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National Company Law Tribunal judgments, 2025

1,899 judgments · page 95 of 95

Tribunals and Commissions03 Jan 2025

DBS Bank India Limited Vs Vijay Kumar

National Company Law Tribunal · (2025) 01 NCLT CK 2273

Insolvency and Bankruptcy Code, 2016-Sections 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 Debtor) Rules, 2019-Rule 7(1), 7(2)Companies Act, 2013
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Tribunals and Commissions03 Jan 2025

In Re: M/s Exotic Buildcon

National Company Law Tribunal · (2025) 01 NCLT CK 2282

Insolvency & Bankruptcy Code, 2016-Section 10HVAT Act, 2003CST Act, 1956
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Tribunals and Commissions03 Jan 2025

Sesa International Limited Vs Avani Towers Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2117

Insolvency and Bankruptcy Code, 2016-Section 3(27); Section 7; Section 13; Section 14; Section 14(1)(d); Section 15(1)(c); Section 18; Section 18(f); Section 18(f)(vi); Section 20(1); Section 21(2); Section 22(1); Section 25; Section 25(1); Section 25(2)(a); Section 25(2)(b); Section 25(h)(2); Section 29A; Section 30; Section 30(1); Section 30(2); Section 30(2)(e); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 31(4); Section 32A; Section 32A(1); Section 60(5); Section 60(6); Section 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1); Regulation 12(1); Regulation 13(1); Regulation 17(1); Regulation 17(2); Regulation 26(1); Regulation 27; Regulation 28; Regulation 30; Regulation 36; Regulation 36(1); Regulation 36A; Regulation 36B(4A); Section 37(l); Regulation 38; Regulation 38(1); Regulation 38(1A); Regulation 38(1B); Regulation 38(2); Regulation 38(2)(a); Regulation 38(2)(b); Regulation 38(2)(c); Regulation 38(3); Regulation 38(3)(A); Regulation 38(3)(B); Regulation 38(3)(C); Regulation 38(3)(D); Regulation 38(3)(E); Regulation 38(3)(d); Regulation 39; Regulation 39(1)(a); Regulation 39(2); Regulation 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions02 Jan 2025

M/s Parkash Cotton Pressing Factory Vs Allahabad Bank & Anr.

National Company Law Tribunal · (2025) 01 NCLT CK 2152

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 20(1), 53, 33(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(c), 43Income Tax Act, 1961-Section 203AA
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Tribunals and Commissions02 Jan 2025

Pixel Consultancy Private Limited Vs M/s. Dreamvalley Projects Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2136

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 25(h)(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 38(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35(2), 36A(1), 36A(12), 36B(4A), 38, 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013-Section 2 (Clause (60))
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Tribunals and Commissions02 Jan 2025Allowed

Agri-Tech (India) Limited Vs Techindia Nirman Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2276

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4(1)
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Tribunals and Commissions02 Jan 2025

Indian Bank Vs Mr. Ankur Prahladka

National Company Law Tribunal · (2025) 01 NCLT CK 2139

Insolvency and Bankruptcy Code, 2016-Section 95(1), 99(1), 95, 94, 96, 97, 99(4), 100, 94 to 100, 60, 60(1), 60(2), 60(4), 60(5), 79, 179, 179(1), 2(e), 5(22)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions01 Jan 2025

Brandshoots Ventures Private Limited

National Company Law Tribunal · (2025) 01 NCLT CK 2153

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 3The Companies Act, 2013
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Tribunals and Commissions01 Jan 2025Allowed

Canara Bank Vs Avishkar Innovative Pvt Ltd

National Company Law Tribunal · (2025) 01 NCLT CK 2279

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 10, 10(1), 10(4), 14, 15, 17, 18, 20, 21, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions01 Jan 2025

Ritesh R. Mahajan Vs Shivkumar Malaghan & Ors.

National Company Law Tribunal · (2025) 01 NCLT CK 2283

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 43, 45, 50, 66, 66(1), 66(2), 66(2)(a), 66(2)(b)Companies Act, 1956IBBI (CIRP) Regulations, 2016-Regulation 35-A, 35-A (2)
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