CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 77 of 95

Tribunals and Commissions20 Mar 2025Allowed

Shravan Kumar Vishnoi Vs Punjab National Bank & Ors.

National Company Law Tribunal · (2025) 03 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 5(24A), 7, 12(2), 13, 14, 15, 21(2), 25(2)(i), 29A, 29A(c), 29A(g), 29A(j), 30(1), 30(2), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, 35(10), 35B, 36A, 36A(8), 36B(4A), 37, 38, 38(1), 38(2), 38(3), 39, 39(1)(a), 39(1)(c), 39(4)Insolvency and Bankruptcy Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions19 Mar 2025Allowed

Ganesh Ramkisan Rajale Vs Panchtatwa Milk Industries Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1651

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 9(3), 9(3)(b), 9(5), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6IBBI (Information Utilities) Regulations, 2017-Regulation 20(1A), 21
Read judgment
Tribunals and Commissions19 Mar 2025Dismissed

Keerthan Kumar Upadhya

National Company Law Tribunal · (2025) 03 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 95, 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1), 6(2)
Read judgment
Tribunals and Commissions18 Mar 2025

Debashis Nanda Vs Sunstar Industries & Anr.

National Company Law Tribunal · (2025) 03 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Sections 7 to 9, 10, 12A, 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A(1)(a), 30A(6)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions18 Mar 2025

VA Realcon Private Limited Vs Avail Holding Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1655

Insolvency and Bankruptcy Code 2016-Section 9, 13, 14, 15, 18(1)(b), 21, 25(1)(b), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 27, 35, 36(1), 36(2), 36A, 36A(10), 36B, 36B(4A), 37, 38, 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(4), 39, 39(4)Income-Tax Act-Sections 41A, 50B, 50C, 50CA, 56, 115JB
Read judgment
Tribunals and Commissions18 Mar 2025

Standard Capital Markets Ltd. Vs Dolphin Buildwell Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1656

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, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
Read judgment
Tribunals and Commissions18 Mar 2025

Indian Bank Vs M/s. Athena Demwe Power Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1658

Insolvency and Bankruptcy Code, 2016-Section 5, 7, 9, 12(3), 14, 15, 15(1)(c), 16(1), 17, 18, 21, 22(1), 24, 25, 25(2)(h), 26(6A), 29, 29A, 29A(j), 30, 30(1), 30(2), 30(2)(a) to (f), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53(1), 66, 196, 208, 240Insolvency 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), 36A, 36A(7)(f), 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 40AForest Conservation Act, 1980-Section 2
Read judgment
Tribunals and Commissions18 Mar 2025

Standard Capital Markets Ltd. Vs Concord Buildwell Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1659

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)IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
Read judgment
Tribunals and Commissions18 Mar 2025

Kotak Mahindra Bank Vs Parekh Aluminex Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1660

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33(2)(d), 33(2), 31A(10), 31A(9), 37A, Schedule IInsolvency and Bankruptcy Code, 2016-Section 60(5), 53, 54, 35NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions18 Mar 2025Allowed

Standard Capital Markets Ltd. Vs Crimson Infrastructure Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1663

Insolvency and Bankruptcy Code, 2016-Section 3, 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 12A, 14, 15, 17, 18, 20, 21, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
Read judgment
Tribunals and Commissions18 Mar 2025Allowed

Standard Capital Markets Ltd. Vs Honey Builders Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1664

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 12A, 14, 15, 17, 18, 20, 21, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
Read judgment
Tribunals and Commissions18 Mar 2025

Standard Capital Markets Ltd. Vs Anjaney Developers Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1665

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 12A, 14, 15, 17, 18, 20, 21, 238Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
Read judgment
Tribunals and Commissions17 Mar 2025Disposed Of

NRS Steel Traders LLP Vs Campus Impex Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1560

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India ( Insolvency Resolution for Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 27, 35A
Read judgment