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National Company Law Tribunal judgments

20,326 judgments · page 133 of 1,017

Tribunals and Commissions05 May 2025Dismissed

IDBI Bank Ltd Vs Hemangi Patel

National Company Law Tribunal · (2025) 05 NCLT CK 1515

Insolvency and Bankruptcy Code, 2016-Section 95, 95(4)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Limitation Act, 1963-Article 137
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Tribunals and Commissions05 May 2025Partly Allowed

State Tax Officer Vs Shri Vinod Tarachnad Agrawal IRP for M/s Jay Formulations Limited & Ors

National Company Law Tribunal · (2025) 05 NCLT CK 1516

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 3(4), 3(30), 3(31), 30(2)(b), 30(2)(e), 238, 25, 52, 53, 53(1)(b)(ii), 53(1)(e)(i), 5(21)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions02 May 2025Allowed

Bank of India Vs MP Agro BRK Energy Foods Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(2), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 29A, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions02 May 2025Allowed

Apurva Jain & Ors. Vs Adaptiio Facility Management Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1517

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35, 35(1), 14, 19(2), Chapter III of Part IINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 8, 13, Schedule
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Tribunals and Commissions02 May 2025Dismissed

M/s. Anurada Chemicals Vs M/s. Synaptics Labs Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1518

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(21), 8, 8(1), 9, 9(3)(a), 9(5)(ii)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(2), 5(2)(b), 6Companies Act, 2013
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Tribunals and Commissions02 May 2025Allowed

Arihant Retail Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1496

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(3), 10A, 11, 13(1)(b), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(5), 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Regulation 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 May 2025Allowed

Canara Bank Vs Pommys Garments (India) Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1497

Insolvency and Bankruptcy Code, 2016-Section 7, 5, 5(8), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 31, 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions02 May 2025

Sundar Kumar (Proprietor) Vs Komorebi Exports Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 9, 52, 52(1)(b), 53, 54, 54(1), 54(2), 54(3), 60(5), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 21A (2), 35, 45, 45(3), Schedule 1
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Tribunals and Commissions02 May 2025Allowed

Consortium Of Ms. Karishma Jain, M/s. Jupiter City Developers (I) Limited, And M/s. Adwaita Navigations Private Limited Vs National Stock Exchange Of India Limited & Ors.

National Company Law Tribunal · 2024 INSC 852

Insolvency and Bankruptcy Code, 2016-Section 7, 31, 31(1), 32A, 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009-Regulation 22(1), 30(2A)
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Tribunals and Commissions02 May 2025Allowed

Mr. Pranav Damania Vs Income Tax Department

National Company Law Tribunal · (2025) 05 NCLT CK 1409

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 15, 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(2)(f), 53, 32A, 43, 47, 49, 50, 66, 14, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 38(1), 38(1A), 38(2)(d), 38(3)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3) & (4), 37, 38, 31ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions01 May 2025Allowed

L&T Finance Limited Vs Tikona Infinet Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1501

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 7(5), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9
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Tribunals and Commissions01 May 2025Allowed

K.G Gurusamy Vs Harshitha Hospitals Pvt Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1502

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 May 2025Allowed

L&T Finance Limited Vs Tikona Infinet Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1503

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 7(5), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9
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Tribunals and Commissions01 May 2025

PSV Consultants Vs Smart I Security & Automation Pvt. Ltd

National Company Law Tribunal · (2025) 05 NCLT CK 1504

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(6), 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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