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National Company Law Tribunal judgments

20,326 judgments · page 153 of 1,017

Tribunals and Commissions17 Feb 2025

Pariman Enterprises Pvt. Ltd. Vs Atlantis Life Sciences Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1441

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 36, 52, 53, 53(1), 54, 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12(2)(b), 15, 21A, 29, 31, 36, 41(1), 42, 44(1), 45NCLT Rules, 2016-Rule 11
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Tribunals and Commissions14 Feb 2025Allowed

Mobile Constructions Private Limited Vs Apple Land Development Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1728

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8)(f), 10A, 5(8), 14, 31(1), 33, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions14 Feb 2025

Kaliber Associates Pvt. Ltd. Vs West Star Constructions Pvt. Ltd.

National Company Law Tribunal · (2025) 02 NCLT CK 1516

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 14, 15, 17, 18, 20, 21, 3(6), 3(11), 5(7), 5(8), 5(8)(i)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 8(a)
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Tribunals and Commissions14 Feb 2025Allowed

Canara Bank Vs ARS Energy Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(1), 7(5), 7(5)(a), 9(2), 9(5), 9(5)(a), 10A, 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33Banking Companies Acquisition and Transfer Undertakings Act, 1970Companies Act, 1956
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Tribunals and Commissions14 Feb 2025

State Bank Of India Vs P Danaraj

National Company Law Tribunal · (2025) 02 NCLT CK 1430

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 95 to 99, 95 to 100, 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(c)Constitution of India-Article 14, 21
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Tribunals and Commissions14 Feb 2025

State Bank Of India Vs P Mohanraj

National Company Law Tribunal · (2025) 02 NCLT CK 1409

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(c)Constitution of India-Article 14, 21
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Tribunals and Commissions14 Feb 2025Allowed

Mr. Siva Rami Reddy Rajula Vs RoC, Telangana

National Company Law Tribunal · (2025) 02 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(a)(i), 59(4), 59(7), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(2), 8(1), 34, 38National Company Law Tribunal Rules, 2016
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Tribunals and Commissions14 Feb 2025

State Bank Of India Vs M Meenakshi

National Company Law Tribunal · (2025) 02 NCLT CK 1447

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 96, 97, 97(5), 97(6), 99, 99(1), 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(c)Constitution of India-Article 14, 21
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Tribunals and Commissions14 Feb 2025Allowed

M/s. Overdrive Electronics (P) Ltd. Vs M/s. Cema Electric Lighting Products India Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1448

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 9, 9(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 53, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B, 6
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Tribunals and Commissions13 Feb 2025Disposed of

In Re: Gammanet Solutions Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1748

Insolvency and Bankruptcy Code, 2016-Section 59, 53, 53(1)(f), 53(1)(h), 59(8)Companies Act, 2013Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 9, 10, 14, 14(3)(c), 30, 34, 37, 38, 41, 8
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Tribunals and Commissions13 Feb 2025Allowed

Kadkomp Systems Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1730

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 7, 7(4), 4, 11, 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 Feb 2025Allowed

Sumit Binani Vs M/s. JSW Energy Limited & Anr.

National Company Law Tribunal · (2025) 02 NCLT CK 1731

Insolvency & Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 31, 31(1), 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions12 Feb 2025

United News Of India Workers' Union Vs United News Of India & Ors.

National Company Law Tribunal · (2025) 02 NCLT CK 1732

Insolvency and Bankruptcy Code, 2016-Section 3(31), 9, 13, 14, 15, 18(1)(b), 21(2), 25(1)(b), 29A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 43, 45, 50, 53(1), 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 18, 25(5), 26, 27, 35, 36(1), 36(2), 36A, 36A(10), 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 38(4), 39, 39(4)Companies Act, 2013-Section 2(60), 42, 62, 66
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Tribunals and Commissions12 Feb 2025

Kausar Textile Pvt Ltd Vs Reward Real Estate Company Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1733

Insolvency and Bankruptcy Code, 2016-Section 3(6), 7, 14, 21(2), 29A, 30(1), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(1), 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 1956
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Tribunals and Commissions12 Feb 2025Allowed

Mr. Santosh Ananda Shetty & Ors. Vs Snehanjali And S.B. Developers Private Limited

National Company Law Tribunal · (2025) 02 NCLT CK 1734

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 32A, 43 and 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 16A(1), 31A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(4)
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