COURT ARCHIVE

National Company Law Tribunal judgments

20,326 judgments · page 92 of 1,017

Tribunals and Commissions06 Oct 2025

Darshan Bharatbhai Patel Vs Rushi Sureshbhai Dattani & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(b), 13(1)(c), 25(2)(k), 33(2), 43, 43 to 46, 43(2), 43(2)(a), 43(2)(b), 43(3)(a), 43(4)(a), 43(5), 44, 44(1)(d), 45, 49, 50 to 66, 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

Tribunals and Commissions06 Oct 2025

Indian Bank Vs Nipun Verma

National Company Law Tribunal · (2025) 10 NCLT CK 1677

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(5)NCLT Rules, 2016-Rule 11Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 11

Tribunals and Commissions06 Oct 2025

Mr. Vikram Sharma Vs Mr. Lalit Kumar Dangi

National Company Law Tribunal · (2025) 10 NCLT CK 1678

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29ANational Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Rule 12 of Schedule 1, Schedule I

Tribunals and Commissions06 Oct 2025

Corporation Bank Vs General Composite Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1679

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 36(4)(a)(iii), 42, 53(1)(e)(i), 60(5)Employees' Provident Funds & Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 14BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 16(2)

Tribunals and Commissions01 Oct 2025Allowed

Canara Bank Limited Vs Sanjana Uday Desai

National Company Law Tribunal · (2025) 10 NCLT CK 1680

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 99(1) to Section 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)

Tribunals and Commissions01 Oct 2025

Canara Bank Vs KGS Sugar & Infra Corporation Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1681

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 60(5), 30(5), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 31, 29A, 43, 45, 47, 49, 50, 66, 53, 30(1), 21(2), 32A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39(3)(b), 38(1)(b), 39(3)(a), 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 37, 38(1A), 36ACompanies Act, 2013

Tribunals and Commissions30 Sept 2025

M/s. Loktra Technologies Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1172

Insolvency and Bankruptcy Code, 2016-Sections 10, 33, 33(2), 54, 54(1), 54(2), 54(3), 66NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 33, 34, 39(4)

Tribunals and Commissions30 Sept 2025Partly Allowed

State Tax Officer Vs Nitin Narang RP Of M/s Afcan Impex Private Limited & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1326

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 3(31), 3(30), 53, 53(1)(b)(ii), 30(2)(e), 25, 30, 14, 31, 52, 238, 5(21), 53(1)(e)(i), 53(1)(d)NCLT Rules, 2016-Rule 11Gujarat Value Added Tax Act, 2003-Section 48

Tribunals and Commissions30 Sept 2025

Nitin Narang RP For Afcan Impex Pvt Ltd Vs Naresh Sevantilal Shah

National Company Law Tribunal · (2025) 09 NCLT CK 1327

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 12, 14, 25(2)(h), 26, 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 53, 61, 61(3), 62, 66, 188, 196Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 36B(4A), 37(1), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 39B, 39C

Tribunals and Commissions30 Sept 2025Dismissed

In Re: B2X Service Solutions India Private Limited (CIRP Timeline Exclusion)

National Company Law Tribunal · (2025) 09 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5)(c), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b)

Tribunals and Commissions29 Sept 2025Dismissed

M/s Kalpana Construction Company Vs M/s Corrtech Energy Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1328

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 8, 5(21), 9(5)(ii)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B, 7

Tribunals and Commissions29 Sept 2025

M/s Cosmic Infrasolutions Pvt. Ltd. Vs M/s Wel Intertrade Hotels Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1329

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 36, 38, 39, 41Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13, 4

Tribunals and Commissions29 Sept 2025

Invent Assets Securitisation & Reconstruction Pvt. Ltd. Vs GRJ Distributors & Developers Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1330

IBC, 2016-Section 7(1), 7(2), 7(3), 7(5)(a), 4, 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016

Tribunals and Commissions29 Sept 2025Allowed

Sri Visvesvaraya Co-operative Bank Ltd. Vs Arun Kumar H P

National Company Law Tribunal · (2025) 09 NCLT CK 1151

Insolvency and Bankruptcy Code, 2016-Section 14, 60(5), 79(15), 80, 80(2)(a), 94(3), 95, 95(1), 95(2), 95(3), 95(4), 95(4)(b), 95(5), 95(6), 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208, Chapter II, Chapter III, Part IIIIndian Contract Act, 1872-Section 128IBBI (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 7(1), 7(2)

Tribunals and Commissions29 Sept 2025Disposed Of

Syndicate Bank Vs Vijay Spinners Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1331

IBBI Regulations

Tribunals and Commissions29 Sept 2025Allowed

Sri Visvesvaraya Co-operative Bank Ltd. Vs Mr. Nagaraj C M

National Company Law Tribunal · (2025) 09 NCLT CK 1177

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 79(15), 80, 80(2)(a), 94(3), 95, 95(1), 95(2), 95(3), 95(4), 95(4)(b), 95(5), 95(6), 96, 97, 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(10), 100, 101, 102(2), 103, 104, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 208, Chapter II, Chapter IIIIndian Contract Act, 1872-Section 128Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(e), 7(1), 7(2)

Tribunals and Commissions26 Sept 2025Disposed Of

Mr. Amit Prakash Gupta Vs Satyendra Prasad Khorania & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1182

Insolvency and Bankruptcy Code, 2016-Sections 5(24A), 7, 9, 10, 13, 15, 18, 19, 19(2), 22, 25, 27, 28, 29, 53, 60(5), 65, 75, 178Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulations 7(2)(h), 8, 8A, 8B, 8CInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 3, 3(3), 6, 8(2)(b)(iv), 13(2), 27

Tribunals and Commissions26 Sept 2025Allowed

M/S Chattisgarh Sonidha Coal Company Limited Vs Registrar Of Companies, Chhattisgarh & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1186

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8), 52, 53Companies Act, 1956Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 38(3), 14, 34(1), 35, 38, 8, 10

Tribunals and Commissions26 Sept 2025

M/s Tushar Tradelink Pvt. Ltd. Vs Viratra Export Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1314

IBC, 2016-Section 9, 15(1)(c), 16(1), 21 (6A) (b), 22(1), 22(2)SARFAESI ActIBBI (Insolvency Resolution for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2) (c), 12(2), 13(1), 19(2), 40A

Tribunals and Commissions26 Sept 2025Allowed

Balaji Formalin Private Limited Vs Mega Process Technology Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1315

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12(2), 14, 30(6), 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 35 to 50, 52, 52 to 54, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A