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National Company Law Tribunal judgments

20,326 judgments · page 88 of 1,017

Tribunals and Commissions14 Oct 2025Allowed

Moengage India Pvt Ltd Vs Trell Experience Pvt Ltd & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1538

Insolvency and Bankruptcy Code, 2016-Section 9, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4)(i), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(b)(c)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4), 39(c)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions14 Oct 2025Allowed

Lepton Software Export and Research Pvt. Ltd Vs Blu-Smart Mobility Tech Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 28(1)(j), 31, 33, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions13 Oct 2025Allowed

Equentia Financial Service Pvt. Ltd Vs Puneet Singh Jaggi

National Company Law Tribunal · (2025) 10 NCLT CK 1664

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 60(2), 97(3), 99, 99(3), 100, 100(1), 101, 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 4(1), 5(8), 5(12), 78, Chapter II of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions13 Oct 2025Allowed

Rajan Rawat Vs Future Supply Chain Solutions Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1527

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(2), 25(2)(h), 29A, 30, 30(2), 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, 31A, 35, 36(4A), 36B(1), 37, 38, 38(1A), 39, 39(4), 39B, 39C, 39DCompanies Act, 1956
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Tribunals and Commissions13 Oct 2025Allowed

M/s. Nava Vision Global Education Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1520

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(4), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33, 43, 242Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 2013-Section 366
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Tribunals and Commissions13 Oct 2025

Parag Sheth, RP Of Desh Cam Technological Resources Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1568

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 13, 14, 15, 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 53, 61, 61(3), 62, 188, 196Companies Act, 1956-Sections 433, 434Companies (Transfer of pending proceedings) Second Amendment Rules, 2017-Rule 5
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Tribunals and Commissions10 Oct 2025

State Bank Of India Vs Jssi Hydraulics Pvt.Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1569

IBC, 2016-Section 30(6), 31(1), 30(2), 29A, 31, 24(3)(c), proviso to Section 24(4), 31(3)(b), 32A, 53(1), 24(3)(a), 60(5)IBBI (CIRP) Regulations 2016-Regulation 39(4), 37, 38 and 39, 38(3), 39(5) to (6), 39ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions10 Oct 2025Allowed

Rawfert Resources Private Limited Vs R V Global Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1570

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13, 14, 17, 25, 31(1), 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Oct 2025Allowed

Shilpi Cables Private Limited Vs M/s Jhunsons Chemicals Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1572

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 16(5), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(d), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 60(5), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17(1), 27, 36A(1), 36B, 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4), 38(5), 39, 39(1), 39(1)(c), 39(2), 39(3), 39(4)Companies Act 1956
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Tribunals and Commissions10 Oct 2025Allowed

CMA Harshad Deshpande RP M/s Honest Derivatives Pvt. Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1573

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 13, 14, 15, 21, 21(1), 25(h), 33, 33(2), 33(5), 34, 35 to 50, 35(1), 43 to 51, 52, 53, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A(4), 39B, 39BA(1), 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 13, 32(e)
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