Tribunals and Commissions03 Dec 2025Dismissed
Mr Vamsi Kambhammettu Vs Stressed Assets Stabilisation Fund (SASF) & Anr.
National Company Law Tribunal · (2025) 12 NCLT CK 2108
IBC-Section 10
COURT ARCHIVE
National Company Law Tribunal judgments
20,321 judgments · page 74 of 1,017
Tribunals and Commissions03 Dec 2025
Pegasus Assets Reconstruction Private Limited Vs Pankaj Kumar Tibrewal & Anr.
National Company Law Tribunal · (2025) 12 NCLT CK 2104
Sick Industrial Companies (Special Provisions) Act, 1985-Section 22(1), 22(5)Foreign Exchange Regulation Act, 1973-Section 2(p), 26, 31, 47Foreign Exchange Management Act, 1999-Section 3
Tribunals and Commissions03 Dec 2025Allowed
Indian Bank Vs M/s United Royalfab Engineering Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2103
Insolvency and Bankruptcy Code, 2016-Section 7, 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, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)
Tribunals and Commissions03 Dec 2025Allowed
Canara Bank Vs Indiana LED Lighting LLP
National Company Law Tribunal · (2025) 12 NCLT CK 2120
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 4, 14, 31(1), 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules-Rule 11
Tribunals and Commissions03 Dec 2025Dismissed
Mr Sanjeev Mitla Vs Mr Madhusudan Rao Gonugunta
National Company Law Tribunal · (2025) 12 NCLT CK 2134
Companies Act, 2013-Section 230Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 2B
Tribunals and Commissions02 Dec 2025Partly Allowed
Union Bank Of India (Erstwhile Corporation Bank) Vs Goenka Diamond And Jewels Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2323
Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 14, 19, 21(1), 29A, 30, 30(2), 30(2)(a) to (f), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 33, 33(1)(b), 33(5), 34(4)(a), 35 to 50, 53, 53(1), 60(5), 61, 62, 95, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 37, 37(a) & (b), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(3), 38(3)(a), 38(3)(b), 38(3)(e), 39, 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions02 Dec 2025Allowed
AMD Industries Limited Vs M/S VHV Beverages Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2291
Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 13, 14, 19(2), 21(1), 25(i), 28, 29, 29A, 30, 30(1), 30(2), 30(2)(d), 30(2)(e), 30(3), 30(4), 31(3)(a), 32, 33, 33(2), 33(5), 33(7), 34, 34(2), 34(4)(b), 35(1), 52, 53, 61, 61(3), 62, 233Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 35, 35(1)(b), 36A, 36(1)(4), 38, 38(3)(b), 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions02 Dec 2025
M/s. Tata Capital Limited Vs M/s. Immaculate Agro Spices Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2144
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 13, 14, 15 to 21, 17, 31(1), 33, 7(7), clauses (a) and (b) of sub-section (64) of Section 21Insolvency and Bankruptcy Code (Amendment) Act, 2020Companies Act, 2013
Tribunals and Commissions02 Dec 2025
M/s Teneron Limited Vs Surendra Raj Gang Resolution Professional M/s Metenere Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2092
Insolvency and Bankruptcy Code 2016-Section 5(13), 5(13)(a), 5(13)(c), 5(13)(e), 14, 14(1)(d), 25A, 30(2), 30(2)(a), 60(5), 60(5)(c)Companies Act 2013CIRP Regulations 2016-Regulation 16C, 31, 31(a), 32, 33, 34
Tribunals and Commissions02 Dec 2025Allowed
M/s. ROOFCO Trading Company Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2101
Insolvency and Bankruptcy Code, 2016-Section 4, 7(7)(a), 10, 10(3)(b), 13, 14, 15, 17, 18, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions02 Dec 2025Allowed
Hemant Kumar Chandubhai Mangroliya Vs Dirgh Diamond Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2292
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions02 Dec 2025Allowed
ICICI Bank Limited Vs Anuj Textiles Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2133
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)SARFAESI Act, 2002-Section 13(2), 13(3A)
Tribunals and Commissions01 Dec 2025
Prism Flexible Solutions Private Limited Vs Raftech Multitraders Private Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2145
Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 14, 19(2), 54, 54(2), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 27, 40DNCLT Rules-Rule 11
Tribunals and Commissions01 Dec 2025Allowed
State Bank Of India Vs M/s. Suratgarh Bikaner Toll Road Company Pvt. Ltd.
National Company Law Tribunal · (2025) 12 NCLT CK 2096
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
Tribunals and Commissions01 Dec 2025Allowed
M/s Arora Iron & Steel Rolling Mills Private Limited Vs M/s JKEW Forgings Limited
National Company Law Tribunal · (2025) 12 NCLT CK 2089
Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 6, 7, 7(1), 7(5), 8, 8(2)(a), 9, 9(3)(b), 9(5)(i), 10, 10A, first proviso to Section 10A, 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, Part II, proviso to Section 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions28 Nov 2025Allowed
M/s. Canara Bank Vs M/s. Mansarovar Pearls (India) Pvt Ltd.
National Company Law Tribunal · (2025) 11 NCLT CK 2217
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 14, 14(1), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions28 Nov 2025
Mr. Rahul Jindal Vs Committee Of Creditors Of Sinnar Thermal Power Limited
National Company Law Tribunal · (2025) 11 NCLT CK 2218
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(1), 25(2)(b), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 38(2), 43 to 67, 45, 49, 53, 53(1), 60(5), 66, 188, 196, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35, 36A(1), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38 (IB), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 38(5), 39, 39(1), 39(1)(a), 39(4)Companies Act, 1956
Tribunals and Commissions28 Nov 2025
Ajit Kumar, Resolution Professional of Eskay K 'N' IT (India) Ltd Vs Committee of Creditors of Eskay K 'N' IT (India) Ltd & Ors.
National Company Law Tribunal · (2025) 11 NCLT CK 2095
Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 34(1), 30(a), 33(a), 27, 34(4), 66, 45, 33(4), 33(8), 33(9), 52, 53, 33(5), 35(1)National Company Law Rules, 2016-Rule 11Liquidation Process Regulations, 2016-Regulation 4
Tribunals and Commissions28 Nov 2025Allowed
Rexel India Private Limited Vs Proto D Industries Private Limited
National Company Law Tribunal · (2025) 11 NCLT CK 2096
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions28 Nov 2025Allowed
Integrated Batteries India Private Limited Vs M/s. Mainframe Energy Solutions Private Limited
National Company Law Tribunal · (2025) 11 NCLT CK 2097
Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14, 15, 17 & 18, 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 33, 38(2), 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)Companies Act, 2013