Tribunals and Commissions03 Mar 2025
Small Industries Development Bank Of India Vs Ruchit Bharat Surati
National Company Law Tribunal · (2025) 03 NCLT CK 1625
IBC, 2016-Section 95, 99
COURT ARCHIVE
National Company Law Tribunal judgments, 2025
1,899 judgments · page 81 of 95
Tribunals and Commissions03 Mar 2025Dismissed
BR Green Industries Pvt Ltd Vs Svaryu Energy Ltd
National Company Law Tribunal · (2025) 03 NCLT CK 1626
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 31, 33, 36ANCLT Rules, 2016-Rule 8, 11
Tribunals and Commissions03 Mar 2025
Small Industries Development Bank of India Vs Snehal Chandrakant Patel
National Company Law Tribunal · (2025) 03 NCLT CK 1627
IBC, 2016-Section 95, 99
Tribunals and Commissions03 Mar 2025
M/s R J Packwells Pvt. Ltd. Vs M/s. Nibula Print and Pack Pvt. Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1628
IBC, 2016-Section 9, 14, 30(20, 30(2)(b), 30(2)(d), 31, 31(4), 33(b)(i), 34(4)(a), 53(1)NCLT and NCLAT Rules, 2016-Rule 11, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(2), 38(3), 39B, 39B(3)
Tribunals and Commissions03 Mar 2025
Ashok Investors Trust Limited Vs Om Shree Ganesh Containers Pvt. Ltd.
National Company Law Tribunal · (2025) 03 NCLT CK 1629
Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
Tribunals and Commissions03 Mar 2025Allowed
Andhra Pradesh State Financial Corporation Vs M/s. Sri Umamaheswara Paper Private Limited
National Company Law Tribunal · (2025) 03 NCLT CK 1630
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 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 (54 of 2002)
Tribunals and Commissions28 Feb 2025
Karur Vysya Bank Ltd Vs Shanthi Mohan
National Company Law Tribunal · (2025) 02 NCLT CK 1638
Insolvency and Bankruptcy Code, 2016-Sections 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1)Constitution of India-Article 14, 21
Tribunals and Commissions28 Feb 2025Allowed
Bank Of India Vs Sahyadri Agro Industries And Foods Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1639
Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31(2), 32A, 34, 35, 45(3), 45(3)(a)Insolvency and Bankruptcy Code, 2016-Section 33, 36(4)(iii), 53, 53(1)(a), 53(1)(b)(ii), 60(5)Companies Act, 2013
Tribunals and Commissions28 Feb 2025Allowed
M/s. Regency Fincorp Limited Vs M/s. Manhar Logistics Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1640
Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 8, 8(1), 8(2), 3(12), 5(7), 5(8), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
Tribunals and Commissions28 Feb 2025
M/s. Siddhi Vinayak Power Generation & Distributors Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1641
IBC, 2016-Section 9
Tribunals and Commissions28 Feb 2025
M/S. M. Waris Construction Through Its Sole Proprietor- Mr. Khalik Khan Vs Essel Highways Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1426
Insolvency and Bankruptcy Code, 2016-Section 3(23), 8, 9, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions27 Feb 2025Dismissed
Bank Of India Vs Sushitex Industries Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1650
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 31(1), 7, 13, 21, 29, 12(2), 29A, 30, 30(2), 30(2)(e)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 13, 17, 36B, 36, 36(4), 39(1B)(b), 39(1B), 36B(7)
Tribunals and Commissions27 Feb 2025
Bank of Baroda Vs Arch Pharmalabs Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1651
IBC-Sections 7, 22
Tribunals and Commissions27 Feb 2025
Unity Small Finance Bank Limited Vs Excel Arcade Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1512
Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 9, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Arbitration & Conciliation Act-Section 34
Tribunals and Commissions26 Feb 2025
Marine Electricals (India) Limited Vs Vasp Engineers Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1652
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions26 Feb 2025
VSJ International Private Limited Vs VXL Software Solutions Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1514
Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8(1), 9(5), 7(5), 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Sale of Goods Act, 1930
Tribunals and Commissions26 Feb 2025Partly Allowed
Mr. Jayesh Sanghrajka, Interim Resolution Professional of M/s. Kakade Estate Developers Pvt. Ltd. Vs Edward Mauritius Limited & Anr.
National Company Law Tribunal · (2025) 02 NCLT CK 1427
Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 9, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A, 30A(6)
Tribunals and Commissions25 Feb 2025Allowed
Union Bank Of India Vs Indore Dewas Tollways Ltd
National Company Law Tribunal · (2025) 02 NCLT CK 1660
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 33, 34, 34(8), 35 to 50, 52, 52 to 54, 60(5)Arbitration and Conciliation Act 2017-Section 29IBBI (CIRP) Regulations, 2016-Regulation 4, 39B, 39D
Tribunals and Commissions25 Feb 2025
State Bank Of India Vs Vimladevi Agro Tech Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1608
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
Tribunals and Commissions25 Feb 2025
M/s. Classic Microtech Pvt. Ltd. Vs M/s. Adison Granito Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1661
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 13(1)(c), 14, 17, 18, 19, 20, 21, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority Rules, 2016-Rule 6Companies Act, 2013