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National Company Law Tribunal judgments, 2025

1,899 judgments · page 74 of 95

Tribunals and Commissions28 Mar 2025

Ajay Gupta, Resolution Professional Of Metistech Fabricators Private Limited Vs Subhlaxmi Investment Advisory Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1559

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 19(2), 21(1), 21(2), 22(3)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 31(3), 43, 45, 49, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 14, 35A, 37, 37(h), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4)SARFAESI Act, 2002-Section 14
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Tribunals and Commissions28 Mar 2025Disposed Of

Ms. Satyadevi Alamuri Vs Stera Engineering (India) Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1562

Insolvency & Bankruptcy Code, 2016-Section 9, 10, 14, 22(3)(b), 29A, 30, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196, 235Insolvency & Bankruptcy Board of India Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions28 Mar 2025

Sushanta Kumar Choudhury Vs M/s. R.K. Agro Export

National Company Law Tribunal · (2025) 03 NCLT CK 1563

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 16, 21(2), 25(2)(g), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 31(3), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35A, 36, 36A, 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39(2), 39(4)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 (No. 6 of 2018)
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Tribunals and Commissions28 Mar 2025Disposed Of

Punjab National Bank Vs M/s Virgo Cements Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1564

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 21(2), 25(2)(d), 25(2)(h), 25(2)(j), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 47, 49, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions28 Mar 2025Disposed Of

M/s. MSA Ventures Private Limited Vs M/s. Infiniti Metal Products India Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1567

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 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), 31(2), 32, 32A, 53, 61, 61(3), 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35, Regulation 38, 38(1), 38(1A), 38(1B), 38(3), 39, 39(3), 39(3B), 39(4)Companies Act, 1956
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Tribunals and Commissions27 Mar 2025

M/s. Midas Impex Private Limited Vs Prince SWR Systems Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 22(1), 25, 26(6A), 29A, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 53, 53(i)(c), 66Insolvency 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, 35, 35A, 36(1), 36(4A), 36A, 36B, 37, 38, 38(1A), 39, 39(1)(a), 39(4), 40ACompanies Act, 1956
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Tribunals and Commissions27 Mar 2025Allowed

HRPL Restaurants Private Limited Vs Sabve Rohini Contractors Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1570

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions27 Mar 2025

M/s. Aldous Commodities Private Limited Vs M/s. Aanchal Ispat Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1551

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 21(2), 240, 29A, 25(2)(h), 30(1), 30(2)(a), 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(a), 30(4)(b), 31(1), 31(4), 32A, 32A(1), 18, 18(f)(vi), 25, 25(1), 25(2)(b), 20, 20(1), 60(5), 60(6), 14, 240A, 30, 30(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B, 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), 38, 39Companies Act, 2013-Section 2(60)
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Tribunals and Commissions27 Mar 2025

UCO Bank Vs Roysons Ceramics Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1552

Insolvency and Bankruptcy Code, 2016-Sections 14, 14(2), 18, 18(f)(vi), 19(2), 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 50, 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 12(1), 13(1B), 13(1C), 27, 32, 36(1), 36B(4A), 38, 38(1A), 38(1B), 38(2), 39, 39(4), 39(4)(c); Section 37(l)MSMED Act, 2006
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Tribunals and Commissions27 Mar 2025Allowed

M/s Indo Spirits Vs M/s Sakriya Technologies Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1573

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 5(6), 14(1)(a), (b), (c) & (d), 14(3)(b), 31(1), 33, 13(2), 7, 15, 17, 18, 19, 20, 21, 7(7)Companies Act, 2013Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions27 Mar 2025Allowed

Punjab National Bank Vs PK Global Power Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1574

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 4, 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Mar 2025Allowed

Kotak Mahindra Bank Ltd. Vs M/s. Hybro Foods Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1575

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19(2), 30(6), 31, 33, 33(1)(a), 33(5), 33(7), 34(4), 35 to 50, 52 to 54, 56, 60(5), Chapter IIICIRP Regulations-Regulation 36(6), 36A(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(b), 15
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