COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 72 of 1,017

Tribunals and Commissions11 Dec 2025

Ekmart Trading Private Limited Vs Altrarex Traders Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2178

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15(1)(c), 16(1), 21, 22(1), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(6), 31, 31(1), 32A, 43, 45, 49, 66Companies Act, 1956Companies Act, 2013

Tribunals and Commissions11 Dec 2025Allowed

Krishna Bhagwan Kotak Vs Boxcoworld Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2091

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 5(8)(a), 5(8)(f), 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 4Companies (Acceptance of Deposits) Rules, 2014

Tribunals and Commissions11 Dec 2025

M/s Royal Oak Furniture India LLP

National Company Law Tribunal · (2025) 12 NCLT CK 2100

I& B Code, 2016-Section 10Limitation Act-Section 5NCLT Rules-Rule 11

Tribunals and Commissions11 Dec 2025Allowed

Canara Bank Vs M/s. Krishna Showbiz Services Pvt. Ltd

National Company Law Tribunal · (2025) 12 NCLT CK 2116

Insolvency and Bankruptcy Code, 2016-Sections 7, 4, 5(8), 13, 14, 17, 25, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

Tribunals and Commissions10 Dec 2025Allowed

Marine Electricals India Limited Vs Vasp Engineers Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2179

Insolvency and Bankruptcy Code-Section 9, 12AInsolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations-Regulation 30A

Tribunals and Commissions10 Dec 2025Allowed

M/S MechFab Engineering Industries Private Limited Vs M/S Bholenath Traders Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2154

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8, 9(3)(b), 8(2)(a), 9(5)(ii)(d), 14, 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6MSMED Act, 2006-Section 15, 16

Tribunals and Commissions10 Dec 2025

M/S. SPML Infra Limited Vs M/S. Cauvery Neeravari Nigam Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2158

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 3(12), 5(6), 14, 14(3), 238-A, 31(1), 33IBC (AAA) Rules, 2016-Rule 6Limitation Act, 1963

Tribunals and Commissions10 Dec 2025

Employees Provident Fund Organisation Vs Anil Agrawal

National Company Law Tribunal · (2025) 12 NCLT CK 2114

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, 33(2), 36, 36(4), 36(4)(a)(iii), 35(b), 155, 42, 238, 3(11), 33(5), 14, 52National Company Law Tribunal Rules, 2016-Rule 11Employees Provident Funds & Miscellaneous Provisions Act, 1952-Section 7-A, 14-B, 7-Q, 11(2), 11

Tribunals and Commissions10 Dec 2025

Socrus Bio Sciences Ltd. & Anr. Vs Hasti Mal Kacchara

National Company Law Tribunal · (2025) 12 NCLT CK 2098

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 7, 5(8), 18National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8, 13, 14

Tribunals and Commissions10 Dec 2025

M/S GBP Developers Pvt. Ltd. Vs Mukesh Gupta

National Company Law Tribunal · (2025) 12 NCLT CK 2135

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 14, 63, 238Companies Act, 2013-Sections 174, 175, 179, 180, 241-242Punjab Land Revenue Act, 1887-Sections 34, 39

Tribunals and Commissions10 Dec 2025

Andhra Bank Vs Provogue (India) Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2137

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5), 220, 233, 236Code of Criminal Procedure, 1973Companies Act, 2013-Chapter XXVII

Tribunals and Commissions09 Dec 2025

M/S Pas Enterprise Vs M/S CBS Holdings Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 25(1), 25(2)(b), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 38(2), 43 to 51, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 36A(11), 36B(3), 36B(5), 38, 38(1), 38(1A), 38(1B), 38(3), 39, 39(2), 39(4)Companies Act, 1956

Tribunals and Commissions09 Dec 2025Allowed

Allianz Bulk Carriers DMCC Vs A&N Seaways And Projects Pvt. Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2107

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

Tribunals and Commissions09 Dec 2025

Unimark Remedies Limited Vs Notified Area Authority GIDC, Vapi & Anr.

National Company Law Tribunal · (2025) 12 NCLT CK 2099

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 7, 30(2)(e), 30(4), 31, 31(1), 60(2), 60(4), 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11Gujarat Industrial Development (Notified Areas) Rules, 2007

Tribunals and Commissions09 Dec 2025

Hukum Chand Gupta Fabrics Pvt. Ltd. Vs Mr. Akhil Ahuja

National Company Law Tribunal · (2025) 12 NCLT CK 2127

Insolvency and Bankruptcy Code, 2016-Section 19(2), 24(3)(c), 24(4), 29A, 30(2)(b), 31(1), 53, 60(5)IBBI (Insolvency Resolution Process of the Corporate Debtor) Regulations, 2016-Regulation 36, 36(ha)IBBI (Corporate Persons Regulation) 2016-Regulation 2(k), 35

Tribunals and Commissions09 Dec 2025Dismissed

Mr. Anil Goel Vs Mr. Akshay Jhunjhunwala

National Company Law Tribunal · (2025) 12 NCLT CK 2125

Insolvency and Bankruptcy Code, 2016-Section 5(16), 29A, 33, 34, 34(8), 34(9), 35(1)(n), 53, 53(1)(a)IBBI (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 2(1)(ea)(viii), 2A(3), 2B, 2B(1), 2B(3), 4, 4(2)(a), 7, 24(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BA, 39D

Tribunals and Commissions08 Dec 2025

Siemens Financial Services Private Limited Vs Sonali Exim Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2181

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(1)(a) to (d), 14(2), 14(3), 14(4), 15Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions08 Dec 2025Allowed

M/s EnQuest PetroSolutions Private Limited Vs M/s Sparklet Engineers Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2182

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(3)(b), 13, 14, 17, 25, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 15

Tribunals and Commissions08 Dec 2025Allowed

Kashyap A Shah, Liquidator Of M/s. Dalfab Engineers Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2183

Insolvency and Bankruptcy Code, 2016-Section 5, 38(1), 38(5), 40(2), 42, 52, 53, 53(1), 59, 59(3), 59(3)(a), 59(3)(c), 59(4), 59(5), 59(7), 59(8), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(c), 3(2), 3(3), 5(2), 9(1), 14(1), 14(2), 29(1), 30(2), 35(1), 37(1), 37(1)(a), 37(2), 38, 38(2), 38(3), 39(2), 41, 41ACompanies Act, 1956

Tribunals and Commissions08 Dec 2025

P & S Jewellery Ltd.

National Company Law Tribunal · (2025) 12 NCLT CK 2095

IBC-Section 10, 60(5)