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National Company Law Tribunal judgments

20,326 judgments · page 78 of 1,017

Tribunals and Commissions18 Nov 2025

Amrish Gandhi Vs Jatinbhai Ramanbhai Patel & Ors.

National Company Law Tribunal · (2025) 11 NCLT CK 2140

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(2), 30(6), 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 38, 38(1A), 39, 39B, 39C, 39DIncome Tax Act, 1961
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Tribunals and Commissions18 Nov 2025

Gautam Iron and Steel Trading Company Vs Vijsun Engineers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2142

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 30(6), 31, 33, 33(1)(b)(i) to (iii), 33(3), 35 to 50, 52 to 54, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, clauses (a) to (d) of Regulation 32, 32A
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Tribunals and Commissions17 Nov 2025Allowed

Burdwan Kraft Board LLP Vs Narayani Packaging Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2069

Insolvency and Bankruptcy Code, 2016-Section 9, 3(11), 3(12), 9(5)(ii), 10A, 13(2), 14(1), 14(2), 14(3), 15, 16(3)(a), 17, 18, 19, 20, 21, 31(1), 33, 9(5)(a)Limitation Act, 1963National Company Law Tribunal Rules, 2016-Rule 49, 110
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Tribunals and Commissions17 Nov 2025

M/s. RCM Infrastructure Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2088

Insolvency and Bankruptcy Code, 2016-Section 10, 12ACIRP Regulations, 2016-Regulation 30A
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Tribunals and Commissions17 Nov 2025Allowed

Canara Bank Vs Karanja Terminal & Logistics Private Limited

National Company Law Tribunal · 2023 INSC 521

Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 7(5), 7(5)(a), 7(7), 10-A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Limitation Act, 1963-Section 18
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Tribunals and Commissions17 Nov 2025

M/s Wild Flower Farms and Estate Pvt. Ltd. Vs Vipul Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2221

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 7(5)(a), 5(7), 5(8), 5(8)(f), Explanation (i) and (ii) of Section 5(8)(f)Negotiable Instruments Act, 1881-Section 138Registration Act, 1908-Section 17
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Tribunals and Commissions14 Nov 2025Allowed

Kaliber Associates Private Limited Vs Diamond ITInfracon Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2223

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 14, 21, sub-section (2) of section 21, 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 31(4), 33(2), 53, 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13(1), 13(2)(d), 17, 27, 31A, 35, 35A, 36A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(3), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(3), 39(4)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, sub-regulation 2, clause (b), 39D
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Tribunals and Commissions14 Nov 2025Allowed

Parquet Furnishers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2224

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(b), 10(4), 7, Sub-section (4) of section 7, 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 16(2), 17, 18, 19, 20, 21, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 10, 22
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Tribunals and Commissions14 Nov 2025

Bank Of Baroda Vs Mr. Vivek Kumar

National Company Law Tribunal · (2025) 11 NCLT CK 2225

Insolvency and Bankruptcy Code, 2016-Section 60(5), 30(6), 3(6), 5(7), 5(8), 5(8)(a), 5(8)(f)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 6(1), 6(2)(c), 12, 12(1)
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Tribunals and Commissions14 Nov 2025Allowed

Tremco CPG (India) Private Limited Vs Brite Proofings Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2226

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(2)(a), 9, 9(3)(b), 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Information Utilities) Regulations, 2017-Regulation 20(1A), 21
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Tribunals and Commissions14 Nov 2025

Canara Bank Vs Mr. Vivek Kumar & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2228

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(10), 3(33), 5(7), 5(8), 5(8)(f), 30(6), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 12, proviso to Regulation 12(1)
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Tribunals and Commissions14 Nov 2025

Canara Bank Vs Mr. Vivek Kumar & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2229

Insolvency and Bankruptcy Code, 2016-Section 60(5), 3(6), 3(33), 5(7), 5(8), 5(8)(f), 5(8)(i)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 77
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Tribunals and Commissions14 Nov 2025Allowed

M/s Textile Chemical Industries Vs CNSB Textile Industries LLP

National Company Law Tribunal · (2025) 11 NCLT CK 2227

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 8, 8(2)(a), 9, 9(3)(b), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 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(1)Indian Partnership Act, 1932
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