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National Company Law Tribunal judgments

20,326 judgments · page 80 of 1,017

Tribunals and Commissions12 Nov 2025Allowed

Rado Rexine Co. Limited Vs Raksha Supreme Camouflage Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2199

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2)(a), 8(2)(b), 9, 9(5)(i), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Chakradhari Properties Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2200

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 3(12), 5(7), 4(1), 7(5)(a), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21, 20Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions12 Nov 2025

Woodhill Buildtech Private Limited Vs Empress Infra Projects Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2201

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 5(8)(a), 7, 7(3)(b), 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 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Apna Ghar Properties Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2202

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 3(12), 5(7), 4(1), 7(5)(a), 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Gharondha Realtors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2203

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 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 & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Elitist Realtors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2204

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 3(12), 5(7), 4(1), 7(5)(a), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Satluj Real Estates Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2205

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 3(12), 5(7), 4(1), 7(5)(a), 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Kushmanda Properties Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2206

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 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 & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Katra Real Estates Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2207

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 14, 3(12), 5(7), 4(1), 7(5)(a), 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions12 Nov 2025Allowed

IL & FS Financial Services Limited Vs Sarvatra Realtors Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2208

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(7), 5(8), 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 & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions11 Nov 2025Allowed

M/s IFCI Limited Vs M/s Pioneer Gas Power Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2209

IBC, 2016-Sections 12A, 14, 33, 33(1), 33(1)(a), 34, 34(8), 35 to 50, 52 to 54CIRP Regulations, 2016-Regulations 39(3B), 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016
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Tribunals and Commissions11 Nov 2025Allowed

State Bank Of India Vs Sri Kalvakuntla Sudhir Rao

National Company Law Tribunal · (2025) 11 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 60(2), 95, 95(1), 95(4), 99, 100, 101, 102(2), 104, 105, 106, 106(1), 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 137, Section 18
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Tribunals and Commissions11 Nov 2025Allowed

State Bank Of India Vs Kalvakuntla Suhan Rao

National Company Law Tribunal · (2025) 11 NCLT CK 2212

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 60(2), 7, 99, 12A, 100, 101, 102(2), 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)Limitation Act, 1963-Article 137, Section 18
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Tribunals and Commissions10 Nov 2025

Raj Radhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2213

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30, 30(2), 30(2)(b), 31, 33, 33(5), 35(1), 52, 53, Chapter IIIIBBI (IRCP) Regulations, 2016-Regulation 36B[4A], 37, 38, 38A, 39, 39(3), 39(3B), 39(4), 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation process) Regulation, 2016
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Tribunals and Commissions10 Nov 2025

Raj Radhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2214

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 30, 30(2), 30(2)(b), 7, 29A, 21(2), Chapter III, 53, 52, 33(5), 35(1)IBBI (IRCP) Regulations, 2016-Regulation 39(4), 37, 38, 39, 39(3), 39(3B), 39B, 39C, 39D, 36B[4A], 38A
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Tribunals and Commissions10 Nov 2025

Raj Radhe Finance Limited Vs Dharti Cotton Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2215

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30, 30(2), 30(2)(b), 30(6), 31, 33(5), 35(1), 52, 53, Chapter IIIIBC (insolvency resolution process of corporate persons) Regulations, 2016-Regulation 36B[4A], 37, 38, 38A, 39(3), 39(3B), 39(4), 39B, 39C, 39D
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Tribunals and Commissions10 Nov 2025Allowed

Mrs. Pinkal Harshbhai Soni Vs Bank of Baroda

National Company Law Tribunal · (2025) 11 NCLT CK 2216

Insolvency and Bankruptcy Code, 2016-Section 5(8)(i), 94, 94(1), 94(c), 96, 96(1), 97(3), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 100, 100(1), 100(2), 100(3), 101, 101(4), 102, 102(2), 102(3)(b), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 238, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1), 6(2), 6(2)(iii)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7(2)
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