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National Company Law Tribunal judgments

20,326 judgments · page 140 of 1,017

Tribunals and Commissions07 Apr 2025

Global Wind Infrastructure And Services Private Limited & Ors. Vs AAA Facilities Private Limited & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1691

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(4), 30(6), 31(1), 43, 45, 50, 53, 53(1), 66, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 37(1), 37(c), 37(d), 37(f), 37(h), 37(i), 37(j), 37(l), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a) to (e), 38(14), 39(2), 39(4), 40ACompanies Act, 2013-Section 230(5)
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Tribunals and Commissions07 Apr 2025Allowed

PAN India Network Limited Vs EGT Entertainment Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1578

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 5, 14, 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Registration of Companies (Sikkim) Act, 1961
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Tribunals and Commissions07 Apr 2025Allowed

M/s Embassy Services Private Limited Vs Redwoods Infrastructure Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1692

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, Sub-section (2) of Section 14, Sub-section (3) of Section 14, Sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions07 Apr 2025Allowed

Poona Petroleum Company Private Limited Vs Specific Alloys Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1693

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1)(b)(i) to (iii), 33(3), 14, 52, 35 to 50 and 52 to 54, 70, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulation, 2016
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Tribunals and Commissions07 Apr 2025

SREI Equipment Finance Limited Vs Victor Buildwel Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(1), 7(2), 7(3), 7(5), 8, 8(1), 8(2), 9, 11, 11(ba), 14, 15, 17, 18, 19(2), 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 4A, 30
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Tribunals and Commissions07 Apr 2025Allowed

Ravi Auto Ltd. Vs Surana Mercantiles Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1567

Insolvency and Bankruptcy Code, 2016-Section 5(8), 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(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions04 Apr 2025Allowed

IDBI Bank Limited Vs M/s Sai Maatarini Tollways Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1583

Insolvency & Bankruptcy Code 2016-Section 7, 13(2), 14, 14(1), 15, 17, 18, 19, 20Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Apr 2025

Mr. Kailash T Shah Vs Mr. Dinesh Lathidadia

National Company Law Tribunal · (2025) 04 NCLT CK 1695

IBC-Section 60(5)(c), 100Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19, 19(1)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions04 Apr 2025Allowed

Power Car India Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1697

Insolvency and Bankruptcy Code, 2016-Section 52, 53, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 15, 30, 31, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3)
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Tribunals and Commissions04 Apr 2025Allowed

Malayalam Vehicles India Private Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1577

Insolvency & Bankruptcy Code, 2016-Section 4, 7(7)(a), 10, 10(3)(b), 13, 14, 15, 17, 18, 15 to 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Allowed

Electronic Corporation of Tamil Nadu Ltd. Vs Marg Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1699

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Apr 2025Partly Allowed

Adinarayana Babji Kota Vs Kuragayala Lakshmipathi & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1700

Insolvency and Bankruptcy Code, 2016-Section 19(2), 45, 45/46/47, 53, 60(2), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ANCLT Rules, 2016-Rule 11, 32
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Tribunals and Commissions04 Apr 2025Allowed

Mr. Sajjan Kumar Dokania Vs Kundan Care Products Limited & Ors.

National Company Law Tribunal · (2025) 04 NCLT CK 1702

Insolvency & Bankruptcy Code, 2016-Section 14, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(B), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 32A, 53, 53(1), 60(5), 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35A, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)
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