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National Company Law Tribunal judgments

20,326 judgments · page 125 of 1,017

Tribunals and Commissions05 Jun 2025

Rakesh Kumar Relan RP of Shree Gopinath Paper Mills Pvt Vs Shree Gopinath Paper Mills Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1128

Insolvency and Bankruptcy Code, 2016-Section 2(2), 7, 14, 21(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(J), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38A, 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions05 Jun 2025

Piramal Critical Care Inc. Vs Astral Steritech Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1130

Insolvency and Bankruptcy Code, 2016-Section 9, 14, sub-section (2) of Section 21, 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38A, 39, 39(4)Income Tax Act, 1961
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Tribunals and Commissions05 Jun 2025Allowed

M/s Arysta Life Science India Limited Vs M/s Coromandel Agrico Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1019

Insolvency and Bankruptcy Code, 2016-Section 33, 9, 29A, 29A (b), 60(5), 12(2), 12, 240, 33(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A (12), 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 32A (3), 32, clause (e) of Regulation 32
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Tribunals and Commissions05 Jun 2025

Mr. Ravi Kumar Verma Vs M/s Megaa Bakers Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1023

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(1), 33(2), 33(5), 34(4)(b), 34(8), 52Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1), 4(2), 4(2)(a), 4(2)(b), 32(E), 32(F), 39CInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions05 Jun 2025Dismissed

State Bank Of India Vs K. Padmanabhan

National Company Law Tribunal · (2025) 06 NCLT CK 1134

Insolvency and Bankruptcy Code, 2016-Sections 7, 95, 99, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1), 7(2)Companies Act, 1956-Section 433
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Tribunals and Commissions05 Jun 2025Allowed

Sri Keerthi Projects Vs Max Transport Ltd

National Company Law Tribunal · (2025) 06 NCLT CK 1135

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions05 Jun 2025Allowed

Joby Chacko Vs BF Precision Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1136

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3), 59(3)(c), 59(4), 59, 59(8), 53(1)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 3(1)(c), 3(2), 14, 9, 38, 34Companies Act, 2013
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Tribunals and Commissions05 Jun 2025Allowed

Mr. Mohit Chawla Vs M/s Sahil Spintex Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1031

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 30, 30(2), 33, 33(2), 33(5), 34(1), 34(4), 34(4)(b), 52, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36B, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 3(1), 4, 4(2)(a) & (b)
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Tribunals and Commissions05 Jun 2025Allowed

Alten Calsoft Labs (India) Private Limited Vs GLD Software Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1138

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(3)(b), 9(5)(i), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Jun 2025

Neelkanth Trading Company Vs Sankalpshakti Enterprises Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1005

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(21), 8, 9, 9(5), 9(5)(i)(a)-(e), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Companies Act, 2013
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Tribunals and Commissions04 Jun 2025Allowed

Canara Bank Vs Rajdeep Buildcon Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1139

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 3(12), 5(8), 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3(1), 6
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Tribunals and Commissions04 Jun 2025

M/s Inspired Consultancy Services Pvt. Ltd. Vs M/s MDG Consultants and Engineers Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1140

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 9, 9(5), 9(5)(i), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions04 Jun 2025

Axis Bank Limited Vs Morarjee Textiles Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1141

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(1B), 13(1C)
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Tribunals and Commissions04 Jun 2025

Abhyudaya Co-Operative Bank Limited Vs Nirmangold Plasttech Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1144

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 12, 12(2), 14, 33(1)(a), 52, 35 to 50 and 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32ACompanies Act, 2013-Section 425
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