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National Company Law Tribunal judgments, 2026

1,366 judgments · page 60 of 69

Tribunals and Commissions17 Feb 2026Allowed

Aditya Birla Finance Limited Vs Saket Infra Developers Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3169

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(8), 7, 7(3)(b), 7(5), 7(7), 9, 10, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5), 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions17 Feb 2026

Plaza Commercial Private Limited Vs Mona Portfolio Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3313

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18(1)(b), 25(1)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(c), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 53(1)Companies Act, 1956Companies Act, 2013-Clause (60) of Section 2
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Tribunals and Commissions16 Feb 2026Allowed

Union Bank Of India Limited Vs Heera-Ind Trading Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3315

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 10, 10A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 94Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions13 Feb 2026Allowed

Encore Asset Reconstruction Company Private Limited Vs Nayaagarh Sugar Complex Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3317

Insolvency and Bankruptcy Code, 2016-Section 7, 12(1), 14, 19(2), 30(6), 33(1)(a), 33(5), 34(1), 52Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons), Regulations, 2016-Regulations 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions13 Feb 2026

Central Bank Of India Vs N. Kumar Projects & Infrastructure Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3318

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 7(5)(a), 3(12), 4, 14, 17, 25, 31(1), 33, Chapter VII of Part IISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002-Rule 8(1)
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Tribunals and Commissions13 Feb 2026Allowed

Oorjatrans Atlantic DMCC Vs Kishore Kalaynji Corp LLP

National Company Law Tribunal · (2026) 02 NCLT CK 3321

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 13, 14, 17, 25, 31(1), 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Feb 2026Allowed

Moomark Private Limited Vs Jayamm Milk Products Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3322

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 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
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Tribunals and Commissions13 Feb 2026Allowed

M/s. Kashvi Power And Steel Pvt Ltd. Vs M/s. Maa Tarini Steel LLP

National Company Law Tribunal · (2026) 02 NCLT CK 3323

Insolvency & Bankruptcy Code, 2016-Section 8, 8(2), 9, 13(1)(b), 14, 14(1), 15, 16(4), 17, 18, 20, 21, 19, 31(1), 33, 60(5)The Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Corporate Insolvency Resolution Process) Regulations 2019
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Tribunals and Commissions12 Feb 2026Allowed

M/s Sintra Limited Vs Mr. Anang Kumar Shandilya

National Company Law Tribunal · (2026) 02 NCLT CK 3160

Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 53, 53(1), 54, 54(1), 54(2), 54(3), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 14, 15, 31A, 35, 35(4), 36, 45, 45(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Feb 2026

Shri Munnan Jaiswal & Ors. Vs Shri Santanu T Ray & Ors.

National Company Law Tribunal · 2025 INSC 1366

Insolvency and Bankruptcy Code, 2016-Section 30(2), 31, 60(5), 30(6), 31(1), 31(2), 14, 24(3), 24(3)(b), 43, 45, 49, 50, 66, 29A, 12A, 17, 21, 24, 25, 25(2)(f), 25(2)(i), 30, 30(4), 30(2)(e), 30(2)(f), 19(2)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39(1A), 39(3)(b), 35(2), 6A, 19(1), 21(3)(iii), 23, 39
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Tribunals and Commissions12 Feb 2026Allowed

State Bank Of India Vs Viswatma Merchandise Pvt. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3161

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 53, 54, 54(1), 54(2), 60(5), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 5, 13, 14, 15, 31A, 31A(1)(e), 31A(2), 34, 41(1), 45, 45(3), 45(3)(b)
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