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National Company Law Appellate Tribunal judgments

9,583 judgments · page 1 of 480

Tribunals and Commissions27 Oct 2026Dismissed

M/S Vasu Buildcon Vs Kashi Viswanathan Sivaraman & Ors.

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 3479

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 31, 30(4), 61, 12A, 30(2), 24(3)(b), 3(31)CIRP Regulations-Regulation 28, 36A, 28(2), 18(2), 36A(4A)Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions27 Oct 2026Allowed

Poonam Anoop Wadhera Vs Canara Bank

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 3475

Insolvency and Bankruptcy Code, 2016-Section 61(1), 95(1), 95, 100, 18Limitation Act, 1963-Article 137, Section 18Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions15 Oct 2026Dismissed

Anuj Rana Vs Virendra Praksh Gupta & Anr.

National Company Law Appellate Tribunal · 2026 INSC 356

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, 10, 14, 17, 17(1)(a), 17(1)(b), 19, 19(2), 23(2), 61, 61(2)NCLAT Rules, 2016-Rules 16, 22, 26
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