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National Company Law Tribunal judgments

20,326 judgments · page 93 of 1,017

Tribunals and Commissions26 Sept 2025

Canara Bank Vs Grids Steel & Alloys Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1316

Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 34, 34(4)(b), 22(1), 19(2), 14, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f)
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Tribunals and Commissions26 Sept 2025

Yes Bank Limited Vs M/s. Katerra India Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1163

The Insolvency and Bankruptcy Code, 2016-Section 7, 24, 28(1)(h), 28, sub-section (5) of section 60Arbitration and Conciliation Act, 1996-Section 9National Company Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions26 Sept 2025

Parashar Coke Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1142

Insolvency and Bankruptcy Code, 2016-Section 10, 65SARFAESI Act, 2002-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Regulation 7
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Tribunals and Commissions26 Sept 2025Allowed

M/s. Fact-RCF Building Products Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1143

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 47, 50, 53, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(7), 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2A), 38(3), 39, 39(2), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions26 Sept 2025Allowed

Bank Of Maharashtra Vs Mr. Sridhar Cherukuri & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1171

Insolvency and Bankruptcy Code, 2016-Sections 95, 60(1), 60(2), 60(5), 94, 96, 99, 99(2), 99(4), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 208, 4(1), 7Insolvency 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)(g)National Company Law Tribunal Rules, 2016-Rule 11, 40, 55
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Tribunals and Commissions26 Sept 2025Dismissed

Alok Parasrampuria Vs Asset Reconstruction Company (India) Ltd. & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1321

Insolvency and Bankruptcy Code, 2016-Section 94, 96, 97, 99, 99(1), 99(7), 100, 33(2), 7Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 2(h)
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Tribunals and Commissions26 Sept 2025Allowed

M/s. Bremels Rubber Industries Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1150

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 65, 14, 14(1), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions25 Sept 2025

Urmila Goyal Vs Sharnarthi Finance Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1157

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 5, 65, 7(5)(b), 4, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 3(1)(d)
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Tribunals and Commissions25 Sept 2025Allowed

CS Vekas Kumar Garg Vs Registrar Of Companies, Delhi & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1141

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 52, 53(1), 53(1)(a), 53(1)(f), 53(1)(h)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1), 8(1)(d), 9, 14, 31, 37(2)(A), 37(4), 38Companies Act, 2013
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Tribunals and Commissions25 Sept 2025Allowed

Leo Duct Engineerings And Consultant Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1323

Insolvency and Bankruptcy Code, 2016-Section 10, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45, 45(3)
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Tribunals and Commissions25 Sept 2025

Yes Bank Ltd Vs Mothers Pride Education Personna Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1324

Insolvency & Bankruptcy Code, 2016-Section 7, 12(2), 19(2), 23(2), 18(1)(f), 25(2)(A), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), 2016-Regulation 40, 3ACPC-Section 151
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Tribunals and Commissions25 Sept 2025Allowed

M/s. Damodar Valley Corporation Vs M/s. Srinivasa Ferro Alloys Ltd.

National Company Law Tribunal · 2021 INSC 394

Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 16(5), 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, 6A
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