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National Company Law Tribunal judgments, 2025

1,899 judgments · page 61 of 95

Tribunals and Commissions16 May 2025Allowed

Central Bank of India Vs M/s Worlds Window Exim Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1477

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(11), 3(12), 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions16 May 2025Allowed

Creative Capital Services Limited Vs Emm Bee Fincap Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1479

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 5(8), 4(1), 8, 8(1), 8(2), 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)Companies Act, 1956
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Tribunals and Commissions16 May 2025Allowed

State Bank Of India Vs Abhijeet Ferrotech Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1480

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(11), 3(12), 238-A, 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013-Section 419
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Tribunals and Commissions14 May 2025Allowed

Kalyan Toll Infrastructure Privtae Limited Vs Premshree Prime Properties Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1484

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 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(6), 31, 31(1), Proviso to Section 31, 43, 45, 47, 49, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 1956
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Tribunals and Commissions14 May 2025Allowed

Tata Capital Limited Vs Glory Furnishers Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 52, Chapter IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 4(2)(b), 32 clause (e), 32 clause (f), 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D
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Tribunals and Commissions14 May 2025

M/s. Veertam Comtrade Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1485

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, Subsection (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013
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Tribunals and Commissions13 May 2025

Rajeev Lochan Vs RG Residency Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1487

Insolvency and Bankruptcy Code, 2016-Section 54L, 54K(15), 29A, 54C, 54-I, 54(K)(1), 54I(2), 54K(4), 30, 53, 31(4), 31, 14, 54E, 31(1), 32AInsolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 49, 19, 20, 24, 25, 28, 45, 49(1)Income Tax Act, 1961-Section 79, 79(2)(c)
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Tribunals and Commissions13 May 2025Disposed Of

Kanhaiya Power Private Limited Vs Tirupati Properties And Investment Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1431

Insolvency & Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30(1), 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(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27(1), 35, 36, 36A(10), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)Companies Act, 2013-Section 2 (Clause (60))
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Tribunals and Commissions13 May 2025Allowed

State Bank Of India Vs Shree Bankey Behari Exports Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1488

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 22(2), 25, 25(2)(g) to (i), 30(4), 33(1)(a), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35, 35(1), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions13 May 2025Allowed

M/s Shubhangi Papers Pvt Ltd Vs M/s Ambika Décor Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 8(2), 9(3)(b), 9(3)(c), 10A, 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 10(1)NCLT Rules, 2016-Rules 23, 26
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Tribunals and Commissions09 May 2025

Mr. Mujahid Vs U P Bone Mills Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1490

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 9(1) & (2), 8, 7, 65, 66, 3(8), 5(21), 2(24)Central GST Act, 2017-Section 70IBBI (CIRP) Regulations, 2016-Regulation 2B, 7(2)
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