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National Company Law Tribunal judgments, 2025

1,899 judgments · page 49 of 95

Tribunals and Commissions03 Jul 2025Allowed

M/S Comex Infratech Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1587

Insolvency and Bankruptcy Code, 2016-Section 10, 10(1), 10(2), 10(4), 10(5), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions03 Jul 2025Allowed

Unity Small Finance Bank Limited Vs Tensile Steel Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(8)(h), 7, 7(1), 7(2), 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 7(7), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2019-Rule 7(1)
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Tribunals and Commissions02 Jul 2025Allowed

M/s Karni Marble and Granites Vs M/s Khushboo Marbles Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1530

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(1), 9(3), 9(3)(B), 9(3)(c), 9(3)(d), 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(a), 5(2), 6, 6(1)Indian Partnership Act, 1932
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Tribunals and Commissions02 Jul 2025Allowed

Punjab and Sind Bank Vs Diksha Greens Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1498

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 65, 7(3)(b), 7(5), 7(7)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions02 Jul 2025

Rajeev Khurana Vs Sh. Arvind Kumar & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1466

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(24), 29A, 65, 21(6A)(b)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 11, 16A
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Tribunals and Commissions02 Jul 2025Allowed

Netizen Engineering Pvt. Ltd Vs Reliance Media Works Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(7), 5(8), 3(12), 4(1), 13, 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
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Tribunals and Commissions02 Jul 2025

Karur Vyasa Bank Vs Vishnoo Mittal

National Company Law Tribunal · (2025) 07 NCLT CK 1591

IBC, 2016-Section 95(1), 99, 106, 106(2), 112, 114(1), 114, 115(2), 121, 123IBBI (Resolution Professional for Personal Guarantor to Corporate Debtor, Regulations 2019-Regulation 17A
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Tribunals and Commissions02 Jul 2025

Mehek Lucky Pamnani & Anr. Vs Amit Vijay Karia & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1592

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 19, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 6
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Tribunals and Commissions02 Jul 2025

Canara Bank Vs Gannon Dunkerley & Co. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 65, 5(8), 3(11), 9, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions01 Jul 2025Disposed Of

Shree Shayama Constructions Private Limited Vs Zyngo EV Mobility Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1469

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 5(8), 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 31, 33, 17, 18, 15, 19, 20 & 21, 13(2), 20IBC (Amendment) Act, 2018Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions01 Jul 2025Dismissed

Central Bank Of India Vs Mr. Vinu Sagar

National Company Law Tribunal · (2025) 07 NCLT CK 1472

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4)(b), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)Recovery of Debts and Bankruptcy Act, 1993
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Tribunals and Commissions01 Jul 2025Allowed

Nilkamal Limited Vs U I Beverages Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1518

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(4), 30(6), 31, 31(1), 31(4), 53IBBI (CIRP) Regulations, 2016-Regulation 8(1), 31A, 36A(5)(b), 36B(4A), 37, 38, 38(1), 38(1B), 38(2), 39, 39(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 32(e)
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Tribunals and Commissions01 Jul 2025

M/s Fauna Care Foundation

National Company Law Tribunal · (2025) 07 NCLT CK 1503

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 50(3), 52, 53, 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 6, 8, 9, 10, 14, 30, 38, 41Companies Act, 2013-Section 8, 102, 170
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