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National Company Law Tribunal judgments, 2025

1,899 judgments · page 51 of 95

Tribunals and Commissions27 Jun 2025Allowed

Growell Hire Purchase & Finance Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1054

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Jun 2025

Mr. Jayesh Sanghrajka Vs Darshan Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1055

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 7, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 29A, 66, 53, 14, 43, 45, 47, 49, 50, 30(2), 31, 32, 61(3), 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 39(4), 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A)Companies Act, 2013
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Tribunals and Commissions27 Jun 2025Allowed

RKKR Holdings Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1056

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Jun 2025Allowed

Gugnani Leasing & Hire Purchase Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1057

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions26 Jun 2025Allowed

State Bank Of India Vs Aarya Industrial Products Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1013

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 14, 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions26 Jun 2025Dismissed

Central Bank Of India Vs M/s. Anil Printers Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1058

Insolvency and Bankruptcy Code, 2016-Section 52(5), 52(1)(a), 52(1)(b), 53, 35(1)(n)Companies Act, 1956-Section 125IBBI (Liquidation Process) Regulations, 2016-Regulation 9
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Tribunals and Commissions26 Jun 2025Allowed

M/s. VSK Holdings Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1022

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions26 Jun 2025

Anil Kashi Drolia Vs Aditya Vivek Kawade

National Company Law Tribunal · (2025) 06 NCLT CK 1059

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 100, 101, 105, 112, 114(1), 114, 115(2), Chapter IVSARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions26 Jun 2025

4G Plastics Inc. Vs Unitech International Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1060

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Jun 2025Allowed

UCO Bank Vs Xenitis Infotech Limited

National Company Law Tribunal · (2025) 06 NCLT CK 0995

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions26 Jun 2025Allowed

CSB Bank Limited Vs Kute Sons Fresh Dairy Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1061

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions26 Jun 2025Allowed

Dharmil Mehta & Ors. Vs M/s Eknath Developers LLP & Ors

National Company Law Tribunal · (2025) 06 NCLT CK 1062

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 5(8), 9(3)(c), 4, sub-section (1) of Section 14, 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 9(1)Limited Liability Partnership Act, 2008-Section 12(1)
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Tribunals and Commissions26 Jun 2025Allowed

Stanco Solutions Private Limited Vs Peel Works Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1063

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8, 9(3)(b), 9(5), 4, 9(5)(i), 14, 31(1), 33, 13, 17, 25, 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 Commissions25 Jun 2025

Mr. Jayesh Sanghrajka Vs Mantra Properties & Developers Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1065

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 15(1)(c), 16(1), 19(2), 22(1), 25(2)(h), 26(6A), 29A, 30, 30(2), 30(6), 31, 31(1), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36(4A), 36A(1), 36B, 37, 38, 38(1A), 39, 39(4), 40AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (3rd Amendment) Regulations, 2022
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Tribunals and Commissions24 Jun 2025Dismissed

RL Marketing & Distributors Vs M.H. Hinshra & Ors.

National Company Law Tribunal · (2025) 06 NCLT CK 0999

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 95, 95(1), 95(4), 95(4)(b), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)NCLT Rules, 2016-Rule 11, 32
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