COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 103 of 1,017

Tribunals and Commissions26 Aug 2025Allowed

Inventtive Systems & Automation Private Limited Vs Prolific Systems and Technologies Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1042

Insolvency and Bankruptcy Code, 2016-Section 8, 8(2), 9, 9(5), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, Sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

Tribunals and Commissions26 Aug 2025Allowed

HDFC Bank Limited Vs Dhanlaxmi Electricals Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1043

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 7(4), 14, 17, 25, 31(1), 33, Chapter VII of Part IISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)NCLT Rules-Rule 11

Tribunals and Commissions26 Aug 2025

Unisafe Fire Protection Specialist India Private Limited Vs Digizone Technology Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1044

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 4(1), 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

Tribunals and Commissions25 Aug 2025Allowed

Steel Resources Vs Pritdip Impex (India) Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 25, 29A, 30, 30(2), 30(2)(a), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16, 31A, 35, 36B (3), 37, 38, 38(1)(a), 38(1A), 38(2)(a), 38(2)(a) to (c), 38(3), 38(3)(a), 39(4)Companies Act, 2013

Tribunals and Commissions25 Aug 2025

Nu World Global Hongkong Limited Vs Silveroak Home Appliances Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1046

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 4(1), 5(7), 5(8), 5(21), 7(5)(a), 8, 8(1), 8(2), 9, 9(2), 9(5)(a), 10A, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions25 Aug 2025Allowed

The Canara Bank Ltd. Vs Shree Shanmuga Modern Rice Mills Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1004

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30, 31, 33, 33(2), 33(5), 34, 52, 56National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA, 39C, 39D

Tribunals and Commissions25 Aug 2025Allowed

Haldia Petrochemicals Limited Vs VR Commodities Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1008

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(b), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(2)(a), 6National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions25 Aug 2025Allowed

Canara Bank Vs Supreme Best Value Kolhapur (Shiroli) Sangli Tollways Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1047

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 5(8), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertaking) Act, 1970

Tribunals and Commissions25 Aug 2025Allowed

State Bank Of India Vs Lily Jewellery Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1027

Insolvency and Bankruptcy Code, 2016-Section 7, Proviso to Section 7(5), 4, 5(8), 13, 14, 17, 25, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India, Act 1955

Tribunals and Commissions25 Aug 2025

M/s Vyash Vanijya Private Limited Vs M/s Kaved Steel Products Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1024

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13, 14, 17, 25, 31(1), 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions25 Aug 2025Allowed

Securitrans India Private Limited Vs AGS Transact Technologies Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0959

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 8, 9, 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions25 Aug 2025

Pulkit Gupta Vs Savita Satish Gowda & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 1048

Insolvency & Bankruptcy Code, 2016-Section 5(24), 7, 10A, 43, 45, 46, 47, 49, 49(2), 50, 66, 66(2), 66(3)CIRP Regulations-Regulation 35AEvidence Act-Section 101, 102, 111

Tribunals and Commissions25 Aug 2025Allowed

Axis Bank Ltd Vs M/s.Kallam Brothers Cottons Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 7, 98(1), 16(5), 14, 14(1), 31(1), 33, 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A

Tribunals and Commissions25 Aug 2025

Sanjay Subhash Katira Vs NV Autospares Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1050

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(7), 5(8), 7, 9, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Companies Act, 2013-Section 2(31), 42, 42(2), 42(3), 42(4), 42(5), 42(6), 42(7), 42(8), 42(9), 42(10), 42(11), 62(1)(b), 454, 454(3), 454(5), 454(7), 454(8)

Tribunals and Commissions22 Aug 2025Allowed

Omkara Assets Reconstruction Private Limited Vs Geekay Colonisers And Builders Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1030

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(1), 30(2), 29A, 16, 15, 18(b), 21(1), 18(1)(c), 19(2), 43, 66, 30(4), 31, 28, 238, 14, 31(4), 5(24), 49, 45, 50, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6(1), 13(1), 13(2)(d), 13(2)(ca), 17(1), 27, 36A(1), 36A(10), 36A(12), 36B(3), 36B(4A), 36B(6), 39(1A)(a), 35A, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2)Companies Act, 2013

Tribunals and Commissions22 Aug 2025

Ibexkayenn Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1031

Insolvency and Bankruptcy Code, 2016-Section 7, 36(4), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 29NCLT Rules, 2016-Rule 11

Tribunals and Commissions22 Aug 2025

Rajesh Kumar Agarwal

National Company Law Tribunal · (2025) 08 NCLT CK 1013

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19, 19(2), 33, 33(2), 33(5), 34(4)(b), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f)

Tribunals and Commissions22 Aug 2025Allowed

Vinay Tambi Proprietor Of Amarnath Enterprises Vs A. Gangwal Real Estate L.L.P.

National Company Law Tribunal · (2025) 08 NCLT CK 1017

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 5(8), 14, 17, 19Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008

Tribunals and Commissions22 Aug 2025

G Mukundan (IRP) Vs M/s Vijay Ram Traders Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1051

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 10, 19(2), 54, 33(7), 35(1), 14, 33(5)NCLT Rules-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13, 14

Tribunals and Commissions22 Aug 2025Partly Allowed

Unity Small Finance Bank Limited Vs Lakhari Resources Private Limited & Anr.

National Company Law Tribunal · (2025) 08 NCLT CK 1023

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 4, 7(5), 7(5)(a), 7(5)(b), 9(5), 9(5)(a), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33IBC, 2013-Section 7Securitization & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)