CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 128 of 1,017

Tribunals and Commissions28 May 2025

E Complex Pvt Ltd Vs Dojahan Trading Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1461

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 12, 56, 30(6), 14, 52, 35 to 50, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32 clauses (a) to (d), 32A
Read judgment
Tribunals and Commissions28 May 2025Allowed

Sankalp Siddhi Developers Private Limited Through Its Resolution Professional Mr. Arun Bagaria Vs Sahyog Homes Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1462

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 6(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions27 May 2025Dismissed

Elsa Tenny & Anr.

National Company Law Tribunal · (2025) 05 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 99, 9, 66, 43, 44, 50Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Micro, Small and Medium Enterprises Development Act, 2006
Read judgment
Tribunals and Commissions27 May 2025Allowed

Variman Fitness Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1441

Insolvency and Bankruptcy Code, 2016-Section 59(7), 53, 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 9(1), 30, 34, 38
Read judgment
Tribunals and Commissions27 May 2025

Mr Navneet Kumar Gupta Vs Committee Of Creditors Of M/s Nagapatnam Power And Infratech Limited & Ors.

National Company Law Tribunal · (2025) 05 NCLT CK 1465

Insolvency and Bankruptcy Code, 2016-Section 10, 12A, 14, 29A, 30(2), 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 50, 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 13(2), 27, 30A, 35(1)(b), 35(2), 36(2), 37, 38, 38(1A), 39, 39(1), 39(4)Companies Act, 2013-Section 166(4)
Read judgment
Tribunals and Commissions26 May 2025

Mr. Avil Menezes & Anr. Vs Topworth Urja & Metals Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1466

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 43 to 51, 53, 53(1), 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions26 May 2025Dismissed

Jaypee Infratech Limited Vs Jaypee Healthcare Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(2), 8Companies Act, 2013
Read judgment
Tribunals and Commissions26 May 2025Allowed

Ramesh Bokadia Vs Orbit Electomech India Pvt Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1467

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 9, 9(3)(b), 13, 14, 14(1), 17, 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
Read judgment
Tribunals and Commissions26 May 2025Allowed

M/s APCO Motors Vs M/s PSR Metals Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(3)(b), 9(5)(i), 13, 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions23 May 2025Allowed

Shresth Detective And Securities Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 10, 5(a), 7, 11, 13, 14(1), 14(2) to 14(3), 14(4), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Regulation 7, Rule 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Read judgment
Tribunals and Commissions23 May 2025Disposed Of

Chainalytics Services Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1430

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, 34, 38Companies Act, 1956
Read judgment
Tribunals and Commissions23 May 2025

Evernote Technologies India Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1470

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 9, 14(3)(b), 30, 37(1)(b), 38(1), 38(2), 38(3)Companies Act, 2013
Read judgment
Tribunals and Commissions23 May 2025

Himanshu Paper Private Limited Vs Kagaz Print N Pack India Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1471

Insolvency and Bankruptcy Code, 2016-Section 12, 9, 60(5), 12A, 33(1)(a), 33, 56, 30(6), 31, 21(1), 32(1), 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Read judgment
Tribunals and Commissions23 May 2025Allowed

M/s. AKG Shuttering Pvt. Ltd. Vs M/s. APM Design Build Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1444

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8(1), 8, 9(3)(a), (b) and (c), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Read judgment
Tribunals and Commissions23 May 2025

Ms. Sharad S. Heda & Anr. Vs M/s. Unishire Lifestyle Dwellings LLP

National Company Law Tribunal · (2025) 05 NCLT CK 1412

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 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(4)(a), 30(4)(b), 30(6), 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16A (2), 27, 36B (4A), 38 (1), 38 (1A), 38 (1B), 38 (2), 38 (2)(a), 38 (2)(c), 38 (3), 38 (3)(a), 38 (3)(b), 38 (3)(c), 38 (3)(d), 38 (3)(e), 39, 39 (2), 39 (3)(a), 39 (4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment