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National Company Law Tribunal judgments

20,326 judgments · page 111 of 1,017

Tribunals and Commissions28 Jul 2025Allowed

S.K. Dutta & Ors. Vs Global Mega Ventures Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(f), 7, 7(1), 7(2), 7(5), 10A, 12A, 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Jul 2025

Mr. Amit Chandrashekhar Poddar Vs Kratos Energy & Infrastructure Ltd. & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 3(17), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 31, 43, 45, 50, 54A(1), 54C(4), 54E, 54K, 54K(4), 54K(15), 54L, 66Insolvency and Bankruptcy Board of India (Pre-packaged Insolvency Resolution Process) Regulations, 2021-Regulation 44, 44(c), 45, 45(1)(a), 45(1)(b), 45(1)(c), 45(2)(a), 45(2)(b), 45(2)(c), 45(3)(a), 45(3)(b), 45(3)(c), 45(3)(d), 45(3)(e), 45(4), 45(5), 45(5)(a), 49, 49(1)Companies Act, 1956
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Tribunals and Commissions28 Jul 2025Allowed

S.K. Dutta & Ors. Vs Global Mega Ventures Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1536

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(7), 5(8)(f), 5(8), 60(5), 7(1), 7(5), 4, 10A, 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 15, 13, 13(1)(b), 21, 17, 18, 20, 19, 7(2), 65, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Jul 2025

Ankit Kumar Vs Advance Powerinfra Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1509

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34, 220(2)General Clauses Act, 1897-Section 16National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions25 Jul 2025Allowed

Bank Of Maharashtra Vs Agarwal Reality Developers Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 14, 35 to 50, 52, 52 to 54, 34(8)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions25 Jul 2025Disposed Of

Satyendra Prasad Khorania Vs Shyam Singh Katewa & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 22(3)(a), 30, 31, 33, 34, 35, 52, 56IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17, 27, 35, Section 36A, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 2B, 4(2)(b), 12, 13, 15, 32, 32A, 33
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Tribunals and Commissions25 Jul 2025

Kalpana Kamlesh Gandhi Vs Konverge Healthcare Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1463

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5)(c), 33, 60(5), 7, 5(24), 33(1), 12, 56, 30(6), 31, 52, 33(5), 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions24 Jul 2025

Diamond Traexim Pvt Ltd Vs Indirapuram Habitat Centre Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1540

IBC, 2016-Section 7, 30(6), 45, 45(2), 240, Chapter III, Chapter VI of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(2)(d), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2022
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Tribunals and Commissions24 Jul 2025

Yes Bank Limited Vs M/s. Katerra India Pvt. Ltd.

National Company Law Tribunal · 2023 INSC 816

The Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)National Company Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12, 12(2), 13, 36B
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Tribunals and Commissions24 Jul 2025Disposed Of

Impex Ferro Tech Limited Vs Angaraj Vanijya Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1485

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 33(1)(b)(iii), 33(5), 33(7), 33, 34, 34(1), 34(2), 34(4)(b), 30, 30(2), 52, 61(4)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions24 Jul 2025

Pankaj Dhanuka Vs The Deputy Director Of Directorate Of Enforcement (ED) & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1487

Insolvency and Bankruptcy Code, 2016-Section 60(5), Rule 35(1)(F), 33(5), 35(1)(b), 35(1)(f), 32A, 238, 33(1), 14, 31, 18, 18(f)(vi), 25, 25(1), 25(2)(b), 20(1), 5(20), 5(21), 52, 60(5)(c), 32A(1), 32A(2), 32A(3)Prevention of Money Laundering Act, 2002-Section 5, 5(5), 8, 8(5), 2(1)(u), 50, 3National Company Law Tribunal Rules, 2016-Rule 11
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