CourtKutchehry.com

COURT ARCHIVE

National Company Law Appellate Tribunal judgments

9,557 judgments · page 10 of 478

Tribunals and Commissions06 Jul 2026Dismissed

Taguda Pte. Limited Vs State Bank of India

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0067

Insolvency & Bankruptcy Code, 2016-Section 7, 33, 31, 31(4), 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI Regulation, 2016-Rule 39(4)
Read judgment
Tribunals and Commissions06 Jul 2026Dismissed

Nakul Gupta Vs 1. State Bank Of India

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0043

IBC, 2016-Section 99, 95, 3(12), 3 (11)Indian Contract Act, 1872-Section 133, 129, 130, 62, 63
Read judgment
Tribunals and Commissions03 Jul 2026Allowed

Tech Lads India Private Limited Vs Satnam Global Infraprojects Limited

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0068

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(20), 8, 8(1), sub-section (11) of section 5, sub-section (6) of section 5, sub-section (8) of section 5Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Section 8, Rule 5(1), Form 32016 CIRP Regulations-Regulations 7(2)(b)(i) and (ii)
Read judgment
Tribunals and Commissions03 Jul 2026Allowed

Phoenix Arc Private Ltd. Vs Cherupushpam Films Private Limited

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0018

I & B Code, 2016-Section 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 5Kerala Stamp Act, 1959-Section 25, Article 16 of the Schedule, 34, 33
Read judgment