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National Company Law Tribunal judgments

20,326 judgments · page 135 of 1,017

Tribunals and Commissions29 Apr 2025Allowed

Seeta Neeraj Shah Vs ICICI Bank Ltd. & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1611

Insolvency and Bankruptcy Code, 2016-Section 5(8), 5(8)(i), 12-A, 20Banking Regulation Act, 1949-Regulation 35-AIndian Contract Act, 1872-Section 126, 128
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Tribunals and Commissions28 Apr 2025Allowed

Indusind Bank Limited Vs Supermak Foils Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1612

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 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 4, 4(3), 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Apr 2025Allowed

Auto Friction Components India Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1613

Insolvency and Bankruptcy Code, 2016-Section 54, 7IBBI (Liquidation Process) Regulations, 2016-Regulation 45, 41(1), 45ACompanies (Transfer of Pending Proceedings) Rules, 2016-Rule 5
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Tribunals and Commissions28 Apr 2025Allowed

Bharath Tubes & Tin Printers Vs M/s. BTT Industries Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1614

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 21, 21(2), 22(3)(a), 29A, 30(1), 30(2), 30(6), 31, 31(1), 31(3), 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions28 Apr 2025Allowed

M/s Vidres India Ceramics Pvt. Ltd Vs M/s. Blizzard Ceramica LLP

National Company Law Tribunal · (2025) 04 NCLT CK 1616

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7(3)(b), 8, 9, 9(3)(b), 9(3)(c), 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 1956
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Tribunals and Commissions28 Apr 2025Allowed

Kaliber Associates Private Limited Vs Allied Realbuild Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1617

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 33(2), 7, 21, 22(2), 19(2), 25(2)(g), 34(4)(b), 34(2), 14, 33(5), 52, 33(7), 35(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(2), 13(2)(d), 17(1), 36A(1), 36A, 36, 39BA, 39C
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Tribunals and Commissions28 Apr 2025Allowed

M/s. Wipro Ltd. Vs M/s. Avesthagen Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1618

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(5)(2)(d), 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions28 Apr 2025Allowed

HDFC Bank Ltd Vs M/s Nilshikhaa Projects Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 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 4, 4(3), 9(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions28 Apr 2025Partly Allowed

M/s. Prudential Ammana Sugars Limited Vs M/s. Trident Sugars Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 25(e), 60(5), 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons Regulations, 2016)-Regulation 6, 12, 12(1), 13, 13(1B), 13(1C), 13(1)(1B)
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Tribunals and Commissions28 Apr 2025Allowed

Bank Of Maharashtra Vs Sawant Logistic Services Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1623

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 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 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13
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Tribunals and Commissions28 Apr 2025

Neeraj Arora & Ors. Vs Real Tech Constructions Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1564

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(1), 7(2), 7(3), 7(3)(a), 7(5), 8, 8(1), 8(2), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy (Amendment) Act, 2020
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Tribunals and Commissions28 Apr 2025Allowed

HDFC Bank Ltd Vs M/s Nilshikhaa Projects Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1624

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 4, 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 4, 4(3), 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions25 Apr 2025

Mr. Vekas Kumar Garg Vs M/s ConnectM Technology Solutions Pvt. Ltd. & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 9, 12(3), 14, 15(1)(c), 16(1), 22(1), 26(6A), 29A, 30(1), 30(2), 30(4), 30(6), 31(1), 31(2), 32A, 43, 45, 50, 53, 61(3), 66, 188, 196IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 30(2), 35A, 36(1), 36A, 36B, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 39(1A), 39(4), 40AIncome-tax Act, 1961-Section 281, 170, 56, 43, 28, 115JB, 79, 43CA, 45, 50C, 50CA
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Tribunals and Commissions25 Apr 2025Allowed

Payal Agarwal Vs Roopam Textiles Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 30(6), 31, 33, 33(1), 33(1)(b)(iii), 33(1)(ii), 33(1)(iii), 33(2), 33(5), 33(7), 34, 34(2), 35 to 41, 52, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4, Chapter III
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Tribunals and Commissions25 Apr 2025Allowed

Nandish Sunilbhai Vin

National Company Law Tribunal · (2025) 04 NCLT CK 1625

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 12(2), 14, 33, 33(2), 33(5), 34, 34(4)(b), 35(1), 35 to 50, 52, 53, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 36A(1), 39B, 39BA, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32A
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Tribunals and Commissions25 Apr 2025Allowed

Ghatiki Akshay & Ors. Vs M/s Sahiti Infratec Ventures India Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1626

Insolvency & Bankruptcy Code, 2016-Section 7, 5(8)(f), 3(12), 3(11), 13(2), 14, 15, 17, 18, 19, 20Real Estate (Regulation and Development) Act, 2016-Section 2 (d) and (zn)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Apr 2025Allowed

ARSEC (India) Limited Vs Zenica Performance Cars Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1594

Insolvency and Bankruptcy Code, 2016-Section 14, 15, 17, 18, 19, 19(2), 20, 21, 25, 25(2)(e), 32A, 32A(2), 33, 33(1), 33(2), 33(5), 33(6), 33(7), 34(7), 35(1), 45, 52, 60(5), 70, 233Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 12(2), 27, 32, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12, 13, 15, 32, 32A
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