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National Company Law Tribunal judgments

20,326 judgments · page 126 of 1,017

Tribunals and Commissions04 Jun 2025Allowed

In Re: Malola Management Consulting Services Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1153

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(2), 33(5), 33(7), 34, 34(1), 35(1), 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions04 Jun 2025Allowed

KDS Corporation Private Limited Vs Alchemist Holdings Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1146

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions04 Jun 2025Allowed

M/s. The Cosmos Co-operative Bank Ltd. Vs M/s. Cubatics Industries Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1148

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions04 Jun 2025

In Re: C.P. (IB)/1055(MB)2017 (Liquidator Replacement)

National Company Law Tribunal · (2025) 06 NCLT CK 1154

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5), 35 to 50, 52 to 54, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions04 Jun 2025Allowed

M/s. Prudential Ammana Sugars Limited Vs M/s. Trident Sugars Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1149

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 21(2), 22(3)(a), 29A, 30(1), 30(2), 30(6), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions04 Jun 2025Allowed

Flagship Financials Limited Vs Venkat Estates Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1036

Insolvency and Bankruptcy Code, 2016-Section 7, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, 15, 17, 18, 20 and 21, sub-section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jun 2025

Om Logistics Limited Vs Servel India Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1150

Insolvency and Bankruptcy Code, 2016-Sections 5(26), 7, 14, 20(2), 21(2), 25(1), 25(2)(b), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 32A, 36(4)(b)(iii), 43, 53, 53(1)(b), 60(5), 61, 61(3), 62, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions03 Jun 2025Allowed

State Bank Of India Vs Asian Business Connections Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1151

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4(1), 5(8), 7, 7(5), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33, 60(1), 60(2)Insolvency and Bankruptcy Code (Amendment) Act, 2020Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)
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Tribunals and Commissions03 Jun 2025Allowed

M/s. IndusInd Bank Ltd. Vs M/s. Vamsee Teja Modern Rice Mill Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1000

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 65, 9, 10, 7(1), 7(2), 7(5), 7(7), 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956
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Tribunals and Commissions03 Jun 2025Allowed

Virgo Marine Shipyards Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1098

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 13(8), 14, 14(1)(c), 21, 30(6), 31, 33, 33(2), 33(5), 33(7), 34(4), 35 to 50, 52, 52 to 54, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002
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Tribunals and Commissions03 Jun 2025

State Bank Of India Vs M/s. VHM Industries Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1093

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 7, 31 A, 33(1)(ii) & (iii), 35(1)(b) & (d), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions03 Jun 2025Allowed

Kapil Kumar & Ors. Vs M/S Solitaire Infomedia Private Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1094

Insolvency and Bankruptcy Code, 2016-Sections 7, 4(1), 7(5)(a), 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-Rules 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions30 May 2025Disposed Of

T.K. Sudhakaran Vs T. Ranaganathan

National Company Law Tribunal · (2025) 05 NCLT CK 1452

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 19(2), 33(2), 33(5), 33(7), 35(1), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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