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National Company Law Tribunal judgments

20,326 judgments · page 112 of 1,017

Tribunals and Commissions24 Jul 2025Allowed

M/s. Rai Ispat Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1545

Insolvency and Bankruptcy Code, 2016-Sections 10, 43, 45, 50, 52, 53(1), 54, 54(2), 54(3), 66National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13, 14, 34, 35(2), 36, 37, 41, 45(3)
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Tribunals and Commissions23 Jul 2025

M/s Jain Metal Traders Vs M/s Magppie Global Houseware Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1547

Insolvency and Bankruptcy Code, 2016-Section 33(2), 34, 9, 15, 32(1), 14, 33(5), 33(7), 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jul 2025Allowed

BMM Ispat Limited Vs Capiqal Consultancy Services Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1499

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions23 Jul 2025Allowed

In Re: M/s. Jomer Properties and Investments Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1522

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19(2), 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 50, 53(1), 60(5), 61(3), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions23 Jul 2025Allowed

Union Bank of India Vs M/s Sindhu Cargo Services Pvt Ltd & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1506

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 33(1), 60(5)(c), 12, 56, 30(6), 31, 34, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 39B, 39BA, 39C, 39D
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Tribunals and Commissions22 Jul 2025Allowed

Canara Bank Limited Vs M/s. SLS Power Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1528

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions22 Jul 2025Partly Allowed

Bharat Heavy Electricals Limited Vs Rahul Jindal

National Company Law Tribunal · (2025) 07 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 60(5), 2(30), 2(31), 14NCLT Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions22 Jul 2025Allowed

M/S Neocortex Life Sciences Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1551

IBC, 2016-Section 10, 14, 33, 33(1), 34(8), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016CIRP Regulations-Regulation 17(3)
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Tribunals and Commissions22 Jul 2025Partly Allowed

State Bank of India Vs Venus Garments (India) Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1462

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(2), 33, 33(1)(b)(ii), 33(5), 34, 34(2), 7, 13(1)(b), 15, 21, 53, 14, 52, 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(1), 36A(2), 39B, 39C, 39D, 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f), 32A, 4(2)(b), 12, 13, 2B, 32
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Tribunals and Commissions21 Jul 2025Allowed

Kashyap Shah, Liquidator of Tirupati Balaji Polymers Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1553

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 54(3), 34(1), 43, 45, 50, 66, 52, 53, 53(1), 33, 34, 33(1)(b)(ii), 38(1), 38(5), 40(2), 42Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)(b), 45(3), 45A, 12, 41, 15(1), 31, 31(2), 31A, 31A(6), 13, 5, 36, 47
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Tribunals and Commissions21 Jul 2025Allowed

Steel Plantech Engineering India Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1555

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(ii), 59(7), 59(8)Income-Tax Act, 1961-Section 178Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(2), 5(2), 9, 14, 29, 34(1), 38
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