COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 127 of 1,017

Tribunals and Commissions30 May 2025

M/s. NYS Granites Impex Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1449

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 12, 19, 30(6), 31, 33, 33(1), 33(2), 33(5), 34, 52, 56National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D

Tribunals and Commissions30 May 2025

Omkara Assets Reconstructions Private Limited Vs Kristal Infrastructure Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1427

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(1), 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 4Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Provider and Application to Adjudicating Authority) Rules, 2019-Sub-Clause (i) of clause (a) of Rule 5

Tribunals and Commissions30 May 2025Partly Allowed

IDBI Trusteeship Services Limited Vs Reliance Infrastructure Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1453

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 8, 9, 9(3)(c), 14, 17, 25, 31(1), 33, 60(5), Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions30 May 2025Allowed

Newport Investment Advisors Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1469

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 34, 35, 38, 38(1), 38(2), 41(3)Companies Act, 1956

Tribunals and Commissions30 May 2025

SREI Equipment Finance Limited Vs Supreme Star Villa Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1454

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 35 to 50, 52, 52 to 54, 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 14(2), 31, 34, 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 15

Tribunals and Commissions30 May 2025Allowed

SREI Equipment Finance Limited Vs Supreme Innovative Building Projects Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1455

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 30(6), 31, 33, 33(1), 33(5), 33(7), 35 to 50, 52, 52 to 54, 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27(1), 31, 34, 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 15

Tribunals and Commissions30 May 2025

M/s. 10i Commerce Services Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1415

Insolvency and Bankruptcy Code, 2016-Section 10, 21(2), 29A, 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(6), 31, 31(1), 31(3), 53, 53(1), 60(5), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 31A, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4), 39(c)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions30 May 2025Allowed

RMOL Engineering and Offshore Limited Vs Slimline Realty Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1456

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(4), 31(1), 32A, 7, 21, 21(2), 19(2), 12(2), 29A, 14, 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(1A), 38(1), 38(1)(b), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(4), 38, 31A, 37NCLT Rules, 2016-Rule 11

Tribunals and Commissions30 May 2025Allowed

M/s. KKNT First Main Pvt. Ltd. Vs ROC, Karnataka

National Company Law Tribunal · (2025) 05 NCLT CK 1447

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38Companies Act

Tribunals and Commissions30 May 2025Allowed

Vijaypath Management Pvt Ltd Vs JLS Realty Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 60(5), 14, 5(8), 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138(b), 138

Tribunals and Commissions29 May 2025Allowed

Bhabani Pvt Ltd. Vs Emergent Traders Pvt Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1457

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 33, 33(1), 33(5), 33(7), 35(1), 60(5), Chapter III of Part 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 6, 30A, 33, 34, 34A, 34B(5), sub-regulation (3) of Regulation 39BInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13

Tribunals and Commissions29 May 2025

Patel Kumar & Ors. Vs Neemrana Land Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1458

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(33), 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013

Tribunals and Commissions29 May 2025

Agrasen Trade Merchant Pvt. Ltd. Vs M/s. Moli Merchants Traders Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1459

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 34, 53, 54, 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 15, 31(2)

Tribunals and Commissions28 May 2025Allowed

M/s Varaha Infra Limited Vs M/s Ramapati Infra Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1448

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(1), 9(5), 9(5)(ii), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6

Tribunals and Commissions28 May 2025

Radiant Digitek Network Limited Vs Bhoomika Media Initiative Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1451

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(1), 9(5), 9(5)(ii), 14, 15, 17, 18, 19, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Telecom Regulatory Authority of India Act, 1997-Section 14, 15

Tribunals and Commissions28 May 2025Disposed Of

Srei Equipment Finance Limited Vs Dadheech Infrastructures Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1428

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 21(1), 21(2), 33, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34, 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A, 36A(10), 36A(12)

Tribunals and Commissions28 May 2025Allowed

SREI Equipment Finance Limited Vs Dadheech Infrastructures Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 21(1), 21(2), 33, 33(1), 33(1)(b)(iii), 33(5), 33(7), 34, 34(2), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36A, 36A(10), 36A(12)

Tribunals and Commissions28 May 2025Allowed

M/s. State Bank Of India Vs M/s. Peejay Agro Foods Private Limited

National Company Law Tribunal · 2024 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 10A, 13, 14, 15 to 21, 17, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions28 May 2025Partly Allowed

Audit Officer, Kerala State Goods And Services Tax Department Vs Dileep K.P.

National Company Law Tribunal · (2025) 05 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 60(5), 15, 3(30), 30(2)IBBI (Liquidation Process), 2016-Regulation 31(A)(11)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(1A), 36B, 12, 13(1B), 13(1C)

Tribunals and Commissions28 May 2025Allowed

Raj Metal Industries Vs NDA Metaoxides Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1460

Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 8, 4, 9(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9