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National Company Law Tribunal judgments, 2025

1,899 judgments · page 47 of 95

Tribunals and Commissions10 Jul 2025

NCML Faizabad Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1627

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
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Tribunals and Commissions10 Jul 2025

M/s. Kaliber Associates Private Limited Vs M/s. J.R. Modi Associates Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1628

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(f), 7, 7(5)(a), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 33(1), 33(2), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions09 Jul 2025

Agarwal Coal Corporation Pvt Ltd Vs Unique Sugars Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 30(2), 30(2)(b), 31, 33, 33(1), 33(1)(b), 33(5), 33(7), 34, 34(3), 35(1), 52, 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38(1)
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Tribunals and Commissions09 Jul 2025

Regional Provident Fund Commissioner Vs CA Mahalingam Suresh Kumar

National Company Law Tribunal · (2025) 07 NCLT CK 1482

Insolvency and Bankruptcy Code, 2016-Section 60(5), 36(4)(a)(iii), 53, 40(1), 40, 39, 14, 14(1), 14(1)(a), 33, 33(5), 42, 35, 52National Company Law Tribunal Rules, 2016-Rule 11Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 14B, 11(2), 6, 6A, 6C
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Tribunals and Commissions09 Jul 2025

Canara Bank Vs Valsala T S

National Company Law Tribunal · (2025) 07 NCLT CK 1483

Insolvency and Bankruptcy Code, 2016-Section 9, 95, 95(1), 95(4), 95(4)(b), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)National Company Law Tribunal Rules, 2016-Rule 40
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Tribunals and Commissions08 Jul 2025Allowed

Omkara Asset Reconstruction Private Limited Vs Gstaad Hotels Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1632

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 13, 14, Sub-Section (1) of Section 14, 15, 17, 18, 19, 20, 21, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jul 2025Allowed

Omkara Asset Reconstruction Private Limited Vs Neo Capricorn Plaza Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1635

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 4, 31, 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jul 2025

Mr. Rakesh Kumar Tulsyan Vs Omkara Asset Reconstruction Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 9, 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 1A, 2(ea), 2A, 4, 4(1), 4(1A), 4(2)(b), 12, 21A, 37Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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Tribunals and Commissions08 Jul 2025

Parmod Sharma Vs Emsons Organics Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1473

Insolvency and Bankruptcy Code, 2016-Section 42, 17(2), 19(2), 53Limitation Act, 1963-Section 5National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Jul 2025

Sindhu Cargo Services Private Limited Vs Yes Bank Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1479

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(c), 25, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6
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Tribunals and Commissions08 Jul 2025Dismissed

Abhyudaya Co-Op. Bank Limited Vs Mrs. Ritadevi Devilal Chapagain

National Company Law Tribunal · (2025) 07 NCLT CK 1601

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(7), 100Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(1), 7(2)Companies Act, 2013
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