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National Company Law Tribunal judgments, 2025

1,899 judgments · page 91 of 95

Tribunals and Commissions17 Jan 2025

M/s Canara Bank Limited Vs M/s Jalandhar Amritsar Tollways Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2224

IBC, 2016-Section 7(2), 7(3), 7(4), 7(5), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions17 Jan 2025Allowed

Aryan Castings Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2225

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 4(1), 11, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 13, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions16 Jan 2025Disposed Of

Raghav Bhartia Vs Circar Jute Mills Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2170

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21, 25(2)(h), 31, 30(2), 53, 30(4), 32, 61(3), 29A, 14, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39(4), 13, 17, 37, 38(1), 38(1A), 38(1-B), 38(2), 38(3), 38 (1A)Companies Act, 2013-Section 326
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Tribunals and Commissions16 Jan 2025

Punjab National Bank Vs Parental Drugs (India) Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2226

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 53, 53(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act-Section 79
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Tribunals and Commissions16 Jan 2025Allowed

State Bank Of India Vs Manglam Fiscal Services Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2177

Insolvency & Bankruptcy Code, 2016-Section 33, 33(1), 33(2), 33(1)(a), 33(1)(b)(iii), 33(5), 33(7), 14, 19(2), 30, 30(2), 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4CIRP Regulations, 2016-Regulation 36A, 36B
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Tribunals and Commissions16 Jan 2025

M/s. Alchemist Assets Reconstruction Co. Limited Vs M/s. Associated Composite Materials Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2227

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(1), 25(2)(h), 29A, 30(2), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43 to 51, 53, 66, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(1B), 13(1C), 16B, 17, 27, 35, 35A, 36A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)
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Tribunals and Commissions16 Jan 2025Allowed

Hallow Securities Pvt. Ltd. Vs M/s. Broad Homes Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2228

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 5(8), sub-section (12) of Section 3, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions16 Jan 2025

M/s Inox Tubes Private Limited Vs Rajiv Bajaj

National Company Law Tribunal · (2025) 01 NCLT CK 2229

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 43, 45, 49, 50, 66, 5(14), 12, 53, 29A, 30(2), 30(4), 31, 188, 196, 14, 31(3)(b), 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 27, 35, 36A, 34B, 39D, 39(4A), 38, 38(1B), 38(3)(b)
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Tribunals and Commissions16 Jan 2025

Mr. Rahul Drolia Vs Archis Enterprises (India) Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2230

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(1), 33(2), 34(4), 34(4)(b), 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions16 Jan 2025

Omkara Assets Reconstruction Private Limited Vs Rite Builtec Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2231

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 29A, 30, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 32, 43, 45, 50, 61(3), 63, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 17(1), 17(2), 26, 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(2), 39(4), 39B, 39C, 39D, 40A
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Tribunals and Commissions14 Jan 2025Allowed

Bank Of Maharashtra Limited Vs Mr. Suraj Bharatkumar Parekh

National Company Law Tribunal · (2025) 01 NCLT CK 2161

Insolvency and Bankruptcy Code, 2016-Sections 95, 95(1), 99, 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-Rules 7(1), 7(2)Limited Liability Partnership Act, 2008
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