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National Company Law Tribunal judgments

20,326 judgments · page 86 of 1,017

Tribunals and Commissions27 Oct 2025Allowed

Solapur Janata Sahakari Bank Limited Vs Mukund Pandharinath Kulkarni

National Company Law Tribunal · (2025) 10 NCLT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 7, 94, 95, 95(1), 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(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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Tribunals and Commissions17 Oct 2025Allowed

UCO Bank Vs Fortune Chemicals Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1529

Insolvency and Bankruptcy Code, 2016-Section 33(3), 60(5), 33, 33(2), 34(1), Chapter-III, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016Constitution of India-Article 142
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Tribunals and Commissions17 Oct 2025Dismissed

M/s SPP Insolvency Professionals LLP, RP of M/s Shree Ram Cottex Industries Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1630

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 12, 12(3), 14, 17, 19(2), 22(3)(a), 23, 29A, 29A(c), 30, 30(2), 30(2)(a), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 33(1)(b), 33(5), 35 to 50, 43, 45, 50, 52, 53, 61, 61(3), 62, 66, 188, 196, 238NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(1), 13(2)(d), 35, 36, 37, 38, 38(1B), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(e), 39, 39(2), 39(4)
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Tribunals and Commissions17 Oct 2025

Prasad Dharap Vs DPSCO Consultants Private Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1632

Insolvency and Bankruptcy Code, 2016-Section 13, 14, 15, 16, 18(1)(c), 18(b), 21(1), 21(8), 22(2), 25(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 32A, 33, 33(3), 33(5), 34, 52, 53, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(ha), 6(1), 13(1), 13(2)(d), 17(1), 27, 35A, 36A, 36A(1), 36B, 36B(6A), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a) to (e), 39(4), 39B, 39C, 39DCompanies Act, 2013
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Tribunals and Commissions17 Oct 2025Allowed

M/S Sree UGCL Projects Ltd. Vs M/S Geosphere Industries Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1635

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(5), 9(5)(i), 9(5)(ii)(d), 8(2)(a), 3(11), 3(12), 60(5), 65, 65(1), 65(2), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Companies Act, 1956
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Tribunals and Commissions16 Oct 2025

Vellurmadam Harish Gopalkrishnan Vs Unitech Transformers Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1637

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), Chapter III of Part II, 7, 33, 34, 14, 33(5), 52, 35(1), 33(7), 34(3), 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions16 Oct 2025Allowed

M/S Indo Spirits Vs Multicity Hospitals LLP

National Company Law Tribunal · (2025) 10 NCLT CK 1638

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33, 9, 22(2), 21(1), 33(5), 14, 34(2), 34(4)(b), 52, 33(7), 35(1), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16
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Tribunals and Commissions16 Oct 2025

State Bank Of India Vs M/s Schon Ultra Wares Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1639

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(b), 31(4), 43, 43 to 50, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 25(3), 31A, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39(2), 39(4), 39B, 39CIncome Tax Act, 1961-Section 79(2)(c)
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Tribunals and Commissions16 Oct 2025

State Bank Of India Vs Sav Steels Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1534

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 19(2), 33, 34(3), 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 9, 12, 13, 15, 31A, 32, 32A, 33, 34, 34(2), 34(3), 35, 41(1), 45, 45(3), 45(3)(b), 45AInsolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions16 Oct 2025

M/s. Vicky Motilal Vani & Ors. Vs Malind Properties Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1535

Insolvency and Bankruptcy Code, 2016-Section 7; Section 21(2); Section 29A; Section 30(1); Section 30(2); Section 30(2)(a); Section 30(2)(b); Section 30(2)(c); Section 30(2)(d); Section 30(2)(e); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 31(3); Section 53; Section 53(1); Section 61; Section 62; Section 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A; Regulation 36A(8); Regulation 36B(4A); Regulation 38; Regulation 38(1); Regulation 38(1A); Regulation 38(1B); Regulation 38(2); Regulation 38(2)(a); Regulation 38(2)(b); Regulation 38(2)(c); Regulation 38(3); Regulation 38(3)(a); Regulation 38(3)(b); Regulation 38(3)(c); Regulation 38(3)(d); Regulation 38(3)(e); Regulation 39(2); Regulation 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions16 Oct 2025

Rajendra K Bhuta Vs M/s. Prabhat Telecom (India) Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1641

Insolvency and Bankruptcy Code, 2016-Section 14, 29A, 29A(c), 29A(h), 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), 32A, 33(1)(b), 43, 45, 50, 53, 53(1), 60(5), 66, 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 12(3), 35A, 36B, 36B(4A), 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1), 39(1)(c), 39(2), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56
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Tribunals and Commissions16 Oct 2025Allowed

Bank Of India Vs TDT Copper Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1642

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 1956
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Tribunals and Commissions16 Oct 2025Dismissed

Canbank Factors Ltd Vs D Rama Linga Raju

National Company Law Tribunal · (2025) 10 NCLT CK 1643

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 99, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2), 3(1)(e)Indian Contract Act, 1872-Section 128, 25(3)
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