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National Company Law Tribunal judgments

20,326 judgments · page 95 of 1,017

Tribunals and Commissions18 Sept 2025Allowed

State Bank Of India Vs Bhadreshwar Vidyut Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1188

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 53, 60(5), 61, 61(3), 188, 196, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 32, 38, 38(1), 38(1A), 38(1B), 38(3), 38(4)(c), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions18 Sept 2025

Premraj Ramratan Laddha Vs Kirtikumar Bhupatlal Sejpal & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1190

Insolvency and Bankruptcy Code, 2016-Sections 7, 25(2)(j), 43, 43(4), 44, 45, 46, 48, 49, 50, 53, 66, 66(2), 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35ACompanies Act, 1956
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Tribunals and Commissions18 Sept 2025Allowed

M/s Rai Homes Universal Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1192

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 26, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 43, 53, 66Companies Act, 1956IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39B, 39C, 39D
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Tribunals and Commissions18 Sept 2025Allowed

Goddess Textiles Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1193

Insolvency and Bankruptcy Code, 2016-Section 14, 33, 33(1), 33(2), 33(5), 33(7), 34, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 17, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions18 Sept 2025Allowed

Vasoo Builders Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1152

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 7, 7(4), 9, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Limitation Act, 1963
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Tribunals and Commissions18 Sept 2025Dismissed

Tahsildar, Kanayannur Taluk Vs Vibin Vincent, Liquidator

National Company Law Tribunal · (2025) 09 NCLT CK 1154

Insolvency and Bankruptcy Code, 2016-Section 42, 43, 44, 53, 66Kerala Building Tax Act, 1975-Section 2(c), Explanation 2 to Section 2(c), 5, 7(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2017-Regulation 12, 31(1), 31(3), 31A, 37A
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Tribunals and Commissions18 Sept 2025Allowed

Aditya Birla Finance Limited Vs Priya Food Products Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1156

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 13(2), 4, 10A, 7(5), 7(1), 7(2), 7(7), 7(3)(b), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions17 Sept 2025Allowed

Shubh Cotton Vs Rajeshwari Cotspin Limited & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1194

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act, 1981-Section 138Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6
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Tribunals and Commissions17 Sept 2025Dismissed

Mr. Arun Kumar Singh Vs M/s. Genius Exports Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1196

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 9, 31(1), 30(4), 30(2), 31(2), 30, 33(1), 12, 56, 33, Chapter III, 14, 33(5), 34(1), 52, 12AInsolvency and Bankruptcy Board of India (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 39Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions17 Sept 2025Dismissed

Kotharishah Texturisers Pvt. Ltd. Vs Kimaya Industries Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1198

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 30(2), 30(6), 31, 33(5), 35(1), 43, 52, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 35(A), 37, 38, 39Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016
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Tribunals and Commissions17 Sept 2025Allowed

Shriram Finance Limited Vs Bafna Motors Ratnagiri Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1199

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(3)(b), 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Sept 2025

HDFC Bank Limited Vs Mr. Kailash Shah

National Company Law Tribunal · (2025) 09 NCLT CK 1202

Insolvency and Bankruptcy Code, 2016-Section 60(5)(a), 60(5), 7, 3(4), 3(30), 3(31), 5(7), 18, 13 and 15, 21, 40NCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 21
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