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National Company Law Tribunal judgments

20,326 judgments · page 117 of 1,017

Tribunals and Commissions04 Jul 2025Allowed

Param Dairy Limited Vs Jhandewalas Foods Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 9(5), 15, 17, 18, 19, 20, 21, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions04 Jul 2025Allowed

E Rajaram & Co. Vs K G Denim Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1584

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 10A, 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jul 2025Dismissed

Siemens Financial Services Private Limited Vs Ravi Kumar Jain

National Company Law Tribunal · 2023 INSC 1018

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 5(22), 9, 60, 78, 94, 95, 95(3), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 95(5), 95(6), 95(8), 96, 96(1)(b), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(e), 7(1), 7(2), 7(3)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Jul 2025

Indian Bank Vs SSJV Projects Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1489

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2), 3(12), 5(8), 14, 14(2), 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions03 Jul 2025Disposed Of

Union Bank Of India Vs Swastik Copper Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1527

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 21(1), 22(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 32A, 43, 45, 47, 49, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(1C), 13(2)(d), 17, 27, 36A, 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(2)(d), 38(3), 39(1), 39(2), 39(4)Income Tax Act, 1961-Section 72, 72(3), 79(2)(c), 115JB
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Tribunals and Commissions03 Jul 2025

Aakar Construction Vs M/s. Omshri Devprocon Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1585

Insolvency and Bankruptcy Code, 2016-Section 30, 30(6), 31, 9, 21(2), 66, 19, 29A, 52, 53, 33(5), 35(1)IBBI Reg, 2016-Regulation 39(4), 38A (cited as "the CIRP Regulation")Insolvency and Bankruptcy Code, (Liquidation process) Regulation, 2016
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Tribunals and Commissions03 Jul 2025Dismissed

M/s. Priya Trading Company Vs M/s. Veda Biofuel Ltd

National Company Law Tribunal · (2025) 07 NCLT CK 1468

Insolvency and Bankruptcy Code, 2016-Section 33(1), 34(1), 35, 53, 60(5)(c)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15(1)(b), 31A(1), 31A(1)(b), 31A(6), 32, 32A, 32A(4), 33, 33(1), 35(2), 35(4), 36, 42(1), 42(2)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Jul 2025Allowed

Canara Bank Vs M/s. Daulat Agro (India) Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1586

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(2)(A) to 30(2)(f), 30(6), 31, 31(1), 32A, 43, 44, 45, 47, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to (e), 38(4), 39(4), 40NCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 Jul 2025Allowed

M/S Comex Infratech Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1587

Insolvency and Bankruptcy Code, 2016-Section 10, 10(1), 10(2), 10(4), 10(5), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions03 Jul 2025Allowed

Unity Small Finance Bank Limited Vs Tensile Steel Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(8)(h), 7, 7(1), 7(2), 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 7(7), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20 and 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2019-Rule 7(1)
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Tribunals and Commissions02 Jul 2025Allowed

M/s Karni Marble and Granites Vs M/s Khushboo Marbles Pvt. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1530

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(1), 9(3), 9(3)(B), 9(3)(c), 9(3)(d), 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(a), 5(2), 6, 6(1)Indian Partnership Act, 1932
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Tribunals and Commissions02 Jul 2025Allowed

Punjab and Sind Bank Vs Diksha Greens Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1498

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 65, 7(3)(b), 7(5), 7(7)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions02 Jul 2025

Rajeev Khurana Vs Sh. Arvind Kumar & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1466

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(24), 29A, 65, 21(6A)(b)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 11, 16A
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Tribunals and Commissions02 Jul 2025Allowed

Netizen Engineering Pvt. Ltd Vs Reliance Media Works Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 5(7), 5(8), 3(12), 4(1), 13, 14, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
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Tribunals and Commissions02 Jul 2025

Karur Vyasa Bank Vs Vishnoo Mittal

National Company Law Tribunal · (2025) 07 NCLT CK 1591

IBC, 2016-Section 95(1), 99, 106, 106(2), 112, 114(1), 114, 115(2), 121, 123IBBI (Resolution Professional for Personal Guarantor to Corporate Debtor, Regulations 2019-Regulation 17A
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Tribunals and Commissions02 Jul 2025

Mehek Lucky Pamnani & Anr. Vs Amit Vijay Karia & Anr.

National Company Law Tribunal · (2025) 07 NCLT CK 1592

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 19, 15Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 6
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