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National Company Law Tribunal judgments, 2025

1,899 judgments · page 57 of 95

Tribunals and Commissions05 Jun 2025Allowed

Alten Calsoft Labs (India) Private Limited Vs GLD Software Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1138

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(3)(b), 9(5)(i), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jun 2025

Neelkanth Trading Company Vs Sankalpshakti Enterprises Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1005

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(21), 8, 9, 9(5), 9(5)(i)(a)-(e), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 2013
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Tribunals and Commissions04 Jun 2025Allowed

Canara Bank Vs Rajdeep Buildcon Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1139

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 3(12), 5(8), 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1), 6
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Tribunals and Commissions04 Jun 2025

M/s Inspired Consultancy Services Pvt. Ltd. Vs M/s MDG Consultants and Engineers Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1140

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 9, 9(5), 9(5)(i), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions04 Jun 2025

Axis Bank Limited Vs Morarjee Textiles Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1141

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(1B), 13(1C)
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Tribunals and Commissions04 Jun 2025

Abhyudaya Co-Operative Bank Limited Vs Nirmangold Plasttech Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1144

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 12, 12(2), 14, 33(1)(a), 52, 35 to 50 and 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32ACompanies Act, 2013-Section 425
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Tribunals and Commissions04 Jun 2025Allowed

In Re: Malola Management Consulting Services Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1153

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(2), 33(5), 33(7), 34, 34(1), 35(1), 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions04 Jun 2025Allowed

KDS Corporation Private Limited Vs Alchemist Holdings Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1146

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions04 Jun 2025Allowed

M/s. The Cosmos Co-operative Bank Ltd. Vs M/s. Cubatics Industries Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1148

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions04 Jun 2025

In Re: C.P. (IB)/1055(MB)2017 (Liquidator Replacement)

National Company Law Tribunal · (2025) 06 NCLT CK 1154

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5), 35 to 50, 52 to 54, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions04 Jun 2025Allowed

M/s. Prudential Ammana Sugars Limited Vs M/s. Trident Sugars Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1149

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 21(2), 22(3)(a), 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions04 Jun 2025Allowed

Flagship Financials Limited Vs Venkat Estates Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1036

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, 15, 17, 18, 20 and 21, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jun 2025

Om Logistics Limited Vs Servel India Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1150

Insolvency and Bankruptcy Code, 2016-Sections 5(26), 7, 14, 20(2), 21(2), 25(1), 25(2)(b), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 32A, 36(4)(b)(iii), 43, 53, 53(1)(b), 60(5), 61, 61(3), 62, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions03 Jun 2025Allowed

State Bank Of India Vs Asian Business Connections Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1151

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4(1), 5(8), 7, 7(5), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 60(1), 60(2)Insolvency and Bankruptcy Code (Amendment) Act, 2020Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)
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