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National Company Law Tribunal judgments

20,326 judgments · page 84 of 1,017

Tribunals and Commissions31 Oct 2025Allowed

Unity Small Finance Bank Limited Vs Tensile Steel Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions31 Oct 2025

Skylead Chemicals Limited Vs Molina Chemicals Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1550

Insolvency and Bankruptcy Code, 2016-Section 30, 31, 7, 29A, 21(2), 30(2), 25, 53, 52, 33(5), 35(1), Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B[4A], 38A, 37, 38, 38(1A), 39, 39(4)IBBI (Liquidation Process) Regulations, 2016
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Tribunals and Commissions31 Oct 2025

Kingston Paptech Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1551

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 33, 43, 45, 47, 49, 50, 53, 61, 61(3), 66, 188, 196, 238Insolvency and Bankruptcy Code (Amendment) Act, 2019NCLT Rules, 2016-Rule 154(1)
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Tribunals and Commissions31 Oct 2025Allowed

Malayalam Vehicles India Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1552

Insolvency and Bankruptcy Code, 2016-Section 10, 22, 30, 33, 33(1), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 34(4), 34(4)(b), 35(1)(b) & (d), 35 to 41, 52Companies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(3), 39B(3), 39BA
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Tribunals and Commissions31 Oct 2025

Suhasini Ashok B

National Company Law Tribunal · (2025) 10 NCLT CK 1553

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(3), 59(3)(a), 59(3)(b)(ii), 59(7)Companies Act, 1956Companies (Incorporation) Rules, 2014-Rule 29
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Tribunals and Commissions31 Oct 2025

HDFC Bank Limited Vs Mountain Meadow Holidays Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1554

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 13, 14, 15, 18(1)(b), 19(2), 21, 25(1)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 43, 45, 50, 53, 66Insolvency and Bankruptcy Code (Amendment) Act, 2017I & B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions31 Oct 2025Allowed

Times Strategic Solutions Limited Vs Planet Marathi Seller Services Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1555

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8, 8(2)(a), 9, 9(3), 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2023-Regulation 2D
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Tribunals and Commissions31 Oct 2025Allowed

Unaprime Investment Advisors Private Limited Vs Tork Motors Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1557

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions31 Oct 2025

M/s. Yenepoya Energy Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1540

Insolvency and Bankruptcy Code, 2016-Section 59 (3), 59 (7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 38Companies Act, 1956
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Tribunals and Commissions30 Oct 2025Allowed

UCO Bank Vs Haran Chandra Cold Storage Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1528

Insolvency and Bankruptcy Code, 2016-Section 7(1), 7, 7(3)(b), 7(5), 7(7), 10A, 60(5), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions30 Oct 2025Allowed

Bank of India Vs Devashray Papers (India) LLP

National Company Law Tribunal · (2025) 10 NCLT CK 1561

Insolvency and Bankruptcy Code, 2016-Section 3(12), 3(23), 4, 4(1), 5(7), 5(8), 7, 7(1), 7(2), 7(3)(a), 7(5), 7(5)(a), 7(5)(b), 8, 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 4(4), 9(l)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions30 Oct 2025Allowed

UCO Bank Vs Haran Chandra Cold Storage Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1519

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)National Comapany Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions30 Oct 2025Allowed

Tata Steel Limited Vs Hi-Esteem Auto Komponents Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1562

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 8, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency 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
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Tribunals and Commissions30 Oct 2025

Swastik Ceracon Limited Vs Mehsana Urban Co-Operative Bank Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1563

Insolvency and Bankruptcy Code, 2016-Sections 3(37), 9, 14, 14(1)(a), 14(1)(c), 15, 18, 18(f), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 32A, 53, 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 36, 36A
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Tribunals and Commissions30 Oct 2025Allowed

STCI Finance Ltd. Vs Ramnath Nandakumar

National Company Law Tribunal · (2025) 10 NCLT CK 1564

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4)(b), 95(4)(c), 99, 99(1), 99(2), 99(6), 100, 101, 102(2), 104, 105, 106, 106(3), 107, 109, 110, and 111, 112, 208, 3(11), 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 3(1)(g), 7(1), 7(2), 72Limitation Act, 1963-Article 137
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Tribunals and Commissions30 Oct 2025Allowed

Punjab National Bank Vs M/s Karnal Agriculture Industries Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1565

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 16(1), 60Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 31, 33, 36ANCLT Rules, 2016-Rule 11
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