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National Company Law Tribunal judgments

20,326 judgments · page 102 of 1,017

Tribunals and Commissions29 Aug 2025Allowed

M/s Valiance Engineers Private Limited Vs Atmastco Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0992

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(i), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Income Tax Act, 1961-Section 194C
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Tribunals and Commissions29 Aug 2025

M/s. Zet Finvest Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0998

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38
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Tribunals and Commissions29 Aug 2025

M/s. Chowordernow Technologies India Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0952

Insolvency and Bankruptcy Code, 2016-Section 59 (3), 59 (7), 59(8), 35Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 12, 14, 30, 34, 38
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Tribunals and Commissions29 Aug 2025

Shri Arihant Merchants Private Limited Vs NKR Realty Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0951

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 39, 39(4)Companies Act, 2013-Section 2
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Tribunals and Commissions29 Aug 2025Allowed

Uno Minda Limited Vs Marshall Machines Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1033

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 9, 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency 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 Commissions29 Aug 2025

M/s. Unifytwin India Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1034

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38
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Tribunals and Commissions29 Aug 2025Allowed

Union Bank Of India Vs Bengal Shelter Housing Development Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0971

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(7), 3(8), 3(10), 3(11), 3(12), 3(37), 4, 5(5A), 5(7), 5(8), 7, 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60Insolvency 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 (54 of 2002)-Section 13(2), 13(3), 13(4), Rule 9
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Tribunals and Commissions28 Aug 2025

Ashok Kumar Gulla, Resolution Professional of M/s Carnival Films Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1035

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 23(3)(b), 25, 29-A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 53, 60(5), 61, 61(3), 62, 66, 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Debtor) Regulations, 2016-Regulation 27, 29, 35, 36B(6A), 37(1), 38, 38(1), 38(2)(a), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions28 Aug 2025Partly Allowed

Shanti International Vs Chetan Babaldas Patel

National Company Law Tribunal · (2025) 08 NCLT CK 1037

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(n), 9, 53, 32A, 35(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32A, 45(3)(a), 35, 36, 42, 45(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions28 Aug 2025Allowed

HPL Electric & Power Ltd Vs CU Energies Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1025

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 20 & 21, 19, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions28 Aug 2025Allowed

Gupshup Technology Private Limited Vs Nextgen Infratel Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0967

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(20), 5(21), 8, 8(2), 8(2)(a), 9, 9(3)(b), 9(3)(c), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 3A, 4(3), 6
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Tribunals and Commissions28 Aug 2025Allowed

Rajesh Agrawal

National Company Law Tribunal · (2025) 08 NCLT CK 0968

Insolvency and Bankruptcy Code, 2016-Section 10, 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 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
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Tribunals and Commissions28 Aug 2025

Zetwerk Fabplus Pvt Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1038

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59 (7), 59 (3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9 (1), 34, 38
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Tribunals and Commissions26 Aug 2025Dismissed

Mr. Shailendra Ajmera Vs Committee of Creditors of Nirmal Lifestyle (Kalyan) Pvt. Ltd. & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 1039

Insolvency and Bankruptcy Code, 2016-Section 13(2), 14, 19(2), 21(2), 25(1)(h), 25(2)(h), 29, 29A, 30(2), 30(2)(b)(ii), 30(2)(c), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53(1), 66, Chapter III and Chapter VI of Part IICIRP Regulations-Regulation 4A (Explanation 1), 6, 32B(7), 36A(4), 36A(6), 36A(8), 36B, 36B(4A), 36B(5), 38(A), 38(2)(c), 39, 39(1B), 39(2)Companies Act, 2013-Section 164(2)
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Tribunals and Commissions26 Aug 2025Allowed

Raj Radhe Finance Limited Vs Shyam Ginning And Pressing Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1040

Insolvency and Bankruptcy Code, 2016-Sections 7, 30(2), 43, 45, 50, 54, 54(1), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 45, 45AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38
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Tribunals and Commissions26 Aug 2025

Mr. Subodh Kumar Agrawal Vs Majaswadi Sarvodayanagar Co-operative Housing Society Limited & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 0974

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 31(3)(a), 32A, 43, 45, 47, 49, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31A, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 39B, 39CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025
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Tribunals and Commissions26 Aug 2025Dismissed

M.K. Metals Vs Kundan Industries Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1041

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(20), 5(21), 8, 9, 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 8
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