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National Company Law Tribunal judgments, 2026

1,366 judgments · page 62 of 69

Tribunals and Commissions05 Feb 2026

Central Bank of India Vs Indian Technometal Company Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3348

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(1), 12, 30, 56, 35, 36, 38, 39, 41, 33(7), 14, 33(5), 35(1), 34(7)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 34Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13, 4
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Tribunals and Commissions05 Feb 2026Allowed

HDFC Bank Limited Vs M/s. Vivin Laboratories Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3170

Insolvency and Bankruptcy Code, 2016-Section 7, 4, Sub-section (12) of Section 3, 13, 14, Sub-section (1) of Section 14, Sub-Section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 128
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Tribunals and Commissions05 Feb 2026Allowed

Bank Of India Limited Vs Shree Badri Kedar Udyog Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3173

Insolvency and Bankruptcy Code, 2016-Sections 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, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Limitation Act, 1963-Section 18
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Tribunals and Commissions05 Feb 2026Allowed

UCO Bank Vs Limtex Tea & Industries Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3174

Insolvency and Bankruptcy Code, 2016-Sections 4, 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, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 17, 17(1)
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Tribunals and Commissions05 Feb 2026Allowed

Union Bank Of India Vs GMP Infrastructures Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3351

Insolvency and Bankruptcy Code, 2016-Section 7, 60(2), 5(8), 3(12), 63, 231, 14(1), 31(1), 33, 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Indian Contract Act, 1872-Sections 56, 62, 134
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Tribunals and Commissions04 Feb 2026Allowed

Neocortex Life Sciences Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3354

Insolvency and Bankruptcy Code, 2016-Section 10, 53, 53(1)(a), 54, 54(1), 54(2), 54(3)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(2)(c), 14, 32, 34, 45, 45(3)
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Tribunals and Commissions04 Feb 2026

Eastern Housing Udyog Finance Company Ltd. Vs Arcuttipore Tea Co. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3243

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 14, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(5), sub-regulation (4A) of regulation 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)Companies Act, 2013-Section 2(60)
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Tribunals and Commissions04 Feb 2026Allowed

Drager Medical Gmbh Vs M/s. Ion Bio Med I-Care Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3355

Companies Act, 1956-Section 433(e), 433(f), 434(1)(a)Companies Act, 2013-Section 481Insolvency and Bankruptcy Code, 2016-Section 3, 3(6), 3(10), 5, 7, 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31, 33, 35, 53, 53(1), 59(8), 65
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Tribunals and Commissions03 Feb 2026

M/s S N Global Minerals LLP Vs Aksa Paper Mills Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3380

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 4, 9, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Indian Contract Act, 1872-Section 62
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Tribunals and Commissions03 Feb 2026

Orbit Electro Equipments Pvt. Ltd Vs Vetshield International Pvt. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3381

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32A, 43, 45, 53, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Feb 2026

Axis Bank Ltd. Vs BSR Diagnostic Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3382

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 31A (11), 15NCLT Rules, 2016-Rule 11
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Tribunals and Commissions03 Feb 2026Allowed

Epicrop Organics Limited Vs Cropberry Foods Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3384

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3), 9(4), 4, 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9Companies Act, 2013
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Tribunals and Commissions03 Feb 2026Allowed

Bhaveshkumar Kishorbhai Patel Vs Sahar Industries LLP

National Company Law Tribunal · (2026) 02 NCLT CK 3385

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limited Liability Partnership Act, 2008
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Tribunals and Commissions03 Feb 2026Allowed

Directorate Of Enforcement Vs Alchemist Limited

National Company Law Tribunal · 2025 INSC 694

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9, 32A, 5(24), 29A, 14, 238, 65, 21(2)Prevention of Money Laundering Act, 2002-Section 5(5), 3, 4, 17, 50, 71, 8(3), 8(5), 8(8)IPC-Section 406, 409, 420 r/w 120B
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Tribunals and Commissions03 Feb 2026Allowed

IDBI Trusteeship Services Limited Vs Vatika Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3171

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(11), 3(12), 5(8)(f), 7, 7(3)(a) and 7(4), 7(5), 7(5)(a), 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33, 65, 238Insolvency and Bankruptcy (Application to adjudicating authority) Rules, 2016-Rule 4Companies Act, 1956
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