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National Company Law Tribunal judgments, 2025

1,899 judgments · page 85 of 95

Tribunals and Commissions14 Feb 2025Allowed

Mr. Siva Rami Reddy Rajula Vs RoC, Telangana

National Company Law Tribunal · (2025) 02 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(a)(i), 59(4), 59(7), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 8(1), 34, 38National Company Law Tribunal Rules, 2016
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Tribunals and Commissions14 Feb 2025

State Bank Of India Vs M Meenakshi

National Company Law Tribunal · (2025) 02 NCLT CK 1447

Insolvency and Bankruptcy Code, 2016-Section 9, 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 Debtors) Rules, 2019-Rule 7(1), 7(c)Constitution of India-Article 14, 21
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Tribunals and Commissions14 Feb 2025Allowed

M/s. Overdrive Electronics (P) Ltd. Vs M/s. Cema Electric Lighting Products India Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1448

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 9, 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 53, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B, 6
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Tribunals and Commissions13 Feb 2025Disposed of

In Re: Gammanet Solutions Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1748

Insolvency and Bankruptcy Code, 2016-Section 59, 53, 53(1)(f), 53(1)(h), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 9, 10, 14, 14(3)(c), 30, 34, 37, 38, 41, 8
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Tribunals and Commissions13 Feb 2025Allowed

Kadkomp Systems Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1730

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 7, 7(4), 4, 11, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 Feb 2025Allowed

Sumit Binani Vs M/s. JSW Energy Limited & Anr.

National Company Law Tribunal · (2025) 02 NCLT CK 1731

Insolvency & Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 31, 31(1), 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions12 Feb 2025

United News Of India Workers' Union Vs United News Of India & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1732

Insolvency and Bankruptcy Code, 2016-Section 3(31), 9, 13, 14, 15, 18(1)(b), 21(2), 25(1)(b), 29A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 43, 45, 50, 53(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 18, 25(5), 26, 27, 35, 36(1), 36(2), 36A, 36A(10), 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 38(4), 39, 39(4)Companies Act, 2013-Section 2(60), 42, 62, 66
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Tribunals and Commissions12 Feb 2025

Kausar Textile Pvt Ltd Vs Reward Real Estate Company Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1733

Insolvency and Bankruptcy Code, 2016-Section 3(6), 7, 14, 21(2), 29A, 30(1), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(1), 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 1956
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Tribunals and Commissions12 Feb 2025Allowed

Mr. Santosh Ananda Shetty & Ors. Vs Snehanjali And S.B. Developers Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1734

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 32A, 43 and 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16A(1), 31A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(4)
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Tribunals and Commissions12 Feb 2025Allowed

M/s. Sunflag Iron and Steel Company Vs M/s. Rajat Wires Pvt Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1735

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(5), 14, 18(1)(a), 25(2)(h), 34(2), 34(4)(b), 52, 53, 35(1), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 27, 35, 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32A
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Tribunals and Commissions12 Feb 2025

M/s Merckens Karton-UND Pappen Fabric GMBH Vs M/s Franco Leone Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1736

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 33(2), 60(5), 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36B(4A), 37, 38, 39, 39(1)(a), 39(4)
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Tribunals and Commissions11 Feb 2025

Epoch Merchantile Private Limited Vs Viksit Engineering Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1739

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32, 32A, 53(1), 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(A), 39(4)Securities Contracts (Regulation) Rules, 1957-Rule 19A
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Tribunals and Commissions11 Feb 2025

Vizag Agriport Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1740

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(4), 10, 10(4), 11, 13, 14(1), 15, 17, 18, 19, 20, 21, 25, 31(1), 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 7Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Feb 2025

Mr. Anil Syal Vs Mr. Ajay Gupta & Anr.

National Company Law Tribunal · (2025) 02 NCLT CK 1741

Insolvency and Bankruptcy Code, 2016-Section 138(1)(a), 94(1), 96, 97, 99 & 100, 94, 121, 122, 137, 138(1)(b), 128, 159, 138, 138(2), 139National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority for Personal Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules 2019-Rule 6(1)
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Tribunals and Commissions11 Feb 2025

Mr. Vikram Bajaj Vs M/s. R.C. Info Systems Limited & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 66, 25(2)(j), 7, 15, 17, 18, 19, 19(2), 20, 21, 21(6), 25, 43, 45, 49, 50, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Uttar Pradesh Industrial Development Area Act, 1976-Section 3, 2(d)
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Tribunals and Commissions10 Feb 2025Disposed Of

Mr. Pankaj Srivastava Vs Board Of Control For Cricket In India & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 18(c), 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(1)(b), 30A(2), 30A(2)(a), 30A(3), 30A(4), 30A(5), 30A(6), 30A(7), 31, 33, 36ANational Company Law Appellate Tribunal Rules, 2016-Rule 4, 11
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Tribunals and Commissions10 Feb 2025

National Skill Development Corporation Vs Ants Consulting & Services Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1519

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(5), 60(5), 7, 12, 30(6), 31, 34, 52, 56, 19National Company Law Tribunal Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 27, 35, 39B, 39C, 39D
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