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National Company Law Tribunal judgments

20,326 judgments · page 144 of 1,017

Tribunals and Commissions25 Mar 2025Allowed

Central Bank Of India Vs Neptune Developers Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1587

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 32A, 35A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 31A, 35, 36(4A), 36B(4A), 37, 38, 38(1)(b), 38(1-A), 39, 39(4)RERA
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Tribunals and Commissions25 Mar 2025Allowed

Chellsea India Private Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(3)(b)(i), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 41(3)Companies Act, 2013
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Tribunals and Commissions24 Mar 2025Allowed

Bank Of Baroda Vs Extol Industries Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1589

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(1)Banking Companies (Acquisition & Transfer of Undertakings) Act of 1970
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Tribunals and Commissions24 Mar 2025

Forbes Technosys Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1590

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 8, 9, 10, 10(4), 10(4)(a), 11, 13, 14, 14(1), 31(1), 33, 54A, 54C, 65, Chapter III-AInsolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Mar 2025

State Bank Of India Vs Setubandhan Infrastructure Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1591

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 18(1)(f)(ii), 21(2), 25(1), 25(2)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36B(4A), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3)(b), 39(4)IBBI (IRP for Corporate Person) Regulations, 2016-Regulation 27
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Tribunals and Commissions24 Mar 2025Allowed

Canara Bank Vs Nishta Mall Management Company Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1592

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 10A, 13, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act-Section 13(2), 13(4)
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Tribunals and Commissions24 Mar 2025Allowed

M/s. Kisaan Steels Pvt. Ltd. Vs M/s. Gemini Engi-Fab Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1593

Insolvency and Bankruptcy Code, 2016-Section 5(6), 8, 8(2), 9, 9(5)(ii)(d), 9(5)(2)(d), 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions24 Mar 2025

Sandeep D. Maheswari Vs Setubandhan Infrastructure Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1594

Insolvency and Bankruptcy Code, 2016-Sections 7, 15, 18(1)(f)(ii), 21(2), 25(1), 25(2)(a), 25(2)(h), 29A, 30(1), 30(2), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 36B(4A), 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3)(b), 39(4)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Sections 7A, 7Q, 14B
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Tribunals and Commissions24 Mar 2025Dismissed

Mr. Dharmendra Dhelariya Vs The Commissioner Of Income Tax & Ors.

National Company Law Tribunal · (2025) 03 NCLT CK 1595

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(b), 30(2)(b)(Explanation I), 30(4), 30(6), 31(1), 53, 53(1), 66, 238Insolvency and Bankruptcy Code (Amendment) Act, 2019-Section 30(2)(b)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(3)(b), 39(3)(b), 39(4), 36B(4A)
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Tribunals and Commissions24 Mar 2025

ASREC (India) Limited Vs M/s Cane Agro Energy (India) Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1596

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 14, 15, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 53(1), 61(3), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 36A, 37, 38, 38(1)(a), 38(1)(b), 38(1A), 38(2)(c), 39(4)Companies Act, 1956
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Tribunals and Commissions24 Mar 2025Allowed

Suhas Dinkar Bhattbhatt, Liquidator Of Mota Layja Gas Power Company Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1597

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 5(1)(e), 12, 13, 14, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3), 45ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions24 Mar 2025

State Bank Of India Vs Reform Ferro Cast Limited

National Company Law Tribunal · (2025) 03 NCLT CK 1556

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 19(2), 15(1)(c), 18(1)(c), 21(1), 33, 30(3), 25(h)(2), 29A, 30(1), 30(2), 30(4), 31(1), 21(2), 43, 45, 50, 66, 18(f)(vi), 18, 25, 20(1), 25(2)(b), 25(1), 60(5), 32A, 32A(1), 14, 31(4), 28, 238, 60(6)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 30, 6(1), 6A, 12(1), 13(1), 17(1), 27, 35, 36A(1), 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(4)(d), 35A, 37, 38, Section 37(l)Companies Act, 2013-Section 166, 2
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Tribunals and Commissions24 Mar 2025

M/s A-One Homes Vs M2M Buildtech Pvt. Ltd.

National Company Law Tribunal · (2025) 03 NCLT CK 1598

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 5(8), 7, 7(1), 7(2), 7(3), 7(3)(a), 7(5), 8, 8(1), 8(2), 14, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4 and 9NCLT Rules, 2016-Rules 11 and 55
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Tribunals and Commissions24 Mar 2025Allowed

C A Sunny Vs Greenocare Engineering Pvt Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions24 Mar 2025Allowed

Bank of Baroda Vs Xyron Technologies Ltd

National Company Law Tribunal · (2025) 03 NCLT CK 1536

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Banking Companies (Acquisition & Transfer of Undertakings) Act of 1970
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