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National Company Law Appellate Tribunal judgments

9,557 judgments · page 11 of 478

Tribunals and Commissions30 Jun 2026Dismissed

Mr. Raakesh B Kulwal Vs 1. Param Dairy Limited, 2. Mr. Mahesh Chandra Sharma

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0797

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 7, 8(1), 8(2)(a), 8(2)(b), 9(1), 9(2), 9(3), 9(5), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 4Commercial Courts Act-Section 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 6(2)
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Tribunals and Commissions30 Jun 2026Allowed

Rahul Bhakat Vs M/s. Sree UGCL Projects Limited

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0796

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 4, 9(5)(i)(d), 9(5), 8(2), 9(1), 9(5)(ii), 9(5)(ii)(d)CGST Act-Section 16(2), 34CGST Rules-Rule 37, 59
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Tribunals and Commissions30 Jun 2026Allowed

Mr. Vinod Anand Vs Mr. Narender Kumar Bhasin

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0795

Companies Act, 2013-Sections 241, 242, 242(4), 424, 242(2)(b), 242(2)(i), 421, 241(3), 424(2), 424(2)(h), 2(66), 469NCLT Rules, 2016-Rule 11, 2(19), 41, 55Code of Civil Procedure, 1908-Order VIII
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Tribunals and Commissions30 Jun 2026Disposed Of

Assets Care & Reconstruction Enterprise Limited Vs Mr. Viswanadha Sarma

National Company Law Appellate Tribunal · 2025 INSC 1110

Insolvency and Bankruptcy Code, 2016-Section 30(2)(b), 53, 30(2), 53(1), 61, 7, 30(6), 31, 53(1)(b), Explanation to Section 53, 3(31), 53(1)(e), 53(1)(e)(ii), 52, 30(4), 53(1)(b)(ii), Explanation to Section 53(1)(b)(ii), 52(b)(ii), Explanation to Section 52(b)(ii), 32, Explanation 1 to Section 30(2)(b), 30(3)CIRP Regulations-Regulation 38(2)(a), 2(k), 39Real Estate (Regulation and Development) Act, 2016-Section 11(4)(h), 4(2)(l)(D)
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Tribunals and Commissions30 Jun 2026Allowed

Vinod Anand Vs Golden Rolls Private Limited

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0793

Insolvency and Bankruptcy Code, 2016-Section 7NCLT Rules, 2016-Rule 11, 55, 40, 39, 2 (19), Sub-Rule (4) of Rule 40Companies Act, 2013-Section 424, 469, Sub-Section (2) of Section 469, 408, 410, 241, 242
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Tribunals and Commissions30 Jun 2026Dismissed

Gaurav Bhalla Vs Beacon Trusteeship Limited

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0790

Insolvency and Bankruptcy Code, 2016-Section 61, 99, 95(1), 95(2), 95, 99(2), 100, 7IBBI (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Specific Relief Act, 1963-Section 26
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Tribunals and Commissions30 Jun 2026Allowed

Micro Capitals Private Limited Vs Commissioner Of Income Tax

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0789

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 30(2), 30(4), 31, 30(5), 29A, 53, 79(15), 79(19), 32A, 30(2)(b), 33, 65, 61(3), 21, 53(1), sub-section (2) of section 21, sub-section (1) of Section 53CIRP Regulations-Regulation 38, 38(1)(b), 38(1B), 39(4), 38(3), 38(3)(b), 39(3)(b)Gujarat VAT Act, 2003-Section 48
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Tribunals and Commissions30 Jun 2026Dismissed

Vijay Pandey Vs Small Industries Development Bank Of India

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0785

Insolvency and Bankruptcy Code, 2016-Section 95(1), 99, 100, 61(1), 95(3), 97, 95, 95(4), Part IIIRecovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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