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National Company Law Tribunal judgments

20,326 judgments · page 76 of 1,017

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
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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
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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
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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
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Tribunals and Commissions26 Nov 2025Dismissed

Mrs. Neha Bhasin

National Company Law Tribunal · (2025) 11 NCLT CK 2116

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 14, 19(2), 29A, 30(2), 30(4), 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, 52, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017 (Ord. 7 of 2017)Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018
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Tribunals and Commissions26 Nov 2025Allowed

Canara Bank Vs M/s. Galaxy Constructions And Contractors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2117

Insolvency and Bankruptcy Code, 2016-Sections 7, 3(6), 3(11), 3(12), 238-A, 7(3)(a), 7(5)(a), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 1Limitation Act, 1963-Sections 18, 19
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Tribunals and Commissions26 Nov 2025Allowed

Anirudh Aapt Private Limited Vs CMYK Health Boutique Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2118

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 215, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions25 Nov 2025

Mr. Ravi Sethia Vs Ashdan Properties Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2119

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 32A, 43, 45, 47, 49, 50, 61(3), 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions25 Nov 2025Allowed

The South Indian Bank Limited Vs Sen Holding Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2068

Insolvency and Bankruptcy Code, 2016-Section 5 Clause (7), 5 Clause (8), 7, 7(1), 7(2), 7(3)(a), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1)(a), 17, 18, 19, 20, 21, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Companies Act, 1956
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Tribunals and Commissions25 Nov 2025Allowed

Drip Capital Inc. Vs Nila Logistics LLP

National Company Law Tribunal · (2025) 11 NCLT CK 2120

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 5(8)(e), 3(7), 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Factoring Regulation Act, 2011
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Tribunals and Commissions25 Nov 2025Allowed

M/s. Assets Care & Reconstruction Enterprise Limited Vs M/s. Just About Movies Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2121

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(5)(a), 12-A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions25 Nov 2025Allowed

Uco Bank Vs Haridra Vintrade Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2077

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(3)(a), 7(3)(b), 7(5), 7(7), 10A, 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(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 2A(a), 6(1), 33(3), 40A
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Tribunals and Commissions24 Nov 2025

CFM Assets Reconstruction Private Limited Vs Jagdamba Industries Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2066

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36A(1), 38, 38(1), 39, 39(4), 63(10)Companies Act, 2013-Section 2
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Tribunals and Commissions21 Nov 2025

Jayesh Sanghrajka Vs Chandak Realtors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2123

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 14, 25(2)(h), 29A, 30, 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), 32A, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions21 Nov 2025

Vishnu Traders, A Proprietorship Concern Of Mr. Ajay Goel Vs Dee Cee Coal Carriers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2125

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 4(1), 5(21), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Nov 2025

Ramesh Kumar Totla, Liquidator of M/s Raghuvanshi Cotton Ginning and Pressing Private Limited Vs State Bank of India, Stressed Assets Management Branch

National Company Law Tribunal · (2025) 11 NCLT CK 2126

Insolvency and Bankruptcy Code, 2016-Section 60(5), 52, 5(16), 53, 53(1)(a), 53(1)(b)(i), 34(8), 34(9), 33, 33(4), 36, 36(3)(g), 30IBBI (Liquidation Process) Regulations, 2016-Regulation 21A(2)(a), 2(ea), 2(1)(ea), 31, 31A, 4, 4(1), 4(1A), 4(2), 4(2)(b), 4(3), 12, 21A, 21A(1), 21A(2), 21A(3), 32, Schedule IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D, 39B, 39C, 39BA, 35D
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