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National Company Law Tribunal judgments, 2025

1,899 judgments · page 89 of 95

Tribunals and Commissions24 Jan 2025Allowed

Rose Flower Company Paper Pvt Ltd Vs Ransan Packaging Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2203

Insolvency and Bankruptcy Code, 2016-Section 33(1), 12A, 33(2), 33(7), 35(1), 14, 33(5), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40D, 6Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions22 Jan 2025

National Asset Reconstruction Company Ltd. Vs Helios Photo Voltaic Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(2), 30(4), 30(6), 31, 31(4), 33, 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 31A, 35, 36B(4A), 37, 37(1), 38, 38(1), 38(1A), 38(1B), 39, 39(1)(a), 39(3B), 39(4), 39C, 39DCompanies Act, 1956
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Tribunals and Commissions22 Jan 2025Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Sanwariyaji Business Ventures Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2174

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 10, 14, 17, 19, 31(3), 60(6), 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions22 Jan 2025

Canara Bank Limited Vs M/s. Feno Plast Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2167

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 19(2), 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions22 Jan 2025Allowed

Union Bank Of India Vs M/s GEI Power Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2160

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions22 Jan 2025Allowed

VSJ Investments Pvt Ltd Vs Rai Homes (India) Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2158

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 95, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions22 Jan 2025Allowed

Piramal Capital & Housing Finance Limited Vs Sunblink Real Estate Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2155

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 5(8), 14, Sub-Section (1) of Section 14, 31, Sub-Section (1) of Section 31, 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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