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National Company Law Tribunal judgments

20,321 judgments · page 73 of 1,017

Tribunals and Commissions08 Dec 2025Allowed

Punjab National Bank Vs Damara Gold Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2281

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 7(5)(a), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers' Books Evidence Act, 1891-Section 2-A
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Tribunals and Commissions05 Dec 2025

Ashish Vyas Vs Vag Buildtech Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2282

Insolvency and Bankruptcy Code, 2016-Section 33(1), 60(5), 9, 21, 33(2), 34(4), 14, 33(5), 33(7), 52, 35 to 50, 52 to 54, Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13, 15
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Tribunals and Commissions05 Dec 2025Allowed

Punjab National Bank Vs M/s Shree Uttam Food Products Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2088

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 7(5), 7(5)(a), 7(5)(b), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions04 Dec 2025Allowed

Miracle Carrier & Trading Company Vs KL Enterprises LLP

National Company Law Tribunal · (2025) 12 NCLT CK 2286

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 8, 8(1), 8(2), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3)Limited Liability Partnership Act, 2008
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Tribunals and Commissions03 Dec 2025Allowed

Punjab National Bank Vs Bhagwati Rice Mills Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2153

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions03 Dec 2025Allowed

Reliance BP Mobility Limited Vs Blu-Smart Fleet Pvt. Ltd

National Company Law Tribunal · (2025) 12 NCLT CK 2289

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 9(5)(ii)(a)-(b), 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 9(l)Companies Act, 2013
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Tribunals and Commissions03 Dec 2025Allowed

In Re: Sub-K Impact Finance Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2293

Insolvency and Bankruptcy Code, 2016-Section 53, 59, 59(3)(a), 59(3)(a)(i), 59(3)(c)Companies Act, 2013-Section 89, 90, 125(5)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1), 9, 35, 38, 38(3), 41
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Tribunals and Commissions03 Dec 2025Allowed

Indian Bank Vs Kadevi Industries Ltd

National Company Law Tribunal · (2025) 12 NCLT CK 2147

Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(N), 53, 54, 59(7), 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 8, 10, 45, 45(3)(B)
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Tribunals and Commissions03 Dec 2025

UCO Bank Vs M/S Bhumya Tea Company Private Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2094

Insolvency and Bankruptcy Code, 2016-Section 25(1), 30(4), 31, 33(1)(b)(i), (ii) and (iii), 33(3), 33(4), 33(5), 34(1), 52, 60(5), 74, 74(3), 236, 236(1), 236(2)Companies Act, 2013-Section 230NCLT Rules, 2016-Rule 11
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