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National Company Law Tribunal judgments

20,326 judgments · page 94 of 1,017

Tribunals and Commissions25 Sept 2025

IDBI Bank Limited Vs Agrimas Chemicals Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 7, 22(3)(b), 30(2)(f), 33, 33(2), 33(5), 33(7), 34, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35(1)(a), 36A(12), 38(3), 39B, 39BA, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4, 13, 32(e), 32(f)
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Tribunals and Commissions25 Sept 2025

Truee IPE (P) LLP Vs M/s. Thwink Big Content Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1297

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 21(2), 22(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), 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 36A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Section 230(5)
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Tribunals and Commissions25 Sept 2025Allowed

M/s. Canara Bank Ltd. Vs M/s. SLS Power Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1153

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 13, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions24 Sept 2025Allowed

Vivek Murlidhar Dabhade Vs Adityaman Enterprises Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1300

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii) r/w Section 33(3) & Section 7, 7, 12A, 14, 30(6), 33, 33(2), 52, Chapter III, 35 to 50, 52 to 54Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 15, 32, 32A
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Tribunals and Commissions24 Sept 2025Allowed

Epic Steel Industry Vs Ambey Castings Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1139

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 9, 9(5), 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(b), 6Indian Contract Act, 1872-Section 61
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Tribunals and Commissions24 Sept 2025

Punjab National Bank Vs M/s Interdril Asia Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1301

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15(1)(c), 16(1), 21(2), 22(1), 22(2), 25(1), 25(2)(b), 25(2)(h), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(3)(b), 38(2), 43, 45, 50, 53, 60(5), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 19(1), 27, 35A, 36(1), 36A, 36B, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39, 39(4), 40A
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Tribunals and Commissions24 Sept 2025Allowed

Ashu Agencies Vs Al-Dua Food Processing Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1302

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(20), 5(21), 7, 8(1), 9, 9(5)(2)(d), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956National Company Law Tribunal Rules, 2016-Rule 52
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Tribunals and Commissions24 Sept 2025Allowed

Ashu Agencies Vs Al-Dua Food Processing Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1304

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 7, 4, 5(20), 5(21), 9(5)(2)(d), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Companies Act, 1956National Company Law Tribunal Rules, 2016-Rule 52
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Tribunals and Commissions23 Sept 2025

Stakeholders Consultation Committee Of Shakti Bhog Foods Limited (Through State Bank Of India) Vs Mr. Keshri Kumar (Liquidator Of Shakti Bhog Foods Limited)

National Company Law Tribunal · (2025) 09 NCLT CK 1247

Insolvency and Bankruptcy Code, 2016-Section 7, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A (11), 31A (11) (b)
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Tribunals and Commissions23 Sept 2025Allowed

M/s. Kordash Handlers & Logistics Pvt. Ltd. Vs M/s. Egita Network & Media Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1175

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30(6), 31, 33, 33(2), 33(5), 34, 52, 56, 60(5)National 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, 39BA
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