CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 105 of 1,017

Tribunals and Commissions21 Aug 2025Allowed

Shravan Minocha & Ors. Vs M/s. Raheja Developers Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1062

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(8)(f), 7, 7(1), 2nd Proviso to Section 7(1), 7(5)(a), 7(7), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions20 Aug 2025

Col. Sanjeev Dalal (Retd.) Vs International Recreation And Amusement Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1063

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 22, 25(2)(h), 25(2)(J), 27, 28(1)(k), 29A, 30(2), 30(4), 30(6), 31, 31(2), 53(1), 60(5), 74IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 39, 39(1B)(b)National Company Law Tribunal Rules, 2016-Rule 11, 43
Read judgment
Tribunals and Commissions20 Aug 2025Allowed

Canara Bank Vs M/s.Sri Krishna Stockist & Traders Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 0997

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 16(5), 17, 18, 31(1), 33, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions20 Aug 2025Allowed

Indian Overseas Bank Vs Green Valley Plywood Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0977

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(a), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Recovery of Debts and Bankruptcy Act-Section 19
Read judgment
Tribunals and Commissions20 Aug 2025

Unity Infraprojects Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1064

Insolvency and Bankruptcy Code, 2016-Section 10, 33(5), 35(1)(k), 52Companies Act, 2013-Section 279Arbitration and Conciliation Act, 1996-Section 34
Read judgment
Tribunals and Commissions19 Aug 2025

State Bank Of India Vs Swarna Hospital Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0999

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 5(24A), 7, 16, 18(1)(b), 22(3)(a), 25(2)(g), 29, 29A (clauses (a) to (j)), 30(1), 30(2), 30(4), 30(5), 30(6), 33, 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(5), 33(7), 34(2), 35(1)(b) & (d), 35 to 41, 52, 53(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13(1), 13(2)(d), 17(1), 27, 27(3), 35(1), 36, 36A, 36A(8), 36A(8)(b), 36A(10), 36A(12), 36B(1), 36B(5), 38(1)(b), 39(1A), 39(3), 39(3)(b), 39(4), 39B, 39C, 39DNational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions19 Aug 2025Allowed

Sagar Business Private Limited Vs Sidhartha Construction And Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1015

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 9, 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Limitation Act, 1963-Article 137, Section 5, 18, 19
Read judgment
Tribunals and Commissions19 Aug 2025Allowed

Dhanuka Udyog Private Limited Vs Kamala Board Box Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0955

Insolvency and Bankruptcy Code, 2016-Section 2(12), 4, 7, 8, 9, 9(4), 9(5)(i), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Section 60Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions19 Aug 2025Allowed

Dhanuka Udyog Private Limited Vs Kamala Board Box Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0975

Insolvency and Bankruptcy Code, 2016-Section 2(12), 4, 7, 8, 9, 9(4), 9(5)(i), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Section 60Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
Read judgment
Tribunals and Commissions18 Aug 2025

Consultshah Financial Services Pvt. Ltd. Vs Shivom Investment & Consultancy Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1065

Insolvency and Bankruptcy Code, 2016-Sections 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 32A, 61(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 31A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Sections 42, 62, 66
Read judgment
Tribunals and Commissions18 Aug 2025Allowed

M/s. PVR Inox Limited Vs M/s. Multi-verse Technologies Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0994

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19, 30(6), 31, 33, 33(2), 33(5), 34, 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 39B, 39BA, 39C, 39D
Read judgment
Tribunals and Commissions18 Aug 2025Allowed

State Bank Of India Vs S U Toll Road Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1066

Insolvency and Bankruptcy Code, 2016-Section 4, 6, 7, 7(5), 7(5)(a), 7(7), 9, 10, 10A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency 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)
Read judgment
Tribunals and Commissions14 Aug 2025

DBS Bank Limited Vs Hindustan National Glass & Industries Limited

National Company Law Tribunal · 2025 INSC 124

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18(1)(c), 29, 29A, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 32A, 33(2), 43, 45, 47, 49, 50, 66, 68, 70, 71, 72, 73, 74, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 17(1), 27, 36(4), 36A(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39B, 39BA, 39CCompetition Act, 2002-Section 6(2), 31, 31(1)
Read judgment
Tribunals and Commissions14 Aug 2025

Parivartan Investment and Finance Company Vs Haryana Telecom Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0961

Insolvency and Bankruptcy Code, 2016-Section 3(33), 7, 20, 25(2)(h), 25A(3), 29A, 30, 31, 31(1), 31(2), 33(3), 34(1), 60(5), 61, 62, 74, 74(3), 142Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B(4A)National Company Law Tribunal Rules, 2016-Rule 11, 15
Read judgment
Tribunals and Commissions14 Aug 2025

Union Bank of India Vs Kapil Wadhawan

National Company Law Tribunal · (2025) 08 NCLT CK 1068

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 100, 105, 112, 114, 115(2), 121(2), 123, 126(2), 128, 129, 130(a), 130(2), 138, 140, 141, 154, 155, Chapter IV, Chapter VInsolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5, 7Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 3(3), 4, 8, 10, 11
Read judgment