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National Company Law Tribunal judgments, 2025

1,899 judgments · page 71 of 95

Tribunals and Commissions08 Apr 2025Allowed

Samruddhi Health Care Vs Surabhi Hospital Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1684

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 5(21), 4(1), 14, 31, 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 16, 17
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Tribunals and Commissions08 Apr 2025Dismissed

Farukhi Glass Industries Vs Boutique Spirits Brands Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1558

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 9, 9(2), 9(3)(b), 9(5), 9(5)(c), 60(3)(b)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a)IBBI (CIRP) Regulation, 2016-Regulation 2B
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Tribunals and Commissions08 Apr 2025

Mr. V. Sadhasivam Vs Mr. S. Ashok

National Company Law Tribunal · (2025) 04 NCLT CK 1685

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(4), 95(5), 97(6), 98, 99, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions08 Apr 2025Disposed Of

Jiangsu Yinhe Electronics Company Limited Vs Madurai Krishna Network Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1686

Insolvency & Bankruptcy Code, 2016-Section 9, 12A, 14, 25(2)(b), 25(2)(h), 29A, 30, 30(2), 30(2)(e), 30(4), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196, 238, 240AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 32, 34B, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4), Schedule IICompanies Act, 2013-Chapter XV, Section 140, 164(2), 167
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Tribunals and Commissions07 Apr 2025

Girish Siriram Juneja Vs Osian's Connoisseurs Of Art Pvt. Ltd. & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1687

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 13, 14, 15, 15(1)(c), 16(1), 21(2), 22(1), 25, 26(6A), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 66Insolvency 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, 36(1), 36(4A), 36A, 36B, 37, 38, 38(1A), 39, 39(4), 40, 40ACompanies Act
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Tribunals and Commissions07 Apr 2025

Canara Bank Vs Sachin Goyal

National Company Law Tribunal · (2025) 04 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95-100, 95-99, 97(5), 99, 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Apr 2025

Goenka Business & Finance Ltd Vs Dharti Proteins Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1689

Insolvency and Bankruptcy Code, 2016-Section 12(2), 60(5), 12(3)NCLT Rules, 2016-Rules 11, 15, 51, 153IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40C
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Tribunals and Commissions07 Apr 2025Allowed

Indore Fire Bricks Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1690

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8), 59(7) to (9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 14(3)(c), 34(l), 38, 38(3), 41Companies Act, 1956
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Tribunals and Commissions07 Apr 2025

Global Wind Infrastructure And Services Private Limited & Ors. Vs AAA Facilities Private Limited & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1691

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(4), 30(6), 31(1), 43, 45, 50, 53, 53(1), 66, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 37(1), 37(c), 37(d), 37(f), 37(h), 37(i), 37(j), 37(l), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a) to (e), 38(14), 39(2), 39(4), 40ACompanies Act, 2013-Section 230(5)
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Tribunals and Commissions07 Apr 2025Allowed

PAN India Network Limited Vs EGT Entertainment Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1578

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 5, 14, 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Registration of Companies (Sikkim) Act, 1961
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Tribunals and Commissions07 Apr 2025Allowed

M/s Embassy Services Private Limited Vs Redwoods Infrastructure Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1692

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, Sub-section (2) of Section 14, Sub-section (3) of Section 14, Sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions07 Apr 2025Allowed

Poona Petroleum Company Private Limited Vs Specific Alloys Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1693

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(i) to (iii), 33(3), 14, 52, 35 to 50 and 52 to 54, 70, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016
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Tribunals and Commissions07 Apr 2025

SREI Equipment Finance Limited Vs Victor Buildwel Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(1), 7(2), 7(3), 7(5), 8, 8(1), 8(2), 9, 11, 11(ba), 14, 15, 17, 18, 19(2), 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 4A, 30
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Tribunals and Commissions07 Apr 2025Allowed

Ravi Auto Ltd. Vs Surana Mercantiles Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1567

Insolvency and Bankruptcy Code, 2016-Section 5(8), 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(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions04 Apr 2025Allowed

IDBI Bank Limited Vs M/s Sai Maatarini Tollways Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1583

Insolvency & Bankruptcy Code 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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