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National Company Law Tribunal judgments, 2025

1,899 judgments · page 76 of 95

Tribunals and Commissions24 Mar 2025Dismissed

Mr. Dharmendra Dhelariya Vs The Commissioner Of Income Tax & Ors.

National Company Law Tribunal · (2025) 03 NCLT CK 1595

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(b), 30(2)(b)(Explanation I), 30(4), 30(6), 31(1), 53, 53(1), 66, 238Insolvency and Bankruptcy Code (Amendment) Act, 2019-Section 30(2)(b)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3)(b), 39(3)(b), 39(4), 36B(4A)
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Tribunals and Commissions24 Mar 2025

ASREC (India) Limited Vs M/s Cane Agro Energy (India) Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1596

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 14, 15, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 53(1), 61(3), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36A, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Companies Act, 1956
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Tribunals and Commissions24 Mar 2025Allowed

Suhas Dinkar Bhattbhatt, Liquidator Of Mota Layja Gas Power Company Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1597

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 5(1)(e), 12, 13, 14, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3), 45ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions24 Mar 2025

State Bank Of India Vs Reform Ferro Cast Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1556

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 19(2), 15(1)(c), 18(1)(c), 21(1), 33, 30(3), 25(h)(2), 29A, 30(1), 30(2), 30(4), 31(1), 21(2), 43, 45, 50, 66, 18(f)(vi), 18, 25, 20(1), 25(2)(b), 25(1), 60(5), 32A, 32A(1), 14, 31(4), 28, 238, 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 30, 6(1), 6A, 12(1), 13(1), 17(1), 27, 35, 36A(1), 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4)(d), 35A, 37, 38, Section 37(l)Companies Act, 2013-Section 166, 2
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Tribunals and Commissions24 Mar 2025

M/s A-One Homes Vs M2M Buildtech Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 5(8), 7, 7(1), 7(2), 7(3), 7(3)(a), 7(5), 8, 8(1), 8(2), 14, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4 and 9NCLT Rules, 2016-Rules 11 and 55
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Tribunals and Commissions24 Mar 2025Allowed

C A Sunny Vs Greenocare Engineering Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions24 Mar 2025Allowed

Bank of Baroda Vs Xyron Technologies Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1536

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 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 Commissions21 Mar 2025

Suresh Kumar Rakesh Kumar Vs Nav Jyoti Agro Foods Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 15(1)(c), 16(1), 18, 18(f)(vi), 20(1), 21(2), 22, 22(1), 25, 25(1), 25(2)(b), 25(2)(h), 26(6A), 29, 29A, 30(1), 30(2), 30(2)(a) to 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 60(5), 60(6), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36, 36(1), 36A, 36A(10), 36B, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a) to 38(2)(d), 38(3), 38(3)(a) to 38(3)(e), 39, 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4), 39B, 39D, 40AIncome Tax Act-Section 79, 115JB
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Tribunals and Commissions21 Mar 2025Dismissed

Himatsingka Seide Limited Vs Textile Professional LLP

National Company Law Tribunal · (2025) 03 NCLT CK 1644

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 9(3)(b), 8(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Maharashtra Co-Operative Societies Act, 1960-Section 84
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Tribunals and Commissions21 Mar 2025

Vijayakumari Natarajan Vs B. Nirmal Kumar

National Company Law Tribunal · (2025) 03 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 95(4), 95(5), 95(6), 97(6), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(1), 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)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions21 Mar 2025Allowed

K. Gaurav Kumar

National Company Law Tribunal · (2025) 03 NCLT CK 1647

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(c), 59(4), 59(7), 59(8), 53(1)Companies Act 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(c), 3(2), 3, 9, 14, 38
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Tribunals and Commissions21 Mar 2025

Suresh Kumar Rakesh Kumar Vs Nav Jyoti Agro Foods Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1546

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15(1)(c), 16(1), 18, 18(f)(vi), 20, 20(1), 21(2), 22, 22(1), 25, 25(1), 25(2)(b), 25(2)(h), 26(6A), 29, 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), 31(4), 32A, 43, 45, 50, 53, 60(5), 60(6), 66, 188, 196, 240AInsolvency 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, 36(1), 36A, 36A(10), 36B, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4), 39B, 39D, 40AIncome Tax Act-Section 79, 115JB
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