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National Company Law Appellate Tribunal judgments, 2026

965 judgments · page 46 of 49

Tribunals and Commissions16 Jan 2026

Murlidhar Pandey Vs Aditya Kumar Tibrewal & Ors.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2864

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18(1)(f), 30, 31, 31(1), 31(4), 43, 45, 49 and 66, 61NCLAT Rules, 2016-Rule 11SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions16 Jan 2026

Arvind Gaudana Vs Axis Bank Ltd.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2968

the Code-Section 60(5)Liquidation Regulation-Regulation 21A(2), 2IA(2)(b), 21(A)(2)
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Tribunals and Commissions16 Jan 2026

Siemens Financial Services Private Limited Vs Ravi Kumar Jain & Anr.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2999

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 60(1), 60(2), 94, 95, 95(1), 96, 99, 99(2), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions16 Jan 2026

Murlidhar Pandey Vs Aditya Kumar Tibrewal & Ors.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2997

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 30, 31, 31(1), 31(4), 14, 43, 45, 49, 66, 18(1)(f)NCLAT Rules, 2016-Rule 11SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions14 Jan 2026

Shubhyuvi Infrastructure LLP Vs Ravi Sethia & Anr.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2980

Insolvency and Bankruptcy Code, 2016-Section 7, 30, 30(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B, 39(1A), 39(1B), 39(1B)(b)
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Tribunals and Commissions14 Jan 2026

Subhash Chandra Mishra Vs Sunil Kumar, Bankrupt Trustee & Anr.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2990

Insolvency and Bankruptcy Code, 2016-Section 94(1), 79(14), 79(14)(b), 126, 128, 128(1)(b), 136, 154, 155, 155(1), 155(2), 155(2)(b), 159, 159(1), 3(27)Presidency-Towns Insolvency Act, 1909-Section 75, 75(2)Provincial Insolvency Act, 1920-Section 66, 66(2)
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Tribunals and Commissions13 Jan 2026Disposed Of

The Regional Provident Fund Commissioner-II, Employees` Provident Fund Organisation Regional Office, Represented By Mr.Subramani.P, Regional Provident Fund Commissioner-II(Legal) Bhavishya Nidhi Bhavan, No.1, Lady Doak College Road, Madurai-625002 Vs M/S.Harshavardhan Cotton And Synthetic Mills Private Limited Represented By Its Liquidator Mahalingam Suresh Kumar, No.27/9, Nivedh Vikas, Pankaja Mills Road, Puliyankulam, Coimbatore-641045, City Union Bank, 94,95(1) Court Street, Tiruppur-641601

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2023

I & B Code, 2016-Section 54, 53(1), 40(1), 53, 53(1)(e), 36(4)(a)(iii), 238, 36(4), Sub-clause (iii) to Clause (a) of SubSection (4) to Section 36, 36(4)(a), 36(4)(ii), 30(2)(e)Employees' Provident Funds & Miscellaneous Provisions Act, 1952-Section 11(2), 7A, 7Q, 14B, 11, sub-Section (1) of Section 11, 14B and 15(2)IBBI liquidation process regulations 2016-Regulation 42, 43
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