Tribunals and Commissions03 Jun 2025
Srei Infrastructure Finance Limited Vs Supreme Infrastructure Bot Pvt Ltd
National Company Law Tribunal · (2025) 06 NCLT CK 1152
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7
COURT ARCHIVE
National Company Law Tribunal judgments, 2025
1,899 judgments · page 58 of 95
Tribunals and Commissions03 Jun 2025Allowed
M/s. IndusInd Bank Ltd. Vs M/s. Vamsee Teja Modern Rice Mill Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1000
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 65, 9, 10, 7(1), 7(2), 7(5), 7(7), 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
Tribunals and Commissions03 Jun 2025Allowed
Virgo Marine Shipyards Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1098
Insolvency and Bankruptcy Code, 2016-Section 10, 12, 13(8), 14, 14(1)(c), 21, 30(6), 31, 33, 33(2), 33(5), 33(7), 34(4), 35 to 50, 52, 52 to 54, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002
Tribunals and Commissions03 Jun 2025
State Bank Of India Vs M/s. VHM Industries Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1093
Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 7, 31 A, 33(1)(ii) & (iii), 35(1)(b) & (d), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
Tribunals and Commissions03 Jun 2025Allowed
Kapil Kumar & Ors. Vs M/S Solitaire Infomedia Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1094
Insolvency and Bankruptcy Code, 2016-Sections 7, 4(1), 7(5)(a), 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-Rules 4, 4(1), 9(1)Companies Act, 1956
Tribunals and Commissions02 Jun 2025Allowed
Shri. Dev Deepak Doshi Vs M/s. Dura PUF (Silvassa) Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1095
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 7, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions02 Jun 2025
Nitin Tupkar Engineers & Contractor Vs Vastu Land Realtors Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1096
IBC, 2016-Section 9Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33 (2) (c)
Tribunals and Commissions02 Jun 2025Disposed Of
ICICI Prudential Real Estate AIF Vs Sunshine Housing And Infrastructure Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1097
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 33(1)(a), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
Tribunals and Commissions30 May 2025Disposed Of
T.K. Sudhakaran Vs T. Ranaganathan
National Company Law Tribunal · (2025) 05 NCLT CK 1452
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 19(2), 33(2), 33(5), 33(7), 35(1), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
Tribunals and Commissions30 May 2025
M/s. NYS Granites Impex Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1449
Insolvency and Bankruptcy Code, 2016-Section 7, 10, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 52, 56National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D
Tribunals and Commissions30 May 2025
Omkara Assets Reconstructions Private Limited Vs Kristal Infrastructure Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1427
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(1), 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 4Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Provider and Application to Adjudicating Authority) Rules, 2019-Sub-Clause (i) of clause (a) of Rule 5
Tribunals and Commissions30 May 2025Partly Allowed
IDBI Trusteeship Services Limited Vs Reliance Infrastructure Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1453
Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 9(3)(c), 14, 17, 25, 31(1), 33, 60(5), Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions30 May 2025Allowed
Newport Investment Advisors Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1469
Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 35, 38, 38(1), 38(2), 41(3)Companies Act, 1956
Tribunals and Commissions30 May 2025
SREI Equipment Finance Limited Vs Supreme Star Villa Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1454
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 35 to 50, 52, 52 to 54, 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 14(2), 31, 34, 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 15
Tribunals and Commissions30 May 2025Allowed
SREI Equipment Finance Limited Vs Supreme Innovative Building Projects Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1455
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 35 to 50, 52, 52 to 54, 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27(1), 31, 34, 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 15
Tribunals and Commissions30 May 2025
M/s. 10i Commerce Services Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1415
Insolvency and Bankruptcy Code, 2016-Section 10, 21(2), 29A, 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(6), 31, 31(1), 31(3), 53, 53(1), 60(5), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 31A, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4), 39(c)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions30 May 2025Allowed
RMOL Engineering and Offshore Limited Vs Slimline Realty Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1456
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(4), 31(1), 32A, 7, 21, 21(2), 19(2), 12(2), 29A, 14, 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(1A), 38(1), 38(1)(b), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(4), 38, 31A, 37NCLT Rules, 2016-Rule 11
Tribunals and Commissions30 May 2025Allowed
M/s. KKNT First Main Pvt. Ltd. Vs ROC, Karnataka
National Company Law Tribunal · (2025) 05 NCLT CK 1447
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38Companies Act
Tribunals and Commissions30 May 2025Allowed
Vijaypath Management Pvt Ltd Vs JLS Realty Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1408
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 60(5), 14, 5(8), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138(b), 138
Tribunals and Commissions29 May 2025Allowed
Bhabani Pvt Ltd. Vs Emergent Traders Pvt Ltd.
National Company Law Tribunal · (2025) 05 NCLT CK 1457
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 33, 33(1), 33(5), 33(7), 35(1), 60(5), Chapter III of Part 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 6, 30A, 33, 34, 34A, 34B(5), sub-regulation (3) of Regulation 39BInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13