COURT ARCHIVE

National Company Law Appellate Tribunal judgments, 2026

965 judgments · page 2 of 49

Tribunals and Commissions25 Sept 2026Dismissed

Assistant Commissioner (EPM) Vs Ms. Shruti Gupta & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 6245

Companies Act 1956Insolvency and Bankruptcy Code, 2016-Section 3(31), 10, 14, 14(1), 14(3)(b), 18, 36, 36(4), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 21(a), 21A
Tribunals and Commissions25 Sept 2026

Assistant Commissioner (EPM) Vs Ms. Shruti Gupta & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4423

Companies Act 1956Insolvency and Bankruptcy Code, 2016-Section 3(31), 10, 14, 14(1), 14(3)(b), 18, 36, 36(4), 53IBBI (Liquidation Process) Regulation, 2016-Regulation 21(a), 21A
Tribunals and Commissions25 Sept 2026

Mr. Nikhil Rai & Anr. Vs M/s Vcare Technologies Private Limited & Ors.

National Company Law Appellate Tribunal · 2010 INSC 582

Companies Act, 2013-Sections 241, 242, 62, 62(1)(a), 62(1)(c), 2(20), 2(42), 42, 53, 73, 73(2), 2(31), 180, 188, 188(1), 421, 424(1)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 215, 215(4), 379, 380
Tribunals and Commissions23 Sept 2026

Mr. S. Viswanathan Vs Canara Bank

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4435

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 22, 27, 27(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 24, 25, 25(3)