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National Company Law Tribunal judgments

20,326 judgments · page 132 of 1,017

Tribunals and Commissions07 May 2025

Bhrugesh Amin Vs Nazara Technologies Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1524

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25, 25(2)(h), 29A, 29A(b), 29A(c), 29A(g), 29A(h), 30, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 43(2), 45, 47, 49, 50, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 31A, 35, 36B(4A), 37, 38, 38(1-A), 39, 39(4)
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Tribunals and Commissions07 May 2025Allowed

King's Worldwide India Centre Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(7), 59(b)(ii)Companies Act, 2013-Section 8, 137(1), 92(4), 448, 449Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 9, 14, 38, 41
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Tribunals and Commissions07 May 2025

State Bank Of India Vs M/s Nexgen Laminators Private Limited

National Company Law Tribunal · 2023 INSC 1056

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 15, 21(1), 21(2), 25(2)(h), 25(2)(j), 29A, 29A(c), 29A(g), 29A(h), 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), 31(4), 32A, 43, 43(2), 43(2)(b), 43(4)(b), 44, 45, 50, 53, 53(1), 66, 240, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 31(A)(1), 34A, 34(B)(4), 35A, 36A(10), 36B, 36B(4A), 37(1), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 39, 39(1), 39(1A), 39(2), 39(3), 39(4), 40, 40CIncome Tax Act, 1961-Section 41, 79(2), 170
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Tribunals and Commissions06 May 2025

Mr. Sachin Dinkar Bhattbhatt

National Company Law Tribunal · (2025) 05 NCLT CK 1526

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30, 30(1), 30(2), 30(4), 31, 31(1), 43, 45, 50, 66IBBI Regulations, 2016-Regulations 35A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38A, 39(4)Income Tax Act, 1961
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Tribunals and Commissions06 May 2025Allowed

IDBI Bank Limited Vs M/s GVK Energy Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1528

Insolvency and Bankruptcy Code, 2016-Sections 3(8), 3(12), 4, 5(8), 5(8)(i), 7, 10A, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 31, 60(2), 238ALimitation Act, 1963-Article 137, Sections 18, 19Indian Contract Act, 1872-Sections 25(3), 128
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Tribunals and Commissions06 May 2025

Modilal Dhanraj Pamecha Vs IDBI Bank Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1527

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 60(5), 66, 54NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 12, 45, 45(3)
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Tribunals and Commissions06 May 2025

IDBI Bank Limited Vs Aldiam Motors Private Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1506

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(8), 7(5), 4, 10A, 7(2), 14, 14(1), 31, 33, 14(2), 14(3), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2022-Section 13(2)
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Tribunals and Commissions06 May 2025Allowed

Mr. Akhil Ahuja Vs Mr. Ramdhan Gupta

National Company Law Tribunal · (2025) 05 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 10, 12(2), 14, 21(1), 21(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 43, 45, 50, 53, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(a)(d), 36A(10), 36B(3), 36B(4A), 36B(5), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4)
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Tribunals and Commissions06 May 2025

Modilal Dhanraj Pamecha Vs IDBI Bank Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1508

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 60(5), 66, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3), 4, 12, 45NCLT Rules, 2016-Rule 11
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Tribunals and Commissions06 May 2025

NRTU Foundation

National Company Law Tribunal · (2025) 05 NCLT CK 1509

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c)(i), 59(3)(c), Proviso to Section 59(3)(c), 59(4), 59(8), 43, 44, 45, 46, 47, 48, 49, 50, 53, 53(1)(a), 53(1)(b)(i), 53(1)(b)(ii), 53(1)(c), 53(1)(d), 53(1)(e), 53(1)(f), 53(1)(g), 53(1)(h)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 8, 9, 10, 14, 30, 34, 35, 37, 37(1), 38, 38(1)(a), 38(2), 38(3), 41Companies Act, 2013
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Tribunals and Commissions05 May 2025

Mr. Vinod Tarachand Agrawal, RP of M/s. Jay Formulation Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1511

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 21(2), 29A, 30, 30(1), 30(2), 30(3), 30(4), 31, 31(1), 31(2), 31(4), 32, 32A, 33(1)(b), 43, 45, 47, 49, 50, 52, 53, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1C)(b)(ii), 36, 36A(12), 36B, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(4), 38B(4A), 39, 39(1A), 39(3), 39(4)Constitution of India-Article 14, 19(1)(g)
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Tribunals and Commissions05 May 2025

Agni Alpha Global Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1512

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 30, 38, 38(3)Companies Act, 2013
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Tribunals and Commissions05 May 2025Allowed

M/s BPC Technologies India Pvt. Ltd. Vs M/s Om Shri Shubh Labh Agritech Pvt. Ltd.

National Company Law Tribunal · (2025) 05 NCLT CK 1514

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2)(a), 9, 9(5), 9(5)(ii)(d), 10A, 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 6Indian Contract Act, 1872-Section 62
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