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National Company Law Appellate Tribunal judgments

9,557 judgments · page 7 of 478

Tribunals and Commissions29 Jul 2026Dismissed

The South Indian Bank Ltd. Vs Brijesh Singh Bhadauriya

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0045

Insolvency and Bankruptcy Code, 2016-Section 61(1), 9, 60(5), 5(8), 5(8)(e), 5(8)(f), 5(20), 21(5), 5(7), 5(21), 7, 61(3), 5Real Estate (Regulation and Development) Act, 2016-Section 2
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Tribunals and Commissions29 Jul 2026Dismissed

Sturdy Industries Limited Vs Surya Irrigation Private Limited

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0025

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 61(1), 8, 5 (21), 14, 61(2), 61(1) and (2), 61(2) proviso, 60(6), 6, 60 sub-Section 6, 61(6), 7 and 9Limitation Act, 1963-Section 18, Article 137, 12(2), 5Companies Act 2013-Section 421(3), 420(3)
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Tribunals and Commissions27 Jul 2026Allowed

UCO Bank Vs Rupinder Singh

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0052

the Code-Section 95IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7
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Tribunals and Commissions24 Jul 2026Dismissed

Vivid Solutions Pvt Ltd Vs Mukesh Jain

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0081

Transfer of Property Act, 1882-Section 54Indian Registration Act, 1908-Section 17Companies Act, 2013-Section 56, 130, 92
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Tribunals and Commissions23 Jul 2026Dismissed

Sanjeev Bhatjiwale Vs Chhaya Gupta & Anr.

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0029

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(b)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2)
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