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National Company Law Tribunal judgments

20,326 judgments · page 131 of 1,017

Tribunals and Commissions09 May 2025

Fashion Suitings Private Limited Vs Shriya Overseas Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1544

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 5(8)(b), 7, 7(3)(b), 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 4Insolvency and Bankruptcy Board of India (CIRP) Regulations, 2016-Regulation 8(2)(a), 8(2)
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Tribunals and Commissions09 May 2025

Dukhbhanjan Singh Vs Iworld Digital Solutions Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 3(12), 5(7), 5(8), 4(1), 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 4IBBI Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions09 May 2025Allowed

Jaiprakash Associates Limited Vs Fairstreet Sports Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1446

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 4, 8, 9, 9(3)(b), 9(5)(i), 11 (with Explanation II and Explanation III), 13, 13(1)(c), 14, 14(3), 15, 17, 17(2)(a), 18, 20, 21, 22(2), 25(2)(b), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 May 2025Allowed

Fortune Marketing Vs M/s MDM Televentures Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1416

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(5)(i), 5(21), 8(1), 14, 14(3), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 5(1), Form 3Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2)(b)(i) and (ii), 6, 4(2)
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Tribunals and Commissions08 May 2025Allowed

Mr. Dinesh Gopal Mundada

National Company Law Tribunal · (2025) 05 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 59, 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38, 8, 10Income-tax Act, 1961-Section 178
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Tribunals and Commissions08 May 2025Allowed

M/s. Urban Farmart India Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1536

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14, 15, 21(7), 33(2), 34(4)(b), 34(8), 35 to 50 and 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 6, 35Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions08 May 2025Allowed

Raj Radhe Finance Limited Vs Shrinathji Spintex Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1537

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 14, 14(1) clauses (a) to (d), 14(2) to 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 May 2025Allowed

Irabati Tie-Up Private Limited Vs ARK Industries Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 29A, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions08 May 2025Allowed

Gujarat Metal Rolling Mills Vs Bhanu Cosmetics Packaging Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1539

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238A, 5(21), 4, 9(5)(i), 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137
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Tribunals and Commissions08 May 2025Allowed

IDBI Bank Limited Vs Cheema Spintex Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 30, 30(2), 33(1), 33(1)(b)(ii), 33(2), 33(5), 34, 34(1), 34(2), 34(4)(b), 35(1), 52, 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B(1), 6, 39B, 39BA, 39C, 39D
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Tribunals and Commissions08 May 2025Dismissed

Pap Coat (India) Private Limited Vs Mr. Iqbal Singh Gandhi

National Company Law Tribunal · (2025) 05 NCLT CK 1540

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 12(3), 14, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(2), 33, 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 52, 53Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulation 31A, 36B, 36B(4A), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions08 May 2025Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Parallax Décor Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2)(d), 14, 30(6), 33(1)(a), 33(2), 33(7), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtors) Regulations, 2016-Regulation 17(1), 36A(1), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 12
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Tribunals and Commissions08 May 2025Disposed Of

Kiran Martin Golla Vs Committee Of Creditors Of Through Shinhan Bank & Anr.

National Company Law Tribunal · (2025) 05 NCLT CK 1542

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 49, 53, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35, Regulation 36, 37, 38, 38(1), 38(1A), 38(1B), 38(3), 38(4)(c), 39, 39(4)Companies Act, 2013-Section 140
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Tribunals and Commissions08 May 2025Allowed

Athena Construction Private Limited Vs M/S Parorch Developers LLP

National Company Law Tribunal · (2025) 05 NCLT CK 1543

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4(1), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8(2)
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Tribunals and Commissions08 May 2025Allowed

Ankit Goel Vs Parallax Décor Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1519

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2)(d), 14, 30(6), 33(1)(a), 33(2), 33(7), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Debtors) Regulations, 2016-Regulation 17(1), 36A(1), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 12
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Tribunals and Commissions08 May 2025Allowed

IDBI Bank Limited Vs Cheema Paper Mills Pvt. Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1442

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 7, 13, 34, 34(1), 34(4)(b), 30, 30(2), 53, 34(2), 14, 33(5), 52, 35(1), 33(1)(b)(ii)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 2B(1), 39B, 39C, 39D, 39BA
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Tribunals and Commissions08 May 2025Allowed

De’s Technico Limited Vs Indus Projects Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1521

Insolvency and Bankruptcy Code, 2016-Section 3(1), 7, 8, 9, 10, 10A, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 18(1), 31
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