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National Company Law Tribunal judgments

20,326 judgments · page 109 of 1,017

Tribunals and Commissions04 Aug 2025Allowed

State Bank Of India Vs Marvelous Metals Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1104

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 14, 17, 18, 18(b), 20, 25, 30(6), 31, 33, 33(1), 34, Chapters III, 35 to 50, 52, 52 to 54, 56, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(2), 22(1), 24, Proviso to Regulation 35, 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(a), 4(2)(b), 15, 32, 32A
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Tribunals and Commissions04 Aug 2025Allowed

Aman Bajaj Prop Of M/s Jagir Chand Sham Sundar Vs Ram Lal Aneja Foods Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1006

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 14, 15, 21, 21(1), 22(3)(b), 29A, 30, 30(2), 33, 33(1)(b)(ii), 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53IBBI (CIRP) Regulations, 2016-Regulation 6, 17Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions04 Aug 2025Allowed

Aman Bajaj Prop Of M/s Jagir Chand Sham Sundar Vs Ram Lal Aneja Foods Pvt. Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 14, 15, 21, 22(3)(b), 29A, 30, 30(2), 33, 33(1)(b)(ii), 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53, 60(5), Chapter IIIIBBI (CIRP) Regulation 2016-Regulation 6, 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions01 Aug 2025Allowed

Endogram Leasing and Trading Company Pvt. Ltd. Vs Alchemist Capital Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1001

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 13(1)(c), 5(8), 4, 14, 14(1), 31(1), 33, 13(1)(b), 15, 17, 18, 19, 20, 21Limitation Act, 1963-Section 18Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Aug 2025

IREP Credit Capital Private Limited Vs Rajesh Landmark Projects Pvt Ltd

National Company Law Tribunal · (2025) 08 NCLT CK 1110

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(2), 21(1), 33(2), 33(5), 33(7), 34, 34(4)(b), 43, 45, 50, 60(5), 66Insolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons), 2016-Regulations 35A, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 4(2), 13, 32, 32(e)
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Tribunals and Commissions01 Aug 2025

IIFCL Asset Management Company Limited Vs Mission Holdings Pvt. Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1111

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 14, 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 38, 39, 41Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13IBBI (Liquidation Process) Regulation, 2016-Regulation 4
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Tribunals and Commissions01 Aug 2025Disposed of

In Re: Asten Properties and Developers Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1114

Insolvency and Bankruptcy Code, 2016-Sections 33(2), 33, 33(1), 33(1)(b)(iii), 33(1)(ii) and (iii), 33(5), 33(7), 34, 34(2), 34(4)(b), 35(1)(b)(d), 35 to 41, 43, 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32(e), 35A
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Tribunals and Commissions01 Aug 2025Allowed

M/s. Maximus ARC Ltd. Vs M/s. Sri Balaji Cement & Power Ltd.

National Company Law Tribunal · (2025) 08 NCLT CK 1112

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 4, 5(8), 3(12), 14, Sub-section (2) of Section 14, Sub-section (3) of Section 14, 29A, Sub-section (1) of Section 31, 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions31 Jul 2025Partly Allowed

Rakesh P Sheth Vs Sabari Realtors Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 12, 12(1), 14, 21(2), 25A(3A), 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 44, 45, 49, 50, 53, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(3), 27, 35, 35(a), 37, 37(l), 38, 39, 39(1A), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions31 Jul 2025Allowed

M/s Maverick Developers & Colonisers Pvt. Ltd Vs M/s OFB Tech Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3), 9(5), 9(5)(ii)(d), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions31 Jul 2025Allowed

Balaji Engineering Vs Piletech Infra Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1610

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(1), Chapter III of Part II, 34, 30, 9, 19, 14, 33(5), 33(7), 52, 35 to 50, 52 to 54, 34(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 15
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Tribunals and Commissions31 Jul 2025Allowed

M/s. Homigo Realty Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1517

Insolvency and Bankruptcy Code, 2016-Section 33(2), 54, 54(1)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4)
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