CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 106 of 1,017

Tribunals and Commissions14 Aug 2025Allowed

Pierian Services Private Limited Vs GEMS Education Solutions India Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0972

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(2), 9, 9(3), 9(3)(c), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33IBBI (Application to Adjudicating Authority) Rules, 2016-Rule 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions13 Aug 2025Allowed

Mr. Rosita Fernando, Resolution Professional Of Expertus Infotech Private Limited Vs Expertus Infotech Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1071

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 33, 21(8), 14, 33(5), 33(7), 35(1), 43, 45, 50, 66, Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
Read judgment
Tribunals and Commissions13 Aug 2025Dismissed

Mr. Purusottam Behera Vs Amluckie Investment Company Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 7, 7 to 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions13 Aug 2025Allowed

Zusak Exim Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1078

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions13 Aug 2025

Dharampal Singh Rawat & Ors. Vs Realanchors Developers Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0986

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 14, 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions12 Aug 2025Allowed

Punjab National Bank Vs Highland Automobiles Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1003

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32A, 43, 61(3), 66(1), 66(2), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6A, 17(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)NCLT Rules, 2016-Rule 11, 50
Read judgment
Tribunals and Commissions12 Aug 2025

CA Rahul Nareshbhai Shah Vs L G Fibre Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1080

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(2), 33(5), 33(6), 34, 43, 45, 49, 52, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 39B, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions12 Aug 2025

Bhoopesh Gupta Vs The Income Tax Department

National Company Law Tribunal · (2025) 08 NCLT CK 1005

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 24, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(4), 32A, 43, 45, 49, 50, 53, 66, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(2), 27, 36A, 36A(4), 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39, 39(1)(a), 39(1)(c), 39(3), 39(4)Banking Regulation Act, 1949
Read judgment
Tribunals and Commissions12 Aug 2025Allowed

Anish Gupta Vs Jayesh Shashikant Salgaonkar

National Company Law Tribunal · (2025) 08 NCLT CK 1081

Insolvency and Bankruptcy Code, 2016-Section 9, 54(1), 21(1)NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 45A
Read judgment
Tribunals and Commissions12 Aug 2025Allowed

Mr. Gyan Chandra Misra Vs Soho Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0991

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(7), 5(8), 7, 7(2), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 66, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
Read judgment
Tribunals and Commissions11 Aug 2025Allowed

Mr. Rahul Vilas Page

National Company Law Tribunal · (2025) 08 NCLT CK 0958

Insolvency and Bankruptcy Code, 2016-Section 60(1), 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 95(1), 99, 99(4), 99(6), 99(9), 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 6, 6(1)Indian Contract Act, 1872-Section 128
Read judgment