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National Company Law Tribunal judgments, 2025

1,899 judgments · page 70 of 95

Tribunals and Commissions09 Apr 2025Allowed

CS Sunil Nanal Vs Dafater Consultants Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Section 59(1), 59(3), 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 34, 37, 38, 41Companies Act, 2013
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Tribunals and Commissions09 Apr 2025

Nirmal Ujjwal Credit Co-operative Society Ltd. Vs Mr. Ravi Sethia

National Company Law Tribunal · (2025) 04 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(c), 29A(e), 29A(j), 30(2)(c)Companies Act, 2013-Section 92(1), 92(4), 96(1), 164(2), 164(2)(a), 164(2)(b), 248, 248(2), 250Multi-State Co-operative Societies Act, 2002-Section 11, 11(7), 19, 19(1), 64, 64(d), 65 to 68
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Tribunals and Commissions09 Apr 2025Allowed

Kerala State Industrial Development Corporation Limited Vs Accurarch Acrylics Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations 2016-Regulation 6
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Tribunals and Commissions09 Apr 2025

Canara Bank Vs Anish B. Doshi

National Company Law Tribunal · (2025) 04 NCLT CK 1675

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 Commissions09 Apr 2025Allowed

Axis Trustee Services Limited Vs Rivaaz Trade Ventures Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 7(1), 7(5)(a), 9, 10, 10A, 14, 17, 25, 31(1), 33, 60(5), 76Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Apr 2025Allowed

Axis Trustee Services Limited Vs Future Ideas Company Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 3, 4, 5(8), 7, 7(1), 7(3)(b), 7(5)(a), 9, 10, 10A, 13, 14, 17, 25, 31, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Second Amendment) Act, 2020
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Tribunals and Commissions09 Apr 2025Allowed

Axis Trustee Services Limited Vs Rivaaz Trade Ventures Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(5)(a), 9, 10, 10A, 14, 17, 25, 31(1), 33, 60(5), 76, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Apr 2025Allowed

M/s Raghuvanshi Cotton Ginning & Pressing Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1682

Insolvency and Bankruptcy Code, 2016-Chapter III, Section 9, 13, 14, 15, 15(1)(c), 16(1), 21, 21(1), 22(1), 26(6A), 30(6), 31(1), 33, 33(2), 33(5), 34, 34(4)(b), 35(1), 35 to 50, 52, 53SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 39(4), 39B, 39BA, 39C, 39D, 40A
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Tribunals and Commissions08 Apr 2025Disposed Of

ABIS Exports (India) Private Limited Vs Jassi Properties And Construction Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1576

Insolvency & Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 29, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27(1), 36, 36A, 36A(10), 36A(12), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)Companies Act, 2013-Section 2(60)
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Tribunals and Commissions08 Apr 2025Allowed

Horizon Commtrade Limited Vs Jasmine Commodities Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1573

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)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Apr 2025

IDBI Trusteeship Service Ltd. Vs Santur Infrastructures Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 7, 65, 60(5), 4, 5(8)(c), 5(8), 3(12), 3(11), 14(1), 14(2), 14(3), 14, 13(2), 17, 15, 18, 20, 21, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), Regulation 8(A)(2)Arbitration and Conciliation Act, 1996-Section 8, 9Negotiable Instrument Act-Section 138
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