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National Company Law Tribunal judgments, 2025

1,899 judgments · page 63 of 95

Tribunals and Commissions08 May 2025Allowed

IDBI Bank Limited Vs Cheema Spintex Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 30, 30(2), 33(1), 33(1)(b)(ii), 33(2), 33(5), 34, 34(1), 34(2), 34(4)(b), 35(1), 52, 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B(1), 6, 39B, 39BA, 39C, 39D
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Tribunals and Commissions08 May 2025Dismissed

Pap Coat (India) Private Limited Vs Mr. Iqbal Singh Gandhi

National Company Law Tribunal · (2025) 05 NCLT CK 1540

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 12(3), 14, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(2), 33, 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 31A, 36B, 36B(4A), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions08 May 2025Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Parallax Décor Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2)(d), 14, 30(6), 33(1)(a), 33(2), 33(7), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtors) Regulations, 2016-Regulation 17(1), 36A(1), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 12
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Tribunals and Commissions08 May 2025Disposed Of

Kiran Martin Golla Vs Committee Of Creditors Of Through Shinhan Bank & Anr.

National Company Law Tribunal · (2025) 05 NCLT CK 1542

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 49, 53, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35, Regulation 36, 37, 38, 38(1), 38(1A), 38(1B), 38(3), 38(4)(c), 39, 39(4)Companies Act, 2013-Section 140
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Tribunals and Commissions08 May 2025Allowed

Athena Construction Private Limited Vs M/S Parorch Developers LLP

National Company Law Tribunal · (2025) 05 NCLT CK 1543

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4(1), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8(2)
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Tribunals and Commissions08 May 2025Allowed

Ankit Goel Vs Parallax Décor Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1519

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2)(d), 14, 30(6), 33(1)(a), 33(2), 33(7), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtors) Regulations, 2016-Regulation 17(1), 36A(1), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 12
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Tribunals and Commissions08 May 2025Allowed

IDBI Bank Limited Vs Cheema Paper Mills Pvt. Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1442

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 7, 13, 34, 34(1), 34(4)(b), 30, 30(2), 53, 34(2), 14, 33(5), 52, 35(1), 33(1)(b)(ii)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 2B(1), 39B, 39C, 39D, 39BA
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Tribunals and Commissions08 May 2025Allowed

De’s Technico Limited Vs Indus Projects Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1521

Insolvency and Bankruptcy Code, 2016-Section 3(1), 7, 8, 9, 10, 10A, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 18(1), 31
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Tribunals and Commissions07 May 2025

Bhrugesh Amin Vs Nazara Technologies Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1524

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25, 25(2)(h), 29A, 29A(b), 29A(c), 29A(g), 29A(h), 30, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 43(2), 45, 47, 49, 50, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 31A, 35, 36B(4A), 37, 38, 38(1-A), 39, 39(4)
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Tribunals and Commissions07 May 2025Allowed

King's Worldwide India Centre Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(7), 59(b)(ii)Companies Act, 2013-Section 8, 137(1), 92(4), 448, 449Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 38, 41
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Tribunals and Commissions07 May 2025

State Bank Of India Vs M/s Nexgen Laminators Private Limited

National Company Law Tribunal · 2023 INSC 1056

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 15, 21(1), 21(2), 25(2)(h), 25(2)(j), 29A, 29A(c), 29A(g), 29A(h), 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), 31(4), 32A, 43, 43(2), 43(2)(b), 43(4)(b), 44, 45, 50, 53, 53(1), 66, 240, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 31(A)(1), 34A, 34(B)(4), 35A, 36A(10), 36B, 36B(4A), 37(1), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 39, 39(1), 39(1A), 39(2), 39(3), 39(4), 40, 40CIncome Tax Act, 1961-Section 41, 79(2), 170
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Tribunals and Commissions06 May 2025

Mr. Sachin Dinkar Bhattbhatt

National Company Law Tribunal · (2025) 05 NCLT CK 1526

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 43, 45, 50, 66IBBI Regulations, 2016-Regulations 35A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38A, 39(4)Income Tax Act, 1961
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Tribunals and Commissions06 May 2025Allowed

IDBI Bank Limited Vs M/s GVK Energy Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1528

Insolvency and Bankruptcy Code, 2016-Sections 3(8), 3(12), 4, 5(8), 5(8)(i), 7, 10A, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 31, 60(2), 238ALimitation Act, 1963-Article 137, Sections 18, 19Indian Contract Act, 1872-Sections 25(3), 128
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Tribunals and Commissions06 May 2025

Modilal Dhanraj Pamecha Vs IDBI Bank Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1527

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 60(5), 66, 54NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 12, 45, 45(3)
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Tribunals and Commissions06 May 2025

IDBI Bank Limited Vs Aldiam Motors Private Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1506

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(8), 7(5), 4, 10A, 7(2), 14, 14(1), 31, 33, 14(2), 14(3), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022-Section 13(2)
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