Tribunals and Commissions06 Mar 2025
Vijay Pitamber Lulla (IRP of Ishwar Constructions Pvt. Ltd.) Vs LIC Housing Finance Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1611
Insolvency and Bankruptcy Code-Section 7, 12A, Regulation 30A, 14
COURT ARCHIVE
National Company Law Tribunal judgments, 2025
1,899 judgments · page 80 of 95
Tribunals and Commissions05 Mar 2025
Small Industries Development Bank Of India Vs Green India Building Systems & Services Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1547
Insolvency and Bankruptcy Code, 2016-Section 12(2), 33(1)(a), 34(1), 52, Chapter-IIINCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions05 Mar 2025Allowed
State Bank Of India Vs S. Ravindranathan
National Company Law Tribunal · (2025) 03 NCLT CK 1612
Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4), 95(5), 95(6), 95, 97(6), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 94 or 95Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions05 Mar 2025
Daiwa House Industry India Pvt. Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1542
IBC 2016-Section 59
Tribunals and Commissions05 Mar 2025Allowed
Mr. Bihari Lal Chakravarti Vs Aman Poly Plast Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1613
Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43 to 51, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1C), 14, 27, 35, 36A(1), 36B, 37, 38, 39, 39(1)(a), 39(1)(c), 39(4), 39(4A)Companies Act, 2013-Section 2(60)
Tribunals and Commissions05 Mar 2025Allowed
M/s. Padmavathi Metals & Wires Vs RMA Metals & Alloys Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1614
Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 19(2), 31, 33(7), 14, 33(5), 35(1)SARFAESI Act, 2002Income Tax Act, 1961-Section 178
Tribunals and Commissions05 Mar 2025Allowed
Ms. Chitra Perinkulam Ragavan Vs Purplestream Convergence Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1615
Insolvency and Bankruptcy Code, 2016-Section 10, 54National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulation 2016-Regulation 14
Tribunals and Commissions04 Mar 2025Allowed
M/s IDBI Trusteeship Services Private Limited Vs M/s ATS Infrabuild Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1549
Insolvency and Bankruptcy Code, 2016-Sections 7, 5(8), 4, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 16(2), 60(5), 13(2), 17, 18, 20, 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions04 Mar 2025
Eden Rose Trading Private Limited Vs Elevated Mercantile Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1616
Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 9Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 47A, 45(3)
Tribunals and Commissions04 Mar 2025Allowed
M/s. Twin City Urban Co-operative Credit Society Ltd. Vs Pandhe Hospitality Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1617
Insolvency and Bankruptcy Code, 2016-Section 7, 3(8), 3(12), 7(5), 4(1), 14, 31(1), 33, 13, 14(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Contract Act-Section 128
Tribunals and Commissions04 Mar 2025
Ajit Gyanchand Jain Vs Panache Exports Private Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1618
Insolvency and Bankruptcy Code, 2016-Section 54, 33, 33(2), 36, 43, 44, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 35, 32, 32(d)
Tribunals and Commissions04 Mar 2025
M. M. Enterprises Vs White Rose Properties Pvt. Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1619
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 9(5)(2)(d), 4, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Companies Act, 1956
Tribunals and Commissions04 Mar 2025
M/s Knowell Corporation Vs M/s Card Pro Solutions Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1620
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(4), 9, 21, 25(2)(h), 29A, 12(2), 30(2), 31(1), 32A, 43, 66, 14NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 27, 36A, 36, 37, 37(j), 37(k), 38, 38(1-A), 39, 39(4)
Tribunals and Commissions04 Mar 2025Allowed
M/s. Hashmap Tech India Pvt. Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1541
Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59, 35 to 53, 59(8)Companies Act, 2013Income Tax Act, 1961-Section 178
Tribunals and Commissions04 Mar 2025Disposed Of
M/s. Sri Pavana Keerthi Hotels India Private Limited Vs The Commissioner, Greater Hyderabad Municipal Corporation
National Company Law Tribunal · (2025) 03 NCLT CK 1543
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(c), 14(2), 14(2A), 14(3), 14(4), 31, 33, 33(5), 60(5), 238NCLT Rules, 2016-Rule 11GHMC Act-Section 521, 622, 210, 211, 212
Tribunals and Commissions04 Mar 2025
TJSB Sahakari Bank Limited & Anr. Vs KDJ Holidayscapes & Resorts Limited & Anr.
National Company Law Tribunal · (2025) 03 NCLT CK 1621
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 27, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 33(2), 43, 45, 50, 53, 53(1), 66, Chapter III, Chapter VI of Part IICompanies Act, 1956Companies Act, 2013-Section 230, 66, 42, 62
Tribunals and Commissions04 Mar 2025Allowed
M/s Fairmoney Financial Services Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1554
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 38
Tribunals and Commissions04 Mar 2025
IFCI Limited Vs M/s. Patil Construction & Infrastructure Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1622
Insolvency and Bankruptcy Code, 2016-Section 7, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2), 13(4)
Tribunals and Commissions04 Mar 2025
M/s. Capital Trade Links Limited Vs M/s Jalan Transolutions (India) Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1623
IBC, 2016-Section 7, 7(1), 7(2), 7(3), 7(5), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
Tribunals and Commissions04 Mar 2025
Aegis Resolution Service Private Limited Vs Slum Rehabilitation Authority (SRA) & Ors.
National Company Law Tribunal · (2025) 03 NCLT CK 1624
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 14(1)(a), 14(3), 3(33)