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National Company Law Tribunal judgments, 2025

1,899 judgments · page 48 of 95

Tribunals and Commissions08 Jul 2025Dismissed

M/s IPK Exports Private Ltd Vs M/s HSB Home Solutions Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(21), 5(8), 5(7), 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions07 Jul 2025Allowed

Janaseva Sahakari Bank Limited Vs Ravindra P. Birole & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 30(6), 31, 33, 33(3), 33(4), 33(5), 33(7), 34, 34(4), 35(1)(k), 35 to 50, 52, 52 to 54, 54L, 60(5), 74(3)Companies Act, 1956National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Jul 2025

Hindustan Electric House Vs Mr. Pankaj Dhanuka

National Company Law Tribunal · (2025) 07 NCLT CK 1508

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 17, 30National Company Law Tribunal Rules, 2016-Rule 11I&B Code-Section 42, 5(21)
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Tribunals and Commissions04 Jul 2025Allowed

Indian Bank Vs M/s P.C Dey & Son Distribution Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1465

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 3(12), 4, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions04 Jul 2025Allowed

M/s Cosmo World Vs M/s Supereco Automotive Co. LLP

National Company Law Tribunal · (2025) 07 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (2)The NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Jul 2025Allowed

Param Dairy Limited Vs Jhandewalas Foods Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 9(5), 15, 17, 18, 19, 20, 21, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions04 Jul 2025Allowed

E Rajaram & Co. Vs K G Denim Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1584

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 10A, 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jul 2025Dismissed

Siemens Financial Services Private Limited Vs Ravi Kumar Jain

National Company Law Tribunal · 2023 INSC 1018

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 5(22), 9, 60, 78, 94, 95, 95(3), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 95(5), 95(6), 95(8), 96, 96(1)(b), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(e), 7(1), 7(2), 7(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Jul 2025

Indian Bank Vs SSJV Projects Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1489

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2), 3(12), 5(8), 14, 14(2), 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions03 Jul 2025Disposed Of

Union Bank Of India Vs Swastik Copper Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1527

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 21(1), 22(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 32A, 43, 45, 47, 49, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(1C), 13(2)(d), 17, 27, 36A, 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(2)(d), 38(3), 39(1), 39(2), 39(4)Income Tax Act, 1961-Section 72, 72(3), 79(2)(c), 115JB
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Tribunals and Commissions03 Jul 2025

Aakar Construction Vs M/s. Omshri Devprocon Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1585

Insolvency and Bankruptcy Code, 2016-Section 30, 30(6), 31, 9, 21(2), 66, 19, 29A, 52, 53, 33(5), 35(1)IBBI Reg, 2016-Regulation 39(4), 38A (cited as "the CIRP Regulation")Insolvency and Bankruptcy Code, (Liquidation process) Regulation, 2016
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Tribunals and Commissions03 Jul 2025Dismissed

M/s. Priya Trading Company Vs M/s. Veda Biofuel Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1468

Insolvency and Bankruptcy Code, 2016-Section 33(1), 34(1), 35, 53, 60(5)(c)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15(1)(b), 31A(1), 31A(1)(b), 31A(6), 32, 32A, 32A(4), 33, 33(1), 35(2), 35(4), 36, 42(1), 42(2)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Jul 2025Allowed

Canara Bank Vs M/s. Daulat Agro (India) Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1586

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(2)(A) to 30(2)(f), 30(6), 31, 31(1), 32A, 43, 44, 45, 47, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to (e), 38(4), 39(4), 40NCLT Rules, 2016-Rule 11
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