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National Company Law Tribunal judgments

20,326 judgments · page 115 of 1,017

Tribunals and Commissions11 Jul 2025

Uco Bank Vs M/s Gilco Exports Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1474

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 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), 32A, 43, 45, 47, 49, 50, 53, 53(1), 66The National Company Law Tribunal Rules, 2016-Rule 11The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)
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Tribunals and Commissions11 Jul 2025

Mr. Shailesh Bhalchandra Desai Vs M/s. Shri Fakirchand Enterprises Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1B), 13(1C), 36A(1), 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions11 Jul 2025Allowed

K Sera Sera Box Office Private Limited Vs Shree Mahaganga Sugar Mills Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1622

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 238, 60(5)(c), 7(1), 7(2), 7(5), 7(7), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Arbitration and Conciliation Act, 1996
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Tribunals and Commissions10 Jul 2025

NCML Jalalabad Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1516

Insolvency and Bankruptcy Code, 2016-Section 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 8, 9, 10, 38, 38(3), 41Companies Act, 2013
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Tribunals and Commissions10 Jul 2025Disposed of

In Re: Ncml Deoria Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1636

Insolvency and Bankruptcy Code, 2016-Section 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 8, 9, 10, 38, 38(3), 41Companies Act, 2013
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Tribunals and Commissions10 Jul 2025

NCML Faizabad Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 59Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 8, 9, 10, 38, 38(3), 41Companies Act, 2013
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Tribunals and Commissions10 Jul 2025

M/s. Kaliber Associates Private Limited Vs M/s. J.R. Modi Associates Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1628

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(f), 7, 7(5)(a), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 33(1), 33(2), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions09 Jul 2025

Agarwal Coal Corporation Pvt Ltd Vs Unique Sugars Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 30(2), 30(2)(b), 31, 33, 33(1), 33(1)(b), 33(5), 33(7), 34, 34(3), 35(1), 52, 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 38(1)
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Tribunals and Commissions09 Jul 2025

Regional Provident Fund Commissioner Vs CA Mahalingam Suresh Kumar

National Company Law Tribunal · (2025) 07 NCLT CK 1482

Insolvency and Bankruptcy Code, 2016-Section 60(5), 36(4)(a)(iii), 53, 40(1), 40, 39, 14, 14(1), 14(1)(a), 33, 33(5), 42, 35, 52National Company Law Tribunal Rules, 2016-Rule 11Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 14B, 11(2), 6, 6A, 6C
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Tribunals and Commissions09 Jul 2025

Canara Bank Vs Valsala T S

National Company Law Tribunal · (2025) 07 NCLT CK 1483

Insolvency and Bankruptcy Code, 2016-Section 9, 95, 95(1), 95(4), 95(4)(b), 97, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)National Company Law Tribunal Rules, 2016-Rule 40
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