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National Company Law Tribunal judgments, 2025

1,899 judgments · page 75 of 95

Tribunals and Commissions26 Mar 2025

State Bank Of India Vs Bharath Infra Exports And Imports Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19, 29(1), 30(6), 31, 32A, 33, 33(1), 33(2), 33(5), 34(1), 52, 56National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 39B, 39C, 39D
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Tribunals and Commissions26 Mar 2025Allowed

M/s. G.K Ispat Private Limited Vs M/s. Veera Vahana Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1545

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 4(1), 8, 8(1), 8(2), 9, 9(3)(b), 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Code of Criminal Procedure-Section 200
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Tribunals and Commissions26 Mar 2025

Standard Capital Markets Ltd. Vs Veer Chemicals Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 12A, 14, 15, 17, 18, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Mar 2025Allowed

Mr. Birender Kumar Agrawal Vs M/s. Valentis Laboratories Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1578

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 31(1), 43, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions26 Mar 2025

Mr. Kamal Kishor Gurnani Vs Pannageshwar Sugar Mills Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1579

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 21, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 32, 32A, 43 to 51, 53, 53(1), 60(5), 61(3), 66, 70, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 27, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(1B)(b), 39(4)
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Tribunals and Commissions25 Mar 2025Allowed

Central Bank of India Vs Paramount Minerals and Chemicals Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1582

Insolvency & Bankruptcy Code, 2016-Sections 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(2), 13(3A)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions25 Mar 2025

Vallabh Narayandas Sawana Vs Hari Om Auto Components Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Sections 10, 14, 33(1), 33(2), 33(3), 33(5), 33(7), 34, 35(1), 52, 53Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 3, 4, 15
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Tribunals and Commissions25 Mar 2025Allowed

Central Bank Of India Vs Neptune Developers Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1587

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 31A, 35, 36(4A), 36B(4A), 37, 38, 38(1)(b), 38(1-A), 39, 39(4)RERA
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Tribunals and Commissions25 Mar 2025Allowed

Chellsea India Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(b)(i), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 41(3)Companies Act, 2013
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Tribunals and Commissions24 Mar 2025Allowed

Bank Of Baroda Vs Extol Industries Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1589

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(1)Banking Companies (Acquisition & Transfer of Undertakings) Act of 1970
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Tribunals and Commissions24 Mar 2025

Forbes Technosys Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 8, 9, 10, 10(4), 10(4)(a), 11, 13, 14, 14(1), 31(1), 33, 54A, 54C, 65, Chapter III-AInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Mar 2025

State Bank Of India Vs Setubandhan Infrastructure Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1591

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 18(1)(f)(ii), 21(2), 25(1), 25(2)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36B(4A), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3)(b), 39(4)IBBI (IRP for Corporate Person) Regulations, 2016-Regulation 27
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Tribunals and Commissions24 Mar 2025Allowed

Canara Bank Vs Nishta Mall Management Company Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1592

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 10A, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act-Section 13(2), 13(4)
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Tribunals and Commissions24 Mar 2025Allowed

M/s. Kisaan Steels Pvt. Ltd. Vs M/s. Gemini Engi-Fab Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 8(2), 9, 9(5)(ii)(d), 9(5)(2)(d), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions24 Mar 2025

Sandeep D. Maheswari Vs Setubandhan Infrastructure Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1594

Insolvency and Bankruptcy Code, 2016-Sections 7, 15, 18(1)(f)(ii), 21(2), 25(1), 25(2)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 36B(4A), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3)(b), 39(4)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Sections 7A, 7Q, 14B
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