Tribunals and Commissions15 Dec 2025
Wellworth Apparels Private Limited Vs Dhruvi Properties Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2141
IBC, 2016-Section 7, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 13
COURT ARCHIVE
National Company Law Tribunal judgments
20,321 judgments · page 71 of 1,017
Tribunals and Commissions15 Dec 2025Allowed
Union Bank of India Vs Tirupatee Agro Industries Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2090
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies Act, 1970
Tribunals and Commissions15 Dec 2025
CoC Represented Through Omkara Assets Reconstruction Pvt Ltd
National Company Law Tribunal · (2025) 12 NCLT CK 2110
National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions15 Dec 2025
M/s Urban Reserves (India) Pvt Ltd Vs M/s Vijaya Steels Ltd
National Company Law Tribunal · (2025) 12 NCLT CK 2130
Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 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), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Tribunals and Commissions15 Dec 2025Allowed
Suzlon Energy Limited Vs Raghav Industries Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2126
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 4IBBI (Application to Adjudicating Authority) Rules, 2016-Rule 5(2)(b)
Tribunals and Commissions15 Dec 2025Allowed
Sabic Asia Pacific Private Limited Vs Global Poly Bags Industries Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2136
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2)(a), 238-A, 238, 3(12), 15, 17, 18, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Limitation Act, 1963-Section 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions12 Dec 2025Allowed
Pegasus Assets Reconstruction Private Limited Vs Deenox Poly-Yarn Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2176
Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(a), 13, 14, 14(1), 17, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, Rule 2A(a)
Tribunals and Commissions12 Dec 2025
CFM Asset Reconstruction Pvt. Ltd. Vs Machine Works (International) Ltd.
National Company Law Tribunal · (2025) 12 NCLT CK 2152
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18, 18(f)(vi), 19(2), 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 43, 45, 49, 60(5), 60(6), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 39(4)Companies Act, 2013-Section 2
Tribunals and Commissions12 Dec 2025
CFM Asset Reconstruction Pvt Ltd. Vs Motijug Agencies Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2155
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18, 18(f)(vi), 19(2), 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 53, 60(5), 60(6), 240ACompanies Act, 2013-Section 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 39(4)
Tribunals and Commissions12 Dec 2025Allowed
The South Indian Bank Ltd Vs M/s. Nellai Plantations Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2157
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(2), 7(3)(b), 7(7), 8 and 9, 13, 14, 15 to 21, 17, 31(1), 33, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
Tribunals and Commissions12 Dec 2025
Small Industries Development Bank Of India (SIDBI) Vs Ishh Raj Silicon Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2150
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Form 2
Tribunals and Commissions12 Dec 2025Allowed
IDBI Bank Ltd. Vs Laxmi Oil & Vanaspati Private Ltd.
National Company Law Tribunal · (2025) 12 NCLT CK 2093
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 15(1), 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21(4)
Tribunals and Commissions12 Dec 2025Allowed
Tata Capital Housing Finance Limited Vs Dharan Infra-EPC Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2111
Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Limitation Act-Section 18, 19
Tribunals and Commissions12 Dec 2025
Kamlesh Agrawal Vs Chaya Gupta RP M/s Greater Kailash Hospitals Pvt Ltd
National Company Law Tribunal · (2025) 12 NCLT CK 2105
Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 5(8)NCLT Rules, 2016-Rule 11Negotiable Instruments Act-Section 138, 139
Tribunals and Commissions12 Dec 2025Allowed
Amit Auto Credit Company Private Limited Vs Metalind Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2097
Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Tribunals and Commissions12 Dec 2025Allowed
M/s. Eximpipes Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2177
Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7)(a), 10, 10(3)(b), 11, 13, 14, 15, 17, 18, 15 to 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
Tribunals and Commissions12 Dec 2025Allowed
The South Indian Bank Ltd Vs M/s. Nellai Plantations Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2123
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(2), 7(3)(b), 7(7), 8, 9, 15 to 21, 13, 14, 17, 31(1), 33, 60(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Tribunals and Commissions12 Dec 2025Dismissed
Gautam Rai Rally & Anr. Vs Manasavi Infracon Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2119
Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 4, 5(8), 7, 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Real Estate (Regulation and Development) Act, 2016-Section 2
Tribunals and Commissions12 Dec 2025
Amresh Shukla
National Company Law Tribunal · (2025) 12 NCLT CK 2118
Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 29A, 30, 30(1), 30(2), 30(6), 31, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50
Tribunals and Commissions12 Dec 2025Allowed
M/s. Airstar Digital Finserv Pvt. Ltd.
National Company Law Tribunal · (2025) 12 NCLT CK 2117
Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38