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National Company Law Tribunal judgments, 2025

1,899 judgments · page 79 of 95

Tribunals and Commissions11 Mar 2025Allowed

State Bank Of India Vs Smt. Sejal Himanshu Varia

National Company Law Tribunal · (2025) 03 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Sections 95, 96, 99, 100(4), 105, 106, 112, 114, 115, 115(2), 118(3), 121, 122, 123, 124(1)(a), 126(2), 128, 128(ii), 129, 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 154, 155(2), 196State Bank of India Act, 1955Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 5, 7(1)
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Tribunals and Commissions11 Mar 2025

The South Indian Bank Limited Vs Nisa Industrial Services Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Mar 2025Dismissed

Bank Of Maharashtra Vs Mrs. Kavita Ninad Mestry

National Company Law Tribunal · (2025) 03 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(2), 95(4)(b), 95, 99, 99(7), 99(9)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 3(1)(e)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 24
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Tribunals and Commissions10 Mar 2025

Pioneer Channel Factory Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(1), 7(2)Companies Act, 1956
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Tribunals and Commissions10 Mar 2025

Manisha Mahendra Dhamal

National Company Law Tribunal · (2025) 03 NCLT CK 1640

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 60(1), 95, 96(1)(a), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
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Tribunals and Commissions10 Mar 2025

Manisha Mahendra Dhamal

National Company Law Tribunal · (2025) 03 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 60(1), 97, 95, 99, 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)
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Tribunals and Commissions07 Mar 2025

Pallavi Joshi Bakhru Vs Universal Buildwell Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1605

Insolvency and Bankruptcy Code, 2016-Section 5(8)(a), 5(8)(f), 7, 8, 12(3), 13, 14, 15, 17, 18, 18(1)(f)(i), 18(1)(f)(vi), 21(6a)(b), 25, 25(2)(b), 25(2)(d), 25(2)(g), 25A(3A), 29, 29A, 30(2), 30(2)(b), 30(2)(b)(ii), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 31(4)(b), 32, 53, 53(1), 60(5), 61(1), 61(3)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(k), 8, 27, 27(3), 35, 36(2), 36(b), 36B(6A), 37, 38(1), 38(1)(a), 38(1)(b), 39(4), 39B, 39C, 39D
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Tribunals and Commissions07 Mar 2025Allowed

Punjab National Bank Vs Saptarishi Hotels Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1558

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 35(1)(n), 53, 60(5)(c), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B, 5(2), 6(2), 13, 15, 31, 31A, 32, 34, 45(3), 45(3)(a), 45A, 46Companies Act, 2013-Section 230
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Tribunals and Commissions06 Mar 2025

Sunil Kumar Sharma Vs Mr. Bhuvan Madan & Ors.

National Company Law Tribunal · (2025) 03 NCLT CK 1557

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(25), 5(26), 25(2)(h), 25(2)(i), 29A, 30(4), 54KNational Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36A, 36A(1), 36A(12), 36B, 36B(1), 36B(6A), 36C, 37, Schedule I
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Tribunals and Commissions06 Mar 2025Allowed

M/s. Edelweiss Asset Reconstruction Company Limited Vs GVK Gautami Power Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 15, 21(2), 29A, 30(1), 30(2), 30(2)(b), 30(6), 31, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 36C, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(3), 39(4), 39(4A), 40NCLT Rules, 2016-Rule 50
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