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National Company Law Tribunal judgments, 2025

1,899 judgments · page 8 of 95

Tribunals and Commissions25 Nov 2025Allowed

Drip Capital Inc. Vs Nila Logistics LLP

National Company Law Tribunal · (2025) 11 NCLT CK 2120

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 5(8)(e), 3(7), 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Factoring Regulation Act, 2011
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Tribunals and Commissions25 Nov 2025Allowed

M/s. Assets Care & Reconstruction Enterprise Limited Vs M/s. Just About Movies Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2121

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(5)(a), 12-A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 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-Section 13(2), 13(4)
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Tribunals and Commissions25 Nov 2025Allowed

Uco Bank Vs Haridra Vintrade Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2077

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(3)(a), 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 2A(a), 6(1), 33(3), 40A
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Tribunals and Commissions24 Nov 2025

CFM Assets Reconstruction Private Limited Vs Jagdamba Industries Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2066

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36A(1), 38, 38(1), 39, 39(4), 63(10)Companies Act, 2013-Section 2
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Tribunals and Commissions21 Nov 2025

Jayesh Sanghrajka Vs Chandak Realtors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2123

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 14, 25(2)(h), 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(4), 30(6), 31, 31(1), 32A, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions21 Nov 2025

Vishnu Traders, A Proprietorship Concern Of Mr. Ajay Goel Vs Dee Cee Coal Carriers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2125

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 4(1), 5(21), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Nov 2025

Ramesh Kumar Totla, Liquidator of M/s Raghuvanshi Cotton Ginning and Pressing Private Limited Vs State Bank of India, Stressed Assets Management Branch

National Company Law Tribunal · (2025) 11 NCLT CK 2126

Insolvency and Bankruptcy Code, 2016-Section 60(5), 52, 5(16), 53, 53(1)(a), 53(1)(b)(i), 34(8), 34(9), 33, 33(4), 36, 36(3)(g), 30IBBI (Liquidation Process) Regulations, 2016-Regulation 21A(2)(a), 2(ea), 2(1)(ea), 31, 31A, 4, 4(1), 4(1A), 4(2), 4(2)(b), 4(3), 12, 21A, 21A(1), 21A(2), 21A(3), 32, Schedule IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D, 39B, 39C, 39BA, 35D
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Tribunals and Commissions21 Nov 2025Dismissed

Mr. Sumit Khanna Vs Mr. Jossy Stephen Kattur & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2072

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 31, 32, 60(5), 61(3)National Company Law Tribunal Rules, 2016-Rule 11Real Estate (Regulation and Development) Act, 2016-Section 11(4)(h)
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Tribunals and Commissions20 Nov 2025Allowed

Central Bank Of India Vs M/S. Hanung Furnishings Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2127

Insolvency and Bankruptcy Code, 2016-Section 7, 17, 18, 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025Allowed

Mr. Aravindan Devarajan & Ors. Vs M/s. Lalith Gangadhar Constructions Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2052

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(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 37(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(c), 39(2), 39(4)
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Tribunals and Commissions20 Nov 2025

Central Bank Of India Vs M/S. Abhinav International Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2128

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)The Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025

Central Bank of India Vs M/S. JS Designer Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2129

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025

Central Bank of India Vs M/S. C.K. Software Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2130

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)The Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025Allowed

Central Bank Of India Vs M/S. Hanung Furnishings Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2131

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1), 8, 12(3)
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Tribunals and Commissions20 Nov 2025Allowed

Yes Bank Limited Vs Katerra India Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2059

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 31A(1), 36A(8), 36B(4A), 38(1), 38(1)(5), 38(1A), 38(1B), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4), 39(c)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 Nov 2025Allowed

Dhull Trading Private Limited Vs Dhrovv India Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2093

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 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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