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National Company Law Tribunal judgments

20,326 judgments · page 99 of 1,017

Tribunals and Commissions10 Sept 2025

Profectus Capital Private Limited Vs Eagle Electronic (India) Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1267

Insolvency and Bankruptcy Code, 2016-Section 12(2), 14, 21(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), 32A, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36B(4A), 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 Commissions09 Sept 2025Allowed

Idbi Bank Limited Vs Fortune Spirit Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1183

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 10A, first proviso to Section 10A, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 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 13(2), 13(4), 14
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Tribunals and Commissions09 Sept 2025

M/s. Poyntpos Systems Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1187

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38
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Tribunals and Commissions09 Sept 2025

Manjinder Singh Sandhu & Ors. Vs Original Committee Of Creditors Of Class Home Buyers & Ors.

National Company Law Tribunal · (2025) 09 NCLT CK 1268

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 17, 18(1)(b), 19, 20, 21(1), 21(2) first proviso, 24(6), 24(7), 25(2)(e), 27, 28, 42, 60(5)(a)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 8(1), 10, 12(3), 13, 13(2), 13(2)(ca), 14, 39(3B)
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Tribunals and Commissions09 Sept 2025Allowed

Candid Guard Services Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1270

Insolvency and Bankruptcy Code, 2016-Section 7(7)(a), 10, 10A, 11, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)
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Tribunals and Commissions09 Sept 2025Allowed

Ultratech Cement Limited Vs Jaatvedas Construction Company Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1271

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 9, 30(2), 33(2), 33(1)(b), 34, 14, 33(5), 52, 35(1), 33(7), 34(3), 53National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions09 Sept 2025Allowed

Dena Bank Vs Anurag Multipurpose Cold Storage Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1145

Insolvency and Bankruptcy Code, 2016-Section 7, 35, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 14, 15, 33(1), 45, 45(3), 45(3)(b)
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Tribunals and Commissions09 Sept 2025Partly Allowed

M/s. Mohandas Chhataram Vs Gokul Sugar Industries Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1274

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 9, 10, 12A, 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 30A
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Tribunals and Commissions09 Sept 2025Allowed

PAN India Network Limited Vs Fortuity Gaming Solutions Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1148

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Sept 2025

Asis Corporate Advisors Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Section 4(1), 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions09 Sept 2025Allowed

KK Homes Vs Eylex Films Pvt. Ltd

National Company Law Tribunal · (2025) 09 NCLT CK 1280

Insolvency & Bankruptcy Code, 2016-Section 12A, 9, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A (1)(a)
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