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National Company Law Tribunal judgments, 2026

1,366 judgments · page 3 of 69

Tribunals and Commissions22 Sept 2026Allowed

Gujarat Integrated Maritime Complex Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6335

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 59(1), 59(3), 14, 14(1), 31(1), 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act-Sections 241, 242
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Tribunals and Commissions22 Sept 2026Allowed

Mahaveer Impex Vs Beepee Enterprise Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6240

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Sept 2026Allowed

Small Industries Development Bank Of India Vs M/s. Vyshnavi Spices LLP

National Company Law Tribunal · (2026) 09 NCLT CK 5245

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 22(2), 29A, 33, 33(1)(b)(ii), 33(1)(b)(iv), 33(2), 34, 34(6), 34(8), 43, 45, 50, 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17(1), 35(1), 36, 39B, 39BA, 39D
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Tribunals and Commissions16 Sept 2026Allowed

Union Bank of India Vs SE Transstadia Pvt Ltd

National Company Law Tribunal · 2026 INSC 166

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 7, 7(3)(b), 7(5), 7(5)(a), Explanation II to Section 7(5), 12A, 14, 14(1), 14(2), 14(2A), 14(3), 15, 16(2), 17, 18, 19, 20, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(1), 33(3)
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Tribunals and Commissions15 Sept 2026

M/S NPV Global FZ LLE, UAE Vs M/S Sneh Polymers Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2688

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 8(2), 9, 9(1), 9(3)(b), 9(5), 14, 15, 17, 18, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions15 Sept 2026Allowed

Axis Bank Limited Vs Maa Chinnamasta Food Processors Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2683

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 5(8), 7(5)(a), 9, 4, 18, 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 15, 17, 19, 20, 21, 13(2), 7(5), 7(7)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)Bankers Books Evidence Act, 1891
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Tribunals and Commissions11 Sept 2026Dismissed

M/s Memoir & Ors. Vs M/s. Eagle Home Appliances Pvt Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 3014

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 20, 21, 25(2)(h), 30, 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(2), 33(1)(b), 33(1)(iv), 34(1), 34(5), 35(1)(l), 53, 53(1)(a), 56, Chapter III of Part IICompanies Act, 1956Companies Act 2013
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Tribunals and Commissions10 Sept 2026

Futurelife Pharmaceuticals Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3016

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 7, 8, 9, 10, 10(3)(c), 10(4), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7
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Tribunals and Commissions09 Sept 2026Allowed

Aurum Commercials LLP Vs Spenta Enclave Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2954

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 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), 32, 43, 44, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 36A, 36A(12), 36B(3), 36B(5), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Micro, Small and Medium Enterprises Development Act, 2006
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Tribunals and Commissions09 Sept 2026

Mr. Jayanti Lal Jain Vs M/s. VXL Instruments Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2827

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(2)(b), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(4)(a), 39(1)(c), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Sept 2026Allowed

Smartpaddle Technology Private Limited Vs Atlanta Modular Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2823

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(20), 5(21), 8(1), 9, 9(3)(b), 9(3)(d), 9(3), 9(4), 9(5), 12, 12A, 13(1)(b), 13(2), 14, 15, 15(1), 17, 18, 20, 21, 22, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions09 Sept 2026Allowed

Marvel Industries & Services Pvt Ltd Vs Flexituff Technology International Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 2812

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(6), 8, 8(1), 8(2)(a), 9, 9(5)(ii), 12, 14, 14(1)(a) to (d), 14(2), 14(3), 15 to 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Bankers' Books Evidence Act
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