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National Company Law Tribunal judgments

20,326 judgments · page 120 of 1,017

Tribunals and Commissions26 Jun 2025

4G Plastics Inc. Vs Unitech International Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1060

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Jun 2025Allowed

UCO Bank Vs Xenitis Infotech Limited

National Company Law Tribunal · (2025) 06 NCLT CK 0995

Insolvency and Bankruptcy Code, 2016-Section 7Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions26 Jun 2025Allowed

CSB Bank Limited Vs Kute Sons Fresh Dairy Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1061

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions26 Jun 2025Allowed

Dharmil Mehta & Ors. Vs M/s Eknath Developers LLP & Ors

National Company Law Tribunal · (2025) 06 NCLT CK 1062

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 5(8), 9(3)(c), 4, sub-section (1) of Section 14, 14, 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 9(1)Limited Liability Partnership Act, 2008-Section 12(1)
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Tribunals and Commissions26 Jun 2025Allowed

Stanco Solutions Private Limited Vs Peel Works Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1063

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8, 9(3)(b), 9(5), 4, 9(5)(i), 14, 31(1), 33, 13, 17, 25, 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 Commissions25 Jun 2025

Mr. Jayesh Sanghrajka Vs Mantra Properties & Developers Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1065

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 15(1)(c), 16(1), 19(2), 22(1), 25(2)(h), 26(6A), 29A, 30, 30(2), 30(6), 31, 31(1), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36(4A), 36A(1), 36B, 37, 38, 38(1A), 39, 39(4), 40AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (3rd Amendment) Regulations, 2022
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Tribunals and Commissions24 Jun 2025Dismissed

RL Marketing & Distributors Vs M.H. Hinshra & Ors.

National Company Law Tribunal · (2025) 06 NCLT CK 0999

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 95, 95(1), 95(4), 95(4)(b), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)NCLT Rules, 2016-Rule 11, 32
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Tribunals and Commissions24 Jun 2025Allowed

Apheleia Power Projects Limited Vs M/S Shithala Dealers Limited

National Company Law Tribunal · (2025) 06 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 3(12), 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 7(5), 7(7), 13(2), 15, 17, 18, 19, 20, 21Insolvency 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 Commissions23 Jun 2025Dismissed

Nimai Gautam Shah Vs Zep Infratech Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1068

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 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, 61, 62, 66, 95IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 6A, 35, 36(2), 36(2)(a), 36(2)(c), 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 39BIBBI (Liquidation Process) Regulations, 2016-Regulations 13, 31A, 32
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Tribunals and Commissions23 Jun 2025Allowed

Prashant Kumar Gupta Vs Punjab National Bank

National Company Law Tribunal · (2025) 06 NCLT CK 1069

Insolvency and Bankruptcy Code, 2016-Sections 94, 94(1), 94(4), 95, 97, 99, 99(5), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 6, 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions23 Jun 2025Allowed

Byindia Creations Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1071

Insolvency and Bankruptcy Code, 2016-Section 9(5), 10, 10A, 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 54A to 58Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7NI Act, 1881-Section 138
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Tribunals and Commissions20 Jun 2025Allowed

Export Import Bank of India Vs M/s. Majestic Research Services and Solutions Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1038

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(1)(a), 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), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35A, 36(4)(a), 36A(8), 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1)(c), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions20 Jun 2025Allowed

Emami Realty Limited Vs Fort Projects Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1040

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 33(5), 34, 34(1), 34(2), 52IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32 clause (e), 32 clause (f)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39C
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Tribunals and Commissions20 Jun 2025Allowed

M/s V.K Mercantile Pvt Ltd Vs M/s Akhrot Developers Private Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1006

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(b), 7(5)(a), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 43, 45(2), 49, 50, 60(1), 238Insolvency and Bankruptcy Code (Amendment) Act, 2018Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
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