CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 75 of 1,017

Tribunals and Commissions28 Nov 2025

Mukesh Verna Vs Chirag Pittie & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2098

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 66(2), 67, 7, 43, 45, 50, 60, 94, 95Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
Read judgment
Tribunals and Commissions28 Nov 2025Allowed

Prudent ARC Limited Vs Crew B.O.S. Products Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2101

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Companies Act, 2013-Section 434, 434(1)(c)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions28 Nov 2025Allowed

M/s. Indo Spirits Vs Chanmeet Leasing and Finance Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2102

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 9(5)(ii)(d), 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 5(2)Indian Partnership Act, 1932-Section 59, 69, 69(2)
Read judgment
Tribunals and Commissions28 Nov 2025Partly Allowed

M/s. Omkara Asset Reconstruction Pvt Ltd Vs Priyaranjani Fibers Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2103

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 29A, 30(1), 30(2), 30(6), 31, 43Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)NCLT Rules, 2016-Rule 50
Read judgment
Tribunals and Commissions28 Nov 2025

Punjab National Bank Vs OGD Services Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2104

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(5), 34(1), 52, 60(5), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 4(2)(b)
Read judgment
Tribunals and Commissions28 Nov 2025Allowed

Krishkan Investment Private Limited Vs Rajat Commercial Enterprises Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2105

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 21(1), 29A, 30, 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(f), 30(2)(A) to 30(2)(f), 30(6), 31, 31(1), 32A, 43, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 31A, 35, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a) to (e), 38(4), 39(4)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions27 Nov 2025Allowed

M/s. Indian Bank Vs M/s. SSJV Projects Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2092

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 60(5), 35, 33, 12, 56, 30(6), 31, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45(3), 15
Read judgment
Tribunals and Commissions27 Nov 2025Allowed

Eshakti.com Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2106

Insolvency and Bankruptcy Code, 2016-Section 33(2), 10, 15, 14, 33(5), 33(7), 35(1), 30(4), 30(6), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 6, 36AInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
Read judgment
Tribunals and Commissions27 Nov 2025Allowed

Victory Electricals Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2108

Insolvency and Bankruptcy Code, 2016-Section 9, 53, 54, 65IBBI (Liquidation Process) Regulations, 2016-Regulation 5(1)(a), 5(1)(b), 5(1)(e), 12, 13, 15, 31(2), 31A, 34, 35(2), 36, 37, 41(1), 42(2), 45(3), 45A
Read judgment
Tribunals and Commissions27 Nov 2025

J.K Sons Impex Private Limited Vs Nectar Prints Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2109

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(6), 31, 32A, 53, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Axis Bank Limited Vs Yashwant Dugdh Prakriya Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2110

Insolvency and Bankruptcy Code, 2016-Sections 7, 60(5)(a), 10A, 4, 9, 10, 7(1), 7(2), 7(5), 7(5)(a), 3(6), 3(11), 3(12), 5(7), 5(8), 5(21), 8, 8(1), 8(2), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Mrs Parthiban Uma Sankari Vs KG Denim Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2111

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872
Read judgment
Tribunals and Commissions26 Nov 2025

M/s Oriental Bank Of Commerce Vs M/s Bindal Sponnge Industries Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2112

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, sub-section (2) of section 21, 25(1), 25(2)(b), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 53, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 38(1), 38(1)(a), 38(1A), 38(1B), 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), 39(4)Factories Act
Read judgment
Tribunals and Commissions26 Nov 2025Dismissed

Primus Insolvency Resolution & Valuation Pvt. Ltd. Vs Girdhari International Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2113

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19(2), 29A, 30(2), 30(4), 30(5), 30(6), 31, 31(1), 31(2), 32A, 33(1)(b), 33(5), 34(4)(b), 35(1), 35 to 50, 39C, 43, 45, 50, 53, 60, 60(5), 61, 62, 66, 74Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
Read judgment
Tribunals and Commissions26 Nov 2025Allowed

Vinayaka Alloys Private Limited Vs Annam Steels Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2115

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 9(3), 9(5), 9(5)(i), 8, 8(2)(a), 5(8)(f), 5(21), 16(3)(a), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions26 Nov 2025

Canara Bank Vs P.R Commerce Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2089

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 16, 18, 20, 23, 30(2), 29A, 53, 30(2)(a), 19(2), 45, 25(h)(2), 25(2)(h), 30(1), 30(4), 31(1), 32A, 32A(1), 14, 29(2), 25(2)(b), 25(1), 60(5), 60(6), 31(4), 21(2), 18(f)(vi), 20(1), 240A, 32-AInsolvency and Bankruptcy Code (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 37, 38, 39, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 27, 35(2), 36B(4A)Companies Act, 2013-Section 2
Read judgment