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National Company Law Tribunal judgments, 2025

1,899 judgments · page 59 of 95

Tribunals and Commissions29 May 2025

Patel Kumar & Ors. Vs Neemrana Land Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1458

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(33), 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions28 May 2025Allowed

M/s Varaha Infra Limited Vs M/s Ramapati Infra Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1448

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(1), 9(5), 9(5)(ii), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6
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Tribunals and Commissions28 May 2025

Radiant Digitek Network Limited Vs Bhoomika Media Initiative Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1451

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(1), 9(5), 9(5)(ii), 14, 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Telecom Regulatory Authority of India Act, 1997-Section 14, 15
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Tribunals and Commissions28 May 2025Disposed Of

Srei Equipment Finance Limited Vs Dadheech Infrastructures Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1428

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 21(1), 21(2), 33, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34, 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A, 36A(10), 36A(12)
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Tribunals and Commissions28 May 2025Allowed

SREI Equipment Finance Limited Vs Dadheech Infrastructures Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 21(1), 21(2), 33, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34, 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A, 36A(10), 36A(12)
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Tribunals and Commissions28 May 2025Allowed

M/s. State Bank Of India Vs M/s. Peejay Agro Foods Private Limited

National Company Law Tribunal · 2024 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 10A, 13, 14, 15 to 21, 17, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 May 2025Allowed

Raj Metal Industries Vs NDA Metaoxides Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1460

Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 8, 4, 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions28 May 2025

E Complex Pvt Ltd Vs Dojahan Trading Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1461

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 12, 56, 30(6), 14, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32 clauses (a) to (d), 32A
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Tribunals and Commissions28 May 2025Allowed

Sankalp Siddhi Developers Private Limited Through Its Resolution Professional Mr. Arun Bagaria Vs Sahyog Homes Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1462

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 6(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 May 2025Dismissed

Elsa Tenny & Anr.

National Company Law Tribunal · (2025) 05 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 99, 9, 66, 43, 44, 50Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Micro, Small and Medium Enterprises Development Act, 2006
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Tribunals and Commissions27 May 2025Allowed

Variman Fitness Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1441

Insolvency and Bankruptcy Code, 2016-Section 59(7), 53, 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 9(1), 30, 34, 38
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Tribunals and Commissions27 May 2025

Mr Navneet Kumar Gupta Vs Committee Of Creditors Of M/s Nagapatnam Power And Infratech Limited & Ors.

National Company Law Tribunal · (2025) 05 NCLT CK 1465

Insolvency and Bankruptcy Code, 2016-Section 10, 12A, 14, 29A, 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 13(2), 27, 30A, 35(1)(b), 35(2), 36(2), 37, 38, 38(1A), 39, 39(1), 39(4)Companies Act, 2013-Section 166(4)
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Tribunals and Commissions26 May 2025

Mr. Avil Menezes & Anr. Vs Topworth Urja & Metals Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1466

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 43 to 51, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions26 May 2025Dismissed

Jaypee Infratech Limited Vs Jaypee Healthcare Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(2), 8Companies Act, 2013
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Tribunals and Commissions26 May 2025Allowed

Ramesh Bokadia Vs Orbit Electomech India Pvt Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1467

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(b), 13, 14, 14(1), 17, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
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