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National Company Law Tribunal judgments

20,321 judgments · page 1 of 1,017

Tribunals and Commissions07 Oct 2026Disposed Of

Centerpiece Business Solutions Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 35, 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 59, 59(2), 59(3), 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(4), 59(5), 59(7), 66, 448, 449Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1)(a), 3(1)(a)(iii), 3(1)(b)(ii), 3(1)(b)(iii), 3(1)(c), 3(2), 3(3), 5(2), 9, 9(1), 14, 14(1), 14(2), 29(1), 30, 30(2), 31, 34, 35, 35(1), 37, 37(1), 37(2), 38, 38(2), 38(3), 38(b), 39(2), 41Companies Act, 2013
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Tribunals and Commissions07 Oct 2026Allowed

Punjab National Bank Vs M/s SVOGL Oil Gas And Energy Limited

National Company Law Tribunal · (2026) 10 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 25, 31(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4, 6(1)
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Tribunals and Commissions07 Oct 2026Allowed

Punjab National Bank Vs Siddhi Vinayak Logistic Limited (In Liquidation)

National Company Law Tribunal · (2026) 10 NCLT CK 0395

Insolvency and Bankruptcy Code, 2016-Sections 7, 21(11), 33, 36(4)(b), 52, 53, 53(1), 54, 54(1A), 54(1B), 54(2), 54(2B), 54(3), 66IBBI (Liquidation Process) Regulations, 2016-Regulations 12, 13, 15(1)(b), 21A, 31, 31A, 32, 33, 34, 37(7), 37A, 45, 45(3), 45(3)(b), 45A, Schedule IPrevention of Money Laundering Act, 2002-Sections 5(1), 50
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Tribunals and Commissions07 Oct 2026Allowed

Asier Metal Private Limited Vs Polycab India Limited

National Company Law Tribunal · 2026 INSC 344

Insolvency and Bankruptcy Code, 2016-Sections 5(6), 5(21), 7, 8, 9, 9(3)(b), 9(3)(c), 9(3)(d), 9(5), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 2B, 2D, 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions06 Oct 2026Allowed

Insta Capital Private Limited & Anr. Vs Shubh Food Industries Limited

National Company Law Tribunal · 2026 INSC 460

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(8), 5(8)(a), 7, 7(1), 7(5), 8, 9, 13, 14, 31(1), 33, 60(5), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions06 Oct 2026

Insta Capital Private Limited & Anr. Vs Shubh Food Industries Limited

National Company Law Tribunal · 2026 INSC 460

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(8), 5(8)(a), 7, 7(1), 7(5), 8, 9, 13, 14, 31(1), 33, 60(5), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions06 Oct 2026Allowed

Indu Jain (Sole Proprietor of M/s. IB Jewels) Vs Birla Jewels Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 0401

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2)(a), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Oct 2026Partly Allowed

Gujarat Metal Rolling Mills Vs Bhanu Cosmetics Packaging Pvt Ltd

National Company Law Tribunal · (2026) 10 NCLT CK 0412

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(2), 33(1)(iv), 12, 56, 30(6), 31, 21, 21(1), 19(2), 53, 34, 34(5), 35(1)(l)Insolvency and Bankruptcy Code (Amendment) Act, 2026Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions06 Oct 2026Allowed

Ammu Enterprises Vs KCG Engineers Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 0410

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(a), 33(1)(iv), 12, 30(6), 31, 21(1), 34(1), 34(5), 35(1)(1), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 8, 13, 15
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Tribunals and Commissions06 Oct 2026

GP Harmon Recycling LLC Vs Tirmala Venkateshwara Paper and Board Pvt Ltd

National Company Law Tribunal · (2026) 10 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 3(12), 15, 14, Sub-section (1) of Section 14, 13(2), 17 & 18, 19, 20Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions24 Sept 2026

IDBI Bank Limited Vs Zicom Electronic Security Systems Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6040

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 30(2), 29A, 21(2), 53, 53(1), 30(1), 43, 45, 47, 49, 50, 66, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 14, 32A, 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(3)(b), 13, 38, 31A, 38(3A), 35, 39(3)(c), 38(3), 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 37, 38(1A)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Sept 2026Disposed Of

Dhananjya Sanjay Agarwal Vs Jigar Tarunkumar Bhatt RP of Raninga Paper Mills Pvt. Ltd & Ors

National Company Law Tribunal · (2026) 09 NCLT CK 6039

Insolvency and Bankruptcy Code, 2016-Section 19, 19(2), 24(3)(b), 29A, 29A(a), 29A(c), 29A(d), 29A(e), 29A(h), 29A(j), 30, 30(2), 30(2)(b), 30(2)(e), 31, 32A, 33(1A), 33(1A)(i), 43, 45, 47, 49, 50, 60(5)(c), 66, 95, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A, 36A(8), 36A(9), 38, 38(3A), 39, 39(1)(c)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Sept 2026Allowed

3692c30d42051e33f8fb5f5817c3b9ef

National Company Law Tribunal · (2026) 09 NCLT CK 6038

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 14, 15, 17, 17(2)(e), 18, 19, 21, 25(2)(h), 25(2)(j), 29A, 29A(a), 29A(c), 29A(d), 29A(e), 29A(h), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 31(3), 31(4), 32A, 43, 45, 47, 50, 53, 61, 61(3), 62, 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 32, 35A, 36A(8), 36A(10), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(3), 39(4)Companies Act, 2013-Section 164(2), 164(2)(a), 230
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Tribunals and Commissions24 Sept 2026Allowed

Agrirevolve Trading Private Limited Vs Spright Agro Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6016

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 2013
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Tribunals and Commissions24 Sept 2026Allowed

Parmod Sharma Vs M/S Emsons Organics Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 6010

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 9, 33(1), 33(2), 36, 53, 53(1), 53(1)(b)(ii), 53(1)(c), 53(1)(d), 53(1)(e)(i), 53(1)(e)(ii), 53(1)(f), 53(1)(g), 53(1)(h), 43, 66, 19(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(1), 45(3)(b), 12, 35, 38, 45A, Schedule II
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Tribunals and Commissions24 Sept 2026Dismissed

Shirpur Gold Refinery Limited Vs Magicstone Traders Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 6001

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19(2), 21, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(2), 33(1)(b), 33(1)(iv), 34(1), 34(5), 35(1)(l), 53, 53(1), 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(8), 36A(9), 38(1-A), 39B(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 8, 13, 15
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