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National Company Law Tribunal judgments

20,326 judgments · page 81 of 1,017

Tribunals and Commissions10 Nov 2025Allowed

Harshbhai Gopalbhai Soni Vs Bank Of Baroda

National Company Law Tribunal · (2025) 11 NCLT CK 2178

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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Tribunals and Commissions07 Nov 2025Allowed

Punjab National Bank Vs Amyra Foods Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2091

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Companies ActSecuritisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Nov 2025Allowed

HDFC Bank Limited Vs Turnrest Resources Pvt. Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2180

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(2), 7(3), 7(3)(a), 7(3)(b), 7(3)(c), 7(5)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions07 Nov 2025Allowed

Mr. Sahil Jain Vs KGN General Trading Co. Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2070

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Companies Act, 1956Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Nov 2025Disposed Of

Kantipudi Venkata Raju Vs Board Of Visakhapatnam Port Authority & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2080

Insolvency and Bankruptcy Code, 2016-Section 5, 10, 30, 30(4), 33, 33(2), 34, 34(8), 34(9), 38(4), 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39B(1), 39B(3), 39BA, 39C, 39D
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Tribunals and Commissions07 Nov 2025

Raftech Multitraders Private Limited Vs Mangalnayak Shoppers Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2082

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 17, 18, 19(2), 23, 54, 54(2), 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), 40D
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Tribunals and Commissions07 Nov 2025Partly Allowed

HDFC Bank Limited Vs Turnest Resources Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2181

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(3)(a) – (b), 7(3)(a), (b), and (c), 7(5)(a), 4, 5(8), 3(12), 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3), Form A
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Tribunals and Commissions07 Nov 2025Allowed

Indian Bank Vs Kushan Nandy

National Company Law Tribunal · (2025) 11 NCLT CK 2182

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 96, 97(3), 99, 99(7), 99(8), 99(9), 100, 100(2), 101, 102, 114, 94, 81, 80(2), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions07 Nov 2025Allowed

Martin Consulting LLC Vs Bird ExecuJet Airport Services Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2054

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 9(3)(d), 8(2), 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions07 Nov 2025Allowed

M/s. Capital Trade Links Ltd. Vs M/s. Vitasta Software India Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2146

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 7(7), 4(1), 5(8), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 25(2)(e), 25(2)(g), 29Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016-Regulation 2A, 6, 6(1), 7, 8, 10, 12, 13, 14
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