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National Company Law Tribunal judgments, 2025

1,899 judgments · page 53 of 95

Tribunals and Commissions18 Jun 2025Allowed

Indian Bank Vs Indison Agro Foods Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1075

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24A), 7, 21(1), 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 66Companies Act, 2013-Section 2(76)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 27, 35, 35A, 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)
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Tribunals and Commissions17 Jun 2025Allowed

Drip Capital Inc. Vs Eco Gold Nutri & Organics LLP

National Company Law Tribunal · (2025) 06 NCLT CK 1076

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8)(e), 7, 7(2), 7(5), 7(5)(a), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 3(1), 6, 6(2), 33
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Tribunals and Commissions17 Jun 2025

Axis Bank Limited Vs Best IT World India Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 12(2), 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 32A, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 31A, 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions17 Jun 2025

Shree Saibaba Sugars Limited Vs Mr. Sachin Shriniwas Bhattad

National Company Law Tribunal · (2025) 06 NCLT CK 1078

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 31, 32A, 35(1)(f), 53, Chapter II, Chapter IIINational Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
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Tribunals and Commissions17 Jun 2025Allowed

Deepak Woollens Pvt Ltd through Navin Khandelwal, Liquidator

National Company Law Tribunal · (2025) 06 NCLT CK 1079

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 59(9)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14, 38(3), 41
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Tribunals and Commissions17 Jun 2025Allowed

Canara Bank Vs M/S Syska E-Retails LLP

National Company Law Tribunal · (2025) 06 NCLT CK 1080

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Limited Liability Partnership Act, 2008
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Tribunals and Commissions17 Jun 2025

Megha Agrawal Vs T & U Systems Automobiles Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1083

Insolvency and Bankruptcy Code, 2016-Sections 10, 14, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 53, 66, 188, 196; Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 37(a), 37(c), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to 38(3)(e), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions16 Jun 2025Allowed

M/s Rashnidhi Kumar & Bros Vs Shreepati Steel Tubes Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1084

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(3), 9(5), 9(5)(i), 9(5)(i)(d), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 76Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions16 Jun 2025

State Bank Of India Vs S.M. Pharmaceuticals Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1024

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, 15, 17, 18, 20, 21, sub-section (1) of Section 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)
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Tribunals and Commissions13 Jun 2025Allowed

Indian Renewable Energy Development Agency Limited Vs Gensol Engineering Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1086

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(3)(a), 7(3)(b), 7(5), 7(5)(a), 3(12), 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956-Section 4 'A'
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Tribunals and Commissions13 Jun 2025Allowed

Paramount Communications Limited Vs Neccon Power & Infra Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1011

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(5)(ii)(d), 13, 14, 14(1), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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Tribunals and Commissions13 Jun 2025Allowed

Sambhav Mercantiles Private Limited Vs Pabitra Enclave Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1016

Insolvency and Bankruptcy Code, 2016-Section 14, Explanation to Section 18, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30(2), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38 and 39Companies Act, 2013-Section 2(60)
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Tribunals and Commissions13 Jun 2025Allowed

Indian Renewable Energy Development Agency Limited Vs Gensol EV Lease Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1087

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 7(2), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 30, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956-Section 4 'A'
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Tribunals and Commissions13 Jun 2025Allowed

Esdec India Solar Private Limited Vs Swikriti Renewables Private Limited (OPC)

National Company Law Tribunal · (2025) 06 NCLT CK 1088

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 4, 5(20), 5(21), 9(3)(b), 14, 14(3)(b), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions13 Jun 2025Allowed

Jay Nihalani & Ors. Vs Marvel Landmarks Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1089

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(b), 4, 5(7), 5(8), 5(8)(f), 13, 14, 14(1), 17, 21(6A), 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020
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