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National Company Law Tribunal judgments

20,326 judgments · page 83 of 1,017

Tribunals and Commissions04 Nov 2025Allowed

National Asset Reconstruction Company Limited Vs Haridwar Highways Project Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2165

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(7), 5(8), 6, 7, 7(5)(a), 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Sections 132, 293(1)(a)
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Tribunals and Commissions04 Nov 2025Allowed

Reliance Value Services Pvt Ltd Vs Vees Properties Ltd

National Company Law Tribunal · (2025) 11 NCLT CK 2166

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 17(1)(b), 17(1)(d)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 36A, 33, 31NCLT Rules, 2016-Rule 8, 11
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Tribunals and Commissions04 Nov 2025Allowed

State Bank of India Vs Nihar Parikh

National Company Law Tribunal · (2025) 11 NCLT CK 2167

Insolvency and Bankruptcy Code, 2016-Sections 7, 94, 95, 99(2), 99(9), 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions04 Nov 2025

Mr Pawan Garg Vs Shiv Gramoudyog Sansthan & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2075

Insolvency and Bankruptcy Code, 2016-Section 60(5), 65, 54, 9, 21(1), 60, Chapter III of Part IINCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 17(1), 33, 33(2)
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Tribunals and Commissions04 Nov 2025

Canara Bank Vs Rajgaria Timber Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2062

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 18, 18(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 25(2)(h), 29, 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(6), 31, 31(1), 31(4), 32A, 45, 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36, 36(2)(a), 36(4), 36A(1), 38, 39, 39(4)Companies Act, 2013-Clause (60) of Section 2
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Tribunals and Commissions04 Nov 2025Allowed

Matribhumi Fincap Limited Vs Positive Electronics Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2065

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39, 39(4)Companies Act, 2013-Clause (60) of Section 2
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Tribunals and Commissions03 Nov 2025

Mr. Kunwarpreet Singh Vs Nasa Consortium

National Company Law Tribunal · (2025) 11 NCLT CK 2090

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25, 25(2)(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(4), 32A, 43, 53, 53(1), Chapter III of Part II, Chapter VI of Part II, Twelfth ScheduleInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36, 36A(10), 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3a), 38(3b), 38(3c), 38(3d), 38(3e), 39, 39(1)(a), 39(4), 39B(3)Banking Regulation Act, 1949
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Tribunals and Commissions03 Nov 2025Allowed

Digital Reading Foundation

National Company Law Tribunal · (2025) 11 NCLT CK 2170

Insolvency and Bankruptcy Code, 2016-Sections 59, 59(3)(a), 59(3)(a)(i), 59(3)(a)(ii), 59(3)(b)(ii), 59(3)(c), 59(4), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulations 8, 9, 10, 38, 38(3), 41, Schedule 1 Form ACompanies Act, 2013-Section 8
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Tribunals and Commissions03 Nov 2025

M/s. Tri-Star Creative Products Private Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2172

Insolvency and Bankruptcy Code, 2016-Section 52, 53(1), 53(1)(d), 59, 59(3)(a), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9, 10, 14, 14(3)(c), 30, 34, 38, 41Companies Act, 1956
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Tribunals and Commissions03 Nov 2025Allowed

State Bank Of India Vs Shri Yarlagadda Madhu Mohan & Anr.

National Company Law Tribunal · (2025) 11 NCLT CK 2174

Insolvency and Bankruptcy Code, 2016-Section 2, 2(e), 3(23), 7, 60(2), 95, 99, 100, 100(4), 101, 105, 112, 114, 115(2), 118(3), 121, 123, 125, 126(2), 128, 128(ii), 129(4), 130(a), 130(2), 132, 133, 134, 136, 137, 138, 140, 141, 155(2), 234, 235SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 5
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Tribunals and Commissions03 Nov 2025Allowed

Tata Motors Finance Limited Vs Mr. Rajwanth Ben

National Company Law Tribunal · (2025) 11 NCLT CK 2055

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 99(1), 99, 10, 7, 9 and 10, 94, 101, 102(2), 102, 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 114, 208, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 128, 133, 134, 135, 136, 139, 141
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Tribunals and Commissions03 Nov 2025

Northern ARC Capital Limited Vs Five Core Electronics Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2175

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18, 18(1)(b), 21, 24, 25(1)(b), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 33(1)(a), 43, 45, 49, 50, 60(5), 66, 68, 70, 71, 72, 73, 74IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 18, 27, 31(1), 35, 36(1), 36(2), 36A, 36A(10), 36B, 37, 38, 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(4), 39, 39(4), 39(5 to 6), 39ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 Nov 2025Allowed

M/s. R.J. Packwells Pvt. Ltd. Vs M/s. Maurya Printers Pvt. Ltd.

National Company Law Tribunal · (2025) 11 NCLT CK 2176

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(4), 4, 5(21), 8, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Code (Amendment) Act, 2018
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