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National Company Law Tribunal judgments, 2025

1,899 judgments · page 50 of 95

Tribunals and Commissions30 Jun 2025Dismissed

Resolution Professional Vs Kolon Investments Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1132

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 14, 29A, 30, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B(4A), 38, 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A
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Tribunals and Commissions30 Jun 2025Allowed

DES Technico Ltd Vs Indus Project Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1099

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions30 Jun 2025Allowed

Kuber Shree Construction Company Vs Gardenia India Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1100

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(i), 9(4), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions30 Jun 2025Allowed

M/s. Woven And Knit Vs M/s. Prodo Technologies Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1102

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(4), 9(5)(i), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions30 Jun 2025Allowed

Mangal Yadav Vs Vicotex Fabrics Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1103

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 9(5)(i), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions30 Jun 2025Dismissed

M/s. Gabriel Ventures India Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(4), 31, 31(1), 31(2), 32A, 33, 33(1)(b), 33(5), 34(4)(b), 35, 35(1), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B, 36B(4A), 38, 38(3), 38(3)(a), (b), (c) and (e), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A
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Tribunals and Commissions30 Jun 2025Dismissed

Sachin Dinkar Bhattbhatt, Resolution Professional Of M/s. Star Line Leasing Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1043

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 14, 29A, 30, 30(2), 30(2)(b), 30(4), 31, 31(1), 31(2), 32A, 33, 33(1)(b), 33(5), 34(4)(b), 35(1), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B, 36B(4A), 38, 38(3), 39, 39(4)
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Tribunals and Commissions30 Jun 2025

Aqua Electronics & Solutions Private Limited Vs Legend Power Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1044

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 21(1), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 43 to 51, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 13(2)(D), 17, 17(1), 27, 31A, 31A(1), 34B(4), 35, 35A, 36A(1), 36B(4A), 37, 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), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(5), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)Companies Act, 2013-Section 42, 62(1)(c)
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Tribunals and Commissions30 Jun 2025Dismissed

Sachin Dinkar Bhattbhatt

National Company Law Tribunal · (2025) 06 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 12(2), 14, 29A, 30, 30(2), 30(2)(b), 30(2)(c), (d), (e) and (f), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35(1)(l), 35 to 50, 43, 45, 50, 52, 53, 53(1), 60(5), 61, 62, 65, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B(4A), 38, 38(3), 38(3)(a), (b), (c) and (c), 39, 39(4)
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Tribunals and Commissions30 Jun 2025Dismissed

M/s Goyal Tea Agencies Private Limited Vs M/s Shakti Bhog Snakcs Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1046

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 19(2), 21(1), 54National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions30 Jun 2025

Phalcomm Infra Solutions Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1047

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 12(2), 14, 30(6), 33(1), 33(1)(a), 56, 35 to 50, 52, 52 to 54NCLT, 2016-Rule 11CIRP Regulations-Regulation 24(7)
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Tribunals and Commissions30 Jun 2025Dismissed

M/s. Star Line Leasing Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1050

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 7, 14, 29A, 30, 30(2), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6A, 36B, 36B(4A), 38, 38(3), 38(3)(a), (b), (c), (e), 39, 39(4)
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Tribunals and Commissions30 Jun 2025Allowed

Utsav Securities Limited Vs Regency World Consulting Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1051

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 4, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 7(2), 7(7), 13(2), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions30 Jun 2025Allowed

Tokas Filling Station Vs Venture Supply Chain Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1052

Insolvency and Bankruptcy Code, 2016-Sections 3(8), 3(10), 3(11), 3(12), 4, 8, 9, 9(3)(b), 9(4), 9(5)(i), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions30 Jun 2025

M/s. Micro Metacut Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 0997

Insolvency and Bankruptcy Code, 2016-Section 59, 59 (3), 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9 (1), 34, 38
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