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National Company Law Tribunal judgments

20,326 judgments · page 91 of 1,017

Tribunals and Commissions08 Oct 2025

Prama Hikvision India Private Limited Vs PMS-COM-PRO (India) Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1608

Insolvency and Bankruptcy Code, 2016-Section 9, 9(1), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a) to (e), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3)(b), 32, 32A, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39A
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Tribunals and Commissions07 Oct 2025Allowed

State Bank Of India Vs Giga Pipe Systems India Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1613

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(5)(a), 7(7), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1), 238ACompanies ActSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025Dismissed

Mr. Hemant Kumar Bohra Vs Manohar Lal Vij & Ors.

National Company Law Tribunal · (2025) 10 NCLT CK 1615

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(2), 95, 99, 100, 104(2)(a), 104, 7, 14, 14(1), 14(2), 14(3), 31, 31(1), 96/101, 33, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1)Bankers Book Evidence Act, 1891
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Tribunals and Commissions07 Oct 2025Allowed

Canara Bank Vs Sachin Goyal

National Company Law Tribunal · (2025) 10 NCLT CK 1616

Insolvency and Bankruptcy Code, 2016-Section 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 95, 95(1), 95(4), 95(4) clause (b), 95(6), 94, 81, 101, 114, 97, 103, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 208, Chapter III of Part III, Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025

Canara Bank Limited Vs Saral Sunil Verma

National Company Law Tribunal · (2025) 10 NCLT CK 1667

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(1) to 99(10), 100, 101, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Securitization & Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025Allowed

Canara Bank Limited Vs Uday Desai

National Company Law Tribunal · (2025) 10 NCLT CK 1668

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(1) to Section 99(10), 99(6), 100, 101, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Securitization & Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
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Tribunals and Commissions07 Oct 2025Allowed

Canara Bank Limited Vs Sujay Uday Desai

National Company Law Tribunal · (2025) 10 NCLT CK 1669

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(1), 99(10), 99(6), 100, 101, 114Insolvency 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 13(2)
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Tribunals and Commissions07 Oct 2025Allowed

Indian Bank Vs M/s.Pravista Infra Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1671

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 238, 238A, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions06 Oct 2025

Darshan Bharatbhai Patel Vs Rushi Sureshbhai Dattani & Anr

National Company Law Tribunal · (2025) 10 NCLT CK 1672

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 13(1)(c), 15, 25(2)(k), 33(2), 43, 43 to 46, 50 to 66, 43(2), 43(2)(a), 43(2)(b), 43(3)(a), 43(4)(a), 43(5), 44, 44(1)(d), 45, 49, 53, 53(1)(d), 66, 66(1), 66(2), 66(2)(b), 70, 104Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ACompanies Act, 2013
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Tribunals and Commissions06 Oct 2025Allowed

Silbhadar Vyappar Private Limited Vs Kordash Handlers And Logistics Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1673

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 60(5), 33(1), 7, 33, 33(2), 12, 56, 30(6), 31, 33(5), 52, 19National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39C, 39D
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Tribunals and Commissions06 Oct 2025

Indian Bank Vs M/s Ansal Properties And Infrastructure Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1674

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 22(1), 26(6A), 29A, 30(2), 30(4), 30(6), 31(1), 31(3)(b), 32AIBBI (CIRP) Regulations, 2016-Regulation 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4), 39(5) to (6), 39AThe Building and Other Constructions Workers Welfare Cess Act, 1996
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Tribunals and Commissions06 Oct 2025Dismissed

Monte Bianco Diamond Tools Pvt. Ltd. Vs Adison Granito Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1675

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 9(3)(b), 9(3)(c), 9(5), 9(5)(ii), 9(5)(ii)(a), 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1), 23Companies Act, 1956
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