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National Company Law Tribunal judgments

20,326 judgments · page 98 of 1,017

Tribunals and Commissions12 Sept 2025

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

National Company Law Tribunal · (2025) 09 NCLT CK 1234

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 5(13)Insolvency 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 2025Disposed Of

Nippon Life India AIF Management & Ors. Vs Green Valley's Shelters Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1237

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 22(3)(b), 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 45, 47, 49, 50, 53, 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37(1)(i), 38, 39, 39(4), Clause 35Companies Act, 2013
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Tribunals and Commissions12 Sept 2025Allowed

S. Sivakumar Vs Lokaa Housing Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1253

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 65, 215, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Sept 2025

Tata Capital Limited Vs Uttam Cylinders Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1254

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 14, 15, 17, 18, 20 and 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions11 Sept 2025

Kotak Mahindra Prime Limited Vs Blaze Promoters Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1255

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33(2), 33(5), 33(7), 34(7), 35, 36, 38, 39 and 41, 35(1), 60(5)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13Income Tax Act, 1961-Section 178
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Tribunals and Commissions11 Sept 2025Allowed

The Canara Bank Limited Vs Swaminarayan Diamonds Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1260

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 9, 5(8), 3(12), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(zd), 13(2), 13(4), 17
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Tribunals and Commissions11 Sept 2025Allowed

Rakesh Kumar Goyal Vs Shri Paramsukh Edible Foods Pvt Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1261

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 8, 9, 9(3)(b), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions11 Sept 2025Allowed

Bank Of Baroda Vs C-Net Infotech Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1262

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 10A, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17, 18, 19(1), 19(2), 19(3), 20, 21, 61(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(l)Companies Act, 1956
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Tribunals and Commissions10 Sept 2025Allowed

Kushal Polysacks Pvt. Ltd. Vs Samarth Fablons Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1159

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(22), 8, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 9(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(1)Indian Contract Act, 1872-Chapter VIII, Section 124, 126, 127, 230
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Tribunals and Commissions10 Sept 2025

Bank of Maharashtra Vs M/s. SPD Cold Storage LLP

National Company Law Tribunal · (2025) 09 NCLT CK 1263

National Company Law Tribunal Rules, 2016-Rule 154, 11Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5), 7(7), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Sept 2025

L & T Finance Limited Vs Divyesh Desai

National Company Law Tribunal · (2025) 09 NCLT CK 1265

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 5(7), 5(8), 7(1), 13(1)(b), 14, 14(1), 14(1)(c), 15, 15(1), 15(1)(c), 18(1)(b), 21(1), 25(2)(e), 40, 43, 44, 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37(1)(b), 37, 14, 13
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Tribunals and Commissions10 Sept 2025Allowed

Kushal Polysacks Pvt. Ltd. Vs Samarth Fablons Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1147

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(22), 8, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 9(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Indian Contract Act, 1872-Section 124, 126, 127, 230
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Tribunals and Commissions10 Sept 2025Allowed

Mitsu Chem Plast Limited Vs Cypet Technologies India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1266

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2), 9, 9(3)(b), 9(5), 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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