COURT ARCHIVE

National Company Law Tribunal judgments, 2026

1,366 judgments · page 4 of 69

Tribunals and Commissions08 Sept 2026Allowed

Lakhari Resources Private Limited Vs Aeronet Technologies Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3020

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 15, 17, 18, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency 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

Tribunals and Commissions08 Sept 2026Allowed

State Bank Of India Vs Prakash Gold Palace Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2200

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(5), 7(5)(b), 13, 14, 14(1), 31(1), 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18

Tribunals and Commissions08 Sept 2026Allowed

S Sephulohniam Vs Hotel Radhaprasad Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2198

Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 3(8), 3(11), 3(12), 5(5A), 5(8), 7(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 60, 60(1), 79, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions08 Sept 2026Allowed

Union Bank Of India Vs Heera Hospitality Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2203

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 94, 4, 3(12), 5(8)(a), 7(3), 7(4), 7(5), 2(14)(a), 8, 9, 10, 13, 14, 17, 21, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020

Tribunals and Commissions08 Sept 2026Allowed

Srei Equipment Finance Ltd Vs Vijay Mining & Infra Corp Pvt Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 2208

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 3(12), 5(8), 4, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 28(2), 28(3), 28(4), 63

Tribunals and Commissions07 Sept 2026Allowed

M/s. Planetcast Media Services Private Limited Vs M/s. Sathyadhara Communications Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3021

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 7, 8, 8(2)(a), 9, 13, 13(1)(C), 14, 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138, 441

Tribunals and Commissions04 Sept 2026Allowed

Srei Equipment Finance Limited Vs Supreme Bungalows Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2818

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b), 33, 7, 19(2), 66, 33(2), 21, 34(5), 34, 35(1)(l), 33(1)(iv), 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 18, 19Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 8, 13, 15

Tribunals and Commissions04 Sept 2026Allowed

Jagdish Kumar, Liquidator Of M/s. B.Y. Agro And Infra Ltd. Vs M/s. Wardha Mega Food Park Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2817

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(24), 3(11), 3(12), 11 (Explanation II), 13, 14, 17, 25, 31(1), 33, 33(2), 33(5), 36, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 15(2), 18

Tribunals and Commissions04 Sept 2026Allowed

M/s. KSK Wind Power Sankonahatti Athni Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2816

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(5), 7, 7(4), 10, 10(2), 10(3)(a), 10(3)(c), 10(4)(a), 10(5), 11, 14, 14(4), 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6

Tribunals and Commissions04 Sept 2026

Jayprabhu Industries LLP Vs Mudra Denim Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2197

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21, 31(3)(a), 33(1), 33(2), 33(5), 33(7), 33(1)(iv), 34, 34(5), 35(1)(l), 54(2A), 233, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 8, 13, 15, 32(e)

Tribunals and Commissions04 Sept 2026Allowed

State Bank Of India Vs Infutec Healthcare Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2204

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions04 Sept 2026Allowed

M/s. KSK Wind Energy Halagali Benchi Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2206

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 10(3)(c), 10(4)(a), 13(2), 15, 14, 14(2), 31(1), 33, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956

Tribunals and Commissions04 Sept 2026Allowed

M/s. KSK Wind Energy Mothalli Haveri Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2209

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14(1), 14(3), 14(4), 31(1), 33, 15, 21, 17, 18, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956

Tribunals and Commissions04 Sept 2026

Catalyst Trusteeship Limited Vs Infiiloom India Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2210

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 65, 63, 231, 5(7), 5(8), 3(12), 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions04 Sept 2026Allowed

M/s. Indusind Bank Vs M/s. BBR Green Fields Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 9, 13(2), 14, 15, 17, 18, 19, 20, 238ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18, Article 137

Tribunals and Commissions04 Sept 2026

Vivek Satyaprakash Jalan & Anr. Vs Ark Industries Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2196

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21, sub-section (2) of Section 21, 43, 45, 47, 49, 50, 30(2), 53, sub-section (1) of Section 53, 29A, 30(1), 30(2)(b), 30(2)(a) to 30(2)(f), 14, 31, 30Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 37, 38(1A)Income-tax Act, 1961-Section 79(2)(c), 2(24), 28, 56, 115JB

Tribunals and Commissions03 Sept 2026Allowed

Bank Of Baroda Vs Shri Nath Residenci Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 3022

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(j), 33, 33(1)(b)(ii), 33(2), 34(4)(b), 38(1), 38(5), 40(2), 42, 43, 43 to 51, 52, 53, 53(1), 54, 54(1), 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 13, 15(1)(a), 31A, 31A(6), 32(a), 33, 34, 35(2), 37A, 38, 41, 44, 45, 45(3), 47, Schedule I

Tribunals and Commissions03 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Akul Industries Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3023

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(7), 3(8), 3(10), 3(11), 3(12), 3(37), 4, 5(5A), 5(7), 5(8), 5(8)(i), 7, 7(3)(b), 7(5)(a), 8, 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, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)

Tribunals and Commissions03 Sept 2026

Ballarpur Industries Limited Vs Haryana State Pollution Control Board

National Company Law Tribunal · (2026) 09 NCLT CK 3024

Insolvency and Bankruptcy Code, 2016-Section 7, 31, 31(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 9, 10, 12, 12(1), 14, Sub-Regulation (2) of Regulation 14National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions03 Sept 2026

Aditya Raheja Vs Omkara Assets Reconstruction Pvt. Ltd. & Ors.

National Company Law Tribunal · (2026) 09 NCLT CK 3025

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11Code of Criminal Procedure, 1973-Section 340, 195(1)(b)