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National Company Law Tribunal judgments, 2025

1,899 judgments · page 87 of 95

Tribunals and Commissions03 Feb 2025

Ravindra Kumar Goyal

National Company Law Tribunal · (2025) 02 NCLT CK 1710

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 45, 47, 49, 50, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(3), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Feb 2025

Shri TVS Siva Prasad Vs M/s. Hi-Tech Air Power Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33(1), 33(2), 33(5), 34, 52, 56National Company Law Tribunal Rules, 2016-Rule 11, 32Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 27, 35, 39D
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Tribunals and Commissions31 Jan 2025

Manan Apparels Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Section 10, Chapter III, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, 15
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Tribunals and Commissions31 Jan 2025Allowed

State Bank of India Vs Abhijeet Infrastructure Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2181

Insolvency and Bankruptcy Code, 2016-Section 7, 5, 5(8), 6, 14, 14(1), 13(1)(b), 15, 17, 18, 19, 20, 21, 31(1), 33, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency & Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions31 Jan 2025Allowed

Koteswara Rao Karuchola Vs Registrar Of Companies, Telangana

National Company Law Tribunal · (2025) 01 NCLT CK 2182

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(a), 59(3)(c), 59(7)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(4), 9, 14
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Tribunals and Commissions30 Jan 2025Disposed Of

Mr. Rajesh Chillale Vs M/s. SREI Equipment Finance Limited & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2175

Insolvency and Bankruptcy Code, 2016-Section 13, 14, 15, 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(3), 30(4), 30(6), 31, 32, 43, 45, 50, 53, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38(1), 38(1A), 38(1-B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013-Section 326
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Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Ankit Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2183

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95, 95(1), 96, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act-Section 128
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Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Anitha Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2184

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(5), 99, 95, 96, 7, 97(6), 99(1)Insolvency and Bankruptcy (application to Adjudicating Authority for Insolvency and Resolution Process for Personal Guarantors to Corporate Debtors) Rules 2019-Rule 7(2)Indian Contract Act-Section 128
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Tribunals and Commissions30 Jan 2025Allowed

IDBI Bank Ltd. Vs Agrimas Chemicals Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2186

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, Explanation to Section 7(1), 7(7), 9, 13, 14, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions30 Jan 2025

Mr. Rajesh Khanna & Ors. Vs M/s. Vardhman Infradevelopers Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2187

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1) second proviso, 7(2), 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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