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National Company Law Tribunal judgments

20,326 judgments · page 110 of 1,017

Tribunals and Commissions31 Jul 2025

M/s. Ela Enterprise Vs Omkar Speciality Chemicals Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1655

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30(5), 60(5), 53, 30(2), 30(4), 3(30), 3(31), 30, 30(2)(a) to 30(2)(f), 25(2)(j), 43, 66, 43 to 50, 30(6), 31(1), 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 36A(11), 36B(1), 36B(4A), 13(1B), 37, 38, 38(1), 38(1)(b), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to 38(3)(e), 38(4), 39(1)(c), 39(1A), 39(1A)(a), 39(1A)(b), 39(4), 31A
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Tribunals and Commissions30 Jul 2025Allowed

Pipe Field India Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1497

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(4), 7(7)(a), 10, 10(3)(b), 11, 13, 14, 14(1), 14(2), 14(3), 15 to 21, 15, 17, 18, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)DRT Act, 1993-Section 19
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Tribunals and Commissions30 Jul 2025Allowed

IDBI Bank Limited Vs M/s HIL (India) Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1611

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(7), 5(8), 6, 7, 7(2), 7(3), 7(3)(a), 9, 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 25, 31, 215(2), 238, 238A, 240(1)Insolvency 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 2A, 3A, 4, 6(1), 20
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Tribunals and Commissions30 Jul 2025Allowed

Ayodhya Finlease Limited Vs SRGP Corporation Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1520

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 238A, 7(5), 7(3)(b), 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 128
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Tribunals and Commissions30 Jul 2025

Romesh Kumar Vs M/s Swani Motors Services Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 34, 52The National Company Law Tribunal Rules, 2016Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 2(B), 39B, 39BA, 39C, 39D
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Tribunals and Commissions29 Jul 2025Allowed

Mohit Bipinchandra Adatiya Vs Praveen Kumar Daruka & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1614

Insolvency & Bankruptcy Code, 2016-Sections 33, 33(2), 33(5), 34, 10, 22, 19(2), 14, 53, 52Companies Act, 1956IBBI (Insolvency Resolution Process for Corporate Debtor) Regulations, 2016-Regulation 6
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Tribunals and Commissions29 Jul 2025Allowed

Kay Bee Foundry Services Pvt Ltd Vs Tough Casting Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1615

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(i) to (iii) read with Section 33(3), 33(2), Chapter III, 14, 35 to 50 and 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32 clauses (a) to (d), 15
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Tribunals and Commissions29 Jul 2025Allowed

M/s. Four Flavours LLP

National Company Law Tribunal · (2025) 07 NCLT CK 1470

Insolvency and Bankruptcy Code, 2016-Section 54, 60(5), 14Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14IBBI CIRP Regulation-Chapter III, Regulation 6A
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Tribunals and Commissions29 Jul 2025Allowed

State Bank Of India Vs Raninga Paper Mills Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1618

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(I)State Bank of India Act, 1955
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Tribunals and Commissions29 Jul 2025Allowed

Bank Of Baroda Vs C. Mahendra Exports Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1619

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(i) to (iii) r/w 33(3), 33(2), 60(5), 14, 19(2), 52, 35 to 50 and 52 to 54, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulation, 2016-Regulation 6, 39B, 39BA, 39C & 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32, clauses (a) to (d), 15
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Tribunals and Commissions28 Jul 2025Allowed

Catalyst Trusteeship Limited Vs Blu-Smart Mobility Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1532

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(2), 7(3), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions28 Jul 2025Allowed

Sangli District Central Co-op Bank Limited Vs M.B Patil Gold Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1533

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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