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National Company Law Tribunal judgments

20,326 judgments · page 136 of 1,017

Tribunals and Commissions25 Apr 2025Allowed

Narnarayan Infrastructure Private Limited Vs Essel Ahmedabad Godhra Toll Roads Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 5(20), 5(21), 9(5)(i), 14, 31(1), 33, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions25 Apr 2025Allowed

Findoc Finvest Private Limited Vs AF Enterprises Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(7), 5(8), 7, 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, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions25 Apr 2025Allowed

Central Bank Of India Vs PCI Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1551

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 7, 7(5), 7(5)(a), 7(5)(b), 12A, 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(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions25 Apr 2025Partly Allowed

SREI Equipment Finance Limited Vs Acira Consultancy Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1628

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 7(5)(a), 14, 17, 25, 31(1), 31(3)(b), 33, 60(1), 60(5), 238, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 4(1), 11, 114
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Tribunals and Commissions24 Apr 2025

Mr. Kumar Raghavan Vs Gactel Turnkey Projects Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1629

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 21(2), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Sections 2(24), 28, 41, 56, 79, 147, 153A, 170, 281
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Tribunals and Commissions24 Apr 2025Allowed

Bank Of Maharashtra Vs I-Vantage India Pvt Ltd

National Company Law Tribunal · (2025) 04 NCLT CK 1630

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1), 33(1)(b), 33(2), 34(8), 52, 35 to 50 and 52 to 54, Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016-Regulation 2B(1), 39BA(1)
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Tribunals and Commissions24 Apr 2025Allowed

Srivenkateshwar Tradex Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1631

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 21(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34, 34(1), 34(7), 35, 35(1), 36, 37, 38, 39, 41, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions24 Apr 2025Allowed

M/s Bakliwal Vyapaar Pvt. Ltd. Vs M/s Sibri Traders Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1559

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act-Section 128
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Tribunals and Commissions24 Apr 2025Allowed

Jana Small Finance Bank Limited Vs Brandscale Innovations Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1633

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 4, 14, 31(1), 33, 17, 25, Chapter VII of Part IINegotiable Instruments Act, 1881-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions23 Apr 2025

Mohit Chawla Vs Compact Capital Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Sections 14, 14(1)(b), 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 31, 31(1), 31(2), 31(4), 33(2), 43, 43(2), 45, 49, 50, 53, 53(1), 60(5), 66, 66(1) and 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 19(2), 35, 35A, 36A(1), 36A(2), 36A(12), 36B(4A), 37, 37(1), 38, 38(1), 38(1)(A), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2) and 39(4)Income Tax Act-Section 281
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Tribunals and Commissions23 Apr 2025Dismissed

Bank Of Baroda Vs Bijal S Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1634

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95(4)(b), 3(11), 3(12)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)Indian Contract Act, 1872-Section 126
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Tribunals and Commissions23 Apr 2025Allowed

M/s International Electricals Vs Aryan Electricals Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1636

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 14, Sub-Section (1) of Section 14, Sub-Section (1) of Section 31, 33, 13, 17Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Apr 2025Allowed

Mr.Piyush Kishanlal Jani

National Company Law Tribunal · (2025) 04 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Section 10, 53, 54, 54(1), 59(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 10, 12, 13, 30, 31A, 34, 45, 46(2)
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