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National Company Law Tribunal judgments, 2025

1,899 judgments · page 72 of 95

Tribunals and Commissions04 Apr 2025

Mr. Kailash T Shah Vs Mr. Dinesh Lathidadia

National Company Law Tribunal · (2025) 04 NCLT CK 1695

IBC-Section 60(5)(c), 100Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19, 19(1)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Apr 2025Allowed

Power Car India Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1697

Insolvency and Bankruptcy Code, 2016-Section 52, 53, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 30, 31, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)
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Tribunals and Commissions04 Apr 2025Allowed

Malayalam Vehicles India Private Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1577

Insolvency & Bankruptcy Code, 2016-Section 4, 7(7)(a), 10, 10(3)(b), 13, 14, 15, 17, 18, 15 to 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Electronic Corporation of Tamil Nadu Ltd. Vs Marg Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1699

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Partly Allowed

Adinarayana Babji Kota Vs Kuragayala Lakshmipathi & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1700

Insolvency and Bankruptcy Code, 2016-Section 19(2), 45, 45/46/47, 53, 60(2), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ANCLT Rules, 2016-Rule 11, 32
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Tribunals and Commissions04 Apr 2025Allowed

Mr. Sajjan Kumar Dokania Vs Kundan Care Products Limited & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1702

Insolvency & Bankruptcy Code, 2016-Section 14, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(B), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 32A, 53, 53(1), 60(5), 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35A, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)
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Tribunals and Commissions04 Apr 2025

The Central Board Of Trustees, Employee Provident Fund Organization (EPFO) Vs Shri Kamlesh Kumar Singhania

National Company Law Tribunal · (2025) 04 NCLT CK 1572

Employees Provident Fund & Miscellaneous Provisions Act, 1952-Section 1(3)(b), 7A, 7Q, 14B, 11(1), 11(2), 15(2), 8, 17Insolvency and Bankruptcy Code, 2016-Section 42, 60(5), 36(4)(iv), 53, 53(1)(a), 53(1)(b), 53(1)(c), 14, 14(1), 33(5)National Company Law Tribunal Rules, 2016-Rules 11, 13, 32
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Tribunals and Commissions04 Apr 2025Allowed

Malayalam Vehicles India Private Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1703

Insolvency & Bankruptcy Code, 2016-Section 10, 10(3)(b), 4, 14, 31(1), 33, 13, 15, 17, 18, 15 to 21, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Sagaa Traders Vs M/s. Srinithi Enterprises Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1704

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Central Bank Of India Vs M/s. Best & Crompton Engineering Projects Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1705

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 6, 36, Chapter VIII
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Tribunals and Commissions04 Apr 2025Allowed

Shriram Finance Limited Vs Om Shakthi Travels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1706

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Shriram Finance Ltd Vs Om Shakthi Travels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1709

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 10A, 5(8), 7(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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