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National Company Law Appellate Tribunal judgments, 2026

965 judgments · page 6 of 49

Tribunals and Commissions17 Aug 2026Allowed

M/s. Pearl City Marine Products Private Limited, Mr. Velliyattil Alikutty Abubacker, Mr. Abdul Rahiman Pullat, Mr. Ahmed Uwaiz Velliyattil Abubacker Vs Mr. Hiras K, Mr. Shurooq Shanavas, Mr. Velliyattil Muhammed Haneefa Abuthahir, Mr. Velliyattil Muhammed Haneefa, The Registrar Of Companies, Kerala

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0602

Companies Act, 2013-Section 98, 100, 241 and 242, Sec.98, 100(4), Sec.100(4), Sec. 98, 98 and 100, sub-sections (2) and (3) of Section 100Companies Act, 1956-Sec.186, section 186
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Tribunals and Commissions31 Jul 2026

Mr. Rajesh Mehru Vs Punjab National Bank

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0072

Insolvency and Bankruptcy Code, 2016-Section 61(1) and (4), 7, 14, 33(2), 34(4), 34(4)(b), 34(1), 34Liquidation Regulations-Regulations 32 and 32ALiquidation Process Regulations-Regulation 4, 44, 12, 6, 13, 21A and 34, 39D
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Tribunals and Commissions30 Jul 2026Dismissed

Ideal Aurum Nirman LLP Vs Yes Bank Ltd.

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0088

Insolvency and Bankruptcy Code 2016-Section 7, 9, 10, sub-section (4), sub-section (5), sub-section (2), clause (a), (b), Explanation I, Explanation II, 62Rules-Rule 41
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