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National Company Law Tribunal judgments, 2025

1,899 judgments · page 52 of 95

Tribunals and Commissions24 Jun 2025Allowed

Apheleia Power Projects Limited Vs M/S Shithala Dealers Limited

National Company Law Tribunal · (2025) 06 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 3(12), 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 7(5), 7(7), 13(2), 15, 17, 18, 19, 20, 21Insolvency 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 Commissions23 Jun 2025Dismissed

Nimai Gautam Shah Vs Zep Infratech Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1068

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 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, 61, 62, 66, 95IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 6A, 35, 36(2), 36(2)(a), 36(2)(c), 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 39BIBBI (Liquidation Process) Regulations, 2016-Regulations 13, 31A, 32
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Tribunals and Commissions23 Jun 2025Allowed

Prashant Kumar Gupta Vs Punjab National Bank

National Company Law Tribunal · (2025) 06 NCLT CK 1069

Insolvency and Bankruptcy Code, 2016-Sections 94, 94(1), 94(4), 95, 97, 99, 99(5), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions23 Jun 2025Allowed

Byindia Creations Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1071

Insolvency and Bankruptcy Code, 2016-Section 9(5), 10, 10A, 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 54A to 58Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7NI Act, 1881-Section 138
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Tribunals and Commissions20 Jun 2025Allowed

Export Import Bank of India Vs M/s. Majestic Research Services and Solutions Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1038

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(1)(a), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35A, 36(4)(a), 36A(8), 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(c), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions20 Jun 2025Allowed

Emami Realty Limited Vs Fort Projects Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1040

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 33(5), 34, 34(1), 34(2), 52IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32 clause (e), 32 clause (f)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions20 Jun 2025Allowed

M/s V.K Mercantile Pvt Ltd Vs M/s Akhrot Developers Private Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1006

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(b), 7(5)(a), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 43, 45(2), 49, 50, 60(1), 238Insolvency and Bankruptcy Code (Amendment) Act, 2018Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
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Tribunals and Commissions20 Jun 2025Allowed

Punjab National Bank Vs Bhabani Prasad Mukherjee

National Company Law Tribunal · (2025) 06 NCLT CK 1008

Insolvency and Bankruptcy Code, 2016-Sections 95, 99, 102, 104, 105, 106, 112, 113, 114, 115(2), 115(3)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7(7), 10, 19(1)
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Tribunals and Commissions20 Jun 2025

Sugesan Transport Pvt. Ltd. Vs E.C. Bose and Company Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 34, 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 39B
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Tribunals and Commissions20 Jun 2025Allowed

Emami Realty Limited Vs Fort Projects Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1026

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 33(5), 34, 34(1), 34(2), 52, Chapter IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32 clause (e), 32 clause (f), 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions20 Jun 2025Allowed

State Bank Of India Vs Shree Mahalaxmi Corporation Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1033

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency 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 Commissions19 Jun 2025

Damodar Valley Corporation Vs M/S. Jai Venketesh Concast Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions18 Jun 2025Disposed Of

CFM Asset Reconstruction Private Limited Vs Vidarbha Industries Power Limited

National Company Law Tribunal · 2021 INSC 206

Insolvency and Bankruptcy Code, 2016-Section 7, 21(1), 22(2), 22(3)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 43, 45, 49, 50, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9(4), 17(1), 18, 18(2), 19, 36A(8), 36A(9), 36A(10), 36B(3), 36B(4A), 36B(5), 36B(7), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Competition Act, 2002-Section 5, 54
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