COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 88 of 95

Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Ajay Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2188

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95(1), 95, 96, 97(6), 99(1), 99Insolvency 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

Tribunals and Commissions30 Jan 2025Disposed Of

ASK Investment Managers Ltd Vs R Damodaran

National Company Law Tribunal · (2025) 01 NCLT CK 2189

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act, 1872-Section 128

Tribunals and Commissions30 Jan 2025

Tourism Finance Corporation Of India Limited Vs Genesis Infratech Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2190

Insolvency & Bankruptcy Code, 2016-Section 3(12), 7, 7(2), 7(3), 7(4), 7(5), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)

Tribunals and Commissions30 Jan 2025

State Bank Of India Vs Ashok Agarwal

National Company Law Tribunal · (2025) 01 NCLT CK 2125

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 95, 95(1), 96, 97(6), 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

Tribunals and Commissions29 Jan 2025Disposed Of

M/s. Arisunitern Pvt. Ltd. Vs M/s. Gulam Mustafa Enterprises Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2172

IBC, 2016-Section 9, 12AIBBI (IRP for Corporate Persons) Regulations 2016-Regulation 30A

Tribunals and Commissions29 Jan 2025

Mr. Anjaneyulu Sadhu Vs Myind Medtech Innovations Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2191

IBC, 2016-Section 60(5)NCLT Rules, 2016-Rule 11

Tribunals and Commissions29 Jan 2025

UPS Express Pvt. Ltd. Vs Grey's Exim Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2192

Insolvency and Bankruptcy Code, 2016-Section 9, 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(4), 30(6), 31, 31(1), 43, 45, 50, 66, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35(2), 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act

Tribunals and Commissions29 Jan 2025Allowed

Vitwo Business Solutions LLP Vs Medicare Services India Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2193

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions29 Jan 2025Dismissed

M/s.Isthara Parks Private Limited Vs M/s.Valmar Projects LLP & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2194

Insolvency & Bankruptcy Code, 2016-Section 9, 5(21), 8(1), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

Tribunals and Commissions29 Jan 2025

Bhagwan Singh & Ors Vs Jagdish Kumar Parulkar & Ors

National Company Law Tribunal · (2025) 01 NCLT CK 2195

Insolvency and Bankruptcy Code, 2016-Section 31(2), 30(2)(e), 60(5), 7, 2(zk) [sic, as printed], 18(f), 25(2)(a), 3(27), 30(2), 30(1), 53(1)Real Estate Regulatory Act, 2016-Section 2(zk)NCLT Rules, 2016-Rule 11

Tribunals and Commissions29 Jan 2025

Board Of Control For Cricket In India Vs Think & Learn Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2284

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(21), 7, 9, 12A, 18, 18(c), 21, 21(1), 21(2), 22, 24(6), 24(7), 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 8, 12(3), 13(2), 14, 17

Tribunals and Commissions29 Jan 2025Allowed

Central Bank Of India Vs Mr. K. Shashidhar & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2248

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 60(2), 7(1)Banking Companies (Acquisitions and Transfer of Undertakings) Act, 1970Companies Act, 1956

Tribunals and Commissions29 Jan 2025Allowed

M/s. Sheetal Ispat Private Limited Vs RKI Builders Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2144

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50

Tribunals and Commissions29 Jan 2025Allowed

M/s. Largess Engineering Vs M/s. Power Mech Projects Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2146

The Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13, 14, 14(1), 31(1), 33MSMED Act, 2006The Companies Act, 1956

Tribunals and Commissions29 Jan 2025

Central Bank Of India Vs Mr. K.Shashidhar & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2120

Limitation Act, 1963-Section 5, 18National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 95, 10, Rule 7(1)

Tribunals and Commissions29 Jan 2025Allowed

CA Prashant Jain RP of Grey�s Exim Private Limited Vs UPS Express Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 0964

Insolvency and Bankruptcy Code 2016 — Section 31, 30, 38,39,9,15, 25, 43, 45, 50, 66, 53

Tribunals and Commissions28 Jan 2025Allowed

Global Agritech (India) Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2249

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59, 59(3)(b)(i), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 41(3)Companies Act, 1956

Tribunals and Commissions27 Jan 2025

Saurabh Bharatbhushan Jain Vs State Bank Of India & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2250

Insolvency and Bankruptcy Code, 2016-Section 94, 96, 97(6), 97(7), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for IRP for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6SARFAESI Act, 2002

Tribunals and Commissions27 Jan 2025

State Bank Of India Vs Vindhyavasini Ispat Industries Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2197

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 33, 33(1), 33(1)(b), 33(2), 14, 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A

Tribunals and Commissions27 Jan 2025

Mr. Manish Santosh Buchasia

National Company Law Tribunal · (2025) 01 NCLT CK 2198

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1A), 38, 39Income Tax Act, 1961