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National Company Law Tribunal judgments

20,326 judgments · page 97 of 1,017

Tribunals and Commissions15 Sept 2025

M/s. Ghalla & Bhansali Securities Pvt. Ltd. Vs M/s. Log 9 Mobility Scientific Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1173

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)(c), 238, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions15 Sept 2025Allowed

Sil Fibres Private Limited Vs Sif Garments Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1218

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Companies Act, 2013
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Tribunals and Commissions15 Sept 2025Allowed

Invent Assets Securitisation And Reconstruction Private Limited Vs V Force Trading Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1220

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 7(7), 4, 14, 14(1), 14(2), 14(2A), 15, 13(1)(b), 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(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 2025Allowed

Mr. Madhu Desikan Vs P S Sathish Kumar & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Sections 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, 6(1)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions15 Sept 2025Allowed

Jammu and Kashmir Bank Vs Ferrous Investments Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1222

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 3, 3(12), 4(1), 5(7), 5(8), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions15 Sept 2025Allowed

Indo Shell Mould Limited Vs ISPT India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1223

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(21), 7, 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33C.P.C.-Order XXIII Rule 1, XXIII Rule 3
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Tribunals and Commissions15 Sept 2025Allowed

ICICI Bank Limited Vs Darode Jog Realities Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1224

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 29A, 29A(c) and (h), 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), 32, 43, 61(3), 240ACIRP Regulations-Regulation 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
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Tribunals and Commissions15 Sept 2025

Smt. Meena Juneja Vs M/s. Schon Ultra Wares Pvt. Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1225

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 29A(j), 29A(c), 5(24), 5(24)(h), 5(24A)(f), 7, 30(2), 31National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 38, 38(1B), 36A(11)
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Tribunals and Commissions15 Sept 2025Allowed

Mr. Madhu Desikan Vs K M Panneerselvam & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1226

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(3), 94(4), 94(5), 94(6), 94, 95, 99, 99(1), 65, 79(15), 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), 6SARFAESI 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 1227

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 33, 15, 17, 18, 25(2)(h), 9, 12, 56, 30(6), 31, 14, 33(5), 33(7), 32(1), 35(1), 34(4)(b)Insolvency 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 Commissions12 Sept 2025

Ms. R. Bhuvaneshwari Vs Union Bank Of India & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1169

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 12AInsolvency Resolution Process for Corporate Persons Regulations, 2016-Regulation 30-A, 30A, 33, 34, 34-BNCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Sept 2025Allowed

Punjab National Bank International Limited Vs M/s MBL (MP) Toll Road Company Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1230

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(4), 53, 60(5), 61(3), Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 31A, 35(2), 36A(1), 36B, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4), 38(4)(a), 39, 39(1)(a), 39(1)(c), 39(2), 39(3), 39(4)Micro, Small, and Medium Enterprises Development Act, 2006
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Tribunals and Commissions12 Sept 2025Allowed

Glorify Advisors Private Limited Vs Microgreen Electronics Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1231

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 8, 8(1), 8(2), 13(2), 15, 17 & 18, 14, Sub-section (1) of Section 14, 19, 20Real Estate (Regulation and Development) Act, 2016-Section 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Sept 2025

RK Traders Vs Bhattad Marketing & Distribution Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1233

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(1), 30(6), 31, 33, 33(2), 33(5), 33(7), 35, 35 to 50 and 52 to 54, 56, 66, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(1-A), 13, 15CIRP Regulations-Regulation 16
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