CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2025

1,899 judgments · page 92 of 95

Tribunals and Commissions13 Jan 2025

Axis Bank Limited Vs Midas Petrochem Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2235

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 10A, 13, 14, 17, 31, 33, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
Read judgment
Tribunals and Commissions10 Jan 2025

Fairdeal Polytex Private Limited Vs Truevalue Engineering Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2236

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36B(4A), 37, 37(a), 37(c), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(e), 38(3A), 39(4), 40Companies Act, 1956
Read judgment
Tribunals and Commissions10 Jan 2025

Mrs. Praseeda Elangovan Vs K. Sivalingam

National Company Law Tribunal · (2025) 01 NCLT CK 2131

Insolvency and Bankruptcy Code, 2016-Section 60(5)(b), 60(5)(c), 36(4)(iii), 36(4)(ii), 36(4), 36, 53, 43, 45, 66, 39, 40, 41, 42National Company Law Tribunal Rules, 2016-Rule 11Payment of Gratuity Act, 1972-Section 4(1)
Read judgment
Tribunals and Commissions10 Jan 2025Allowed

Big Barter Private Limited Vs Born Unicorn Tech Prise Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2239

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(20), 5(21), 8, 9, 9(3)(b), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions10 Jan 2025Dismissed

Kotak Mahindra Bank Limited Vs Kunal Structure (India) Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2150

Companies Act, 2013-Section 419(5)Insolvency and Bankruptcy Code, 2016-Sections 7, 7(5), 13(1)(b), 13(1)(c), 14(1), 14(2) to 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions09 Jan 2025Allowed

Mr. Madhusudan Sharma

National Company Law Tribunal · (2025) 01 NCLT CK 2240

Insolvency and Bankruptcy Code, 2016-Section 53, 59(4), 59(7), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 10, 35, 36, 38
Read judgment
Tribunals and Commissions09 Jan 2025Allowed

M/s Arham Enterprise Vs Classic Corrugations Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2241

Insolvency and Bankruptcy Code, 2016-Part II, Section 4, 8, 8(1), 9, 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Limitation Act, 1963-Section 18, 19
Read judgment
Tribunals and Commissions09 Jan 2025Allowed

Bank Of Baroda Vs Mr. Bharat Raj Punj

National Company Law Tribunal · (2025) 01 NCLT CK 2118

Insolvency and Bankruptcy Code, 2016-Section 5(22), 9, 33(1), 94, 95, 95(1), 95(4), 97, 97(1), 97(3), 97(5), 98, 98(1), 99, 99(1), 99(2), 99(4), 99(6), 100, 100(1), 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, Chapter II, Chapter III, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h)
Read judgment
Tribunals and Commissions09 Jan 2025Allowed

Catalyst Trusteeship Limited Vs Gutsiness Hospitality Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2134

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions08 Jan 2025Allowed

CFM Asset Reconstruction Pvt. Ltd. Vs Motijug Agencies Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2171

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, 21, 94(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
Read judgment
Tribunals and Commissions08 Jan 2025

Dipak Bhadra Vs RCBS Realty Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2176

Insolvency and Bankruptcy Code, 2016-Section 30(6), 7, 60(5), 30, 31, 14, 33, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36ANational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions08 Jan 2025Allowed

Vishnu Kant Kabra Vs Shree Sai OTO Tubes Mill Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2242

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 30(6), 33, 33(3), 33(5), 33(7), 34, 43, 45, 50, 60(5), 60(5)(c), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33, 34, 36A, 40Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(3), 13, 32, 32(e)
Read judgment
Tribunals and Commissions08 Jan 2025

Jayanta Banerjee Vs Incab Industries Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2165

Insolvency and Bankruptcy Code, 2016-Section 60(5), 69, 236, 237, 42, 9, 33, Chapter IINational Company Law Tribunal Rules, 2016-Rule 11, 48IPC, 1860-Section 409, 420, 467
Read judgment
Tribunals and Commissions08 Jan 2025

Ajay Kumar Agarwal Vs Radico Khaitan Limited & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2243

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1), 34
Read judgment