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National Company Law Tribunal judgments

20,326 judgments · page 134 of 1,017

Tribunals and Commissions01 May 2025Allowed

M/s. Ranjit Agencies Vs M/s. P.S.T.S Logistics Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1505

Insolvency and Bankruptcy Code, 2016-Section 9, 5(8), 15, 17, 18, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 May 2025Dismissed

M/s Pinnacle Piling (India) Private Limited Vs Mr. Padmakumar K C

National Company Law Tribunal · (2025) 05 NCLT CK 1414

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 24(5), 21National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 31A, 31A(1), clause (12) of Para 1 of Schedule I
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Tribunals and Commissions30 Apr 2025

Sudhar Industries Vs Dhara Technosystem LLP

National Company Law Tribunal · (2025) 04 NCLT CK 1600

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Prevention of Money Laundering Act, 2002
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Tribunals and Commissions30 Apr 2025

Jindal Stainless Limited Vs Singhal Strips Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 9, 30(4), 31, 30(2), 188, 196, 61, 61(3), 62, 60(5), 53, 53(1), 29A, 25(1), 25(2)(b), 14, 43, 45, 49, 50, 66, 31(3)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e)Insolvency and Bankruptcy Code (Amendment) Act, 2019
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Tribunals and Commissions30 Apr 2025Allowed

Mueller Prost Shared Services Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1603

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 32, 34(1), 35, 38, 41(3)Companies Act, 2013
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Tribunals and Commissions30 Apr 2025

M/s Micro Capitals Private Limited Vs Mr. Dharamveer Singh Shekhawat

National Company Law Tribunal · (2025) 04 NCLT CK 1604

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 97, 97(6), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions30 Apr 2025Allowed

M/s.V.N.Commercial Corporation Vs M/s. Shree Rudra Shakti Industries Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1554

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1), 43, 44, 45, 47, 50, 60(5), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions30 Apr 2025

Anil Kohli Vs Excise And Taxation Department

National Company Law Tribunal · (2025) 04 NCLT CK 1556

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 18, 18(f), 25, 28, 29, 53National Company Law Tribunal Rules, 2016-Rule 11SARFAESI Act, 2002-Section 13
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Tribunals and Commissions30 Apr 2025Allowed

V.N. Commercial Corporation Vs Shree Rudra Shakti Industries Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1546

Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31(1), 43, 44, 45, 50 and 66, 47, 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 37, 38 & 39, 39(4)NCLT Rules, 2016-Rule 11, 50
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Tribunals and Commissions29 Apr 2025

Vinod Tarachand Agrawal Vs Rakshit Ashwinbhai Patel & Ors

National Company Law Tribunal · (2025) 04 NCLT CK 1605

Insolvency and Bankruptcy Code, 2016-Sections 43, 44, 60(5), 7, 19(2), 53, 43(4)(a)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions29 Apr 2025Allowed

J.P Financial Services Private Limited Vs Avadh Merchants Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1606

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 7, 7(3)(b), 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, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions29 Apr 2025Allowed

Srinivas Dande Vs M/s. HDB Financial Services Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1607

Insolvency and Bankruptcy Code, 2016-Section 94(1), 97, 99, 100, 105, 106, 112, 114, 114(1), 117, 119, 79(14)IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19SARFAESI Act, 2002
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Tribunals and Commissions29 Apr 2025Allowed

State Bank Of India Vs M/s. Shruthi Milk Products Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 5(8), 7, 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 18(a), 18(f), 19, 20, 31, 33, 94Companies 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 Commissions29 Apr 2025Allowed

Canara Bank Vs M/s SS Realtech Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1552

Insolvency and Bankruptcy Code, 2016-Section 7, 238A, 13(2), 14, 14(1), 15, 17, 18, 19, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)Limitation Act, 1963-Section 18, Article 137 of the Schedule
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Tribunals and Commissions29 Apr 2025Allowed

Mrs. Aruna Kanchana Vs M/s. HDB Financial Services Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1609

Insolvency and Bankruptcy Code, 2016-Section 79(14), 94(1), 97, 99, 100, 105, 106, 112, 114, 114(1), 117, 119IBBI (IRP for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19SARFAESI Act, 2002
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Tribunals and Commissions29 Apr 2025

M/s. Bisco Metal & Power Private Limited Vs M/s. Sova Stores & Spares Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1563

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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