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National Company Law Tribunal judgments, 2025

1,899 judgments · page 9 of 95

Tribunals and Commissions19 Nov 2025

Bank Of Baroda Vs M/s Ultimate Infovision Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2134

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 12A, 31(3)(a), 16(4), 15, 17, 18, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 19, 20, 21, 22(3)(b)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Contract Act, 1872-Section 125, 128
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Tribunals and Commissions19 Nov 2025Allowed

Rajaram Food Products India Ltd. Vs Manpasand Beverages Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2135

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 8(1), 8(2), 8(2)(a), 9, 9(3), 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 5(1)(b), 6, 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions19 Nov 2025Allowed

Jacob P P & Ors. Vs M/s. Alka Ventures Pvt Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2071

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), Explanation to Section 5(8)(f), 5(7), 6, 3(12), 9, 4, 14, sub-section (1) of Section 31, 33, 13, 15 to 21, 17, 7(7)Companies Act, 1956Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 2(d)
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Tribunals and Commissions19 Nov 2025

Disha Land Developers Private Limited Vs Laxmiramuna Investments Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2138

Insolvency and Bankruptcy Code, 2016-Section 12(2), 13, 14, 21(2), 25(h), 29A, 30(1), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 43, 53, 53(1), 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(ca), 36A, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56
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Tribunals and Commissions18 Nov 2025Disposed Of

Assets Care And Reconstructions Enterprise Limited Vs Supertech Orb Project Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2083

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 21(2), 25(2)(e), 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31(1), 31(4), 32A, 43, 43 to 51, 45, 50, 53, 66, 68(1)(b), 74, Twelfth ScheduleInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 35A, 36A(3), 36A(4), 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(d), 38(3), 38(4), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions18 Nov 2025Allowed

Mistcold Sales And Services Private Limited Vs M/S Nayati Healthcare And Research Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2085

Insolvency and Bankruptcy Code, 2016-Section 14, 15(1)(c), 16(1), 21, 21(2), 22(1), 25(2)(e), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(4), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4), 39(4A), 40A
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Tribunals and Commissions18 Nov 2025

Amrish Gandhi Vs Jatinbhai Ramanbhai Patel & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2140

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(6), 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 38(1A), 39, 39B, 39C, 39DIncome Tax Act, 1961
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Tribunals and Commissions18 Nov 2025

Gautam Iron and Steel Trading Company Vs Vijsun Engineers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2142

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 30(6), 31, 33, 33(1)(b)(i) to (iii), 33(3), 35 to 50, 52 to 54, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, clauses (a) to (d) of Regulation 32, 32A
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Tribunals and Commissions17 Nov 2025Allowed

Burdwan Kraft Board LLP Vs Narayani Packaging Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2069

Insolvency and Bankruptcy Code, 2016-Section 9, 3(11), 3(12), 9(5)(ii), 10A, 13(2), 14(1), 14(2), 14(3), 15, 16(3)(a), 17, 18, 19, 20, 21, 31(1), 33, 9(5)(a)Limitation Act, 1963National Company Law Tribunal Rules, 2016-Rule 49, 110
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Tribunals and Commissions17 Nov 2025

M/s. RCM Infrastructure Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2088

Insolvency and Bankruptcy Code, 2016-Section 10, 12ACIRP Regulations, 2016-Regulation 30A
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Tribunals and Commissions17 Nov 2025Allowed

Canara Bank Vs Karanja Terminal & Logistics Private Limited

National Company Law Tribunal · 2023 INSC 521

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 7(5), 7(5)(a), 7(7), 10-A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Limitation Act, 1963-Section 18
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Tribunals and Commissions17 Nov 2025

M/s Wild Flower Farms and Estate Pvt. Ltd. Vs Vipul Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2221

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 7(5)(a), 5(7), 5(8), 5(8)(f), Explanation (i) and (ii) of Section 5(8)(f)Negotiable Instruments Act, 1881-Section 138Registration Act, 1908-Section 17
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