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National Company Law Tribunal judgments, 2025

1,899 judgments · page 67 of 95

Tribunals and Commissions28 Apr 2025Allowed

Bank Of Maharashtra Vs Sawant Logistic Services Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1623

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

Neeraj Arora & Ors. Vs Real Tech Constructions Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1564

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(1), 7(2), 7(3), 7(3)(a), 7(5), 8, 8(1), 8(2), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy (Amendment) Act, 2020
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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 1624

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 4, 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 Commissions25 Apr 2025

Mr. Vekas Kumar Garg Vs M/s ConnectM Technology Solutions Pvt. Ltd. & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 9, 12(3), 14, 15(1)(c), 16(1), 22(1), 26(6A), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 31(2), 32A, 43, 45, 50, 53, 61(3), 66, 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 30(2), 35A, 36(1), 36A, 36B, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39(1A), 39(4), 40AIncome-tax Act, 1961-Section 281, 170, 56, 43, 28, 115JB, 79, 43CA, 45, 50C, 50CA
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Tribunals and Commissions25 Apr 2025Allowed

Payal Agarwal Vs Roopam Textiles Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 30(6), 31, 33, 33(1), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34, 34(2), 35 to 41, 52, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4, Chapter III
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Tribunals and Commissions25 Apr 2025Allowed

Nandish Sunilbhai Vin

National Company Law Tribunal · (2025) 04 NCLT CK 1625

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 12(2), 14, 33, 33(2), 33(5), 34, 34(4)(b), 35(1), 35 to 50, 52, 53, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 36A(1), 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32A
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Tribunals and Commissions25 Apr 2025Allowed

Ghatiki Akshay & Ors. Vs M/s Sahiti Infratec Ventures India Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1626

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8)(f), 3(12), 3(11), 13(2), 14, 15, 17, 18, 19, 20Real Estate (Regulation and Development) Act, 2016-Section 2 (d) and (zn)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Apr 2025Allowed

ARSEC (India) Limited Vs Zenica Performance Cars Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1594

Insolvency and Bankruptcy Code, 2016-Section 14, 15, 17, 18, 19, 19(2), 20, 21, 25, 25(2)(e), 32A, 32A(2), 33, 33(1), 33(2), 33(5), 33(6), 33(7), 34(7), 35(1), 45, 52, 60(5), 70, 233Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 12(2), 27, 32, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 15, 32, 32A
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Tribunals and Commissions25 Apr 2025Allowed

Narnarayan Infrastructure Private Limited Vs Essel Ahmedabad Godhra Toll Roads Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 5(20), 5(21), 9(5)(i), 14, 31(1), 33, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Apr 2025Allowed

Findoc Finvest Private Limited Vs AF Enterprises Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(7), 5(8), 7, 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, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions25 Apr 2025Allowed

Central Bank Of India Vs PCI Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1551

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 7, 7(5), 7(5)(a), 7(5)(b), 12A, 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(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions25 Apr 2025Partly Allowed

SREI Equipment Finance Limited Vs Acira Consultancy Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1628

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 7(5)(a), 14, 17, 25, 31(1), 31(3)(b), 33, 60(1), 60(5), 238, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 4(1), 11, 114
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Tribunals and Commissions24 Apr 2025

Mr. Kumar Raghavan Vs Gactel Turnkey Projects Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 21(2), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Sections 2(24), 28, 41, 56, 79, 147, 153A, 170, 281
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Tribunals and Commissions24 Apr 2025Allowed

Bank Of Maharashtra Vs I-Vantage India Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1630

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(b), 33(2), 34(8), 52, 35 to 50 and 52 to 54, Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016-Regulation 2B(1), 39BA(1)
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