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National Company Law Tribunal judgments

20,326 judgments · page 82 of 1,017

Tribunals and Commissions06 Nov 2025

IS Dyestuff Industries Limited Vs Manish Kumar Bhagat & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2149

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 61, 61(3), 12, 12(2), 33(2), 30(4)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(1), 36B
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Tribunals and Commissions06 Nov 2025

Sundram Fasteners Limited Vs Amul Industries Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2153

Insolvency and Bankruptcy Code, 2016-Section 9, 19, 21(2), 29A, 30(2), 30(6), 31, 33(5), 35(1), 45, 52, 53, 53(1)(b), 60(5), 66, 74CIRP Regulations-Regulation 36A(1), 36BInsolvency and Bankruptcy Board of India (Liquidation process) Regulation, 2016
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Tribunals and Commissions06 Nov 2025

Shree Laxmi Steel Vs RCC Infra Ventures Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2053

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 238A, 3(23), 2, 9(5)(ii), 10ANCLT Rules, 2016-Rule 11Limitation Act, 1963-Article 137, Section 5, 18(2)(a), 18, 3
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Tribunals and Commissions06 Nov 2025

ICICI Bank Limited Vs Ushdev Engitech Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2155

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 22(1), 25(2)(h), 26(6A), 29A, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 32A, 43 to 51, 43, 45, 46, 48, 50, 51, 53, 53(1), 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, 35, 35A, 36(1), 36(4A), 36A, 36A(1), 36B, 37, 38, 38(1-A), 39, 39(3B), 39(4), 40ACompanies Act
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Tribunals and Commissions06 Nov 2025Allowed

Hellios Tubealloys Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2156

Insolvency and Bankruptcy Code, 2016-Section 10, 54, 60(5)Companies Act, 1956Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45A
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Tribunals and Commissions06 Nov 2025Allowed

Induskleed Exports Private Limited Vs Pala Decor Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2061

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(4), 30(6), 31, 53IBBI (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions04 Nov 2025

IDBI Bank Ltd. Vs Navsan Glass Industries Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2177

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 7, 13, 13(1)(c), 14, 15, 16, 17, 18, 19, 20, 21, 31(1), 33NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
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Tribunals and Commissions04 Nov 2025Allowed

Mr. Manik Lal Sanghi Vs M/s. Neeraj Pipes Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2157

The Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 3(12), 5(7), 5(8), 13, 14, 14(1), 31(1), 33Limitation Act, 1963-Article 137, Section 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions04 Nov 2025

Comp-Print Kalpana Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2158

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 10(4)(a), 11, 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6-A
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Tribunals and Commissions04 Nov 2025Allowed

Edelweiss Asset Reconstruction Company Limited Vs M/s Alps Industries Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2079

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 24, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 60(5), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 13(2)(d), 17, 27, 32, 35, 35(1)(a), 36, 36(4), 36A, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(1A)(a), 39(4)Companies Act, 2013
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Tribunals and Commissions04 Nov 2025Allowed

Searock International Private Limited Vs Minaqua International Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2159

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 4, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions04 Nov 2025Allowed

Nimbark Fashions Limited Vs Soundararaja Mills Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2160

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2)(a), 8(2)(b), 3(12), 9(1), 9(2), 9(3), 9(5), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 5(6), 4, 7, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 6(2)Arbitration and Conciliation Act, 2016-Section 9, 11, 34
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Tribunals and Commissions04 Nov 2025Allowed

Dilwara Leasing and Investment Limited Vs M/s. Vibrant Buildwell Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2161

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 38(2), 53, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(10), 36A(11), 36B(4A), 38, 38(1)(a), 38(1A), 38(1B), 38(2)(b), 38(2)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions04 Nov 2025

Ganesh Venkata Siva Rama Krishna Remani Vs M/s. Barracks Retails India Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2162

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(f), 30(6), 31, 32A, 53, 53(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 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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