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National Company Law Tribunal judgments, 2025

1,899 judgments · page 6 of 95

Tribunals and Commissions02 Dec 2025Allowed

AMD Industries Limited Vs M/S VHV Beverages Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2291

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 13, 14, 19(2), 21(1), 25(i), 28, 29, 29A, 30, 30(1), 30(2), 30(2)(d), 30(2)(e), 30(3), 30(4), 31(3)(a), 32, 33, 33(2), 33(5), 33(7), 34, 34(2), 34(4)(b), 35(1), 52, 53, 61, 61(3), 62, 233Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 35, 35(1)(b), 36A, 36(1)(4), 38, 38(3)(b), 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions02 Dec 2025Allowed

M/s. ROOFCO Trading Company Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2101

Insolvency and Bankruptcy Code, 2016-Section 4, 7(7)(a), 10, 10(3)(b), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions02 Dec 2025Allowed

ICICI Bank Limited Vs Anuj Textiles Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2133

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 13(3A)
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Tribunals and Commissions01 Dec 2025Allowed

State Bank Of India Vs M/s. Suratgarh Bikaner Toll Road Company Pvt. Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2096

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions01 Dec 2025Allowed

M/s Arora Iron & Steel Rolling Mills Private Limited Vs M/s JKEW Forgings Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2089

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 6, 7, 7(1), 7(5), 8, 8(2)(a), 9, 9(3)(b), 9(5)(i), 10, 10A, first proviso to Section 10A, 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, Part II, proviso to Section 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions28 Nov 2025Allowed

M/s. Canara Bank Vs M/s. Mansarovar Pearls (India) Pvt Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2217

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 14(1), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Nov 2025

Mr. Rahul Jindal Vs Committee Of Creditors Of Sinnar Thermal Power Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2218

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(1), 25(2)(b), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 38(2), 43 to 67, 45, 49, 53, 53(1), 60(5), 66, 188, 196, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35, 36A(1), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38 (IB), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 38(5), 39, 39(1), 39(1)(a), 39(4)Companies Act, 1956
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Tribunals and Commissions28 Nov 2025Allowed

Integrated Batteries India Private Limited Vs M/s. Mainframe Energy Solutions Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2097

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14, 15, 17 & 18, 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 33, 38(2), 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions28 Nov 2025

Mukesh Verna Vs Chirag Pittie & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2098

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 66(2), 67, 7, 43, 45, 50, 60, 94, 95Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions28 Nov 2025Allowed

Prudent ARC Limited Vs Crew B.O.S. Products Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2101

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Companies Act, 2013-Section 434, 434(1)(c)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Nov 2025Allowed

M/s. Indo Spirits Vs Chanmeet Leasing and Finance Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2102

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 9(5)(ii)(d), 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 6, 5, 5(2)Indian Partnership Act, 1932-Section 59, 69, 69(2)
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Tribunals and Commissions28 Nov 2025Partly Allowed

M/s. Omkara Asset Reconstruction Pvt Ltd Vs Priyaranjani Fibers Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2103

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31, 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)NCLT Rules, 2016-Rule 50
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