CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments, 2026

1,366 judgments · page 61 of 69

Tribunals and Commissions12 Feb 2026Allowed

Bank of Baroda Vs Kakan Rice Mill Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3167

Insolvency and Bankruptcy Code, 2016-Section 5, 5(8), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
Read judgment
Tribunals and Commissions11 Feb 2026Allowed

IndusInd Bank Limited Vs Vamsee Teja Modern Rice Mill Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3245

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 60(5), 21, 14, 34, 33(1), 33(2), 33(5), 33(1)(b)(ii), 33(7), 43 to 51, 66, 36, 19 and 34(3)IBBI (Liquidation Process) Regulations, 2016-Regulation 3, 4(IA), 4(2), 12, 13, 15, 41, 45National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions11 Feb 2026Allowed

State Bank Of India Vs Miki Maize Milling Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3328

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(3)(a), 7(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India Act, 1955
Read judgment
Tribunals and Commissions10 Feb 2026Allowed

Canara Bank Vs M/S Prayag Polytech Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3330

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(5), 14, 14(4), 15, 16, 17, 18, 19, 20, 21, 60(1), 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Read judgment
Tribunals and Commissions10 Feb 2026Partly Allowed

Radhakrishna Agro Vs Altop Ishichi Solutions And Projects Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3332

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 17, 19(2), 33, 33(1), 33(1)(b)(i) to (iii) r/w 33(3), 33(2), 34(4), 35 to 50, 44, 52, 52 to 54, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
Read judgment
Tribunals and Commissions10 Feb 2026Allowed

Laxmi Jewels & Gold Private Limited & Ors. Vs Allites Life Sciences Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3343

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 3(10), 3(11), 3(12), 4, 7(5), 7(5)(a), 7(7), 65, 14, 14(1), 14(2), 14(2A), 31, 33, 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 397, 117, 175, 186(2)(a), 186(2), 22, 182
Read judgment
Tribunals and Commissions10 Feb 2026Allowed

Vinayak Services Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3175

Insolvency and Bankruptcy Code, 2016-Section 59(7), 52, 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 30, 36, 38(3)Companies Act, 1956
Read judgment
Tribunals and Commissions09 Feb 2026Allowed

ABV Electronics Vs Anmol Innovative Electrical Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3334

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions09 Feb 2026Allowed

UG Fincon Advisors LLP Vs Dharmadev Infrastructure Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3345

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(2), 7(3)(a), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions06 Feb 2026Partly Allowed

Varahi Infra Vs Shrushti Contech Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3244

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(12), 5(6), 4, 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31, 33Arbitration and Conciliation Act, 1996-Section 8NCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions06 Feb 2026Allowed

Confitech Sales Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3252

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(3), 10(3)(b), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Central Goods and Services Tax Act, 2017-Section 107(8)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Read judgment
Tribunals and Commissions06 Feb 2026Allowed

Biotechnology Industry Research Assistance Council Vs Avesthagen Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3256

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 3(12), 5(8), 12A, 14, 14(2), 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 8, Schedule B
Read judgment