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National Company Law Tribunal judgments

20,326 judgments · page 96 of 1,017

Tribunals and Commissions17 Sept 2025

M/s Bindals Merchandise Vs Divyam Developers Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1204

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 9, 33Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions17 Sept 2025

Jubin Kishore Thakkar Vs Ashutosh Agarwala & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1205

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(a), 25(2)(e)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h); Paragraphs 1, 3 and 3A of the Code of Conduct
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Tribunals and Commissions16 Sept 2025Allowed

J.C. Flowers Asset Reconstruction Pvt. Ltd. Vs Ramakrishna Housing Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1184

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3
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Tribunals and Commissions16 Sept 2025Allowed

IDBI Bank Ltd Vs M/S Jain Infraprojects Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1146

Companies Act, 1956Limitation Act, 1963-Section 18, Article 137Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21
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Tribunals and Commissions16 Sept 2025Disposed Of

Beacon Trusteeship Ltd Vs Imperial Consultants And Securities Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1211

Insolvency and Bankruptcy Code, 2016-Section 7, 29, 29A, 30(2), 30(2)(a), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 43, 45, 53, 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36(4), 36A(1), 38, 38(1), 38(1)(a), 38(1A), 38(3), 38(4), 38(4)(b), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions15 Sept 2025Allowed

Canara Bank Vs Shri Rajeev Kumar Sharma & Anr.

National Company Law Tribunal · (2025) 09 NCLT CK 1185

Insolvency and Bankruptcy Code, 2016-Section 9, 29A, 33, 33(1)(ii) & (iii), 33(1)(iii), 33(2), 33(3), 33(5), 33(7), 34(2), 35(1)(b) & (d), 35 to 41, 52, 240A, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 13, 31A, 32A, 32(e) and (f)CIRP Regulations-Regulation 39(4)
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Tribunals and Commissions15 Sept 2025

One 97 Communication Ltd. Vs M/s. Goetc Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1160

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 14(3), 31(1), 33IBC (AAA) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions15 Sept 2025Allowed

Madhu Desikan Vs M P Mohansundar & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1213

Insolvency and Bankruptcy Code, 2016-Section 65, 79(15), 94, 94(1), 94(3), 94(4), 94(5), 94(6), 95, 99, 99(1), 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions15 Sept 2025

M/s J.C Enterprises Private Limited Vs M/s M K S Oil Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1214

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 15, 17, 18, 25(2)(h), 30(6), 31, 32(1), 33, 33(1)(a), 33(2), 33(5), 33(7), 34(4)(b), 35(1), 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13IBBI (Insolvency Resolution Process for Corporate Person Regulations), 2016-Regulation 40C
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Tribunals and Commissions15 Sept 2025Dismissed

Nishant Agrawal RP of M/s Star Lamipacks Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1215

Insolvency and Bankruptcy Code, 2016-Section 12A, 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
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Tribunals and Commissions15 Sept 2025Allowed

Gagandeep Dudh Sankalan Kendra Vs Kute Sons Dairys Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1216

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8(2)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Limitation Act, 1963-Section 18
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