CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 100 of 1,017

Tribunals and Commissions08 Sept 2025Allowed

M/s Paragon Packagings Vs Rasik Products Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1140

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(21), 7, 8(1), 8(2)(a), 9, 9(5)(i), 9(5)(i)(d), 10A, 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Partnership Act-Section 69, 69(2)
Read judgment
Tribunals and Commissions08 Sept 2025Allowed

M/s. Fuso Glass India Pvt Ltd Vs M/s. Milestone Aluminium Company Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1176

Insolvency and Bankruptcy Code, 2016-Section 7, 8(1), 9, 9(3)(b), 3(11), 3(12), 14, 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137, Section 18, 19
Read judgment
Tribunals and Commissions04 Sept 2025Dismissed

IDFC Bank Limited Vs Ashapura Intimates Fashion Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1289

Insolvency and Bankruptcy Code, 2016-Section 9, 42, 7Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12Limitation Act, 1963-Section 5, 3, 4 to 24
Read judgment
Tribunals and Commissions04 Sept 2025Allowed

JM Financial Credit Solutions Limited Vs R.M. Bhuther And Company Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1291

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 7(5)(a), 14, 14(1), 14(2), 14(2A), 31(1), 33, 17, 18, 20 & 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
Read judgment
Tribunals and Commissions04 Sept 2025Allowed

M/s Satnam Global Infraprojects Limited Vs Meghalaya Power Distribution Corporation Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1292

Insolvency and Bankruptcy Code, 2016-Sections 3(7), 3(11), 3(12), 4, 5(6), 5(21), 7, 8, 8(2), 8(2)(a), 9, 9(5)(ii)(d), 9(5)(2)(d), 10, 10A, 13(1)(b), 14, 14(1), 15, 31, 33, 61Companies Act, 2013-Sections 2(20), 2(45)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Read judgment
Tribunals and Commissions03 Sept 2025Allowed

K B Udhyog LLP Vs Laxmi Metal Syndicate LLP

National Company Law Tribunal · (2025) 09 NCLT CK 1294

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2)(a), 9, 9(3)(b), 9(3)(e), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 9(1)LLP Act, 2008
Read judgment
Tribunals and Commissions02 Sept 2025Allowed

M/s Pradyuman Overseas Limited Vs M/s Vanya Edible Oils & Refineries Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1296

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 14, 14 (1) (a), (b), (c) & (d), 14 (3)(b), 15, 17, 18, 19, 20 & 21Insolvency 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 Commissions02 Sept 2025Allowed

OVD Kinegram India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1308

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)(i), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 14(3)(c), 37, 38, 38(3)Companies Act, 1956
Read judgment