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National Company Law Tribunal judgments

20,326 judgments · page 107 of 1,017

Tribunals and Commissions08 Aug 2025

Reliance Capital Limited Vs M/s. Win Trendz Exim Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1085

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 21(1), 33(2), 33(5), 33(7), 34, Chapter IIIInsolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons), 2016-Regulation 4(1), 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32(e), 32(f)
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Tribunals and Commissions08 Aug 2025

Bank of Baroda Vs JM Feed Mills Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1010

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14, 33 (including sub-sections (1), (2), (3) and (5)), 34(4)(b), 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 35, 36A(1), 39B, 39B(2), 39B(3), 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 39B(2)
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Tribunals and Commissions08 Aug 2025Allowed

Punjab National Bank Vs M/s Shriram Skill And Education Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1086

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4, 9(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions08 Aug 2025Allowed

Capriso Finance Limited & Ors. Vs Trishul Dream Homes Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1019

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 7, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 31The National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6A
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Tribunals and Commissions08 Aug 2025Allowed

Baba Trading Vs Roy Agrovets Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0965

Insolvency and Bankruptcy Code, 2016-Section 3, 4, 5, 5(20), 7, 8, 9, 9(5)(i), 13(2), 14, 14(1), 14(1)(a) to (d), 14(2) to 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions08 Aug 2025

Mivaan Pharma Vs Waxsen Lifscience Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1091

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2)(e), 60(5)SARFAESI Act-Section 5, 13(2), 13(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Aug 2025Allowed

Venus Star Chit Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1028

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(3), 10(5), 11, 13(1)(b), 14(1), 14(2), 14(3), 14(4), 15, 16(5), 17, 18, 31(1), 33, 65Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Aug 2025Allowed

Chhotagovindpur and Bagbera Drinking Water Supply Project Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1026

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Aug 2025

Xanadu Realty Limited Vs T Bhimjyani Realty Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0979

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(6), 8, 8(1), 8(2)(a), 9, 9(2), 9(5)(ii), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instruments Act of 1881-Section 138
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