Tribunals and Commissions14 Jul 2025
Oriental Bank of Commerce Vs Mount Shivalik Industries Ltd.
National Company Law Tribunal · (2025) 07 NCLT CK 1574
IBC, 2016-Section 7, 43, 50, 66
COURT ARCHIVE
National Company Law Tribunal judgments, 2025
1,899 judgments · page 46 of 95
Tribunals and Commissions14 Jul 2025Allowed
Reliance Net Limited Vs Zapak Mobile Games Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1575
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Transfer of Property Act, 1882-Section 131
Tribunals and Commissions11 Jul 2025Allowed
Punjab and Sind Bank Vs C Gems and Jewels Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1494
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980
Tribunals and Commissions11 Jul 2025
Power Finance Corporation Ltd Vs Shree Maheshwar Hydel Power Corporation Ltd
National Company Law Tribunal · (2025) 07 NCLT CK 1576
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 12(3), 19(2), 33(1)(a), 60(5), 60(5)(c)NCLT Rules, 2016-Rule 11, 15IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40, 40(1), 40(2)
Tribunals and Commissions11 Jul 2025Allowed
Jash Bhandari Educational Trust Vs Kapico Motors India Pvt Ltd
National Company Law Tribunal · (2025) 07 NCLT CK 1577
Insolvency and Bankruptcy Code, 2016-Section 45, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 5 (1) (e), 12, 13, 15, 30, 31(2), 31A, Proviso to Regulation 31A (1), 34, 35(2), 36, 37, 41, 42(2), 45(3)
Tribunals and Commissions11 Jul 2025
Vivriti Capital Limited Vs Green Soul Ergonomics Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1578
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 29, 14, 33(5), 31National Company Law Tribunal Rules, 2016-Rule 11SGST Act, 2017-Section 73, 73(5)
Tribunals and Commissions11 Jul 2025Allowed
Aditya Birla Finance Limited Vs KMP Spinners Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1579
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions11 Jul 2025
Mr. Prabhat Ranjan Vs Mr. Milind Kasodekar & Ors.
National Company Law Tribunal · (2025) 07 NCLT CK 1580
Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 33(5), 35, 36(4), 3(27), 36National Company Law Tribunal Rules, 2016-Rule 11, 32
Tribunals and Commissions11 Jul 2025
State Bank Of India Vs Totem Infrastructure Ltd
National Company Law Tribunal · (2025) 07 NCLT CK 1515
IBC, 2016-Section 7IBBI Liquidation Process Regulations-Regulation 31 A(11)
Tribunals and Commissions11 Jul 2025
Uco Bank Vs M/s Gilco Exports Ltd.
National Company Law Tribunal · (2025) 07 NCLT CK 1474
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 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), 32A, 43, 45, 47, 49, 50, 53, 53(1), 66The National Company Law Tribunal Rules, 2016-Rule 11The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)
Tribunals and Commissions11 Jul 2025
Mr. Shailesh Bhalchandra Desai Vs M/s. Shri Fakirchand Enterprises Pvt. Ltd.
National Company Law Tribunal · (2025) 07 NCLT CK 1581
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1B), 13(1C), 36A(1), 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
Tribunals and Commissions11 Jul 2025Allowed
Hamon Research Cottrell (Shanghai) Compnay Limited Vs Hamon Research Cottrell India Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1620
Insolvency & Bankruptcy Code, 2016-Section 60(5), 9, 10A, 7IBBI (Liquidation Process) Regulations, 2016-Regulation 31ANCLT Rules, 2016-Rule 11
Tribunals and Commissions11 Jul 2025Dismissed
State Bank Of India Vs Harsukhbhai Parbatbhai Lakkad
National Company Law Tribunal · (2025) 07 NCLT CK 1621
Insolvency and Bankruptcy Code, 2016-Section 95, 99, 7, Part-III, 225, 239Companies Act, 2013-Section 419(5), 434NCLT Rules, 2016-Rule 60(2) and (3)
Tribunals and Commissions11 Jul 2025Allowed
K Sera Sera Box Office Private Limited Vs Shree Mahaganga Sugar Mills Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1622
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 238, 60(5)(c), 7(1), 7(2), 7(5), 7(7), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Arbitration and Conciliation Act, 1996
Tribunals and Commissions11 Jul 2025Dismissed
Suraksha Group Of Companies Vs ETA Engineering Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1623
Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions10 Jul 2025
Mr. Ishan Singh Vs Mr. Gaurav Katiyar Resolution Professional Of Spaze Towers Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1624
Insolvency and Bankruptcy Code, 2016-Section 3(27), 5(8), 5(8)(f), 7, 18, 18(f), 18(g), 18(1)(f), 25, 60(5), 60(5)(c), 238Arbitration and Conciliation Act, 1996-Section 34CIRP Regulations, 2016-Regulation 3A, 35
Tribunals and Commissions10 Jul 2025
Electronic Controls & Discharge Systems Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1625
IBC, 2016-Section 60(5)
Tribunals and Commissions10 Jul 2025
NCML Jalalabad Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1516
Insolvency and Bankruptcy Code, 2016-Section 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 8, 9, 10, 38, 38(3), 41Companies Act, 2013
Tribunals and Commissions10 Jul 2025Disposed of
In Re: Ncml Deoria Private Limited
National Company Law Tribunal · (2025) 07 NCLT CK 1636
Insolvency and Bankruptcy Code, 2016-Section 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 8, 9, 10, 38, 38(3), 41Companies Act, 2013
Tribunals and Commissions10 Jul 2025
Kapil Kumar Singhal Vs M/s Goverdhandham Estate Pvt. Ltd.
National Company Law Tribunal · (2025) 07 NCLT CK 1626
Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 3(8), 5(21)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956