COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 54 of 95

Tribunals and Commissions13 Jun 2025Allowed

Smriti Bhatia & Ors. Vs M/s Bird Hospitality Service Pvt Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1090

Insolvency and Bankruptcy Code, 2016-Section 2(12), 3(12), 4, 4(1), 5(7), 5(8), 6, 7, 7(5)(a), 7(5)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(2), 10(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)

Tribunals and Commissions12 Jun 2025Allowed

Shree Shyam Minerals Vs Swastik Ispat Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1042

Insolvency and Bankruptcy Code, 2016-Section 8(1), 8(2), 8(2)(a), 8, 9, 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Contract Act, 1872

Tribunals and Commissions12 Jun 2025Allowed

IDBI Bank Limited Vs BP Bansal Agritech Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1091

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(24), 5(24A), 7, 12, 12(2), 25(2)(c), 25(2)(h), 29A, 29A(a) to (j), 29A(c), 29A(g), 29A(h), 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 31, 31A, 35, 36A, 36A(8), 36A(10), 36A(12), 37(c), 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), 38(3)(a), 38(3)(c), 39(2), 39(3), 39(4), 39(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025

Tribunals and Commissions12 Jun 2025

R.K. Distilleries Private Ltd Vs Nadhi Bio Products Private Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1092

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50

Tribunals and Commissions12 Jun 2025Allowed

Srei Equipment Finance Limited Vs Nurit Properties Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1007

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 66, 4, 7(3), 5(8), 5(8)(f), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act 1956

Tribunals and Commissions12 Jun 2025Allowed

Central Bank Of India Vs Zenith Erectors P.Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1009

Insolvency and Bankruptcy Code, 2016-Section 7, 5(5), 5(7), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Recovery of Debts and Bankruptcy Act 1993-Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 17, 13(3A)

Tribunals and Commissions12 Jun 2025

BCL Enterprises Limited Vs KLM Holdings Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1104

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 53Income Tax Act, 1961-Section 178, 179, 179(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13

Tribunals and Commissions12 Jun 2025

India Printing Works Vs Vidhyasagar Learning Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1105

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 53(1), 54, 54(1), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14(1)(a), 31, 32(a) to (d), 44NCLT Rules, 2016-Rule 11

Tribunals and Commissions12 Jun 2025

M/s Amour Infrastructure LLP Vs M/s Digital Integrated Technologies Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1014

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 36A, 36B (4A), 37, 38(1), 38(1A), 38(1b), 38(2), 38(3), 39, 39(2)(c), 39(4), 39(4A)Income Tax Act, 1961

Tribunals and Commissions12 Jun 2025Allowed

Saiarya Enterprises LLP Vs Aloha International Brewpub Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1106

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 65Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions12 Jun 2025

Canara Bank Vs Nishta Mall Management Company Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1107

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2)

Tribunals and Commissions12 Jun 2025Allowed

In Re: Briar Knoll Mills Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1131

Insolvency and Bankruptcy Code 2016-Section 60(5), 7

Tribunals and Commissions12 Jun 2025Allowed

M/s. MSRM International Trading Private Limited Vs M/s. Taaza International Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1108

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17(1), 31A, 34B, 36, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)Securities Contracts (Regulation) Rules, 1957-Rule 19A(5)

Tribunals and Commissions12 Jun 2025

Emkey Commercial Company Limited Vs PCL Foods Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1109

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 30(4), 31, 30(2), 53, 53(1), 61, 62, 188, 196, 60(5), 5(26), 32A, 29A, 25(2)(b), 25(1), 14, 31(4), 31(3)(b), 43, 45, 49, 50, 66, 21(2)Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B, 38(1B), 38(2)(d)

Tribunals and Commissions12 Jun 2025Disposed Of

R. Rajmohan Vs M/s. Saptha Zeal Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1028

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 29A(b), 34(4)(b), 35(1)(b) & (d), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)NCLT Rules, 2016-Rule 11Banking Regulation Act, 1949

Tribunals and Commissions12 Jun 2025Disposed Of

Babitha Sancheti Vs Sakthi Ganesh Textiles Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1110

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), 60(5), Chapter III of Part IICompanies Act, 2013-Section 230NCLT Rules, 2016-Rule 11

Tribunals and Commissions12 Jun 2025

MSTC Limited Vs Balasore Alloys Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1111

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 4, 8, 8(1), 9, 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 19(2), 20, 21, 31(1), 33, 65Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions12 Jun 2025

Anshul Gupta Vs Tarapur Textile Park Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1112

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 17, 18, 21(2), 23, 25, 25(2)(h), 29A, 29A(a), 29A(c), 30, 30(1), 30(2), 30(6), 31, 31(1), 35A, 43, 45, 50, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36(4A), 37, 38, 38(1)(b), 38(1-A), 38(1A), 39, 39(4)Income Tax Act, 1961-Section 79(2)(c)

Tribunals and Commissions12 Jun 2025Allowed

Sri Gurudev Enterprises & Ors. Vs Arjun Chemicals Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1113

Insolvency and Bankruptcy Code, 2016-Sections 14, 19(2), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 4(2), 13, 32, 32(e), 32(f), 39C(1), 39C(2), 39DNCLT Rules, 2016-Rule 11

Tribunals and Commissions12 Jun 2025Allowed

Faelcon Corporate Solutions Private Limited Vs RAD Consultancy Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1114

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 8(1), 9(5), 9(5)(1)(d), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy Code (Amendment) Act, 2018Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002