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National Company Law Tribunal judgments, 2025

1,899 judgments · page 65 of 95

Tribunals and Commissions02 May 2025Allowed

Mr. Pranav Damania Vs Income Tax Department

National Company Law Tribunal · (2025) 05 NCLT CK 1409

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 15, 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(2)(f), 53, 32A, 43, 47, 49, 50, 66, 14, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 38(1), 38(1A), 38(2)(d), 38(3)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3) & (4), 37, 38, 31ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions01 May 2025Allowed

L&T Finance Limited Vs Tikona Infinet Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1501

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 7(5), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9
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Tribunals and Commissions01 May 2025Allowed

K.G Gurusamy Vs Harshitha Hospitals Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1502

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 May 2025Allowed

L&T Finance Limited Vs Tikona Infinet Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1503

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 7(5), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9
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Tribunals and Commissions01 May 2025

PSV Consultants Vs Smart I Security & Automation Pvt. Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1504

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(6), 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions01 May 2025Allowed

M/s. Ranjit Agencies Vs M/s. P.S.T.S Logistics Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1505

Insolvency and Bankruptcy Code, 2016-Section 9, 5(8), 15, 17, 18, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 May 2025Dismissed

M/s Pinnacle Piling (India) Private Limited Vs Mr. Padmakumar K C

National Company Law Tribunal · (2025) 05 NCLT CK 1414

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 24(5), 21National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 31A, 31A(1), clause (12) of Para 1 of Schedule I
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Tribunals and Commissions30 Apr 2025

Sudhar Industries Vs Dhara Technosystem LLP

National Company Law Tribunal · (2025) 04 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Prevention of Money Laundering Act, 2002
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Tribunals and Commissions30 Apr 2025

Jindal Stainless Limited Vs Singhal Strips Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 9, 30(4), 31, 30(2), 188, 196, 61, 61(3), 62, 60(5), 53, 53(1), 29A, 25(1), 25(2)(b), 14, 43, 45, 49, 50, 66, 31(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B(4A), 38(1), 38(1A), 38(1B), 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)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions30 Apr 2025Allowed

Mueller Prost Shared Services Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34(1), 35, 38, 41(3)Companies Act, 2013
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Tribunals and Commissions30 Apr 2025

M/s Micro Capitals Private Limited Vs Mr. Dharamveer Singh Shekhawat

National Company Law Tribunal · (2025) 04 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions30 Apr 2025Allowed

M/s.V.N.Commercial Corporation Vs M/s. Shree Rudra Shakti Industries Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1554

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1), 43, 44, 45, 47, 50, 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions30 Apr 2025

Anil Kohli Vs Excise And Taxation Department

National Company Law Tribunal · (2025) 04 NCLT CK 1556

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 18, 18(f), 25, 28, 29, 53National Company Law Tribunal Rules, 2016-Rule 11SARFAESI Act, 2002-Section 13
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