Tribunals and Commissions11 Jun 2025
M/s. Olympic Sportsware & Equipments Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1030
IBC, 2016-Section 10
COURT ARCHIVE
National Company Law Tribunal judgments
20,326 judgments · page 124 of 1,017
Tribunals and Commissions11 Jun 2025Allowed
Navmi Steel Traders Private Limited Vs Maruti Strips And Ferro Alloys Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1120
Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 12, 33(1)(a), 33(1)(b)(i) to (iii), 33(2), 33(3), 34(5), 56, 30(6), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32 clauses (a) to (d), 15
Tribunals and Commissions11 Jun 2025
Saariga Construction Pvt. Ltd. Vs Mr. Arvind Kumar
National Company Law Tribunal · (2025) 06 NCLT CK 1034
Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 31, 30(4), 30(2), 21(2), 53NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 25(4), 38, 25, 39
Tribunals and Commissions10 Jun 2025
Canara Bank Vs M/s Bava Infrastructure Developers Pvt Ltd
National Company Law Tribunal · (2025) 06 NCLT CK 1004
Insolvency and Bankruptcy Code, 2016-Section 7, 54, 54(1), 54(2), 54(3), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)
Tribunals and Commissions10 Jun 2025Allowed
State Bank Of India Vs Tanishka Automotives Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1018
Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 14, 19(2), 12A, 34(1), 30, 30(2), 33, 34, 34(4), 34(4)(b), 33(5), 52, 53, Chapter III, Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39B, 39C, 39D, 39B(1), 39B(3)Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2019-Regulation 2(ea)
Tribunals and Commissions10 Jun 2025
Mr. Pawan Kumar Agrawal Vs Samunnati Financial Intermediation & Services Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1020
Insolvency and Bankruptcy Code, 2016-Section 9, 12(1), 12(2), 12(3), 14, 19(2), 33(1), 33(1)(a), 33(5), 33(7), 34(2), 34(4)(a), 35(1), 52NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32A(4)
Tribunals and Commissions10 Jun 2025Disposed Of
Kishan Chand Suresh Kumar Vs Uniply Industries Ltd
National Company Law Tribunal · (2025) 06 NCLT CK 1121
IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(11)IBC, 2016-Section 60(5)NCLT Rules, 2016-Rule 11
Tribunals and Commissions10 Jun 2025Partly Allowed
Mr. Pawan Kumar Agrawal Vs Samunnati Financial Intermediation & Services Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1027
Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(1), 12(2), 12(3) (including the proviso), 14, 19(2), 33(1), 33(1)(a), 33(2), 33(5) (read with its proviso), 33(7), 34(2), 34(4)(a), 35(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32, 32(e), 32A, 32A(4)NCLT Rules, 2016-Rule 11
Tribunals and Commissions10 Jun 2025
Xylem Water Solutions India Pvt. Ltd Vs UEE Electrical Engineers Pvt. Ltd
National Company Law Tribunal · (2025) 06 NCLT CK 1122
IBC, 2016-Section 9
Tribunals and Commissions10 Jun 2025Allowed
Pramod Kumar Misra Vs Govind Electrica Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1029
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 13(1)(b), 14, 15, 30, 30(2), 30(6), 33, 33(1), 33(1)(a), 33(2), 33(5), 34(4), 34(4)(b), 52CIRP Regulations, 2016-Regulation 34IBBI Regulations-Regulation 6
Tribunals and Commissions09 Jun 2025Allowed
Lucas Meyer Industries Private Limited Vs Piyali Trading Company Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1123
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions09 Jun 2025Allowed
Radius Infratel Private Limited Vs Nextra Teleservices Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1124
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 21(1), 33(2), 33(5), 33(7), 34(1), 34(2), 34(4)(b), 35(1), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36A, 39D
Tribunals and Commissions09 Jun 2025Allowed
Elegance Malls Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1125
Insolvency and Bankruptcy Code, 2016-Section 10, 7, 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
Tribunals and Commissions09 Jun 2025Allowed
M/s Wipro Ltd Vs M/s. Avesthagen Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1021
I & B Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
Tribunals and Commissions09 Jun 2025
Indian Bank Vs Dattar Ceramic Pvt. Ltd
National Company Law Tribunal · (2025) 06 NCLT CK 1126
Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 15, 17, 18, 19, 20, 21, sub-section (1) of section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Tribunals and Commissions06 Jun 2025Allowed
Saurav Misira Enterprises Private Limited Vs Bihariji Packaging Products Private Limited
National Company Law Tribunal · (2025) 06 NCLT CK 1039
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5)(i)(d), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
Tribunals and Commissions06 Jun 2025Allowed
M/s. J C Electronica Pvt. Ltd. Vs M/s. NA Bhutho Na Bhavisyathi Tech Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1041
Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 8(1), 9, 9(3)(b), 9(5)(2)(d), 14, 14(3), 15, 17, 18, 20 and 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, Form 3Companies Act, 2013
Tribunals and Commissions06 Jun 2025
M/s. Natraaj Transport Vs M/s. TRN Energy Pvt. Ltd.
National Company Law Tribunal · (2025) 06 NCLT CK 1127
IBC-Section 9NCLT Rules, 2016-Rule 11
Tribunals and Commissions06 Jun 2025Allowed
Small Industries Development Bank of India Vs M/s. Vyshnavi Spices LLP
National Company Law Tribunal · (2025) 06 NCLT CK 0990
Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
Tribunals and Commissions06 Jun 2025
Dushyant C. Dave Vs Dera Finvest Private Limited & Ors.
National Company Law Tribunal · (2025) 06 NCLT CK 0992
Insolvency and Bankruptcy Code, 2016-Section 60(5), 33(3), 60(5)(c), 14(1)(a)NCLT Rules, 2016-Rule 11