CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 68 of 95

Tribunals and Commissions24 Apr 2025Allowed

Srivenkateshwar Tradex Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1631

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 21(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34, 34(1), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13
Read judgment
Tribunals and Commissions24 Apr 2025Allowed

M/s Bakliwal Vyapaar Pvt. Ltd. Vs M/s Sibri Traders Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1559

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act-Section 128
Read judgment
Tribunals and Commissions24 Apr 2025Allowed

Jana Small Finance Bank Limited Vs Brandscale Innovations Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1633

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 4, 14, 31(1), 33, 17, 25, Chapter VII of Part IINegotiable Instruments Act, 1881-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions23 Apr 2025

Mohit Chawla Vs Compact Capital Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Sections 14, 14(1)(b), 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 31, 31(1), 31(2), 31(4), 33(2), 43, 43(2), 45, 49, 50, 53, 53(1), 60(5), 66, 66(1) and 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 19(2), 35, 35A, 36A(1), 36A(2), 36A(12), 36B(4A), 37, 37(1), 38, 38(1), 38(1)(A), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2) and 39(4)Income Tax Act-Section 281
Read judgment
Tribunals and Commissions23 Apr 2025Dismissed

Bank Of Baroda Vs Bijal S Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1634

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 3(11), 3(12)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)Indian Contract Act, 1872-Section 126
Read judgment
Tribunals and Commissions23 Apr 2025Allowed

M/s International Electricals Vs Aryan Electricals Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1636

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 14, Sub-Section (1) of Section 14, Sub-Section (1) of Section 31, 33, 13, 17Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions23 Apr 2025Allowed

Mr.Piyush Kishanlal Jani

National Company Law Tribunal · (2025) 04 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Section 10, 53, 54, 54(1), 59(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 10, 12, 13, 30, 31A, 34, 45, 46(2)
Read judgment
Tribunals and Commissions23 Apr 2025

State Bank Of India Vs Shri Hitesh Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95 to Section 99, 97, 97(6), 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)
Read judgment
Tribunals and Commissions23 Apr 2025Allowed

Miller Traders Private Limited Vs Dahisar Traders Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1553

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Read judgment
Tribunals and Commissions23 Apr 2025

State Bank Of India Vs Shri Chirag Rayshi Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1639

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)
Read judgment
Tribunals and Commissions23 Apr 2025

State Bank Of India Vs Shri Suresh L. Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1641

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 94, 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)
Read judgment
Tribunals and Commissions23 Apr 2025Dismissed

Canara Bank Vs Ramgopal Agrawal

National Company Law Tribunal · (2025) 04 NCLT CK 1642

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 95(4)(b), 3(11), 3(12), 96(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 3(1)(e)SARFAESI Act, 2002-Section 13(2), 13(4)
Read judgment
Tribunals and Commissions22 Apr 2025Allowed

Canara Bank Vs Lare FIBC And Energies Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1644

Insolvency & Bankruptcy Code, 2016-Sections 14, 19(2), 33, 33(2), 33(5), 33(7), 34, 35(1), 43, 45, 50, 66; Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Read judgment
Tribunals and Commissions22 Apr 2025Allowed

M/s. Kling Enterprises India Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Section 10, 22, 53, 54, 59(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3)(a), 13, 15, 34, 45, 8, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(3B)
Read judgment
Tribunals and Commissions22 Apr 2025Allowed

Capacit’e Infraprojects Limited Vs Epitome Residency Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 4(1), 14, Sub-Section (1) of Section 14, sub-section (1) of section 31, 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
Read judgment