Tribunals and Commissions05 Dec 2025Dismissed
Samunnati Agro Solutions Pvt Ltd Vs Shikha Tayal
National Company Law Tribunal · (2025) 12 NCLT CK 2115
Insolvency and Bankruptcy Code, 2016-Section 60(1), 60(2), 78, 79, 94, 95, 96, 179
COURT ARCHIVE
National Company Law Tribunal judgments, 2025
1,899 judgments · page 5 of 95
Tribunals and Commissions04 Dec 2025Allowed
Eduvanz Financing Private Limited Vs Abutani Mercantile Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2151
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions04 Dec 2025Allowed
Miracle Carrier & Trading Company Vs KL Enterprises LLP
National Company Law Tribunal · (2025) 12 NCLT CK 2286
Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 8, 8(1), 8(2), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Limited Liability Partnership Act, 2008
Tribunals and Commissions04 Dec 2025Allowed
Wonderdream Developers Private Limited Vs Findeal Investments Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2122
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
Tribunals and Commissions04 Dec 2025Allowed
M/s. Q West Infrastructure Private Limited Vs M/s. Gujarat Positra Steel Company Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2121
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 25, 31(1), 33, 60, 60(1), 60(2), 60(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Indian Contract Act, 1872-Section 128
Tribunals and Commissions03 Dec 2025Allowed
M/S HDFC Bank Limited Vs M/S Raine Industries And Engineering Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2287
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(1), 33(1)(a), 33(2), 34(8), 35 to 50, 52, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
Tribunals and Commissions03 Dec 2025Allowed
Punjab National Bank Vs Bhagwati Rice Mills Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2153
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions03 Dec 2025Allowed
M/S Canara Bank Vs M/S Ananda Bharathi Fertilizers (India) Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2288
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(b), 34(1), 34(8), 35 to 50, 52, 52 to 54, 240A, Chapter III of Part IICompanies Act, 2013-Section 230IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions03 Dec 2025Allowed
Reliance BP Mobility Limited Vs Blu-Smart Fleet Pvt. Ltd
National Company Law Tribunal · (2025) 12 NCLT CK 2289
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 9(5)(ii)(a)-(b), 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 9(l)Companies Act, 2013
Tribunals and Commissions03 Dec 2025Allowed
In Re: Sub-K Impact Finance Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2293
Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3)(a), 59(3)(a)(i), 59(3)(c)Companies Act, 2013-Section 89, 90, 125(5)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1), 9, 35, 38, 38(3), 41
Tribunals and Commissions03 Dec 2025Allowed
Indian Bank Vs Kadevi Industries Ltd
National Company Law Tribunal · (2025) 12 NCLT CK 2147
Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(N), 53, 54, 59(7), 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 8, 10, 45, 45(3)(B)
Tribunals and Commissions03 Dec 2025Allowed
M/S IL & FS Financial Services Limited Vs M/S Bharat Waterfront Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2290
IBC, 2016-Section 7, 33(1), 14, 52, 35 to 50 and 52 to 54, 34(8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016CIRP Regulations
Tribunals and Commissions03 Dec 2025
UCO Bank Vs M/S Bhumya Tea Company Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2094
Insolvency and Bankruptcy Code, 2016-Section 25(1), 30(4), 31, 33(1)(b)(i), (ii) and (iii), 33(3), 33(4), 33(5), 34(1), 52, 60(5), 74, 74(3), 236, 236(1), 236(2)Companies Act, 2013-Section 230NCLT Rules, 2016-Rule 11
Tribunals and Commissions03 Dec 2025Allowed
Ms. Brinda Bidasaria, Liquidator Of M/s. Manikaran Vincom Private Limited Vs Anal Basu & Ors.
National Company Law Tribunal · (2025) 12 NCLT CK 2112
Insolvency and Bankruptcy Code, 2016-Section 19(2), 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(1), 12, 14, 15, 31A, 45, 45(3)(b)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions03 Dec 2025Dismissed
Mr Vamsi Kambhammettu Vs Stressed Assets Stabilisation Fund (SASF) & Anr.
National Company Law Tribunal · (2025) 12 NCLT CK 2108
IBC-Section 10
Tribunals and Commissions03 Dec 2025
Pegasus Assets Reconstruction Private Limited Vs Pankaj Kumar Tibrewal & Anr.
National Company Law Tribunal · (2025) 12 NCLT CK 2104
Sick Industrial Companies (Special Provisions) Act, 1985-Section 22(1), 22(5)Foreign Exchange Regulation Act, 1973-Section 2(p), 26, 31, 47Foreign Exchange Management Act, 1999-Section 3
Tribunals and Commissions03 Dec 2025Allowed
Indian Bank Vs M/s United Royalfab Engineering Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2103
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)
Tribunals and Commissions03 Dec 2025Allowed
Canara Bank Vs Indiana LED Lighting LLP
National Company Law Tribunal · (2025) 12 NCLT CK 2120
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 4, 14, 31(1), 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules-Rule 11
Tribunals and Commissions03 Dec 2025Dismissed
Mr Sanjeev Mitla Vs Mr Madhusudan Rao Gonugunta
National Company Law Tribunal · (2025) 12 NCLT CK 2134
Companies Act, 2013-Section 230Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 2B
Tribunals and Commissions02 Dec 2025Partly Allowed
Union Bank Of India (Erstwhile Corporation Bank) Vs Goenka Diamond And Jewels Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2323
Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 14, 19, 21(1), 29A, 30, 30(2), 30(2)(a) to (f), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 33, 33(1)(b), 33(5), 34(4)(a), 35 to 50, 53, 53(1), 60(5), 61, 62, 95, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 37(a) & (b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(3), 38(3)(a), 38(3)(b), 38(3)(e), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13