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National Company Law Tribunal judgments, 2025

1,899 judgments · page 94 of 95

Tribunals and Commissions07 Jan 2025Allowed

Bank Of Maharashtra Limited Vs Ms. Rinki Prakash Kumar & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2261

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(7), 99(9), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128, 140, 141
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Tribunals and Commissions07 Jan 2025Allowed

Central Bank Of India Vs Superfine Extrusions Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2262

Insolvency and Bankruptcy Code, 2016-Section 7, 10-A, 4(1), 14, Sub-Section (1) of Section 14, 31(1), 33, 13, 17, 9 and 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions07 Jan 2025Allowed

Tanishi Tradewell Private Limited Vs Green Shield Enterprises Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2265

Insolvency and Bankruptcy Code, 2016-Section 9, 10A, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2025Allowed

Sunrise Knitting Mills Private Limited Vs M/s Oban Fashions Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2266

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(i), 9(5)(ii)(d), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 5(1), 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2025

Tricon Infra Buildtech Pvt. Ltd. Vs Eiffel Lifespaces Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2267

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4(1), 14, 31, 33, 13Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Jan 2025

Srei Equipment Finance Limited Vs Varutha Developers Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2122

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 18, 18(f)(vi), 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29, 29A, 29A(c), 29A(g), 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 50, 60(5), 60(6), 61(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 25(5), 26, 36, 36(2)(a) to (1), 36(4), 36A(1), 36B(4A), 38, 39, 39(1A)(b), 39(3B), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions06 Jan 2025Allowed

Raghuvir Steel Vs Raghuvanshi Cotton Ginning And Pressing Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2268

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20), 2(8), 4, 9(5), 14, 14(1), 14(2), 14(3), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022
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Tribunals and Commissions06 Jan 2025

In Re: Ila Metals Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2281

Insolvency and Bankruptcy Code, 2016-Section 9, 52, 53(1), 53(1)(a), 54, 54(1), 54(2)Companies Act, 2013IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 14 to 45, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45, 45(3), 45(3)(b), 45A
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Tribunals and Commissions06 Jan 2025Allowed

Fraser And Company Limited Vs Shraddha Equinox LLP

National Company Law Tribunal · (2025) 01 NCLT CK 2269

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33, 13Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act
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Tribunals and Commissions06 Jan 2025Allowed

Canara Bank Vs Juhi Industries Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2140

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 8, 8(1), 8(2), 10, 13(2), 14, 14(1), 14(1)(a), 14(1)(c), 14(1)(d), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5), 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions06 Jan 2025

Kaveri Sales Corporation Vs Surya Milk Products Pvt. Ltd.

National Company Law Tribunal · (2025) 01 NCLT CK 2151

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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