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National Company Law Tribunal judgments

20,326 judgments · page 121 of 1,017

Tribunals and Commissions20 Jun 2025Allowed

Punjab National Bank Vs Bhabani Prasad Mukherjee

National Company Law Tribunal · (2025) 06 NCLT CK 1008

Insolvency and Bankruptcy Code, 2016-Sections 95, 99, 102, 104, 105, 106, 112, 113, 114, 115(2), 115(3)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7(7), 10, 19(1)
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Tribunals and Commissions20 Jun 2025

Sugesan Transport Pvt. Ltd. Vs E.C. Bose and Company Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 34, 34(1), 34(2), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 39B
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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 1026

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

State Bank Of India Vs Shree Mahalaxmi Corporation Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1033

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 30, 30(2), 33, 33(1), 33(1)(a), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4), 34(4)(b), 52Insolvency 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 Commissions19 Jun 2025

Damodar Valley Corporation Vs M/S. Jai Venketesh Concast Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions18 Jun 2025Disposed Of

CFM Asset Reconstruction Private Limited Vs Vidarbha Industries Power Limited

National Company Law Tribunal · 2021 INSC 206

Insolvency and Bankruptcy Code, 2016-Section 7, 21(1), 22(2), 22(3)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 43, 45, 49, 50, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9(4), 17(1), 18, 18(2), 19, 36A(8), 36A(9), 36A(10), 36B(3), 36B(4A), 36B(5), 36B(7), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Competition Act, 2002-Section 5, 54
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Tribunals and Commissions18 Jun 2025Allowed

Indian Bank Vs Indison Agro Foods Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1075

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24A), 7, 21(1), 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 66Companies Act, 2013-Section 2(76)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 27, 35, 35A, 36B(4A), 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(3), 39(4)
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Tribunals and Commissions17 Jun 2025Allowed

Drip Capital Inc. Vs Eco Gold Nutri & Organics LLP

National Company Law Tribunal · (2025) 06 NCLT CK 1076

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8)(e), 7, 7(2), 7(5), 7(5)(a), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 3(1), 6, 6(2), 33
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Tribunals and Commissions17 Jun 2025

Axis Bank Limited Vs Best IT World India Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 12(2), 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 32A, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 31A, 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions17 Jun 2025

Shree Saibaba Sugars Limited Vs Mr. Sachin Shriniwas Bhattad

National Company Law Tribunal · (2025) 06 NCLT CK 1078

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 31, 32A, 35(1)(f), 53, Chapter II, Chapter IIINational Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
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Tribunals and Commissions17 Jun 2025Allowed

Deepak Woollens Pvt Ltd through Navin Khandelwal, Liquidator

National Company Law Tribunal · (2025) 06 NCLT CK 1079

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8), 59(9)Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 14, 38(3), 41
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Tribunals and Commissions17 Jun 2025Allowed

Canara Bank Vs M/S Syska E-Retails LLP

National Company Law Tribunal · (2025) 06 NCLT CK 1080

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Limited Liability Partnership Act, 2008
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