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National Company Law Tribunal judgments, 2025

1,899 judgments · page 56 of 95

Tribunals and Commissions09 Jun 2025Allowed

Radius Infratel Private Limited Vs Nextra Teleservices Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1124

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 21(1), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 35(1), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A, 39D
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Tribunals and Commissions09 Jun 2025Allowed

Elegance Malls Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1125

Insolvency and Bankruptcy Code, 2016-Section 10, 7, 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions09 Jun 2025Allowed

M/s Wipro Ltd Vs M/s. Avesthagen Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1021

I & B Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions09 Jun 2025

Indian Bank Vs Dattar Ceramic Pvt. Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1126

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 15, 17, 18, 19, 20, 21, sub-section (1) of section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions06 Jun 2025Allowed

Saurav Misira Enterprises Private Limited Vs Bihariji Packaging Products Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1039

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(i)(d), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
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Tribunals and Commissions06 Jun 2025Allowed

M/s. J C Electronica Pvt. Ltd. Vs M/s. NA Bhutho Na Bhavisyathi Tech Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1041

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(1), 9, 9(3)(b), 9(5)(2)(d), 14, 14(3), 15, 17, 18, 20 and 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, Form 3Companies Act, 2013
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Tribunals and Commissions06 Jun 2025Allowed

Small Industries Development Bank of India Vs M/s. Vyshnavi Spices LLP

National Company Law Tribunal · (2025) 06 NCLT CK 0990

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
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Tribunals and Commissions05 Jun 2025

Rakesh Kumar Relan RP of Shree Gopinath Paper Mills Pvt Vs Shree Gopinath Paper Mills Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1128

Insolvency and Bankruptcy Code, 2016-Section 2(2), 7, 14, 21(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(J), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38A, 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions05 Jun 2025

Piramal Critical Care Inc. Vs Astral Steritech Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1130

Insolvency and Bankruptcy Code, 2016-Section 9, 14, sub-section (2) of Section 21, 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38A, 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions05 Jun 2025Allowed

M/s Arysta Life Science India Limited Vs M/s Coromandel Agrico Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1019

Insolvency and Bankruptcy Code, 2016-Section 33, 9, 29A, 29A (b), 60(5), 12(2), 12, 240, 33(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A (12), 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 32A (3), 32, clause (e) of Regulation 32
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Tribunals and Commissions05 Jun 2025

Mr. Ravi Kumar Verma Vs M/s Megaa Bakers Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1023

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1), 33(2), 33(5), 34(4)(b), 34(8), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(2), 4(2)(a), 4(2)(b), 32(E), 32(F), 39CInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions05 Jun 2025Dismissed

State Bank Of India Vs K. Padmanabhan

National Company Law Tribunal · (2025) 06 NCLT CK 1134

Insolvency and Bankruptcy Code, 2016-Sections 7, 95, 99, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1), 7(2)Companies Act, 1956-Section 433
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Tribunals and Commissions05 Jun 2025Allowed

Sri Keerthi Projects Vs Max Transport Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1135

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jun 2025Allowed

Joby Chacko Vs BF Precision Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1136

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(c), 59(4), 59, 59(8), 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 3(1)(c), 3(2), 14, 9, 38, 34Companies Act, 2013
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Tribunals and Commissions05 Jun 2025Allowed

Mr. Mohit Chawla Vs M/s Sahil Spintex Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1031

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 30, 30(2), 33, 33(2), 33(5), 34(1), 34(4), 34(4)(b), 52, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36B, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 3(1), 4, 4(2)(a) & (b)
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