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National Company Law Tribunal judgments, 2025

1,899 judgments · page 66 of 95

Tribunals and Commissions30 Apr 2025Allowed

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

National Company Law Tribunal · (2025) 04 NCLT CK 1546

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31(1), 43, 44, 45, 50 and 66, 47, 60(5)IBBI (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 Commissions29 Apr 2025

Vinod Tarachand Agrawal Vs Rakshit Ashwinbhai Patel & Ors

National Company Law Tribunal · (2025) 04 NCLT CK 1605

Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 60(5), 7, 19(2), 53, 43(4)(a)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions29 Apr 2025Allowed

J.P Financial Services Private Limited Vs Avadh Merchants Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 7, 7(3)(b), 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, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions29 Apr 2025Allowed

Srinivas Dande Vs M/s. HDB Financial Services Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1607

Insolvency and Bankruptcy Code, 2016-Section 94(1), 97, 99, 100, 105, 106, 112, 114, 114(1), 117, 119, 79(14)IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19SARFAESI Act, 2002
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Tribunals and Commissions29 Apr 2025Allowed

State Bank Of India Vs M/s. Shruthi Milk Products Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 5(8), 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 31, 33, 94Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions29 Apr 2025Allowed

Canara Bank Vs M/s SS Realtech Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1552

Insolvency and Bankruptcy Code, 2016-Section 7, 238A, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)Limitation Act, 1963-Section 18, Article 137 of the Schedule
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Tribunals and Commissions29 Apr 2025Allowed

Mrs. Aruna Kanchana Vs M/s. HDB Financial Services Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 79(14), 94(1), 97, 99, 100, 105, 106, 112, 114, 114(1), 117, 119IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19SARFAESI Act, 2002
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Tribunals and Commissions29 Apr 2025

M/s. Bisco Metal & Power Private Limited Vs M/s. Sova Stores & Spares Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1563

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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Tribunals and Commissions29 Apr 2025Allowed

Seeta Neeraj Shah Vs ICICI Bank Ltd. & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1611

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(8)(i), 12-A, 20Banking Regulation Act, 1949-Regulation 35-AIndian Contract Act, 1872-Section 126, 128
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Tribunals and Commissions28 Apr 2025Allowed

Indusind Bank Limited Vs Supermak Foils Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1612

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 10A, 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 4, 4(3), 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Apr 2025Allowed

Auto Friction Components India Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1613

Insolvency and Bankruptcy Code, 2016-Section 54, 7IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 41(1), 45ACompanies (Transfer of Pending Proceedings) Rules, 2016-Rule 5
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Tribunals and Commissions28 Apr 2025Allowed

Bharath Tubes & Tin Printers Vs M/s. BTT Industries Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1614

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 21, 21(2), 22(3)(a), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(3), 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions28 Apr 2025Allowed

M/s Vidres India Ceramics Pvt. Ltd Vs M/s. Blizzard Ceramica LLP

National Company Law Tribunal · (2025) 04 NCLT CK 1616

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7(3)(b), 8, 9, 9(3)(b), 9(3)(c), 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions28 Apr 2025Allowed

Kaliber Associates Private Limited Vs Allied Realbuild Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1617

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 33(2), 7, 21, 22(2), 19(2), 25(2)(g), 34(4)(b), 34(2), 14, 33(5), 52, 33(7), 35(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2), 13(2)(d), 17(1), 36A(1), 36A, 36, 39BA, 39C
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Tribunals and Commissions28 Apr 2025Allowed

M/s. Wipro Ltd. Vs M/s. Avesthagen Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1618

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(5)(2)(d), 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions28 Apr 2025Allowed

HDFC Bank Ltd Vs M/s Nilshikhaa Projects Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 10A, 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 4, 4(3), 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Apr 2025Partly Allowed

M/s. Prudential Ammana Sugars Limited Vs M/s. Trident Sugars Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 25(e), 60(5), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons Regulations, 2016)-Regulation 6, 12, 12(1), 13, 13(1B), 13(1C), 13(1)(1B)
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