Tribunals and Commissions28 Feb 2025
M/s. Siddhi Vinayak Power Generation & Distributors Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1641
IBC, 2016-Section 9
COURT ARCHIVE
National Company Law Tribunal judgments
20,326 judgments · page 150 of 1,017
Tribunals and Commissions28 Feb 2025
M/S. M. Waris Construction Through Its Sole Proprietor- Mr. Khalik Khan Vs Essel Highways Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1426
Insolvency and Bankruptcy Code, 2016-Section 3(23), 8, 9, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions27 Feb 2025Dismissed
Bank Of India Vs Sushitex Industries Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1650
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 60(5), 31(1), 7, 13, 21, 29, 12(2), 29A, 30, 30(2), 30(2)(e)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 13, 17, 36B, 36, 36(4), 39(1B)(b), 39(1B), 36B(7)
Tribunals and Commissions27 Feb 2025
Bank of Baroda Vs Arch Pharmalabs Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1651
IBC-Sections 7, 22
Tribunals and Commissions27 Feb 2025
Unity Small Finance Bank Limited Vs Excel Arcade Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1512
Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 9, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Arbitration & Conciliation Act-Section 34
Tribunals and Commissions26 Feb 2025
Marine Electricals (India) Limited Vs Vasp Engineers Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1652
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(c), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions26 Feb 2025
VSJ International Private Limited Vs VXL Software Solutions Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1514
Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8(1), 9(5), 7(5), 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Sale of Goods Act, 1930
Tribunals and Commissions26 Feb 2025Partly Allowed
Mr. Jayesh Sanghrajka, Interim Resolution Professional of M/s. Kakade Estate Developers Pvt. Ltd. Vs Edward Mauritius Limited & Anr.
National Company Law Tribunal · (2025) 02 NCLT CK 1427
Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 9, 10Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2019-Regulation 30A, 30A(6)
Tribunals and Commissions25 Feb 2025Allowed
Union Bank Of India Vs Indore Dewas Tollways Ltd
National Company Law Tribunal · (2025) 02 NCLT CK 1660
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 33, 34, 34(8), 35 to 50, 52, 52 to 54, 60(5)Arbitration and Conciliation Act 2017-Section 29IBBI (CIRP) Regulations, 2016-Regulation 4, 39B, 39D
Tribunals and Commissions25 Feb 2025
State Bank Of India Vs Vimladevi Agro Tech Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1608
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
Tribunals and Commissions25 Feb 2025
M/s. Classic Microtech Pvt. Ltd. Vs M/s. Adison Granito Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1661
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 13(1)(c), 14, 17, 18, 19, 20, 21, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions25 Feb 2025
M/s. Virtual Business Solutions Pvt. Ltd. Vs M/s. Dev Versha Publication Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1662
Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 22(3)(a), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36B(4A), 36B(6), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(4)
Tribunals and Commissions25 Feb 2025Allowed
Andhra Bank Vs M/s.Leo Meridian Infrastructure Projects & Hotels Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1663
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, 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 39, 39(3), 39(3A), 39(3B), 39(4)Prevention of Money Laundering Act, 2002-Section 5(5)
Tribunals and Commissions25 Feb 2025Allowed
Giridhar Infracon Private Limited & Anr. Vs Sky Infrastructure Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1600
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 22(2), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
Tribunals and Commissions25 Feb 2025
TJSB Sahakari Bank Limited Vs V-Accurate Management Services Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1664
Insolvency and Bankruptcy Code, 2016-Section 33(3), 30(2), 33, 33(2), 34, 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions25 Feb 2025Allowed
M/s IL&FS Financial Services Limited Vs M/s Ansal Properties and Infrastructure Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1432
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(a), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 17, 18, 20, 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 1956
Tribunals and Commissions25 Feb 2025Allowed
Maverick Digital Tech Pvt. Ltd.
National Company Law Tribunal · (2025) 02 NCLT CK 1436
Insolvency and Bankruptcy Code, 2016-Section 59(3)(a), 59(7), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 38
Tribunals and Commissions25 Feb 2025Allowed
TRS-Rentelco India Private Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1406
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8), 53, 35 to 53Companies Act, 1956Income Tax Act, 1961-Section 178
Tribunals and Commissions25 Feb 2025Dismissed
R.K. Lala Vs M/s. Ramky Infrastructure Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1408
Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(3)(d), 10, 10A, 215, 215(3)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 20(1A), 21
Tribunals and Commissions24 Feb 2025Allowed
Yyavi Traders Limited
National Company Law Tribunal · (2025) 02 NCLT CK 1668
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(1)(a), 33(1)(a)(i), 33(2), 34, 34(4)(b), 35, 35 to 50, 52, 52 to 54, 60(5), Chapter IIINCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 2(h), 2(ha), 27, 35, 36A(5)