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National Company Law Tribunal judgments

20,326 judgments · page 85 of 1,017

Tribunals and Commissions30 Oct 2025

Union Bank Of India Vs M/s. SDB Developers Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1524

SARFAESI Act, 2002-Section 13(2), 13(3), 13(4), 5(1A)The SARFAESI Security Interest (Enforcement) Rules, 2002-Rule 8(1), 6(2), 8(6)Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 65, 5(7), 4, 7(5), 7(1) and the Explanation to Section 7(1)
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Tribunals and Commissions30 Oct 2025Allowed

M/s. Aditya Birla Finance Ltd. Vs M/s. Shapos Farms Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1539

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 7, 33(1), 66, 33, 12, 56, 30(6), 31, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 39B, 39C, 39D
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Tribunals and Commissions30 Oct 2025Allowed

Central Bank of India Limited Vs Vibrant Content Private Limited

National Company Law Tribunal · 2004 INSC 155

Insolvency and Bankruptcy Code, 2016-Sections 7, 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 4(1), 9(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions30 Oct 2025Allowed

Fort Café Food Services Pvt. Ltd. Vs Radhagobind Commercial Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1518

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40A
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Tribunals and Commissions30 Oct 2025Disposed Of

M/s Shree Salasar Properties & Finance Pvt. Ltd. & Anr. Vs M/s Everest Infra Energy Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1619

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 21(2), 29A, 30(2), 30(6), 31, 31(1), 31(4), 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions30 Oct 2025

State Bank Of India Vs Ashok Dattaray Atre

National Company Law Tribunal · (2025) 10 NCLT CK 1620

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33(3), 33(5), 74(3), 35 to 50, 52, 52 to 54, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 12, 15, 32, 32AInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions29 Oct 2025

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National Company Law Tribunal · (2025) 10 NCLT CK 1714

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 21(2), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 53, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39DNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions29 Oct 2025

Small Industries Development Bank Of India Vs Krishnakant Bagree

National Company Law Tribunal · (2025) 10 NCLT CK 1621

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 7, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1)SARFAESI Act-Section 13(2)
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Tribunals and Commissions29 Oct 2025Allowed

Arm Welders Pvt. Ltd. Vs Genix Automation Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1622

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 18, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 32A, 43(1), 44(1), 53(1), 54, 61(3), 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 37, 38, 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 39, 39(4), 39B, 39C, 39DCompanies Act, 1956
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Tribunals and Commissions29 Oct 2025Allowed

Bhavna Ravi Matta

National Company Law Tribunal · (2025) 10 NCLT CK 1623

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14
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Tribunals and Commissions29 Oct 2025Allowed

Sastra Robotics India Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1543

Insolvency and Bankruptcy Code, 2016-Section 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 53(1), 59, 59(3)(a), 59(3)(b), 59(3)(c), Proviso to Section 59(3)(c), 59(4), 59(5), 59(7) to (9), 66Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 3(1)(c), 3(2), 3(3), 5(2), 9, 9(1), 14(1), 14(2), 29(1), 30, 30(2), 34, 35(1), 37(1), 37(2), 38, 38(2), 38(3), 39(2), 39(5), 41
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Tribunals and Commissions28 Oct 2025Disposed Of

Ramakrishnan Sadasivan Vs Lokaa Developers Pvt Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1526

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(1)(a), 30(2), 30(2)(b), 30(2)(b)(ii), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 50, 53(1), 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 35A, 36A(1), 38, 38(1), 38(1A), 38(1B), 38(1)(b), 38(3), 38(4)(c), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions27 Oct 2025

M/s. Pooja Finelease Ltd. Vs M/s. Auto Needs (India) Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1625

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 15, 19, 19(2), 70, 66, 21, 23, 24, 14, 33(5), 34(1), 52, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(4)(a), 39B, 39C, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions27 Oct 2025Allowed

Solapur Janata Sahakari Bank Limited Vs Gokul Sudhakar Hande

National Company Law Tribunal · (2025) 10 NCLT CK 1626

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 101, 102, 104, 105, 106, 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(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 12(2), 13(2)
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