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National Company Law Tribunal judgments

20,326 judgments · page 77 of 1,017

Tribunals and Commissions21 Nov 2025Dismissed

Mr. Sumit Khanna Vs Mr. Jossy Stephen Kattur & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2072

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 31, 32, 60(5), 61(3)National Company Law Tribunal Rules, 2016-Rule 11Real Estate (Regulation and Development) Act, 2016-Section 11(4)(h)
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Tribunals and Commissions20 Nov 2025Allowed

Central Bank Of India Vs M/S. Hanung Furnishings Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2127

Insolvency and Bankruptcy Code, 2016-Section 7, 17, 18, 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025Allowed

Mr. Aravindan Devarajan & Ors. Vs M/s. Lalith Gangadhar Constructions Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2052

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 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), 31(3), 43, 45, 50, 53, 53(1), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 37(1), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(c), 39(2), 39(4)
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Tribunals and Commissions20 Nov 2025

Central Bank Of India Vs M/S. Abhinav International Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2128

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)The Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025

Central Bank of India Vs M/S. JS Designer Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2129

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 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 4, 4(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025

Central Bank of India Vs M/S. C.K. Software Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2130

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 7, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)The Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Nov 2025Allowed

Central Bank Of India Vs M/S. Hanung Furnishings Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2131

Insolvency and Bankruptcy Code, 2016-Section 4(1), 7, 7(5)(a), 13(2), 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 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1), 8, 12(3)
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Tribunals and Commissions20 Nov 2025Allowed

Yes Bank Limited Vs Katerra India Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2059

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 29A, 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), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 31A(1), 36A(8), 36B(4A), 38(1), 38(1)(5), 38(1A), 38(1B), 38(2), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4), 39(c)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 Nov 2025Allowed

Dhull Trading Private Limited Vs Dhrovv India Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2093

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(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Nov 2025

Bank Of Baroda Vs M/s Ultimate Infovision Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2134

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 12A, 31(3)(a), 16(4), 15, 17, 18, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 19, 20, 21, 22(3)(b)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Contract Act, 1872-Section 125, 128
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Tribunals and Commissions19 Nov 2025Allowed

Rajaram Food Products India Ltd. Vs Manpasand Beverages Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2135

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 8(1), 8(2), 8(2)(a), 9, 9(3), 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 5(1)(b), 6, 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions19 Nov 2025Allowed

Jacob P P & Ors. Vs M/s. Alka Ventures Pvt Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2071

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), Explanation to Section 5(8)(f), 5(7), 6, 3(12), 9, 4, 14, sub-section (1) of Section 31, 33, 13, 15 to 21, 17, 7(7)Companies Act, 1956Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 2(d)
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Tribunals and Commissions19 Nov 2025

Disha Land Developers Private Limited Vs Laxmiramuna Investments Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2138

Insolvency and Bankruptcy Code, 2016-Section 12(2), 13, 14, 21(2), 25(h), 29A, 30(1), 30(2)(a) to (f), 30(4), 30(6), 31, 31(1), 32A, 43, 53, 53(1), 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(ca), 36A, 36B(4A), 37, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56
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Tribunals and Commissions18 Nov 2025Disposed Of

Assets Care And Reconstructions Enterprise Limited Vs Supertech Orb Project Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2083

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 21(2), 25(2)(e), 25(2)(h), 29A, 30, 30(2), 30(4), 30(6), 31(1), 31(4), 32A, 43, 43 to 51, 45, 50, 53, 66, 68(1)(b), 74, Twelfth ScheduleInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 35A, 36A(3), 36A(4), 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(d), 38(3), 38(4), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions18 Nov 2025Allowed

Mistcold Sales And Services Private Limited Vs M/S Nayati Healthcare And Research Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2085

Insolvency and Bankruptcy Code, 2016-Section 14, 15(1)(c), 16(1), 21, 21(2), 22(1), 25(2)(e), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(4), 30(6), 31, 31(1), 43, 45, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4), 39(4A), 40A
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