Tribunals and Commissions09 May 2025
ICICI Bank Limited Vs Mercator Limited & Ors.
National Company Law Tribunal · (2025) 05 NCLT CK 1493
IBC, 2016-Section 7Liquidation Regulations-Regulation 31A, 31A (11)
COURT ARCHIVE
National Company Law Tribunal judgments, 2025
1,899 judgments · page 62 of 95
Tribunals and Commissions09 May 2025Allowed
Hemraj Choudhary Vs Rattan Spirit Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1418
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5), 14, 14(1) (a), (b), (c) & (d), 14(3), 31, 33, 16(5), 17, 18, 13 (1) (b), 15Companies Act, 2013-Section 128Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions09 May 2025Dismissed
Kuldeep Kumar Conatractors Vs M/s. NBCC (India) Pvt. Ltd.
National Company Law Tribunal · (2025) 05 NCLT CK 1494
Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions09 May 2025
M/s Unified Credit Solutions Private Limited Vs M/s D S Home Construction Pvt. Ltd.
National Company Law Tribunal · (2025) 05 NCLT CK 1495
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 4(1), 5(21), 5(20), 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 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Tribunals and Commissions09 May 2025Allowed
M/s Bajrang Devcon Private Limited Vs M/s Siwon Agri Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1529
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions09 May 2025Allowed
Transrail Lighting Limited Vs Zapdor Engineering Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1530
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 5(8)(f), 7, 7(3)(b), 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 4Negotiable Instruments Act, 1881-Section 138, 441
Tribunals and Commissions09 May 2025Dismissed
Sunil Chopra Vs CAPL Hotels And Spa Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1531
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(a), 7(5), 5(8), 5(8)(a), 5(8)(b), 5(8)(f), 5(24), 3(12), 3(33)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Limitation Act, 1963-Section 18, Articles 19 and 21
Tribunals and Commissions09 May 2025
M/s Cosmo World Vs M/s Victory Electric Vehicles International Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1532
Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 5(21), 8(1), 4, 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 5(1), 6, Form 3Companies Act, 2013
Tribunals and Commissions09 May 2025Allowed
Central Bank of India Limited Vs M/s. SVP Textiles Ventures Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1533
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Bankers Book of Evidence Act, 1981
Tribunals and Commissions09 May 2025
Fashion Suitings Private Limited Vs Shriya Overseas Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1544
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 5(8)(b), 7, 7(3)(b), 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 4Insolvency and Bankruptcy Board of India (CIRP) Regulations, 2016-Regulation 8(2)(a), 8(2)
Tribunals and Commissions09 May 2025
Dukhbhanjan Singh Vs Iworld Digital Solutions Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1534
Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 3(12), 5(7), 5(8), 4(1), 7(3)(b), 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 4IBBI Regulations, 2016-Regulation 6(1)
Tribunals and Commissions09 May 2025Allowed
Jaiprakash Associates Limited Vs Fairstreet Sports Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1446
Insolvency and Bankruptcy Code, 2016-Sections 3(11), 4, 8, 9, 9(3)(b), 9(5)(i), 11 (with Explanation II and Explanation III), 13, 13(1)(c), 14, 14(3), 15, 17, 17(2)(a), 18, 20, 21, 22(2), 25(2)(b), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions09 May 2025Allowed
Fortune Marketing Vs M/s MDM Televentures Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1416
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 5(21), 8(1), 14, 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 5(1), Form 3Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2)(b)(i) and (ii), 6, 4(2)
Tribunals and Commissions09 May 2025Dismissed
Saina Global Inc. Vs Aryan Higher Study Consultants Pvt. Ltd.
National Company Law Tribunal · (2025) 05 NCLT CK 1411
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 3(1)(d)Companies Act, 1956
Tribunals and Commissions09 May 2025Allowed
Kiranakart Technologies Pvt. Ltd. Vs Hyretail Technologies Pvt. Ltd.
National Company Law Tribunal · (2025) 05 NCLT CK 1401
Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 8, 9(3)(b), 4, 9(5)(i), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions08 May 2025Allowed
Mr. Dinesh Gopal Mundada
National Company Law Tribunal · (2025) 05 NCLT CK 1535
Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 8, 10Income-tax Act, 1961-Section 178
Tribunals and Commissions08 May 2025Allowed
M/s. Urban Farmart India Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1536
Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 15, 21(7), 33(2), 34(4)(b), 34(8), 35 to 50 and 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6, 35Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
Tribunals and Commissions08 May 2025Allowed
Raj Radhe Finance Limited Vs Shrinathji Spintex Pvt Ltd
National Company Law Tribunal · (2025) 05 NCLT CK 1537
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 14, 14(1) clauses (a) to (d), 14(2) to 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions08 May 2025Allowed
Irabati Tie-Up Private Limited Vs ARK Industries Private Limited
National Company Law Tribunal · (2025) 05 NCLT CK 1538
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 29A, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions08 May 2025Allowed
Gujarat Metal Rolling Mills Vs Bhanu Cosmetics Packaging Pvt Ltd
National Company Law Tribunal · (2025) 05 NCLT CK 1539
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238A, 5(21), 4, 9(5)(i), 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137