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National Company Law Tribunal judgments

20,326 judgments · page 104 of 1,017

Tribunals and Commissions22 Aug 2025Allowed

M/s. Kotak Mahindra Bank Limited Vs M/s. T&R Auto Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1021

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions22 Aug 2025

Infotech HAL Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0954

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Aug 2025Allowed

Samal Infra Projects Private Limited Vs Sungbo Engineering India Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1052

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2)(a), 5(21), 10A, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Aug 2025Allowed

Adhunik Corporation Limited Vs Shivam India Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0978

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(3)(b), 7(4), 7(5)(a), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40A
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Tribunals and Commissions22 Aug 2025Allowed

Jitendra Jain Vs West Bengal Agro Textiles Corporation Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0980

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(6), 14, 13, 31(1), 33, 15, 17, 18, 19, 20, 21, 9(5)(a), 65, 7, 7(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Aug 2025Partly Allowed

Win Hide Private Limited Vs M/s. Aleena Leather Exports

National Company Law Tribunal · (2025) 08 NCLT CK 1054

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 9, 10, 10(3), 10(4), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33, 60(5), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Aug 2025Allowed

M/s. Axis Bank Limited Vs M/s. Euro Tech Maritime Academy Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1056

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 7, 7(3)(b), 7(5)(a), 13, 14, 17, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions22 Aug 2025Dismissed

Dr. Badri Prasad & Ors. Vs Alok Kumar Agarwal & Ors.

National Company Law Tribunal · (2025) 08 NCLT CK 1057

Insolvency and Bankruptcy Code, 2016-Section 36(4), 60(5), 30(6), 14, 14(1)(b), 14(1)(d), 18, 30(2)(e), Chapter IIINCLT Rules, 2016-Rule 11, 32Code of Civil Procedure, 1908-Order 1 Rule 10
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Tribunals and Commissions21 Aug 2025

State Bank Of India Vs Reform Ferro Cast Limited

National Company Law Tribunal · 2024 INSC 852

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 19(2), 43, 45, 50, 66, 70, 236Companies Act, 2013-Section 213, 447, 213(b), 212(1)(c), 210, 212National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions21 Aug 2025

M/s. Peejay Finance Company Limited Vs M/s. V.S. Matrix Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1058

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(1), 12(2), 33, 33(1)(a), 60(5), 34(4)(b), 53, Chapter III, 34(2), 14, 33(5), 52, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 33, 34, 40NCLT Rules, 2016-Rule 11
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Tribunals and Commissions21 Aug 2025

Canara Bank Vs Timblo Drydocks Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1059

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 43(1), 44(1), 61(3), 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39(4)MSMED Act, 2006
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Tribunals and Commissions21 Aug 2025Allowed

Mr. Shailendra Singh Vs Mr. Samir Singh & Anr.

National Company Law Tribunal · (2025) 08 NCLT CK 1060

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 19(3), 33, 33(2), 33(5), 34(2), 34(4)(b), 35(1), 52, 53, 60(5), Chapter-III, sub-clause (i) of clause (b) of Section 33Prevention of Money Laundering Act, 2002-Section 17(1A)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32 Clause (e), 32 Clause (f), 32 clauses (a) to (d), 32A
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Tribunals and Commissions21 Aug 2025Allowed

IFCI Venture Capital Funds Limited Vs M/s. Green Belt Industry Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0995

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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