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National Company Law Tribunal judgments

20,326 judgments · page 87 of 1,017

Tribunals and Commissions16 Oct 2025Allowed

State Bank Of India Vs Taguda PTE Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1644

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 31, 31(4), 33, 33(2), 33(3), 33(5), 33(7), 34(3), 35(1), 52, 53, 60(5), 74(3)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13
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Tribunals and Commissions16 Oct 2025

IDBI Bank Limited Vs Powerdeal Energy System (India) Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1645

Insolvency and Bankruptcy Code, 2016-Section 14, 15, 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, 31(1), 32A, 43 to 51, 53, 53(1), 66, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 32, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)
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Tribunals and Commissions16 Oct 2025Allowed

RMOL Engineering And Offshore Limited Vs Avocado Reality Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31A, 35, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4)(b), 39(2), 39(4), 39B, 39CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025
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Tribunals and Commissions15 Oct 2025Allowed

M/s Noble Co-operative Bank Ltd. Vs M/S Garvit Innovative Promoters Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1546

Insolvency and Bankruptcy Code, 2016-Section 33(2), 60(5), 34, 33, 53, 33(7), 35(1), 52, 33(5), 14IBBI (Insolvency Resolution Process for Corporate Persons) 2016-Regulation 39-B, 39-DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions15 Oct 2025Allowed

Siddhgiri Holdings Private Limited Vs Bhilai Jaypee Cement Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1647

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 9, 9(3)(c), 9(3)(d), 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions15 Oct 2025Allowed

Greta Steels Private Limited Vs M/s. Kamachi Steels Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1650

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 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 Commissions15 Oct 2025

Kritikal Solutions Pvt Ltd Vs Byju's K3 Education Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1541

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 9(3)(a), (b) and (c), 5(21), 3(12), 8(2), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions15 Oct 2025

Greta Steels Private Limited Vs Kamachi Steels Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1652

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 8, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act-Section 18
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Tribunals and Commissions15 Oct 2025Allowed

Tata Power EV Charging Solutions Limited Vs Cab-Eez Infra Tech Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(20), 5(21), 8, 8(2)(a), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 11
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Tribunals and Commissions14 Oct 2025Allowed

Unity Small Finance Bank Limited Vs Bafna Motors Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1654

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions14 Oct 2025Allowed

Prudent Arc Limited Vs Rbep Entertainment Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1655

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
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