CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 7 of 95

Tribunals and Commissions28 Nov 2025

Punjab National Bank Vs OGD Services Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2104

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(5), 34(1), 52, 60(5), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 4(2)(b)
Read judgment
Tribunals and Commissions28 Nov 2025Allowed

Krishkan Investment Private Limited Vs Rajat Commercial Enterprises Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2105

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 21(1), 29A, 30, 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(f), 30(2)(A) to 30(2)(f), 30(6), 31, 31(1), 32A, 43, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 31A, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to (e), 38(4), 39(4)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions27 Nov 2025Allowed

M/s. Indian Bank Vs M/s. SSJV Projects Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2092

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 60(5), 35, 33, 12, 56, 30(6), 31, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45(3), 15
Read judgment
Tribunals and Commissions27 Nov 2025Allowed

Eshakti.com Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2106

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 15, 14, 33(5), 33(7), 35(1), 30(4), 30(6), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 6, 36AInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
Read judgment
Tribunals and Commissions27 Nov 2025Allowed

Victory Electricals Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2108

Insolvency and Bankruptcy Code, 2016-Section 9, 53, 54, 65IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(a), 5(1)(b), 5(1)(e), 12, 13, 15, 31(2), 31A, 34, 35(2), 36, 37, 41(1), 42(2), 45(3), 45A
Read judgment
Tribunals and Commissions27 Nov 2025

J.K Sons Impex Private Limited Vs Nectar Prints Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2109

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 32A, 53, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Axis Bank Limited Vs Yashwant Dugdh Prakriya Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2110

Insolvency and Bankruptcy Code, 2016-Sections 7, 60(5)(a), 10A, 4, 9, 10, 7(1), 7(2), 7(5), 7(5)(a), 3(6), 3(11), 3(12), 5(7), 5(8), 5(21), 8, 8(1), 8(2), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Mrs Parthiban Uma Sankari Vs KG Denim Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2111

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872
Read judgment
Tribunals and Commissions26 Nov 2025

M/s Oriental Bank Of Commerce Vs M/s Bindal Sponnge Industries Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2112

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, sub-section (2) of section 21, 25(1), 25(2)(b), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 53, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 38(1), 38(1)(a), 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), 38(4), 39(4)Factories Act
Read judgment
Tribunals and Commissions26 Nov 2025Dismissed

Primus Insolvency Resolution & Valuation Pvt. Ltd. Vs Girdhari International Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2113

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19(2), 29A, 30(2), 30(4), 30(5), 30(6), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35 to 50, 39C, 43, 45, 50, 53, 60, 60(5), 61, 62, 66, 74Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Vinayaka Alloys Private Limited Vs Annam Steels Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2115

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 9(3), 9(5), 9(5)(i), 8, 8(2)(a), 5(8)(f), 5(21), 16(3)(a), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions26 Nov 2025

Canara Bank Vs P.R Commerce Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2089

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 16, 18, 20, 23, 30(2), 29A, 53, 30(2)(a), 19(2), 45, 25(h)(2), 25(2)(h), 30(1), 30(4), 31(1), 32A, 32A(1), 14, 29(2), 25(2)(b), 25(1), 60(5), 60(6), 31(4), 21(2), 18(f)(vi), 20(1), 240A, 32-AInsolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 37, 38, 39, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 27, 35(2), 36B(4A)Companies Act, 2013-Section 2
Read judgment
Tribunals and Commissions26 Nov 2025Dismissed

Mrs. Neha Bhasin

National Company Law Tribunal · (2025) 11 NCLT CK 2116

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 14, 19(2), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35 to 50, 39C, 43, 45, 50, 52, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017 (Ord. 7 of 2017)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Canara Bank Vs M/s. Galaxy Constructions And Contractors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2117

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(6), 3(11), 3(12), 238-A, 7(3)(a), 7(5)(a), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 1Limitation Act, 1963-Sections 18, 19
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Anirudh Aapt Private Limited Vs CMYK Health Boutique Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2118

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 215, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions25 Nov 2025

Mr. Ravi Sethia Vs Ashdan Properties Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2119

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 32A, 43, 45, 47, 49, 50, 61(3), 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions25 Nov 2025Allowed

The South Indian Bank Limited Vs Sen Holding Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2068

Insolvency and Bankruptcy Code, 2016-Section 5 Clause (7), 5 Clause (8), 7, 7(1), 7(2), 7(3)(a), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1)(a), 17, 18, 19, 20, 21, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Companies Act, 1956
Read judgment