CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 86 of 95

Tribunals and Commissions07 Feb 2025

Micro Capitals Private Limited Vs Alka India Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1742

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 15(1)(c), 16(1), 21, 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30, 30(2), 30(2)(a), 30(6), 31, 31(1), 32A, 43, 66Companies Act, 2013-Section 42, 62(1)(c), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36(4A), 36A, 36A(1), 36B, 37, 38, 38(1-A), 38(1A), 39, 39(4), 40A
Read judgment
Tribunals and Commissions07 Feb 2025

Mr. Mahesh Govardhan Bagla Vs Mr. Vijay Jagannath Markad & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1743

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6, 27, 36, 36(4A), 37, 38, 38(1A), 39, 39(4)Companies Act, 1956
Read judgment
Tribunals and Commissions07 Feb 2025Allowed

Omkara Assets Reconstruction Private Limited Vs Vidarbha Sugar Mills Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 60(5), 4, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 17, 18
Read judgment
Tribunals and Commissions06 Feb 2025Allowed

Saveena Enterprises Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(a), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 14, 9, 34(1), 35(3), 38(1), 37(1), 41, 8 and 10Companies Act 1956
Read judgment
Tribunals and Commissions05 Feb 2025

Canara Bank Vs Kanva Fashions Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1607

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 52, 56, 60(5)National 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), 39B, 39C, 39D
Read judgment
Tribunals and Commissions05 Feb 2025Allowed

Ram Raghav Spintex Private Limited Vs Sri Paranthaman Textiles Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1745

Insolvency & Bankruptcy Code, 2016-Section 33, 33(2), 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40D(1), 40D(2), 39(4), 29(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 32A, 13
Read judgment
Tribunals and Commissions05 Feb 2025Disposed Of

M/s Shriram Transport Finance Company Limited Vs M/s. EMI Infrastructure Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1417

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196IBBI (CIRP) Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Companies Act, 2013-Section 42, 62(1)(c), 66
Read judgment
Tribunals and Commissions04 Feb 2025Allowed

Kotak Mahindra Bank Limited Vs M/s Morani Motors Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1601

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
Read judgment