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National Company Law Tribunal judgments

20,326 judgments · page 116 of 1,017

Tribunals and Commissions08 Jul 2025Allowed

Omkara Asset Reconstruction Private Limited Vs Gstaad Hotels Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1632

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 13, 14, Sub-Section (1) of Section 14, 15, 17, 18, 19, 20, 21, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jul 2025Allowed

Omkara Asset Reconstruction Private Limited Vs Neo Capricorn Plaza Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1635

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 4, 31, 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jul 2025

Mr. Rakesh Kumar Tulsyan Vs Omkara Asset Reconstruction Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 9, 52, 53, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 1A, 2(ea), 2A, 4, 4(1), 4(1A), 4(2)(b), 12, 21A, 37Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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Tribunals and Commissions08 Jul 2025

Parmod Sharma Vs Emsons Organics Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1473

Insolvency and Bankruptcy Code, 2016-Section 42, 17(2), 19(2), 53Limitation Act, 1963-Section 5National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions08 Jul 2025

Sindhu Cargo Services Private Limited Vs Yes Bank Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1479

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(c), 25, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6
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Tribunals and Commissions08 Jul 2025Dismissed

Abhyudaya Co-Op. Bank Limited Vs Mrs. Ritadevi Devilal Chapagain

National Company Law Tribunal · (2025) 07 NCLT CK 1601

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(7), 100Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(1), 7(2)Companies Act, 2013
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Tribunals and Commissions08 Jul 2025Dismissed

M/s IPK Exports Private Ltd Vs M/s HSB Home Solutions Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(21), 5(8), 5(7), 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions07 Jul 2025Allowed

Janaseva Sahakari Bank Limited Vs Ravindra P. Birole & Ors.

National Company Law Tribunal · (2025) 07 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 30(6), 31, 33, 33(3), 33(4), 33(5), 33(7), 34, 34(4), 35(1)(k), 35 to 50, 52, 52 to 54, 54L, 60(5), 74(3)Companies Act, 1956National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions07 Jul 2025

Hindustan Electric House Vs Mr. Pankaj Dhanuka

National Company Law Tribunal · (2025) 07 NCLT CK 1508

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 17, 30National Company Law Tribunal Rules, 2016-Rule 11I&B Code-Section 42, 5(21)
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Tribunals and Commissions04 Jul 2025Allowed

Indian Bank Vs M/s P.C Dey & Son Distribution Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1465

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 3(12), 4, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions04 Jul 2025Allowed

M/s Cosmo World Vs M/s Supereco Automotive Co. LLP

National Company Law Tribunal · (2025) 07 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A (2)The NCLT Rules, 2016-Rule 11
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