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National Company Law Appellate Tribunal judgments, 2026

965 judgments · page 47 of 49

Tribunals and Commissions09 Jan 2026Partly Allowed

Consortium led by Syonira Invecast Pvt. Ltd Vs Employees' Provident Fund Organisation & Anr.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2910

Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Sections 7A, 7Q, 14B, 11(2), 7I, 71Insolvency and Bankruptcy Code, 2016-Sections 60(5), 14, 14(1), 14(1)(a), 18, 36, 36(4)(a)(iii), 36(4)(iii), 31(1), 31(3), 238, 33, 33(5), 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions09 Jan 2026

Bank of Maharashtra Vs Ms. Vandana Garg & Ors.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2975

Insolvency and Bankruptcy Code, 2016-Section 61, 61(2), 30(2), 30(2)(b)(ii), Explanation I to Section 30(2)(b)(ii), 31, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 26(2), 38
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Tribunals and Commissions09 Jan 2026Dismissed

Bank Of Maharashtra Vs Ms. Vandana Garg & Ors.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2972

Insolvency and Bankruptcy Code, 2016-Section 61, 61(2), 30(2), 30(2)(b)(ii), Explanation 1 to Section 30(2)(b)(ii), 31, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 26(2), 38
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Tribunals and Commissions09 Jan 2026

Intec Capital Limited Vs Rakesh Phull

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2882

Insolvency and Bankruptcy Code, 2016-Section 61, 14, 60(5), 94, 99Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 8, 12, 12(2)Limitation Act, 1963-Section 18
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Tribunals and Commissions09 Jan 2026Partly Allowed

Consortium led by Syonira Invecast Pvt. Ltd Vs Employees' Provident Fund Organisation & Anr.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2881

EPF & MP Act, 1952-Section 7A, 7Q, 14B, 11(2), 7I, 71Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 14, 14(1), 14(1)(a), 18, 31(1), 31(3), 33(5), 36, 36(4)(a)(iii), 36(4)(iii), 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions09 Jan 2026

Employees Provident Fund Organisation Vs Subhlaxmi Investment Advisory Pvt. Ltd & Anr.

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2877

Insolvency and Bankruptcy Code, 2016-Section 61, 14, 14(1), 18(1), 30(2), 30(4), 31(1), 31(3), 33(5), 36(4)(a)(iii), 53(1)Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 14B, 74IB Board of India (Insolvency Resolution Process for Corporate Person) Regulations-Rule 12(2), 13
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Tribunals and Commissions09 Jan 2026Disposed Of

Kanniah Anandh, Sakthi Ferro Alloys (India) Private Limited, Sakthi Steel Industries Private Limited Vs Union Of India, Through Serious Fraud Investigation Office (SFIO), Ministry Of Corporate Affairs, Represented By Shri. N.M. Mahesh Kumar, Senior Asst Director, Serious Fraud Investigation Office

National Company Law Appellate Tribunal · (2026) 01 NCLAT CK 2019

Companies Act-Section 221, Chapter 14, Sub-section (1) of Section 221, sub-section (1) of section 244, 421, 221(1)
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