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National Company Law Tribunal judgments

20,326 judgments · page 152 of 1,017

Tribunals and Commissions19 Feb 2025

M/s. V. Navin Vs Bionext Pharma Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 19(2), 21, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 27(1), 36A, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions19 Feb 2025

Kausar Textile Pvt. Ltd. Vs Vidhant Realty Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 13, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(4), 30(6), 31, 31(1), 53, 53(1)Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36, 36A(1), 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39, 39(4), 40
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Tribunals and Commissions19 Feb 2025

IDBI Bank Limited Vs M/s Santosh Overseas Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 7, 52, 53, 53(1)(b)(ii), 54, 66, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 12, 31A, 37, 41, 44, 44(1), 45, 45(3), 47IBBI (Liquidation Process) (Amendment) Regulations, 2019-Regulation 4
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Tribunals and Commissions19 Feb 2025

UCO Bank Vs Shankar Poddar

National Company Law Tribunal · (2025) 02 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 97, 100, 102, 103, 104, 105, 106, 107, 112, 114Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Feb 2025

M/s. Polyhose India Private Limited Vs Aadnath Trade Wings Pvt Ltd

National Company Law Tribunal · (2025) 02 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 13(1)(b), 13(1)(c), 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions18 Feb 2025Disposed Of

Finish Fund For Industrial Corporation Limited Vs Spica Metfab Solutions India Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1518

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 20(1), 23(2), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 38(1), 38(1A), 38(1B), 39, 39(3), 39(3B), 39(4), Clause 35Income Tax Act, 1961-Section 2(18), 2(35), 79, 115JB, 170, 281
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Tribunals and Commissions18 Feb 2025Allowed

Deepak Kalananad Jha Vs Dhruv Wellness Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1513

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8(1), 9, 9(3)(b), 10A, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions18 Feb 2025

Intellicity Business Park Private Limited Vs Ascot Projects Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1402

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 7, 7(3)(b), 9, 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 25, 25(2)(b), 60(1), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions18 Feb 2025Allowed

Deepak Kalananad Jha Vs Dhruv Wellness Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1420

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8(1), 9, 9(3)(b), 10A, 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions18 Feb 2025Allowed

Desana Impex Limited Vs Brick and Mortar Reality Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1444

National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Feb 2025Allowed

Bank of Baroda Vs OUR Co.Infrastructure Developers Pvt. Ltd

National Company Law Tribunal · (2025) 02 NCLT CK 1726

Insolvency and Bankruptcy Code, 2016-Section 7, 14(1), 14(2), 14(3), 7(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertaking Act,1970)
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