6), 238A, 5(8)Limitation Act, 1963-Section 18, 15(1), Article 137Companies Act, 2013-Section 128
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Tribunals and Commissions17 Jul 2025Allowed

Ankush Munjal Vs M/s Digitone Mobiles Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1502

Insolvency and Bankruptcy Code, 2016-Section 10, 25(2)(h), 33, 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34(2), 35(1)(b), 35(1)(d), 35 to 41, 52CIRP Regulations, 2016-Regulation 17IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 32A, 32(e), 32(f)
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Tribunals and Commissions17 Jul 2025Allowed

Srei Infrastructure Finance Limited Vs Supreme Vasai Bhiwandi Tollways Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1504

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 25(2)(h), 12(2), 14, 34(4)(b), 53, 52, 33(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39D, 39B(3), 39C, 39(4)
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Tribunals and Commissions17 Jul 2025Allowed

Union Bank Of India Vs Matoshri Laxmi Sugar Co-Generation Industries Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1561

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5), 7(5)(a), 4, 14, 14(1), 14(2), 14(2A), 15, 13(1)(b), 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 20, 20(1A), 2A
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Tribunals and Commissions17 Jul 2025Allowed

M/s. Bhandari Metal Distributors Vs M/s. Metlord Alloys Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Jul 2025

Bank Of India Vs Earthin Projects Ltd. & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1565

Contempt of Courts Act, 1971-Section 12, 12(1), 12(4), 12(5), 14Insolvency and Bankruptcy Code, 2016-Section 7, 33(3), 33(4), 60(5), 74(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 Jul 2025

Regional Provident Fund Commissioner-II Vs Furnace Fabrica (India) Limited & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1471

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(a), 30(2)(e), 33(5), 36(4), 36(4)(a)(i), 53, 60(5), 155Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(f), 6, 6A, 6C, 7A, 7Q, 11, 11(2), 14B, Proviso to Section 14BEmployees’ Provident Fund Scheme, 1952-Paragraph 38
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Tribunals and Commissions15 Jul 2025

Anil Dhirajlal Ambani Vs State Bank Of India & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1567

Insolvency and Bankruptcy Code, 2016-Section 179, 60(5), 98, 98(1), 98(2), 98(3), 98(4), 98(5), 98(6), 98(7), 98(8), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 97, 97(5), 94, 95, 81, 116, 105(1), 7, Part IIINCLT Rules, 2016-Rule 11Limitation Act
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Tribunals and Commissions15 Jul 2025

State Bank of India Vs Supreme Overseas Exports India Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1475

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Schedule 1(8), Regulation 3l A, 32(e), 32(f), 33, 33(2)(d), I, Clause (4A), (4B)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions15 Jul 2025

Punjab National Bank Vs Saraya Industries Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 30(2)(e), 36(4), 36(4)(a), 36(4)(b)(iii), 60(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)
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Tribunals and Commissions14 Jul 2025Allowed

JM Financial Credit Solutions Ltd. Vs Hem Infrastructure And Property Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1570

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 7, 7(2), 7(5)(a), 7(5)(b), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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