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National Company Law Tribunal judgments

20,321 judgments · page 70 of 1,017

Tribunals and Commissions18 Dec 2025

Nicco Uco Alliance Credit Limited Vs UCO Bank

National Company Law Tribunal · (2025) 12 NCLT CK 2143

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 9, 3(7), 3(16), 3(17)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Dec 2025

Central Bank of India Vs M/s. Sankalp Overseas Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2131

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions18 Dec 2025Allowed

Aditya Birla Finance Limited (Now known as Aditya Birla Capital Limited) Vs MPG Realty Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2102

Insolvency and Bankruptcy Code, 2016-Section 7, 3, 3(12), 4(1), 5(7), 5(8), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions18 Dec 2025Allowed

Central Bank of India Vs M/S. Hanung Processors Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2128

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions18 Dec 2025

Akzo Nobel India Limited Vs Stan Cars Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2124

IBC, 2016-Section 7, 14, 14(1) (a), (b), (c) & (d), 15, 17, 18, 20 and 21Arbitration and Conciliation Act, 1996-Sections 23 (4) and 29ACommercial Courts Act, 2015-Section 12A
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Tribunals and Commissions18 Dec 2025

Central Bank Of India Vs M/S. Praneet Softech Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2140

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)The Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions16 Dec 2025

Kisanrao Kashiprasad Borale Vs Latakisan Construction Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2168

Insolvency and Bankruptcy Code, 2016-Section 14, 15(1)(c), 16(1), 22(1), 25(2)(h), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(A), 39(2), 39(4), 40ACompanies Act, 2013
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Tribunals and Commissions16 Dec 2025

UCO Bank Vs MAA Ratanti Kalimata ColdStorage Pvt. Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2156

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 25(2)(h), 12, 60(1), 66(1), 19(2), 29A, 30(2)(d), 30(2), 18(f)(vi), 18, 25, 20(1), 25(2)(b), 25(1), 60(5), 31(1), 60(6), 32A, 32A(1), 14, 30(4), 31(4), 240A, 53, 53(1), 32-AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions16 Dec 2025

Prudent Arc Limited Vs Abhinandan Rasayan Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2169

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 4(1), 5(8), 7, 9, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 434(1)(b)
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Tribunals and Commissions16 Dec 2025Allowed

Tiffany Finance Private Limited Vs Sancheti Buildtech Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2146

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 13, 14, 15, 21(2), 29A, 29A(c), 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(4), 30(4)(a), 30(4)(b), 30(6), 31, 31(1), 31(2), 31(3), 32A, 53, 53(1), 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017
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Tribunals and Commissions16 Dec 2025Allowed

Anmol Steel Processors Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2170

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 30(6), 31, 33, 33(1)(a), 52, 35 to 50, 52 to 54, Chapter IIIIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions16 Dec 2025

Hindustan Adhesive And Chemicals Vs Alishan Veneer And Plywood Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2142

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15, 18, 18(f)(vi), Explanation to Section 18, 20(1), 21(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(4), 30(6), 31, 31(1), 31(4), 32A, 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 35A, 36, 36(2)(a) to (l), 36(4), 36A(1), 36B(4A), 38(1), 38(1B), 38(3), 39, 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions16 Dec 2025Allowed

Central Bank Of India Vs Vil Rohtak Jind Highway Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2113

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(4), 7(5), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Limitation Act, 1963-Article 137
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Tribunals and Commissions15 Dec 2025

Central Bank Of India Vs Al Nafees Frozen Food Exports Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2174

Insolvency and Bankruptcy Code, 2016-Section 6A, 7, 9, 10, 12A, 13, 14, 14(1)(b), 15, 17, 18, 21, 21(2), 23, 24, 25, 29, 29A, 30(4), 30(6), 31, 33(2), 60, 66, 240AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6, 7, 8CIRP Regulations, 2016-Regulation 14(2), 27, 30(1)(b), 30A, 30A(1), 30A(1)(a), 30A(1)(b), 30A(2), 30A(3), 30A(4), 30A(5), 30A(6), 30A(7), proviso to Regulation 30A(1), 31, 31(aa), 31(ab), 31(c), 31(d), 31A(1), 33, 35(1)(a) proviso, 35(1)(b), 35(1)(c), 36A, 38(4), 38(5)
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Tribunals and Commissions15 Dec 2025

Union Bank Of India Vs Rolta India Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2175

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 32A, 53, 53(1)(c), 53(1)(d), 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 25(5)(b), 35(2), 36A(1), 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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