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National Company Law Tribunal judgments, 2025

1,899 judgments · page 93 of 95

Tribunals and Commissions08 Jan 2025Disposed Of

State Bank Of India Vs Karuturi Ceramics Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2245

Insolvency and Bankruptcy Code, 2016-Section 33(2), 21(1), 33(1)(a), 5(18), 34, 34(1), 34(8), 33(1)(b)(i), (ii) & (iii), 14, 52, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions08 Jan 2025

State Bank Of India Vs Savita Lohariwal

National Company Law Tribunal · (2025) 01 NCLT CK 2251

Insolvency and Bankruptcy Code, 2016-Chapter IV of Part III, Part IV of Chapter III, Section 95, 95(1), 97, 99, 100, 102, 108, 111, 112, 112(2)(b), 112(2)(d), 114, 115, 115(1), 115(2), 115(3), 196
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Tribunals and Commissions08 Jan 2025Allowed

CFM Asset Reconstruction Pvt. Ltd. Vs Motijug Agencies Limited And Indian Bank Vs Machine Works (International) Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2252

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 94(1)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)
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Tribunals and Commissions08 Jan 2025Allowed

Jiji Industries Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2141

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33IBBI (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2025Dismissed

UCO Bank Vs Rahul Gupta

National Company Law Tribunal · (2025) 01 NCLT CK 2143

Insolvency and Bankruptcy Code, 2016-Section 5(22), 14, 14(3)(b), 60, 60(1), 60(2), 60(3), 60(4), 60(5), 94, 95, 95(1), 99, 99(1), 99(7), 100, 100(4), 105, 114, 115, 115(2), 179, 179(1), 179(2), 94 to 120Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions08 Jan 2025

Varsha Vs Ritzy Chemicals Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2255

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 20, 21Indian Contract Act, 1872-Section 140, 141Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2025

Mungad Strips & Alloys Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2147

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33IBBI (Application to Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions08 Jan 2025

Esteem Press Parts Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2256

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions07 Jan 2025Allowed

Central Bank Of India Vs M/s. Repute Foods Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2258

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 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 4, 4(3)SARFAESI Act-Section 13(2)
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Tribunals and Commissions07 Jan 2025

Subhadra Commercial Private Limited Vs Purulia Metal Casting Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2178

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 31(4), 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1), 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions07 Jan 2025

Rahul N Shah RP of M/s. Madhav Ginning And Pressing Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2259

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 15, 33, 33(2), 33(5), 34, 34(4)(b), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 6, 17(1), 39(4), 39B, 39C
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Tribunals and Commissions07 Jan 2025

Mumbai District Central Cooperative Bank Ltd. Vs Latakisan Infra Pvt Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2260

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 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(6), 31, 31(1), 53, 53(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(C), 37, 38, 38(A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Companies Act, 2013
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