COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 122 of 1,017

Tribunals and Commissions17 Jun 2025

Megha Agrawal Vs T & U Systems Automobiles Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1083

Insolvency and Bankruptcy Code, 2016-Sections 10, 14, 21(2), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 53, 66, 188, 196; Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 37(a), 37(c), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to 38(3)(e), 39(2), 39(4)Companies Act, 1956

Tribunals and Commissions16 Jun 2025Allowed

M/s Rashnidhi Kumar & Bros Vs Shreepati Steel Tubes Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1084

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(3), 9(5), 9(5)(i), 9(5)(i)(d), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 76Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions16 Jun 2025

State Bank Of India Vs S.M. Pharmaceuticals Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1024

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, 15, 17, 18, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13 (2)

Tribunals and Commissions16 Jun 2025

Gospell Digital Technology Co. Ltd Vs Altius Digital Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1085

Insolvency and Bankruptcy Code, 2016-Section 9, 66(1), 66

Tribunals and Commissions13 Jun 2025Allowed

Indian Renewable Energy Development Agency Limited Vs Gensol Engineering Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1086

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(3)(a), 7(3)(b), 7(5), 7(5)(a), 3(12), 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956-Section 4 'A'

Tribunals and Commissions13 Jun 2025Allowed

Paramount Communications Limited Vs Neccon Power & Infra Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1011

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(5)(ii)(d), 13, 14, 14(1), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

Tribunals and Commissions13 Jun 2025

Biotechnology Industry Research Assistance Council (BIRAC) Vs M/s. Labland Biotechs Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 0998

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 14(2), 14(3), 31, 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions13 Jun 2025Allowed

Sambhav Mercantiles Private Limited Vs Pabitra Enclave Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1016

Insolvency and Bankruptcy Code, 2016-Section 14, Explanation to Section 18, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30(2), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38 and 39Companies Act, 2013-Section 2(60)

Tribunals and Commissions13 Jun 2025Allowed

Indian Renewable Energy Development Agency Limited Vs Gensol EV Lease Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1087

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 7(2), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 30, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956-Section 4 'A'

Tribunals and Commissions13 Jun 2025Allowed

Esdec India Solar Private Limited Vs Swikriti Renewables Private Limited (OPC)

National Company Law Tribunal · (2025) 06 NCLT CK 1088

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 4, 5(20), 5(21), 9(3)(b), 14, 14(3)(b), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment) Act, 2018

Tribunals and Commissions13 Jun 2025Allowed

Jay Nihalani & Ors. Vs Marvel Landmarks Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1089

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(b), 4, 5(7), 5(8), 5(8)(f), 13, 14, 14(1), 17, 21(6A), 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020

Tribunals and Commissions13 Jun 2025Allowed

Smriti Bhatia & Ors. Vs M/s Bird Hospitality Service Pvt Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1090

Insolvency and Bankruptcy Code, 2016-Section 2(12), 3(12), 4, 4(1), 5(7), 5(8), 6, 7, 7(5)(a), 7(5)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(2), 10(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)

Tribunals and Commissions12 Jun 2025Allowed

Shree Shyam Minerals Vs Swastik Ispat Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1042

Insolvency and Bankruptcy Code, 2016-Section 8(1), 8(2), 8(2)(a), 8, 9, 9(5)(i), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Contract Act, 1872

Tribunals and Commissions12 Jun 2025Allowed

IDBI Bank Limited Vs BP Bansal Agritech Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1091

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(24), 5(24A), 7, 12, 12(2), 25(2)(c), 25(2)(h), 29A, 29A(a) to (j), 29A(c), 29A(g), 29A(h), 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 31, 31A, 35, 36A, 36A(8), 36A(10), 36A(12), 37(c), 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), 38(3)(a), 38(3)(c), 39(2), 39(3), 39(4), 39(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025

Tribunals and Commissions12 Jun 2025

R.K. Distilleries Private Ltd Vs Nadhi Bio Products Private Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1092

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50

Tribunals and Commissions12 Jun 2025Allowed

Srei Equipment Finance Limited Vs Nurit Properties Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1007

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 66, 4, 7(3), 5(8), 5(8)(f), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act 1956

Tribunals and Commissions12 Jun 2025Allowed

Central Bank Of India Vs Zenith Erectors P.Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1009

Insolvency and Bankruptcy Code, 2016-Section 7, 5(5), 5(7), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Recovery of Debts and Bankruptcy Act 1993-Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 17, 13(3A)

Tribunals and Commissions12 Jun 2025

BCL Enterprises Limited Vs KLM Holdings Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1104

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 53Income Tax Act, 1961-Section 178, 179, 179(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13

Tribunals and Commissions12 Jun 2025

India Printing Works Vs Vidhyasagar Learning Pvt Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1105

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 53(1), 54, 54(1), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14(1)(a), 31, 32(a) to (d), 44NCLT Rules, 2016-Rule 11

Tribunals and Commissions12 Jun 2025

M/s Amour Infrastructure LLP Vs M/s Digital Integrated Technologies Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1014

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 36A, 36B (4A), 37, 38(1), 38(1A), 38(1b), 38(2), 38(3), 39, 39(2)(c), 39(4), 39(4A)Income Tax Act, 1961