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National Company Law Tribunal judgments, 2026

1,366 judgments · page 63 of 69

Tribunals and Commissions02 Feb 2026Allowed

Ravindra Kulkarni Vs Ameyas Buildcons Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3391

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30, 31, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 35 to 50 and 52 to 54, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions02 Feb 2026Allowed

Maharashtra State Cooperative Bank Limited Vs Tirumalla Hair Oil India Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3393

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33Insolvency 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 Commissions30 Jan 2026

Capitanova Financial Services Limited Vs Millennia Buildworth LLP

National Company Law Tribunal · (2026) 01 NCLT CK 3201

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(a), 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions30 Jan 2026Allowed

Punjab National Bank Vs Ishape Appliances Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3202

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 9, 10A, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 2013
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Tribunals and Commissions30 Jan 2026Allowed

Mangesh Kekre Vs Ravi Gupta & Ors.

National Company Law Tribunal · (2026) 01 NCLT CK 3203

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(2), 14, 21, 30, 30(6), 31, 33, 33(1)(a), 33(1)(a)(i), 33(2), 33(5), 34, 34(1), 35, 35(1), 35 to 50, 52, 53, 56, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d), 17(1), 35, 36B, 39B, 39BA, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions30 Jan 2026Allowed

Punjab National Bank Vs Macro Dairy Ventures Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3066

Insolvency and Bankruptcy Code, 2016-Section 33(1), 33(2), 33(5), 7, 14, 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39C, 39C(1), 39BAInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 4, 32(e), 32(f), 32A
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Tribunals and Commissions29 Jan 2026Allowed

J.C. Flowers Asset Reconstruction Private Limited Vs M/s Smaaash Leisure Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3204

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 4, 5(8), 7(5), 7(7), 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 13(2), 13(3)
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Tribunals and Commissions29 Jan 2026

Shapoorji Pallonji Finance Pvt Ltd Vs Rajesh Construction Company Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3205

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 22(1), 25(2)(h), 25(2)(j), 26(6A), 29, 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 44, 45, 49, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15, 17(1), 17(2), 27, 35, 35A, 36, 36(1), 36A, 36A(7)(c), 36B, 36B(4A), 38(1), 38(1B), 38(2), 38(3), 39(4), 40ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions29 Jan 2026Allowed

Srijan Realty Private Limited Vs Eskay Properties Development Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3057

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 5(6), 5(8), 5(11), 5(21), 7, 7(1), 7(3)(b), 7(5), 7(7), 13(2), 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(l)Limitation Act, 1963-Section 18, 19
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Tribunals and Commissions29 Jan 2026

Mr. Kamal Agarwal, RP Of M/s Torque Automotive Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3206

Insolvency and Bankruptcy Code, 2016-Sections 33, 34, 7, 19(2), 12(2), 60(5), 66, 43, 45, 9, 29A, 33(1)(a), 33(1)(a)(i), 12, 56, 30(6), 31, 33(2), 14, 33(5), 35 to 50, 53, 52, 35(1)Companies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39D
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Tribunals and Commissions29 Jan 2026Allowed

Srijan Realty Private Limited Vs Eskay Properties Development Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3040

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 5(6), 5(8), 5(11), 5(21), 7, 7(1), 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(l)Limitation Act, 1963-Section 18, 19
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Tribunals and Commissions29 Jan 2026Allowed

G S Agencies Vs M/s. Jiva Steels Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3209

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 30(6), 31, 33, 33(1), 34(4)(b), 34(8), 35 to 50, 52, 52 to 54, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
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Tribunals and Commissions29 Jan 2026Allowed

M.Gagan Bothra Vs Maagrita Exports Limited

National Company Law Tribunal · 2025 INSC 1158

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(5), 7(5)(a), sub-section (7), 13(1)(b), 14, 14(1), sub-sections (2) and (2A) of Section 14, 15, 17, 18, 19, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138, 139, 118
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Tribunals and Commissions29 Jan 2026

Kaliber Associates Pvt. Ltd Vs Lion Buildcon Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3212

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(1), 33(2), 33(5), 33(7), 34, 34(7), 35, 35(1), 36, 38, 39, 41, 56Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 4, 13
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