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National Company Law Tribunal judgments

20,326 judgments · page 113 of 1,017

Tribunals and Commissions18 Jul 2025

Jammu & Kashmir Bank Ltd. Vs Bharat Papers Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1529

IBC 2016-Section 7, 34, clause (b) of sub-section (4) of Section 34NCLT Rules, 2016-Rule 11, 154Insolvency and Bankruptcy Board of India (Liquidation Process), Regulations, 2016
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Tribunals and Commissions18 Jul 2025Allowed

M/s SRJ Peety Steels Private Limited Vs Roadway Solutions India Infra Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1491

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 9(5)(2)(d), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions18 Jul 2025

A N SrinivasaRajeUrs Vs M/s. Shreyas Papers Pvt. Ltd & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1511

Insolvency and Bankruptcy Code, 2016-Section 9, 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(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38(1), 38(1A), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Jul 2025

Sandeep Kaur Vs M/s Josan Foods Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1513

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 30, 33, 33(1), 33(2), 33(5), 34(4)(b), 52, Chapter III of Part IIIBBI (CIRP) Regulations, 2016-Regulation 35, 36A, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 32(e), 32(f)
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Tribunals and Commissions18 Jul 2025

State Bank Of India Vs Mr. Amrit Pal Chadha

National Company Law Tribunal · (2025) 07 NCLT CK 1556

Insolvency and Bankruptcy Code, 2016-Section 112, 114, 115(1), 95, 99, 100, 100(1), 96(1)(a), 101, 102 to 112, 111, 102(2), 106, 105, 113, 114(1), 105(3)(a), 105(3)(b), 117, Part III, Chapter IIIIBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9(2)(b), 10, 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 19
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Tribunals and Commissions18 Jul 2025

National Steel and Agro Industries Vs Toptrade Mercantiles Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1557

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 24(3)(c), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 32A, 35A, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(12), 36B(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1A), 39(2), 39 CCompanies Act, 1956
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Tribunals and Commissions18 Jul 2025

A N Srinivasa Raje Urs Sole Proprietor of M/s Sri Krishna Enterprises Vs Shreyas Papers Pvt Ltd & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1507

Insolvency and Bankruptcy Code, 2016-Section 9, 21(2), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38(1), 38(1A), 38(2), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Jul 2025Allowed

Findoc Finvest Private Limited Vs Indian Yarn Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1467

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20 & 21, 19, 20Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 9
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Tribunals and Commissions17 Jul 2025

M/s Orion Resolution & Turnaround Private Limited Vs Committee Of Creditors Of Marshall Breeders Private Limited & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1559

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 31(1), 43 to 51, 45, 50, 53, 60, 66, 240AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions17 Jul 2025

Globe Fincap Ltd. Vs M/s Surya Shakti Resources Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1521

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(2), 33(5), 34(4)(b), 43, 45, 50, 52, 66Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(1), 39B, 39C, 39D
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Tribunals and Commissions17 Jul 2025

Mr. Sagar Sharma & Anr. Vs Mr. Rohit Mehra

National Company Law Tribunal · (2025) 07 NCLT CK 1560

Insolvency and Bankruptcy Code, 2016-Section 60(5), 61, 18, 7, 9, 3(6), 238A, 5(8)Limitation Act, 1963-Section 18, 15(1), Article 137Companies Act, 2013-Section 128
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Tribunals and Commissions17 Jul 2025Allowed

Ankush Munjal Vs M/s Digitone Mobiles Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1502

Insolvency and Bankruptcy Code, 2016-Section 10, 25(2)(h), 33, 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34(2), 35(1)(b), 35(1)(d), 35 to 41, 52CIRP Regulations, 2016-Regulation 17IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 32A, 32(e), 32(f)
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Tribunals and Commissions17 Jul 2025Allowed

Srei Infrastructure Finance Limited Vs Supreme Vasai Bhiwandi Tollways Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1504

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 25(2)(h), 12(2), 14, 34(4)(b), 53, 52, 33(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39D, 39B(3), 39C, 39(4)
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Tribunals and Commissions17 Jul 2025Allowed

Union Bank Of India Vs Matoshri Laxmi Sugar Co-Generation Industries Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1561

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 7(5), 7(5)(a), 4, 14, 14(1), 14(2), 14(2A), 15, 13(1)(b), 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 20, 20(1A), 2A
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Tribunals and Commissions17 Jul 2025Allowed

M/s. Bhandari Metal Distributors Vs M/s. Metlord Alloys Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Jul 2025

Bank Of India Vs Earthin Projects Ltd. & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1565

Contempt of Courts Act, 1971-Section 12, 12(1), 12(4), 12(5), 14Insolvency and Bankruptcy Code, 2016-Section 7, 33(3), 33(4), 60(5), 74(3)National Company Law Tribunal Rules, 2016-Rule 11
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