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National Company Law Tribunal judgments

20,326 judgments · page 114 of 1,017

Tribunals and Commissions15 Jul 2025

Regional Provident Fund Commissioner-II Vs Furnace Fabrica (India) Limited & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1471

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(a), 30(2)(e), 33(5), 36(4), 36(4)(a)(i), 53, 60(5), 155Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(f), 6, 6A, 6C, 7A, 7Q, 11, 11(2), 14B, Proviso to Section 14BEmployees’ Provident Fund Scheme, 1952-Paragraph 38
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Tribunals and Commissions15 Jul 2025

Anil Dhirajlal Ambani Vs State Bank Of India & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1567

Insolvency and Bankruptcy Code, 2016-Section 179, 60(5), 98, 98(1), 98(2), 98(3), 98(4), 98(5), 98(6), 98(7), 98(8), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 97, 97(5), 94, 95, 81, 116, 105(1), 7, Part IIINCLT Rules, 2016-Rule 11Limitation Act
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Tribunals and Commissions15 Jul 2025

State Bank of India Vs Supreme Overseas Exports India Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1475

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Schedule 1(8), Regulation 3l A, 32(e), 32(f), 33, 33(2)(d), I, Clause (4A), (4B)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions15 Jul 2025

Punjab National Bank Vs Saraya Industries Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 30(2)(e), 36(4), 36(4)(a), 36(4)(b)(iii), 60(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2)
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Tribunals and Commissions14 Jul 2025Allowed

JM Financial Credit Solutions Ltd. Vs Hem Infrastructure And Property Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1570

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 7, 7(2), 7(5)(a), 7(5)(b), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions14 Jul 2025Allowed

Reliance Net Limited Vs Zapak Mobile Games Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1575

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Transfer of Property Act, 1882-Section 131
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Tribunals and Commissions11 Jul 2025Allowed

Punjab and Sind Bank Vs C Gems and Jewels Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1494

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980
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Tribunals and Commissions11 Jul 2025Allowed

Jash Bhandari Educational Trust Vs Kapico Motors India Pvt Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 45, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 5 (1) (e), 12, 13, 15, 30, 31(2), 31A, Proviso to Regulation 31A (1), 34, 35(2), 36, 37, 41, 42(2), 45(3)
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Tribunals and Commissions11 Jul 2025Allowed

Aditya Birla Finance Limited Vs KMP Spinners Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1579

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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