COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 82 of 95

Tribunals and Commissions25 Feb 2025

M/s. Virtual Business Solutions Pvt. Ltd. Vs M/s. Dev Versha Publication Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1662

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 22(3)(a), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 36B(6), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)

Tribunals and Commissions25 Feb 2025Allowed

Andhra Bank Vs M/s.Leo Meridian Infrastructure Projects & Hotels Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1663

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(6), 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 39, 39(3), 39(3A), 39(3B), 39(4)Prevention of Money Laundering Act, 2002-Section 5(5)

Tribunals and Commissions25 Feb 2025Allowed

Giridhar Infracon Private Limited & Anr. Vs Sky Infrastructure Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A

Tribunals and Commissions25 Feb 2025

TJSB Sahakari Bank Limited Vs V-Accurate Management Services Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1664

Insolvency and Bankruptcy Code, 2016-Section 33(3), 30(2), 33, 33(2), 34, 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13

Tribunals and Commissions25 Feb 2025Allowed

M/s IL&FS Financial Services Limited Vs M/s Ansal Properties and Infrastructure Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(a), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 17, 18, 20, 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956

Tribunals and Commissions25 Feb 2025Allowed

Maverick Digital Tech Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1436

Insolvency and Bankruptcy Code, 2016-Section 59(3)(a), 59(7), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 38

Tribunals and Commissions25 Feb 2025Allowed

TRS-Rentelco India Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1406

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8), 53, 35 to 53Companies Act, 1956Income Tax Act, 1961-Section 178

Tribunals and Commissions25 Feb 2025Dismissed

R.K. Lala Vs M/s. Ramky Infrastructure Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(d), 10, 10A, 215, 215(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 20(1A), 21

Tribunals and Commissions24 Feb 2025Allowed

Yyavi Traders Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(1)(a), 33(1)(a)(i), 33(2), 34, 34(4)(b), 35, 35 to 50, 52, 52 to 54, 60(5), Chapter IIINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 2(h), 2(ha), 27, 35, 36A(5)

Tribunals and Commissions24 Feb 2025

The Board And Control For Cricket In India Vs Think And Learn Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1598

I & B Code, 2016-Section 22 (2) & 3 (b), 60 (5)NCLT Rules, 2016-Rule 11

Tribunals and Commissions24 Feb 2025Allowed

Ravi Kapoor Liquidator of Kaizen Institute (India) Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1669

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(c), 59(7) to (9), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1), 34(1), 37(1), 37(2), 37(2)(b), 38, 41

Tribunals and Commissions24 Feb 2025

Manish Jaju Vs Garodia Chemicals Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1517

Insolvency and Bankruptcy Code, 2016-Section 21(2), 29A, 30(1), 30(2), 30(6), 31, 53, 54E, 54K, 54K(3), 54K(13)Insolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 19, 44, 45, 49, 49(1)SEBI Takeover Code-Regulation 3(2)

Tribunals and Commissions24 Feb 2025

Dr. K.V. Srinivas Vs K. Premsagar Rao

National Company Law Tribunal · (2025) 02 NCLT CK 1415

IBBI (Liquidation Process) Regulations, 2016-Regulation 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DCompanies Act, 2013-Section 230

Tribunals and Commissions24 Feb 2025

M/S. Tapovan Enterprise Vs M/S. Suvishrhu Specialty Chemicals Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, Sub-Section (1) of Section 14, Sub-Section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1), 5Companies Act, 1956

Tribunals and Commissions24 Feb 2025Allowed

Ardee Hitech Pvt Ltd Vs Bevcon Wayors Pvt Ltd

National Company Law Tribunal · (2025) 02 NCLT CK 1442

Insolvency & Bankruptcy Code, 2016-Section 9, 53, 54Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A(2), 13, 15, 31A, 45, 45(3)IBBI (CIRP Regulations), 2016-Regulation 27

Tribunals and Commissions24 Feb 2025Dismissed

Indostar Capital Finance Limited Vs CCR Logistics Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 9, 10, 10A, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Income-tax Act, 1961

Tribunals and Commissions21 Feb 2025Allowed

Sreenivasan P R Vs M/s Greenlace Builders And Developers Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1610

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 7, 66, 33(1)(a), 34(4)(b), 35(1)(b), 35(1)(d), 33(1)(ii), 33(1)(iii), 35 to 41, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)NCLT Rules, 2016-Rule 11, 32Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions21 Feb 2025Allowed

Mr. K. Easwara Pillai

National Company Law Tribunal · (2025) 02 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35 to 41, 35(1)(b) & (d), 52CIRP Regulations-Regulation 27Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation 2016-Regulation 4, 13

Tribunals and Commissions21 Feb 2025Allowed

State Bank of India Vs Connect Wind India Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1670

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 15, 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 53, 53(1), 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31 to 34, 35, 36A(1), 38, 38(1), 38(1A), 38(1B), 39, 39(3B), 39(4)SARFAESI Act

Tribunals and Commissions21 Feb 2025Allowed

Mr. K. Easwara Pillai Vs Plumbers Choice Plastics Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 52CIRP Regulations-Regulation 27Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 4, 13