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National Company Law Tribunal judgments, 2025

1,899 judgments · page 55 of 95

Tribunals and Commissions12 Jun 2025Allowed

M/s Cosmo World Vs M/s Supereco Automotive Co. LLP

National Company Law Tribunal · (2025) 06 NCLT CK 1115

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 7, 10, 5(21), 4, 215, 5(20), 8, 8(2)(a), 16, 9(5), 14, 14(1), 31, 33, 14(2), 14(3), 13(1)(c), 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4Indian Partnership Act, 1932
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Tribunals and Commissions11 Jun 2025

Amit Vijay Karia

National Company Law Tribunal · (2025) 06 NCLT CK 1116

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(2), 7, 33, 33(1), 14, 33(5), 35(1), 35 to 50, 52, 53, 34(4)(b)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39B, 39BA, 39C, 39D
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Tribunals and Commissions11 Jun 2025Allowed

Amit Vijay Karia

National Company Law Tribunal · (2025) 06 NCLT CK 1117

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(b), 33(2), 33(5), 34(4)(b), 35 to 50, 35(1), 52, 53, 60(5)IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13 & 17, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 32A
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Tribunals and Commissions11 Jun 2025

Amit Vijay Karia

National Company Law Tribunal · (2025) 06 NCLT CK 1118

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 33, 33(1)(b), 33(2), 33(5), 34(4)(b), 35 to 50, 35(1), 52, 53, 60(5), Chapter IIIIBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 32A
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Tribunals and Commissions11 Jun 2025

Envivo Designs Private Limited Vs Suman Kumar Verma

National Company Law Tribunal · (2025) 06 NCLT CK 1002

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(3), 59(3)(a)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 5, 8, 9, 10, 14, 30, 34, 37, 37(1), 37(2), 38, 38(3), 41Companies Act, 1956
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Tribunals and Commissions11 Jun 2025

Saariga Construction Pvt. Ltd. Vs Mr. Arvind Kumar

National Company Law Tribunal · (2025) 06 NCLT CK 1034

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 31, 30(4), 30(2), 21(2), 53NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 25(4), 38, 25, 39
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Tribunals and Commissions10 Jun 2025

Canara Bank Vs M/s Bava Infrastructure Developers Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1004

Insolvency and Bankruptcy Code, 2016-Section 7, 54, 54(1), 54(2), 54(3), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
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Tribunals and Commissions10 Jun 2025Allowed

State Bank Of India Vs Tanishka Automotives Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1018

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 14, 19(2), 12A, 34(1), 30, 30(2), 33, 34, 34(4), 34(4)(b), 33(5), 52, 53, Chapter III, Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39B, 39C, 39D, 39B(1), 39B(3)Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019-Regulation 2(ea)
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Tribunals and Commissions10 Jun 2025Partly Allowed

Mr. Pawan Kumar Agrawal Vs Samunnati Financial Intermediation & Services Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1027

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 12(2), 12(3) (including the proviso), 14, 19(2), 33(1), 33(1)(a), 33(2), 33(5) (read with its proviso), 33(7), 34(2), 34(4)(a), 35(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32(e), 32A, 32A(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions10 Jun 2025Allowed

Pramod Kumar Misra Vs Govind Electrica Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1029

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 13(1)(b), 14, 15, 30, 30(2), 30(6), 33, 33(1), 33(1)(a), 33(2), 33(5), 34(4), 34(4)(b), 52CIRP Regulations, 2016-Regulation 34IBBI Regulations-Regulation 6
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Tribunals and Commissions09 Jun 2025Allowed

Lucas Meyer Industries Private Limited Vs Piyali Trading Company Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1123

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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