CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 101 of 1,017

Tribunals and Commissions02 Sept 2025Allowed

Canara Bank Vs Sitaram Prints Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1238

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 4, 10A, 238A, 60(2), 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 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
Read judgment
Tribunals and Commissions02 Sept 2025Dismissed

Ingram Micro India Pvt. Ltd. Vs Dr. Jain Video On Wheels Ltd.

National Company Law Tribunal · 2025 INSC 621

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(1), 14(1)(b), 29A, 30(2), 32A, 32A(2), 60(5), 238Prevention of Money Laundering Act, 2002-Section 2(1)(u), 5, 5(1), 8, 8(1), 8(2), 8(8), 26, 42, 71IPC-Section 120B, 409, 420
Read judgment
Tribunals and Commissions02 Sept 2025Allowed

UCO Bank Vs Vasupujya Enterprise Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1155

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 10, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions02 Sept 2025Allowed

IDBI Trusteeship Services Limited Vs Quadrant Televentures Ltd.

National Company Law Tribunal · 2024 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, sub-section (1) of Section 14, 31, sub-section (1) of Section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
Read judgment
Tribunals and Commissions01 Sept 2025Partly Allowed

State Bank Of India Vs Hackbridge Hewittic And Easun Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1241

Insolvency and Bankruptcy Code, 2016-Section 3(27), 4, 7, 7(5), 7(5)(a), 9, 10, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 25, 31, 33, 53, 65, 65(1), 67, 75, Rule 4Bankers Book Evidence Act, 1891-Section 2A(a) & (b)Indian Contract Act, 1872-Section 128
Read judgment
Tribunals and Commissions01 Sept 2025

Nirmal Kanodia Vs Balajee Ingot India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1166

Insolvency and Bankruptcy Code, 2016-Section 3(30), 7, 18(1)(c), 19(2), 20(2)(a), 25(2)(b), 25(2)(j), 25(h)(2), 29A, 30(1), 30(2), 30(2)(b), 30(2)(b)(ii), 30(4), 30(6), 31, 31(1), 31(2), 33, 36(3)(f), 43, 43(1), 43(4), 45, 46, 46(1), 49, 50, 50(1), 52, 53, 53(1), 53(1)(b)(ii), 53(2), 53(3), 60(5), 61, 62, 65, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 13(2)(d), 17(1), 27, 35, 35A, 35A(1), 35A(2), 35A(3), 36(1), 36A(1), 36A(10), 36A(12), 36B(3), 38(1), 39(2), 39(4)Companies Act, 2013-Chapter V, Section 73(1), 73(2), 73(3), 73(4), 326
Read judgment
Tribunals and Commissions01 Sept 2025Allowed

Punjab National Bank Vs Aban Offshore Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1242

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 7(5)(b), 7(7), 9, 10, 13, 14, 17, 17(1), 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Transfer of Property Act-Section 58(f)
Read judgment
Tribunals and Commissions01 Sept 2025Allowed

The Karur Vysya Bank Ltd Vs Ran India Steels Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1243

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules-Rule 4Bankers Books Evidence Act, 1891-Section 2(a), 2A
Read judgment
Tribunals and Commissions01 Sept 2025Partly Allowed

Kotak Mahindra Bank Limited Vs Kapil Subhash Anand

National Company Law Tribunal · (2025) 09 NCLT CK 1244

Insolvency and Bankruptcy Code, 2016-Sections 60(5), 94(1), 94, 95, 96, 97, 98, 99, 100SARFAESI Act, 2002-Sections 13(2), 14Banking Regulation Act, 1949-Section 5(c)
Read judgment
Tribunals and Commissions01 Sept 2025

State Bank of India Vs Vaddineni Venkatappa Naidu

National Company Law Tribunal · (2025) 09 NCLT CK 1246

Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, 8, 9, 10, 25, 65, 65(1), 75, 94, 95, 95(1), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 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)SARFAESI Act, 2002-Section 13(2), 13(4)
Read judgment
Tribunals and Commissions29 Aug 2025Dismissed

Sunpoint Trading Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 15, 25(2)(h), 29A, 30, 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 2(HA), 38, 38(1A), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(4)IBBI (Liquidation Process) Regulations, 2016-Regulations 13, 31A, 32
Read judgment
Tribunals and Commissions29 Aug 2025

State Bank Of India Vs ARSS Infrastructures Projects Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1000

Insolvency and Bankruptcy Code, 2016-Section 3(31), 7, 14, 16, 18(b), 22(3)(a), 25(2)(g), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32-A, 43, 45, 49, 50, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1), 13(2)(d), 17(1), 27, 35(1)(b), 35(1)(c), 35A, 36, 36A(1), 36A(10), 36B, 37(a) to (m), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a) to (e), 38(4), 39(1)(c), 39(4), 39B, 39C, 39DInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions29 Aug 2025

Tricon Dry Chemicals Llc Vs Supreme Polytubes Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1011

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 33(5), 34(4)(b), 52, Chapter III of Part IICompanies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(e), 36A(1), 39B, 39C, 39D
Read judgment
Tribunals and Commissions29 Aug 2025Allowed

SNK Rolling Bearing Vs Hoshiar Nirvair Tractors Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 22(3)(b), 33, 33(2), 33(5), 34(4)(b), 52, 53IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 39B, 39B(3), 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 4(2)(b)
Read judgment
Tribunals and Commissions29 Aug 2025

M/s. Pani Trading Corporation Vs M/s. P & M Associates LLP

National Company Law Tribunal · (2025) 08 NCLT CK 1016

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33, 33(2), 33(5), 52, 56, 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment