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National Company Law Tribunal judgments, 2025

1,899 judgments · page 78 of 95

Tribunals and Commissions17 Mar 2025

Savitur Infrastructure Private Limited Vs Aqua Electronics & Solutions Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 15(1)(c), 16(1), 18(1)(b), 21(2), 22(1), 25(1)(b), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3)&(4), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 33, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 6, 6A, 7, 8, 8A, 9, 9A, 12(1), 12A, 13, 13(1), 14, 15A, 17(1), 17(2), 25(2)(h), 27, 31A, 34B, 35A, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 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(3), 39(4), 39B, 39BA, 39C, 39D, 40ACompanies Act, 2013-Section 2
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Tribunals and Commissions17 Mar 2025

Savitur Infrastructure Private Limited Vs Parivartan Buildcon Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1670

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 13, 14, 15, 15(1)(c), 16(1), 18(1)(b), 21(2), 22(1), 25(1)(b), 26(6A), 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(3), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 33, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(ha), 6, 6(1), 6(2)(c), 6A, 7, 8, 8A, 9, 9A, 12(1), 12A, 13, 13(1), 14, 15A, 17(1), 17(2), 25(2)(h), 27, 31A, 34B, 34B(4), 35A, 35B, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 36B(3), 36B(4A), 36B(6), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(1), 39(3), 39(4), 39B, 39BA, 39C, 39D, 40AIncome Tax Act, 1961-Section 28, 37, 41(1), 56, 79, 115B, 115JB, 170, 281
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Tribunals and Commissions17 Mar 2025Allowed

M/s. K.K. Homes Vs Eylex Films Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(1), 9, 9(5), 9(5)(ii)(d), 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 6, 5(1), Form 3, Form 4, Form 5Companies Act, 2013
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Tribunals and Commissions13 Mar 2025

Faihzan Khan Vs M/s. LI Digital Payments Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2) and (3), 14, 33, 33(1) and 33(2), 33(5), 33(7), 33(b)(1)(2)(3), 34(7), 35, 35(1), 36, 37, 38, 39, 41Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Section 13IBBI (Liquidation Process) Regulation 2016-Regulation 4
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Tribunals and Commissions12 Mar 2025

Tulsi Nandan Kant Bansal Vs PG Advertising Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Sections 3(30), 5(24), 7, 12, 13, 14, 15, 18(1)(b), 21(1), 21(2), 25(1)(b), 29A, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 43, 45, 49, 50, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4), 39, 39(4)Maharashtra GST Act, 2017-Section 82
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Tribunals and Commissions12 Mar 2025Allowed

Ravindra Kulkarni Vs Ameyas Buildcons Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 13, 17, 31(1), 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 Commissions12 Mar 2025

Three C Green Developers Pvt. Ltd. Vs Three C Infratech Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(1), 7(3)(a), 7(3) & (5), 8, 9, 10A, 13, 14, 15, 17, 18, 19(2), 20, 21, 29A, 30(1), 31(1), 32A, 32A(1)(a) & (2)(i), 60(5), 65, 66, 67, 238Companies Act, 2013-Section 206, 209, 216, 217, 219, 224, 252, 271, 272Prevention of Money-Laundering Act
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Tribunals and Commissions12 Mar 2025

ICICI Bank Vs K V Aromatics Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 30(3), 30(4), 30(2), 30(2)(b), 30(1), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 29A, 14, 14(1), 5(12), 7, 9, 10, 12, 13, 15, 18(1)(b), 21(1), 21(2), 25(1)(b), 43, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 62, 66, 238, 240ANational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6, 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 27, 31, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 39, 39(1)(a), 39(1)(c), 39(4), 38(1)(b)
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Tribunals and Commissions12 Mar 2025

SREI Equipment Finance Ltd. Vs HBS Auto & Anc Sez Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1677

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Section 28(iv), 41(1), 56, 79, 170, 281
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Tribunals and Commissions12 Mar 2025Allowed

Jitendra Palande & Anr. Vs Umesh Marutirao Pawar

National Company Law Tribunal · (2025) 03 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 54K(12), 54G, 54-I, 54K, 54L, 54E, 54K(5), 54K(2), 54K(7) & (8), 54K(9), 54K(10), 30(2), 30(1), 29A, 21(2), 49(1)Insolvency and Bankruptcy (Pre-Packaged Insolvency Resolution Process) Rules, 2021-Rule 49(1)Insolvency and Bankruptcy Board of India (Pre-packaged Insolvency Resolution Process) Regulations, 2021-Regulation 49(1), 11(2), 19(2), 43, 44, 45(2), 45(3), 45(4), 37, 38, 38(1A), 38(1B), 39(4)
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Tribunals and Commissions12 Mar 2025Allowed

Bank of India Vs Vishal Structurals Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1631

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Mar 2025Allowed

Infraweld Services Vs Offshore Infrastructures Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1633

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(21), 7, 8(1), 8(2), 9, 9(3)(b), 9(5)(i), 13, 14, 14(1), 17 and 25, 31(1), 33, 75, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Partnership Act, 1932-Section 69(2)
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Tribunals and Commissions11 Mar 2025Allowed

Axis Trustee Services Limited Vs Reliance Infrastructure Consulting And Engineers Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1636

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 21, 25(2)(h), 12(2), 30(4), 43, 45, 49, 50, 66, 30(2)(a), 30(2), 30(2)(b), 29A, 20(1), 23(2), 5(25), 30, 12A, 12(3), 33(1)(b), 31, 19, 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 12, 13(1B), 36-A, 30A, 37, 38, 38(1A)Companies Act, 1956
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