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National Company Law Tribunal judgments

20,326 judgments · page 119 of 1,017

Tribunals and Commissions30 Jun 2025Dismissed

Sachin Dinkar Bhattbhatt, Resolution Professional Of M/s. Star Line Leasing Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1043

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 14, 29A, 30, 30(2), 30(2)(b), 30(4), 31, 31(1), 31(2), 32A, 33, 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 Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B, 36B(4A), 38, 38(3), 39, 39(4)
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Tribunals and Commissions30 Jun 2025

Aqua Electronics & Solutions Private Limited Vs Legend Power Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1044

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 21(1), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 43 to 51, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 13(2)(D), 17, 17(1), 27, 31A, 31A(1), 34B(4), 35, 35A, 36A(1), 36B(4A), 37, 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), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(5), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)Companies Act, 2013-Section 42, 62(1)(c)
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Tribunals and Commissions30 Jun 2025Dismissed

Sachin Dinkar Bhattbhatt

National Company Law Tribunal · (2025) 06 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 5(24), 7, 12(2), 14, 29A, 30, 30(2), 30(2)(b), 30(2)(c), (d), (e) and (f), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35(1)(l), 35 to 50, 43, 45, 50, 52, 53, 53(1), 60(5), 61, 62, 65, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6A, 36B(4A), 38, 38(3), 38(3)(a), (b), (c) and (c), 39, 39(4)
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Tribunals and Commissions30 Jun 2025Dismissed

M/s Goyal Tea Agencies Private Limited Vs M/s Shakti Bhog Snakcs Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1046

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 19(2), 21(1), 54National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions30 Jun 2025

Phalcomm Infra Solutions Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1047

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 12(2), 14, 30(6), 33(1), 33(1)(a), 56, 35 to 50, 52, 52 to 54NCLT, 2016-Rule 11CIRP Regulations-Regulation 24(7)
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Tribunals and Commissions30 Jun 2025Dismissed

M/s. Star Line Leasing Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1050

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 7, 14, 29A, 30, 30(2), 30(4), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 43, 45, 50, 52, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6A, 36B, 36B(4A), 38, 38(3), 38(3)(a), (b), (c), (e), 39, 39(4)
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Tribunals and Commissions30 Jun 2025Allowed

Utsav Securities Limited Vs Regency World Consulting Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1051

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 4, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 7(2), 7(7), 13(2), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions30 Jun 2025Allowed

Tokas Filling Station Vs Venture Supply Chain Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1052

Insolvency and Bankruptcy Code, 2016-Sections 3(8), 3(10), 3(11), 3(12), 4, 8, 9, 9(3)(b), 9(4), 9(5)(i), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions30 Jun 2025

M/s. Micro Metacut Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 0997

Insolvency and Bankruptcy Code, 2016-Section 59, 59 (3), 59(8)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9 (1), 34, 38
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Tribunals and Commissions27 Jun 2025Allowed

Growell Hire Purchase & Finance Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1054

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Jun 2025

Mr. Jayesh Sanghrajka Vs Darshan Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1055

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 7, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 29A, 66, 53, 14, 43, 45, 47, 49, 50, 30(2), 31, 32, 61(3), 32AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 39(4), 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A)Companies Act, 2013
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Tribunals and Commissions27 Jun 2025Allowed

RKKR Holdings Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1056

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 54Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Jun 2025Allowed

Gugnani Leasing & Hire Purchase Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1057

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions26 Jun 2025Allowed

State Bank Of India Vs Aarya Industrial Products Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1013

Insolvency & Bankruptcy Code, 2016-Section 7, 12, 14, 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions26 Jun 2025Dismissed

Central Bank Of India Vs M/s. Anil Printers Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1058

Insolvency and Bankruptcy Code, 2016-Section 52(5), 52(1)(a), 52(1)(b), 53, 35(1)(n)Companies Act, 1956-Section 125IBBI (Liquidation Process) Regulations, 2016-Regulation 9
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Tribunals and Commissions26 Jun 2025Allowed

M/s. VSK Holdings Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1022

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions26 Jun 2025

Anil Kashi Drolia Vs Aditya Vivek Kawade

National Company Law Tribunal · (2025) 06 NCLT CK 1059

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 100, 101, 105, 112, 114(1), 114, 115(2), Chapter IVSARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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