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National Company Law Tribunal judgments

20,326 judgments · page 129 of 1,017

Tribunals and Commissions22 May 2025

Indian Bank Vs Bostin Engineers Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 13(1)(b), 25(2)(h), 29, 30(2)(a), 30(2)(b), 31, 31(4), 32A, 29A, 240A, 66, 14, 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(1), 36, 36(2)(a) to (1), 36(4), 36B(4A), 38, 39, 39(4)Income Tax Act-Section 56, 50 CA
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Tribunals and Commissions22 May 2025Allowed

Gokul Sai Udyog LLP Vs Katyani Natural Resources Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 7(1), 8, 9, 65, 14, 31(1), 33, 13, 7(3)(b), 15, 17, 18, 19, 20, 21, 7(5)(a)Limitation Act-Section 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)
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Tribunals and Commissions22 May 2025Allowed

Mr. Yatin Jindal Vs Pomergranate Coaters Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 22(2), 22(3)(b), 33(1)(a), 33(2), 33(2) read with sub-clause (i) of clause (b), 33(5), 34(2), 34(4)(b), 35(1), 52, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 13, 32, 32ACIRP Regulation-Regulation 2(ha)
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Tribunals and Commissions21 May 2025Dismissed

Vyom Mines and Minerals Private Limited Vs Kamper Concast Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 2B
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Tribunals and Commissions21 May 2025Allowed

M/s Stratvisors Private Limited Vs M/s Source Dot Com Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1402

Insolvency and Bankruptcy Code, 2016-Section 5(20), 8(1), 8(2), 8(2)(a), 9, 9(5)(ii)(d), 10A, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 18
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Tribunals and Commissions19 May 2025Allowed

Bank Of India Vs M/s Pashupati Dairies Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1474

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 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-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 May 2025Allowed

Indo Austrian Business Forum

National Company Law Tribunal · (2025) 05 NCLT CK 1475

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c)(i), 59(4), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 14(3)(c), 37, 38, 38(3)Companies Act, 1956
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Tribunals and Commissions16 May 2025Allowed

Craftea Cafe India Private Limited Vs Star Facilities Management Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1476

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 4(1), 13(2), 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 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions16 May 2025Allowed

Central Bank of India Vs M/s Worlds Window Exim Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1477

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(11), 3(12), 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions16 May 2025Allowed

Creative Capital Services Limited Vs Emm Bee Fincap Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1479

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(7), 5(8), 4(1), 8, 8(1), 8(2), 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)Companies Act, 1956
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Tribunals and Commissions16 May 2025Allowed

State Bank Of India Vs Abhijeet Ferrotech Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1480

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(11), 3(12), 238-A, 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013-Section 419
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Tribunals and Commissions14 May 2025Allowed

Kalyan Toll Infrastructure Privtae Limited Vs Premshree Prime Properties Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1484

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 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(6), 31, 31(1), Proviso to Section 31, 43, 45, 47, 49, 50, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 1956
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