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National Company Law Tribunal judgments

20,326 judgments · page 142 of 1,017

Tribunals and Commissions02 Apr 2025Allowed

M/s Shiv Gramoudyog Sansthan Vs M/s Sagar Detergents Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1586

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5)(i)(d), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Apr 2025

Keshav Ram Dangi

National Company Law Tribunal · (2025) 04 NCLT CK 1590

Insolvency & Bankruptcy Code, 2016-Section 94, 95, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)IBBI (Insolvency Resolution Process for Personal Guarantor) Rules, 2019-Rule 6(2)
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Tribunals and Commissions02 Apr 2025

Suresh Chandra Lohar

National Company Law Tribunal · (2025) 04 NCLT CK 1597

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96(1)(a), 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Companies Act, 2013
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Tribunals and Commissions02 Apr 2025

Mr. Mibu John Vs Mr. Rajendran P. R. & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1656

Insolvency and Bankruptcy Code, 2016-Section 60(5), 5(7), 18(b), 7, 5(8), 5(8)(i), 5(5A)Companies Act, 2013-Section 67, 185, 185(4)Real Estate (Regulation and Development) Act, 2016-Section 2
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Tribunals and Commissions01 Apr 2025

Mr. Haresh Babulal Shah

National Company Law Tribunal · (2025) 04 NCLT CK 1658

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(5), 33(7), 10, 14, 21, 34, 35(1), 35(1)(k), 53Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13CIRP Regulations-Regulation 16
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Tribunals and Commissions01 Apr 2025

Vadraj Cement Limited Vs Committee Of Creditors Of Vadraj Cement Limited & Anr.

National Company Law Tribunal · (2025) 04 NCLT CK 1659

Insolvency and Bankruptcy Code, 2016-Section 7, 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)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 53(1), 66, 188, 196, 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), 13(1C)(b)(ii), 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(1A)(b), 39(2), 39(4), 40ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions01 Apr 2025

Rashtriya Cargo Movers Vs Prafful Overseas Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1574

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2)(a), 9, 9(3)(c), 9(5), 14, 14 (1) (a), (b), (c) & (d), 14 (3) (b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
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Tribunals and Commissions01 Apr 2025Allowed

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

National Company Law Tribunal · (2025) 04 NCLT CK 1571

IBC, 2016-Section 3(12), 7, 7(3), 14, 15, 17, 18, 20, 21, 238ACompanies Act, 2013-Section 68, 129 read with Schedule III, 134(7), 184(2), 186(2), 186(3)Limitation Act-Section 18
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Tribunals and Commissions01 Apr 2025Allowed

Ashuji Distributors Private Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(8)Companies Act, 2013Income Tax Act, 1961-Section 178
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Tribunals and Commissions28 Mar 2025

Ajay Gupta, Resolution Professional Of Metistech Fabricators Private Limited Vs Subhlaxmi Investment Advisory Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1559

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, 15, 19(2), 21(1), 21(2), 22(3)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 31(3), 43, 45, 49, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 14, 35A, 37, 37(h), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4)SARFAESI Act, 2002-Section 14
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Tribunals and Commissions28 Mar 2025Disposed Of

Ms. Satyadevi Alamuri Vs Stera Engineering (India) Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1562

Insolvency & Bankruptcy Code, 2016-Section 9, 10, 14, 22(3)(b), 29A, 30, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 66, 188, 196, 235Insolvency & Bankruptcy Board of India Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)
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Tribunals and Commissions28 Mar 2025

Sushanta Kumar Choudhury Vs M/s. R.K. Agro Export

National Company Law Tribunal · (2025) 03 NCLT CK 1563

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 16, 21(2), 25(2)(g), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31(1), 31(3), 43, 45, 50, 53, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35A, 36, 36A, 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 39(2), 39(4)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 (No. 6 of 2018)
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Tribunals and Commissions28 Mar 2025Disposed Of

Punjab National Bank Vs M/s Virgo Cements Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1564

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 21(2), 25(2)(d), 25(2)(h), 25(2)(j), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 43, 45, 47, 49, 50, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions28 Mar 2025Disposed Of

M/s. MSA Ventures Private Limited Vs M/s. Infiniti Metal Products India Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1567

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 53, 61, 61(3), 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Clause 35, Regulation 38, 38(1), 38(1A), 38(1B), 38(3), 39, 39(3), 39(3B), 39(4)Companies Act, 1956
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