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National Company Law Tribunal judgments, 2025

1,899 judgments · page 90 of 95

Tribunals and Commissions22 Jan 2025Allowed

Meenesh Irrigation India Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2149

Insolvency & Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(4)(b), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33IBBI (Application to Adjudicating Authority) Rules, 2016State Financial Corporation Act, 1951-Section 32-G
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Tribunals and Commissions21 Jan 2025Allowed

M/S Paisalo Digital Limited Vs M/S Amiprabhu Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2217

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 5(7), 5(8), 31, 31(1), 4(1), 7(5)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21, 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), Form I, 9(1), Form 2Companies Act, 1956
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Tribunals and Commissions21 Jan 2025Partly Allowed

Mr. A. Arumugam Vs M/s Authum Investment and Infrastructure Ltd & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2121

Insolvency and Bankruptcy Code, 2016-Section 31, 60(5), 15, 29A, 30(2), 30(4), 30, 31(1), 31(2), 32, 61(3), 61, 14, 38(1), 38(1A), 38(1B), 38(2), 38(3), 188, 196Companies Act, 2013-Section 66, 42, 62(1)(c), 66(1), 66(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35
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Tribunals and Commissions20 Jan 2025Allowed

M/s Meghdoot Corrougators & Packers Pvt. Ltd. Vs M/s Spectrum Aero Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2162

Insolvency & Bankruptcy Code, 2016-Sections 7, 14, 29A, 30, 30(2), 30(6), 31, 31(1), 31(3), 31(4)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2)(c), 13, 36A(1), 36A(10), 36A(12), 36B, 36B(4A), 37, 38, 38(1B), 38(2A), 39, 39(4)Companies Act, 2013-Sections 230 to 232
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Tribunals and Commissions17 Jan 2025Allowed

Bank Of India Vs Essenzaa Lifescience Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2221

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 33, 33(2), 7, 21, 12(2), 12, 56, 30(6), 31, 33(5), 33(7), 52, 34(4), 35 to 50, 52 to 54National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
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Tribunals and Commissions17 Jan 2025

Central Bank Of India Vs Sumatichand Gouti

National Company Law Tribunal · (2025) 01 NCLT CK 2223

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(6), 96, 97, 97(6), 99, 99(1), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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