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National Company Law Tribunal judgments

20,326 judgments · page 108 of 1,017

Tribunals and Commissions07 Aug 2025Allowed

Rashtriya Polymers & Solvent Vs Pushpak Auxichem Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1092

Insolvency and Bankruptcy Code, 2016-Section 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, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions06 Aug 2025

Reliance Commercial Finance Limited Vs Accura Productions Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1093

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 21(2), 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, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3IA, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Indian Companies Act, 1956
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Tribunals and Commissions06 Aug 2025

M/s Punjab National Bank (International) Limited Vs M/s Steadfast Shipping Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1095

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (2) of Section 21, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 66, 53, 53(1)(b), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions06 Aug 2025

M/s. Velvin Packaging Solutions Pvt. Ltd. Vs M/s. Dunzo Digital Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0996

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2)(a), 5(21), 9(5)(ii)(d), 9(3)(a), (b) and (c), 14, 14(3), 31(1), 33, 15, 17, 18, 20, 21IBC (AAA) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions06 Aug 2025

Small Industries Development Bank Of India Vs Mahesh Manilal Gandhi

National Company Law Tribunal · (2025) 08 NCLT CK 1097

Insolvency and Bankruptcy Code, 2016-Section 95(1), 105, 112, 113, 106, 179(2), 60(1)(2) and (4), 112(1), 101(1), 114, 115(2), 33(1)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19
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Tribunals and Commissions06 Aug 2025Allowed

Punjab National Bank Vs ABC Railroad Products Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0966

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 35A, 36(4A), 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions05 Aug 2025Dismissed

Neeta Zanvar Vs M/s.Filatex Fashions Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1099

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 5(21), 7, 8, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6Indian Contract Act, 1872-Section 62
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Tribunals and Commissions05 Aug 2025Allowed

Punjab National Bank Vs Pride Coke Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1014

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 7(3)(a), 4, 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions05 Aug 2025

IDBI Trusteeship Services Limited Vs Mahagun (India) Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0957

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13(2), 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Aug 2025Allowed

IDBI Trusteeship Services Limited Vs Mahagun (India) Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0973

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Aug 2025Allowed

C. P. Arora Engineers Contractors Pvt. Ltd. Vs Millennium City Expressways Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0981

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 8, 8(1), 8(2)(a), 9, 9(5)(ii)(d), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 65, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions05 Aug 2025

NAC Advertising India Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1101

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions05 Aug 2025Dismissed

Laxmi Publications Pvt. Ltd. Vs Bliss Inns Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 0985

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 60(1)Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions05 Aug 2025Dismissed

Vardhaman Bank Vs M/s.Karvy Stock Broking Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1102

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 3(12), 3(15), 3(16), 3(16)(e), 3(17), 5(8), 7, 7(2), 7(3), 7(3)(a), 7(4), 7(5)(a), 10A, 215, 227Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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