Tribunals and Commissions23 Sept 2026
Smt. Kampalapura Narasimaiah Jayalakshmi & Ors. Vs M/s. Vistara Media Private Limited & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4427
I & B Code, 2016-Section 7
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National Company Law Appellate Tribunal judgments
9,557 judgments · page 3 of 478
Tribunals and Commissions22 Sept 2026
Sanjeev Mahajan Vs Nimitaya Hotel & Resorts Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3637
IBC-Section 7, 27, 12A
Tribunals and Commissions22 Sept 2026
M/s Duke Fashions (India) Ltd. Vs Sh. Pramod Kumar Misra & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3652
Companies ActIBC-Section 5(24), 18, 18(1)(f), 18(1)(f)(vi), 25, 28(1)(k), 35, 35(1), 35(1)(b), 35(1)(d), 35(1)(e), 35(1)(k), 35(1)(l), 36, 36(1), 36(3), 36(3)(a), 60(5), 60(5)(c), 238East Punjab Urban Rent Restriction Act, 1949
Tribunals and Commissions22 Sept 2026
Affle 3i Limited Vs Axis Trustee Services Limited & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3665
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 7, 7(5)(a), 12A, 61, 61(1), 61(2), 65
Tribunals and Commissions21 Sept 2026Dismissed
Bhumika Nilay R. Shah Vs Prawincharan Prafulcharan Dwary & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3195
Insolvency and Bankruptcy Code-Section 95, 101, 111, 114Contract Act-Section 128NCLT Rules, 2016-Rule 11
Tribunals and Commissions21 Sept 2026
Arvind Garg Vs JFC Finance (India) Limited
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3584
Tribunals and Commissions18 Sept 2026
Vivekanand Rai & Anr. Vs Chemie-Tech Projects Ltd.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3585
Indian Companies Act, 1956IBC, 2016-Section 9, 60(5)NCLT Rules, 2016-Rule 48(2)
Tribunals and Commissions18 Sept 2026Disposed Of
Vijaybhai Dhanjibhai Detroja Vs Vidres India Ceramics Private Limited & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3586
Insolvency and Bankruptcy Code, 2016-Section 61, 9, 7, 10, 12A, sub-section (2) of Section 12A, sub-section (1) of Section 21Insolvency and Bankruptcy Code (Amendment) Act, 2026Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions18 Sept 2026
Mandava Prabhakar Rao Vs Mr. Navneet Kumar Gupta & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2715
Insolvency and Bankruptcy Code, 2016-Section 10, 23(1), 24(3)(b), 24(4), 30, 31, 31(1), 31(4), 33, 34, 60(5), 61, 208(2)(a)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(l), 18, 20(6), 21(2), 21(3), 21(3)(iii), 24, 24(2), 24(4), 24(7), 35(2), 36A, 39(1B), 39(3)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), First Schedule
Tribunals and Commissions18 Sept 2026
Anjaniputra Ispat Ltd. Vs IAG Company Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3587
Insolvency & Bankruptcy Code-Section 9, 61, 61(2) and the proviso thereto, 238ACompanies Act, 2013-Section 421, 421(3), 421(3) proviso, 433(E), 434, 434(1)(c) and the second proviso theretoCompanies Act, 1956-Section 433(E), 433(F)
Tribunals and Commissions18 Sept 2026
Ganton Projects Private Limited & Anr. Vs Registrar Of Companies, NCT Of Delhi & Haryana & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3588
Companies Act, 2013-Section 252, 252(3)NCLT Amendment Rules, 2017-Rule 87A, Sub-clause (c) of Sub-Rule 4 of Rule 1 of Rule 87ACPC-Section 35
Tribunals and Commissions18 Sept 2026
Rajendra Devidas Puranik Vs ---
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3589
Companies Act, 2013-Section 421Companies (Winding Up) Rules, 2020NCLAT Rules-Rule 26
Tribunals and Commissions18 Sept 2026
Inlays India Private Limited Vs Smart Chip Private Limited & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3590
Companies Act, 2013-Section 421, 271, 273NCLAT Rules, 2016-Rule 22Companies Act, 1956
Tribunals and Commissions18 Sept 2026
Mr. Nayan Shah & Anr. Vs Cheers Interactive (India) Private Limited & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2961
Companies Act, 2013-Section 241, 242, 166, 167, 167(1)(b), 184, 242(2), 242(2)(b)Indian Arbitration Act, 1940Constitution of India-Article 14
Tribunals and Commissions17 Sept 2026
K M Panneerselvam Vs Mr. Mahalingam Suresh Kumar & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2706
Tribunals and Commissions17 Sept 2026
Suraksha Realty Ltd. Vs Amit Gupta Resolution Professional of Mahavir Roads and Infrastructure Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · 2025 INSC 173
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 29A(d), 30, 30(2), 30(2)(b), 30(6), 31, 32, 39, 53, 61IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35(1)(b), 35A(3A), 38, 39, 39(1)(c), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2025
Tribunals and Commissions17 Sept 2026
Shri Sant Eknath Co-operative Sugar Factory Ltd. Vs Sachin Ghayal Sugar Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2735
IBC-Section 7, 60(5), 65Indian Arbitration and Conciliation Act-Section 9Companies Act, 1956
Tribunals and Commissions17 Sept 2026
JUD Cements Limited Vs Catalyst Trusteeship Limited
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2736
IBC-Section 7
Tribunals and Commissions17 Sept 2026
JSB Cement LLP Vs Catalyst Trusteeship Limited
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2737
IBC, 2016-Section 7
Tribunals and Commissions17 Sept 2026
Ravindra Gopalkrishan Agarwal Vs Jankalyan Sahakari Bank Ltd.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2738
Insolvency and Bankruptcy Code, 2016-Section 7, 61(1), 95, 100SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)