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National Company Law Tribunal judgments, 2025

1,899 judgments · page 60 of 95

Tribunals and Commissions26 May 2025Allowed

M/s APCO Motors Vs M/s PSR Metals Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(3)(b), 9(5)(i), 13, 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)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 Commissions23 May 2025Allowed

Shresth Detective And Securities Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 10, 5(a), 7, 11, 13, 14(1), 14(2) to 14(3), 14(4), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Regulation 7, Rule 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions23 May 2025Disposed Of

Chainalytics Services Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1430

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, 34, 38Companies Act, 1956
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Tribunals and Commissions23 May 2025

Evernote Technologies India Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1470

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 9, 14(3)(b), 30, 37(1)(b), 38(1), 38(2), 38(3)Companies Act, 2013
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Tribunals and Commissions23 May 2025

Himanshu Paper Private Limited Vs Kagaz Print N Pack India Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1471

Insolvency and Bankruptcy Code, 2016-Section 12, 9, 60(5), 12A, 33(1)(a), 33, 56, 30(6), 31, 21(1), 32(1), 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions23 May 2025Allowed

M/s. AKG Shuttering Pvt. Ltd. Vs M/s. APM Design Build Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1444

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8(1), 8, 9(3)(a), (b) and (c), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions23 May 2025

Ms. Sharad S. Heda & Anr. Vs M/s. Unishire Lifestyle Dwellings LLP

National Company Law Tribunal · (2025) 05 NCLT CK 1412

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 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(4)(a), 30(4)(b), 30(6), 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16A (2), 27, 36B (4A), 38 (1), 38 (1A), 38 (1B), 38 (2), 38 (2)(a), 38 (2)(c), 38 (3), 38 (3)(a), 38 (3)(b), 38 (3)(c), 38 (3)(d), 38 (3)(e), 39, 39 (2), 39 (3)(a), 39 (4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions22 May 2025

Indian Bank Vs Bostin Engineers Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 13(1)(b), 25(2)(h), 29, 30(2)(a), 30(2)(b), 31, 31(4), 32A, 29A, 240A, 66, 14, 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1), 36, 36(2)(a) to (1), 36(4), 36B(4A), 38, 39, 39(4)Income Tax Act-Section 56, 50 CA
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Tribunals and Commissions22 May 2025Allowed

Gokul Sai Udyog LLP Vs Katyani Natural Resources Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 7(1), 8, 9, 65, 14, 31(1), 33, 13, 7(3)(b), 15, 17, 18, 19, 20, 21, 7(5)(a)Limitation Act-Section 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)
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Tribunals and Commissions22 May 2025Allowed

Mr. Yatin Jindal Vs Pomergranate Coaters Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 22(2), 22(3)(b), 33(1)(a), 33(2), 33(2) read with sub-clause (i) of clause (b), 33(5), 34(2), 34(4)(b), 35(1), 52, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 13, 32, 32ACIRP Regulation-Regulation 2(ha)
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Tribunals and Commissions21 May 2025Dismissed

Vyom Mines and Minerals Private Limited Vs Kamper Concast Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 2B
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Tribunals and Commissions21 May 2025Allowed

M/s Stratvisors Private Limited Vs M/s Source Dot Com Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1402

Insolvency and Bankruptcy Code, 2016-Section 5(20), 8(1), 8(2), 8(2)(a), 9, 9(5)(ii)(d), 10A, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 18
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Tribunals and Commissions19 May 2025Allowed

Bank Of India Vs M/s Pashupati Dairies Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1474

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 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-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 May 2025Allowed

Indo Austrian Business Forum

National Company Law Tribunal · (2025) 05 NCLT CK 1475

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)(i), 59(4), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 14(3)(c), 37, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions16 May 2025Allowed

Craftea Cafe India Private Limited Vs Star Facilities Management Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1476

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 4(1), 13(2), 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 4, 4(1), 9(1)Companies Act, 1956
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