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National Company Law Tribunal judgments, 2025

1,899 judgments · page 73 of 95

Tribunals and Commissions03 Apr 2025Dismissed

Klassic Wheels Limited Vs Amit Vijay Karia & Anr.

National Company Law Tribunal · 2023 INSC 816

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8A, 16A, 16A(7)
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Tribunals and Commissions03 Apr 2025Disposed Of

Mrs. Suman Soni

National Company Law Tribunal · (2025) 04 NCLT CK 1591

IBC, 2016-Section 94(1), Chapter IV
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Tribunals and Commissions03 Apr 2025Dismissed

M.K. Jain & Ors. Vs M/s. Krrish Realtech Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1650

Insolvency and Bankruptcy Code, 2016-Section 7, 2(12), 3(6), 3(11), 5(8), 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 31(6), 34, 36
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Tribunals and Commissions03 Apr 2025

Mr. Dharti K Shah Vs Shri Rameshbhai Talsibhai Bhoraniya

National Company Law Tribunal · (2025) 04 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 100, 101, 102, 105, 106, 112, 114, 114(1), 115, 115(2), 121, 196, Chapter III, Chapter IVNCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9, 10, 17, 19, 20
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Tribunals and Commissions03 Apr 2025Allowed

Mr. Vikram Bajaj Vs Ram Chander Soni & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Section 7, 18, 19(2), 20(2)(a), 21(6), 25, 25(2)(j), 36, 43, 45, 49, 50, 60(5), 66, 66(1), 66(2), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 39(2)Insolvency and Bankruptcy Board of India Regulations, 2016-Regulation 35A
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Tribunals and Commissions03 Apr 2025

Catalyst Trusteeship Limited Vs ASF Buildtech Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1566

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 8, 8(1), 8(2), 14, 15, 17, 18, 20, 21, 60(5)(c), 65, 75, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9NCLT Rules, 2016-Rule 11
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Tribunals and Commissions02 Apr 2025Allowed

M/s Shiv Gramoudyog Sansthan Vs M/s Sagar Detergents Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1586

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5)(i)(d), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Apr 2025

Keshav Ram Dangi

National Company Law Tribunal · (2025) 04 NCLT CK 1590

Insolvency & Bankruptcy Code, 2016-Section 94, 95, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)IBBI (Insolvency Resolution Process for Personal Guarantor) Rules, 2019-Rule 6(2)
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Tribunals and Commissions02 Apr 2025

Suresh Chandra Lohar

National Company Law Tribunal · (2025) 04 NCLT CK 1597

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Companies Act, 2013
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Tribunals and Commissions02 Apr 2025

Mr. Mibu John Vs Mr. Rajendran P. R. & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1656

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(7), 18(b), 7, 5(8), 5(8)(i), 5(5A)Companies Act, 2013-Section 67, 185, 185(4)Real Estate (Regulation and Development) Act, 2016-Section 2
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Tribunals and Commissions01 Apr 2025

Mr. Haresh Babulal Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1658

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(5), 33(7), 10, 14, 21, 34, 35(1), 35(1)(k), 53Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13CIRP Regulations-Regulation 16
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Tribunals and Commissions01 Apr 2025

Vadraj Cement Limited Vs Committee Of Creditors Of Vadraj Cement Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1659

Insolvency and Bankruptcy Code, 2016-Section 7, 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)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66, 188, 196, 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), 13(1C)(b)(ii), 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(1A)(b), 39(2), 39(4), 40ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions01 Apr 2025

Rashtriya Cargo Movers Vs Prafful Overseas Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1574

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2)(a), 9, 9(3)(c), 9(5), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
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Tribunals and Commissions01 Apr 2025Allowed

Canara Bank Vs M/s. VS Realtech Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1571

IBC, 2016-Section 3(12), 7, 7(3), 14, 15, 17, 18, 20, 21, 238ACompanies Act, 2013-Section 68, 129 read with Schedule III, 134(7), 184(2), 186(2), 186(3)Limitation Act-Section 18
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Tribunals and Commissions01 Apr 2025Allowed

Ashuji Distributors Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(8)Companies Act, 2013Income Tax Act, 1961-Section 178
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