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National Company Law Tribunal judgments

20,326 judgments · page 143 of 1,017

Tribunals and Commissions27 Mar 2025

M/s. Midas Impex Private Limited Vs Prince SWR Systems Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1569

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 22(1), 25, 26(6A), 29A, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 53, 53(i)(c), 66Insolvency 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, 35, 35A, 36(1), 36(4A), 36A, 36B, 37, 38, 38(1A), 39, 39(1)(a), 39(4), 40ACompanies Act, 1956
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Tribunals and Commissions27 Mar 2025Allowed

HRPL Restaurants Private Limited Vs Sabve Rohini Contractors Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1570

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Insolvency 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
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Tribunals and Commissions27 Mar 2025

M/s. Aldous Commodities Private Limited Vs M/s. Aanchal Ispat Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1551

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 21(2), 240, 29A, 25(2)(h), 30(1), 30(2)(a), 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(a), 30(4)(b), 31(1), 31(4), 32A, 32A(1), 18, 18(f)(vi), 25, 25(1), 25(2)(b), 20, 20(1), 60(5), 60(6), 14, 240A, 30, 30(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36B, 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), 38, 39Companies Act, 2013-Section 2(60)
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Tribunals and Commissions27 Mar 2025

UCO Bank Vs Roysons Ceramics Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1552

Insolvency and Bankruptcy Code, 2016-Sections 14, 14(2), 18, 18(f)(vi), 19(2), 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 50, 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 12(1), 13(1B), 13(1C), 27, 32, 36(1), 36B(4A), 38, 38(1A), 38(1B), 38(2), 39, 39(4), 39(4)(c); Section 37(l)MSMED Act, 2006
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Tribunals and Commissions27 Mar 2025Allowed

M/s Indo Spirits Vs M/s Sakriya Technologies Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1573

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4(1), 14, 5(6), 14(1)(a), (b), (c) & (d), 14(3)(b), 31(1), 33, 13(2), 7, 15, 17, 18, 19, 20, 21, 7(7)Companies Act, 2013Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions27 Mar 2025Allowed

Punjab National Bank Vs PK Global Power Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1574

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(l)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions27 Mar 2025Allowed

Kotak Mahindra Bank Ltd. Vs M/s. Hybro Foods Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1575

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19(2), 30(6), 31, 33, 33(1)(a), 33(5), 33(7), 34(4), 35 to 50, 52 to 54, 56, 60(5), Chapter IIICIRP Regulations-Regulation 36(6), 36A(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 4(b), 15
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Tribunals and Commissions26 Mar 2025

State Bank Of India Vs Bharath Infra Exports And Imports Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19, 29(1), 30(6), 31, 32A, 33, 33(1), 33(2), 33(5), 34(1), 52, 56National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 39B, 39C, 39D
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Tribunals and Commissions26 Mar 2025Allowed

M/s. G.K Ispat Private Limited Vs M/s. Veera Vahana Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1545

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 4(1), 8, 8(1), 8(2), 9, 9(3)(b), 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Code of Criminal Procedure-Section 200
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Tribunals and Commissions26 Mar 2025

Standard Capital Markets Ltd. Vs Veer Chemicals Private Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 12A, 14, 15, 17, 18, 20, 21, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions26 Mar 2025Allowed

Mr. Birender Kumar Agrawal Vs M/s. Valentis Laboratories Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1578

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 31(1), 43, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions26 Mar 2025

Mr. Kamal Kishor Gurnani Vs Pannageshwar Sugar Mills Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1579

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 21, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 32, 32A, 43 to 51, 53, 53(1), 60(5), 61(3), 66, 70, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 27, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(1B)(b), 39(4)
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Tribunals and Commissions25 Mar 2025Allowed

Central Bank of India Vs Paramount Minerals and Chemicals Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1582

Insolvency & Bankruptcy Code, 2016-Sections 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(2), 13(3A)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions25 Mar 2025

Vallabh Narayandas Sawana Vs Hari Om Auto Components Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Sections 10, 14, 33(1), 33(2), 33(3), 33(5), 33(7), 34, 35(1), 52, 53Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 3, 4, 15
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