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National Company Law Tribunal judgments, 2026

1,404 judgments · page 1 of 71

Tribunals and Commissions23 Oct 2026Allowed

Assets Care & Reconstruction Enterprise Limited Vs S&T Interiors and Contracting Services Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 4233

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(b), 10A, 4(1), 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(2), 4(3), 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Oct 2026Disposed Of

M/s Teil Projects Limited Vs Registrar Of Companies, Delhi & Haryana

National Company Law Tribunal · (2026) 10 NCLT CK 3503

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(3)(c), Proviso to Section 59(3)(c), 59(4), 59(5), 38(1), 38(5), 40(2), 42, 52, 53(1)Companies Act, 1956-Section 484, 484(1)(b), 485, 485(1), 488, 490Income Tax Act, 1961-Section 178, 178(2), 139, 143(1)
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Tribunals and Commissions22 Oct 2026Partly Allowed

State Bank Of India Vs Paresh Kantilal Patel & Anr.

National Company Law Tribunal · (2026) 10 NCLT CK 3523

Insolvency and Bankruptcy Code, 2016-Sections 10, 10A, 12, 32A, 43, 43(2), 43(3), 43(4), 44, 44(1)(a), 45, 49, 49(1)(b), 50, 53, 66, 66(1), 66(2), 66(3), 67IBBI (Liquidation Process) Regulations, 2016-Regulation 12NCLT Rules, 2016-Rule 151
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Tribunals and Commissions22 Oct 2026Dismissed

State Bank Of India Vs Mr. Suranjan Kumar Santosh Chatterjee

National Company Law Tribunal · (2026) 10 NCLT CK 3522

Insolvency and Bankruptcy Code, 2016-Sections 95(1), 95, 99 and 100Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions22 Oct 2026Allowed

Oriental Bank of Commerce Vs M/s Vallabh Steel West Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 3477

Insolvency and Bankruptcy Code, 2016-Section 54, 7, 33, 43, 52, 53, 44, 53(1)(b), 54(2), 54(1), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)(b), 45(3), 12(1), 31A, 13, 34, 44, 15(1)(a), 41, 32(a), 33, Schedule INCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Oct 2026Allowed

Janaseva Sahakari Bank Limited Vs Shitole Tissue Culture Private Limzited

National Company Law Tribunal · (2026) 10 NCLT CK 3476

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 21, 21(1), 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b), 33(1)(iv), 33(2), 34, 34(5), 35(1)(k), 35(1)(l), 56, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions22 Oct 2026Allowed

Mr Sanjay Mahajan Vs Mr Arjun Sumatiprasad Bafna

National Company Law Tribunal · (2026) 10 NCLT CK 3474

Insolvency and Bankruptcy Code, 2016-Section 114, 95, 101, 102, 79(14), 107, 111, 117, 118, 119National Company Law Tribunal, Rules, 2016-Rule 11Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
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Tribunals and Commissions22 Oct 2026Dismissed

State Bank Of India Vs Mr. Ulhas V Pradhan

National Company Law Tribunal · (2026) 10 NCLT CK 3473

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 99, 100Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions21 Oct 2026Allowed

Tata Capital Limited (Erstwhile Tata Capital Financial Services Limited) Vs Mr. Vijay Gokhale

National Company Law Tribunal · (2026) 10 NCLT CK 3521

Insolvency and Bankruptcy Code, 2016-Section 95(1), 99, 100, 101, 102(2), 102, 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(e), 7(1), 7(2)Companies Act, 1956-Sections 433, 434
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Tribunals and Commissions21 Oct 2026Allowed

Tata Capital Limited (Erstwhile Tata Capital Financial Services Limited) Vs Mr. Abhijit Deshpande

National Company Law Tribunal · (2026) 10 NCLT CK 3472

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 100, 101, 102, 102(2), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, 238AInsolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)Companies Act, 1956-Sections 433, 434
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Tribunals and Commissions16 Oct 2026Allowed

Amit Enterprises Vs Urvashi Material Trading Company Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 2970

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 7, 4, 9(5), 5(21), 3(12), 9(4), 15, 17, 18, 19, 20 and 21, 14, 12Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions16 Oct 2026Allowed

Bank of India Vs NKR Engineers Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2969

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 7(5)(a), 9, 14, 14(1), 14(2), 14(2A), 14(3), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions16 Oct 2026Allowed

Central Bank Of India Through Resolution Professional Jitendra Palande Vs Sanjay Tanaji Bhade

National Company Law Tribunal · (2026) 10 NCLT CK 2968

Insolvency and Bankruptcy Code, 2016-Section 95(1), 52, 99, 94, 94(1), 95, 99(2), 99(3), 99(4), 99(6)(b), 100, 97, 101, 102, 102(1), 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 133, 134, 135, 139, 141
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Tribunals and Commissions16 Oct 2026Allowed

CS Mandar S. Wagh Vs M/s. Marks Pryor Marking Technology Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2986

Insolvency and Bankruptcy Code, 2016-Section 9; Section 12A; Section 14; Section 33; Section 33(1)(a); Section 33(2); Section 34(2); Sections 35 to 50 and 52 to 54; Section 66; Chapter IIISARFAESI ActInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions16 Oct 2026

M/S Small Industries Development Bank Of India Vs M/S Maatapeshwari Media & Publication Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2978

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(3)(b), 7(5), 7(5)(a), 7(5)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 Oct 2026Allowed

Radiant Digitek Network Limited Vs Bhoomika Media Initiative Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2976

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 19(2), 21(1), Chapter III, 33, 33(1), 33(1)(b)(ii), 33(1)(b)(iii), 33(2), 33(5), proviso to Section 33(5), 34, 34(1), 34(2), 34(3), 34(4), 35, 35 to 50, 43, 45, 50, 52 to 54, 60(5), 66, 68, 69, 70, 71, 74Insolvency and Bankruptcy Code (Amendment) Act, 2026Companies Act, 1956
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Tribunals and Commissions16 Oct 2026Allowed

STCI Finance Limited Vs Mr. Sanjay Laxmichand Karani

National Company Law Tribunal · (2026) 10 NCLT CK 2975

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102, 102(1), 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions16 Oct 2026Allowed

Amit Enterprises Vs Urvashi Material Trading Company Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 2930

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 7, 8, 8(1), 9, 9(4), 9(5), 12, 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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