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National Company Law Tribunal judgments

20,326 judgments · page 118 of 1,017

Tribunals and Commissions02 Jul 2025

Canara Bank Vs Gannon Dunkerley & Co. Ltd.

National Company Law Tribunal · (2025) 07 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 65, 5(8), 3(11), 9, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions01 Jul 2025Disposed Of

Shree Shayama Constructions Private Limited Vs Zyngo EV Mobility Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1469

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 5(8), 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 31, 33, 17, 18, 15, 19, 20 & 21, 13(2), 20IBC (Amendment) Act, 2018Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions01 Jul 2025Dismissed

Central Bank Of India Vs Mr. Vinu Sagar

National Company Law Tribunal · (2025) 07 NCLT CK 1472

Insolvency and Bankruptcy Code, 2016-Section 7, 95, 95(1), 95(4)(b), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)Recovery of Debts and Bankruptcy Act, 1993
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Tribunals and Commissions01 Jul 2025Allowed

Nilkamal Limited Vs U I Beverages Private Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1518

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(4), 30(6), 31, 31(1), 31(4), 53IBBI (CIRP) Regulations, 2016-Regulation 8(1), 31A, 36A(5)(b), 36B(4A), 37, 38, 38(1), 38(1B), 38(2), 39, 39(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 32(e)
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Tribunals and Commissions01 Jul 2025

M/s Fauna Care Foundation

National Company Law Tribunal · (2025) 07 NCLT CK 1503

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 50(3), 52, 53, 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 6, 8, 9, 10, 14, 30, 38, 41Companies Act, 2013-Section 8, 102, 170
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Tribunals and Commissions30 Jun 2025Dismissed

Resolution Professional Vs Kolon Investments Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1132

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 14, 29A, 30, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B(4A), 38, 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A
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Tribunals and Commissions30 Jun 2025Allowed

DES Technico Ltd Vs Indus Project Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1099

Insolvency and Bankruptcy Code, 2016-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions30 Jun 2025Allowed

Kuber Shree Construction Company Vs Gardenia India Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1100

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(i), 9(4), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions30 Jun 2025Allowed

M/s. Woven And Knit Vs M/s. Prodo Technologies Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1102

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(4), 9(5)(i), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions30 Jun 2025Allowed

Mangal Yadav Vs Vicotex Fabrics Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1103

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 9(5)(i), 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 Commissions30 Jun 2025Dismissed

M/s. Gabriel Ventures India Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(4), 31, 31(1), 31(2), 32A, 33, 33(1)(b), 33(5), 34(4)(b), 35, 35(1), 35 to 50, 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B, 36B(4A), 38, 38(3), 38(3)(a), (b), (c) and (e), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A
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