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National Company Law Tribunal judgments

20,326 judgments · page 130 of 1,017

Tribunals and Commissions14 May 2025Allowed

Tata Capital Limited Vs Glory Furnishers Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 52, Chapter IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 2A, 4(2)(b), 32 clause (e), 32 clause (f), 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39D
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Tribunals and Commissions14 May 2025

M/s. Veertam Comtrade Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1485

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13, 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, Subsection (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013
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Tribunals and Commissions13 May 2025

Rajeev Lochan Vs RG Residency Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1487

Insolvency and Bankruptcy Code, 2016-Section 54L, 54K(15), 29A, 54C, 54-I, 54(K)(1), 54I(2), 54K(4), 30, 53, 31(4), 31, 14, 54E, 31(1), 32AInsolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulation 49, 19, 20, 24, 25, 28, 45, 49(1)Income Tax Act, 1961-Section 79, 79(2)(c)
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Tribunals and Commissions13 May 2025Disposed Of

Kanhaiya Power Private Limited Vs Tirupati Properties And Investment Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1431

Insolvency & Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30(1), 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(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27(1), 35, 36, 36A(10), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)Companies Act, 2013-Section 2 (Clause (60))
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Tribunals and Commissions13 May 2025Allowed

State Bank Of India Vs Shree Bankey Behari Exports Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1488

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 22(2), 25, 25(2)(g) to (i), 30(4), 33(1)(a), 33(2), 33(5), 33(7), 34(2), 34(4)(b), 35, 35(1), 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions13 May 2025Allowed

M/s Shubhangi Papers Pvt Ltd Vs M/s Ambika Décor Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 8(2), 9(3)(b), 9(3)(c), 10A, 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 10(1)NCLT Rules, 2016-Rules 23, 26
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Tribunals and Commissions09 May 2025

Mr. Mujahid Vs U P Bone Mills Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1490

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 9(1) & (2), 8, 7, 65, 66, 3(8), 5(21), 2(24)Central GST Act, 2017-Section 70IBBI (CIRP) Regulations, 2016-Regulation 2B, 7(2)
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Tribunals and Commissions09 May 2025Allowed

Hemraj Choudhary Vs Rattan Spirit Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5), 14, 14(1) (a), (b), (c) & (d), 14(3), 31, 33, 16(5), 17, 18, 13 (1) (b), 15Companies Act, 2013-Section 128Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 May 2025

M/s Unified Credit Solutions Private Limited Vs M/s D S Home Construction Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1495

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 4(1), 5(21), 5(20), 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 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions09 May 2025Allowed

Transrail Lighting Limited Vs Zapdor Engineering Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1530

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 5(8)(f), 7, 7(3)(b), 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 4Negotiable Instruments Act, 1881-Section 138, 441
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Tribunals and Commissions09 May 2025Dismissed

Sunil Chopra Vs CAPL Hotels And Spa Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1531

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(a), 7(5), 5(8), 5(8)(a), 5(8)(b), 5(8)(f), 5(24), 3(12), 3(33)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4Limitation Act, 1963-Section 18, Articles 19 and 21
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Tribunals and Commissions09 May 2025

M/s Cosmo World Vs M/s Victory Electric Vehicles International Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1532

Insolvency and Bankruptcy Code, 2016-Section 9, 5(20), 5(21), 8(1), 4, 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 5(1), 6, Form 3Companies Act, 2013
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Tribunals and Commissions09 May 2025Allowed

Central Bank of India Limited Vs M/s. SVP Textiles Ventures Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1533

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)Bankers Book of Evidence Act, 1981
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