COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 139 of 1,017

Tribunals and Commissions09 Apr 2025Allowed

Axis Trustee Services Limited Vs Rivaaz Trade Ventures Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 7(1), 7(5)(a), 9, 10, 10A, 14, 17, 25, 31(1), 33, 60(5), 76Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions09 Apr 2025Dismissed

M/s. Edelweiss Asset Reconstruction Company Ltd. Vs M/s. Viceroy Bangalore Hotels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1677

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31, 14, 14(1), 14(1)(b), 14(1)(c), 3(31)Companies Act, 2013Securitization and Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 3

Tribunals and Commissions09 Apr 2025Allowed

Axis Trustee Services Limited Vs Future Ideas Company Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 3, 4, 5(8), 7, 7(1), 7(3)(b), 7(5)(a), 9, 10, 10A, 13, 14, 17, 25, 31, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Second Amendment) Act, 2020

Tribunals and Commissions09 Apr 2025Allowed

Axis Trustee Services Limited Vs Rivaaz Trade Ventures Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(5)(a), 9, 10, 10A, 14, 17, 25, 31(1), 33, 60(5), 76, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions09 Apr 2025Allowed

Adinarayana Babji Kota Vs Kayagurala Jagadeesh Babu & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1680

Insolvency and Bankruptcy Code, 2016-Section 9, 45, 46, 48, 49, 49(1)Transfer of Property Act, 1882-Section 53A, 54Registration Act, 1908-Section 17(1)(b)

Tribunals and Commissions08 Apr 2025

Omkara Assets Reconstruction Pvt. Ltd Vs Smt. Kirandevi Agrawal

National Company Law Tribunal · (2025) 04 NCLT CK 1681

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 95, 95(1), 95(4)(b), 238, 238ALimitation Act, 1963-Article 55, 137, Section 3, 5, 18SARFAESI Act, 2002-Section 13(2), 13(4), 17

Tribunals and Commissions08 Apr 2025Allowed

M/s Raghuvanshi Cotton Ginning & Pressing Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1682

Insolvency and Bankruptcy Code, 2016-Chapter III, Section 9, 13, 14, 15, 15(1)(c), 16(1), 21, 21(1), 22(1), 26(6A), 30(6), 31(1), 33, 33(2), 33(5), 34, 34(4)(b), 35(1), 35 to 50, 52, 53SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 39(4), 39B, 39BA, 39C, 39D, 40A

Tribunals and Commissions08 Apr 2025Disposed Of

ABIS Exports (India) Private Limited Vs Jassi Properties And Construction Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1576

Insolvency & Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 29, 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27(1), 36, 36A, 36A(10), 36A(12), 36B(4A), 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)Companies Act, 2013-Section 2(60)

Tribunals and Commissions08 Apr 2025Allowed

Horizon Commtrade Limited Vs Jasmine Commodities Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1573

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

Tribunals and Commissions08 Apr 2025Allowed

M/s Sri Gomathi Energy Private Limited Vs The State Of Tamil Nadu & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1683

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 33, 5(21), 5(2)National Company Law Tribunal Rules, 2016-Rule 11IBC Liquidation Process Regulations, 2016-Regulation 33, 16

Tribunals and Commissions08 Apr 2025

IDBI Trusteeship Service Ltd. Vs Santur Infrastructures Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 7, 65, 60(5), 4, 5(8)(c), 5(8), 3(12), 3(11), 14(1), 14(2), 14(3), 14, 13(2), 17, 15, 18, 20, 21, 7(1), 7(2), 7(5), 7(7), 8, 8(1), 8(2), Regulation 8(A)(2)Arbitration and Conciliation Act, 1996-Section 8, 9Negotiable Instrument Act-Section 138

Tribunals and Commissions08 Apr 2025Allowed

Samruddhi Health Care Vs Surabhi Hospital Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1684

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 5(21), 4(1), 14, 31, 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 16, 17

Tribunals and Commissions08 Apr 2025Dismissed

Farukhi Glass Industries Vs Boutique Spirits Brands Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1558

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 9, 9(2), 9(3)(b), 9(5), 9(5)(c), 60(3)(b)I&B (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a)IBBI (CIRP) Regulation, 2016-Regulation 2B

Tribunals and Commissions08 Apr 2025

Mr. V. Sadhasivam Vs Mr. S. Ashok

National Company Law Tribunal · (2025) 04 NCLT CK 1685

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 95(4), 95(5), 97(6), 98, 99, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions08 Apr 2025Disposed Of

Jiangsu Yinhe Electronics Company Limited Vs Madurai Krishna Network Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1686

Insolvency & Bankruptcy Code, 2016-Section 9, 12A, 14, 25(2)(b), 25(2)(h), 29A, 30, 30(2), 30(2)(e), 30(4), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196, 238, 240AInsolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 32, 34B, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4), Schedule IICompanies Act, 2013-Chapter XV, Section 140, 164(2), 167

Tribunals and Commissions07 Apr 2025

Girish Siriram Juneja Vs Osian's Connoisseurs Of Art Pvt. Ltd. & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1687

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 13, 14, 15, 15(1)(c), 16(1), 21(2), 22(1), 25, 26(6A), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36, 36(1), 36(4A), 36A, 36B, 37, 38, 38(1A), 39, 39(4), 40, 40ACompanies Act

Tribunals and Commissions07 Apr 2025

M/s. Jakson Limited Vs M/s. Three C Universal Developers Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1688

IBC, 2016-Section 9, 98, 105, 220(2)

Tribunals and Commissions07 Apr 2025

Canara Bank Vs Sachin Goyal

National Company Law Tribunal · (2025) 04 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95-100, 95-99, 97(5), 99, 96(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions07 Apr 2025

Goenka Business & Finance Ltd Vs Dharti Proteins Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1689

Insolvency and Bankruptcy Code, 2016-Section 12(2), 60(5), 12(3)NCLT Rules, 2016-Rules 11, 15, 51, 153IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 40C

Tribunals and Commissions07 Apr 2025Allowed

Indore Fire Bricks Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1690

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8), 59(7) to (9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8(1)(a), 9, 14, 14(3)(c), 34(l), 38, 38(3), 41Companies Act, 1956