COURT ARCHIVE

National Company Law Appellate Tribunal judgments

9,557 judgments · page 4 of 478

Tribunals and Commissions17 Sept 2026Allowed

M/s Identity Science Company Ltd. Vs M/s Sonal Plasrub Industries Private Limited

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2739

Insolvency and Bankruptcy Code, 2016-Part II, Section 8, 8(2), 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration Act

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Tribunals and Commissions17 Sept 2026Dismissed

Mr. Dinesh Keshawrao Atkare & Anr. Vs Ms. Palak Swapnil Desai

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2740

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 66(3), 10A, 25(2)(j), 61, Chapter III, Chapter VISARFAESI Act-Section 13(4)IBBI (CIRP) Regulations 2016-Regulation 35

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Tribunals and Commissions15 Sept 2026Dismissed

Sunil Kumar Dahiya Vs Lavkash Verma & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2962

Insolvency and Bankruptcy Code, 2016-Section 61, 60(2)Limitation Act, 1963-Section 12

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Tribunals and Commissions15 Sept 2026

Sanjeev Mahajan Vs Nimitaya Hotel & Resorts Ltd. & Ors

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2960

Companies Act, 2013-Section 421, 2(90), 408, 419, 419(3)IBC-Section 61NCLT Rules 2016-Rule 16(d)

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Tribunals and Commissions10 Sept 2026

Narasimha Varaprasad Anala Vs Registrar Of Companies, Telangana, Hyderabad

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2687

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Tribunals and Commissions10 Sept 2026

Yashwant Lalchand Sangla & Ors. Vs Manish Baldeva & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2037

Insolvency and Bankruptcy Code, 2016-Section 61, 60(5), 35, 36, 66, 68 to 72, 7, 35(1), 35(1)(i), 95, 94(1), 96SARFAESI Act-Section 14, 13(4)

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Tribunals and Commissions10 Sept 2026Allowed

State Bank Of India Vs Garden Court Distillieries Pvt Ltd & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2022

Insolvency and Bankruptcy Code, 2016-Section 5(17), 30, 33, 33(2), 59, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32(e), 32(f)

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Tribunals and Commissions09 Sept 2026Dismissed

Mr. Ramachandran Radhakrishnan Vs Mr. Naveen Kumar Jain & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4884

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Tribunals and Commissions09 Sept 2026Allowed

Kamlesh Rani Singla Vs Praveen Kumar Garg & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2032

Companies Act, 2013-Section 421, 421(3), 419Insolvency and Bankruptcy Code, 2016-Section 9, 14, 60(1), 60(2), 60(5), 61(1), 61(2), 95, 96National Company Law Tribunal Rules, 2016-Rule 2(7), 11, 16(d)

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Tribunals and Commissions09 Sept 2026

Arun Kumar Singh Vs Genius Exports Private Limited & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2031

the Code-Section 12A, 31, 31(1), 33(1), 33(1A), 33(2), 169IBC (Amendment) Act (Central Act 6 of 2026)the Contract Act

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Tribunals and Commissions09 Sept 2026

Lakhminder Dayal Singh Vs Suraksha Asset Reconstruction Limited & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2025

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 12(1), 12(2), 12(3), 19(2), 25, 25(1), 25(2)(h), 28, 29, 30, 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 34, 34(1), 34(4), 34(5), 34(6), 60(5), 61, 65CIRP Regulations-Regulation 35, 36A, 36A(1)IBBI (CIRP) (Fourth Amendment) Regulations, 2025

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Tribunals and Commissions09 Sept 2026