CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 83 of 95

Tribunals and Commissions21 Feb 2025

Baosteel Engineering India Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1416

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38, 38(3)Companies Act, 2013
Read judgment
Tribunals and Commissions21 Feb 2025Allowed

Chandrasekar Lakshmishankar

National Company Law Tribunal · (2025) 02 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(b)(ii), 59(4), 59(7), 59(8), 53(1)Companies Act, 1956IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14
Read judgment
Tribunals and Commissions20 Feb 2025Allowed

Central Bank Of India Vs Sasa Musa Sugar Works Private Limited

National Company Law Tribunal · 2024 INSC 852

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 5(20), 5(21), 30(2), 30(4), 31, 33, 33(1), 33(1)(b)(iii), 33(2), 33(3), 33(5), 33(7), 34(1), 34(2), 52, 60(5), 61(2)The National Company Law Tribunal Rules, 2016-Rule 11, 14, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 12
Read judgment
Tribunals and Commissions20 Feb 2025

Dukhbhanjan Singh Vs M/s Iworld Digital Solutions Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 208(2)(d), 34, 14, 33(5), Chapter-IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1)
Read judgment
Tribunals and Commissions20 Feb 2025Allowed

Dukhbhanjan Singh Vs M/s Iworld Digital Solutions Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 33, 33(1)(a), 33(2), 33(5), 34, 34(1), 52, 208(2)(d)Companies Act, 2013-Section 230IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 17, 39B
Read judgment
Tribunals and Commissions20 Feb 2025Allowed

Mr. Sahil Deepak Surve Vs Viztar International Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1403

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 10A, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 6(1), 9(1)Companies Act, 1956
Read judgment
Tribunals and Commissions20 Feb 2025Allowed

Omkara Asset Reconstruction Private Limited Vs Chemstar Organics (India) Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1405

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 10A, 9, 4(1), 14, 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-Section 13(2)
Read judgment
Tribunals and Commissions19 Feb 2025Allowed

Jaykumar Pesumal Arlani Vs State Tax Department

National Company Law Tribunal · (2025) 02 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 54, 9, 13(1)(a), 33, 34, 3(4), 30, 30(2), 31, 31(1), 53, 53(1)(b)(ii), 60(5), 60(5)(c), 238, 21, 52, 38, 38(1), 38(5), 40(2), 42, 33(1)(b)(ii), 35, 35(1)(b), 36(2), 54(1), 54(2), 3(30), 245 to 255Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 12, 12(2), 12(2)(b), 12(2)(c), 15, 13, 34, 31A(1A), 31A(1), 31A(3), 31A, 31A(6), 36, 21, 47, 30, 8, 10, Section 21AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 14, 39(4)
Read judgment
Tribunals and Commissions19 Feb 2025

M/s. V. Navin Vs Bionext Pharma Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 19(2), 21, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 27(1), 36A, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions19 Feb 2025

Kausar Textile Pvt. Ltd. Vs Vidhant Realty Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36, 36A(1), 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4), 40
Read judgment
Tribunals and Commissions19 Feb 2025

IDBI Bank Limited Vs M/s Santosh Overseas Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 7, 52, 53, 53(1)(b)(ii), 54, 66, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 12, 31A, 37, 41, 44, 44(1), 45, 45(3), 47IBBI (Liquidation Process) (Amendment) Regulations, 2019-Regulation 4
Read judgment
Tribunals and Commissions19 Feb 2025

UCO Bank Vs Shankar Poddar

National Company Law Tribunal · (2025) 02 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 97, 100, 102, 103, 104, 105, 106, 107, 112, 114Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions18 Feb 2025

M/s. Polyhose India Private Limited Vs Aadnath Trade Wings Pvt Ltd

National Company Law Tribunal · (2025) 02 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
Read judgment