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National Company Law Tribunal judgments, 2026

1,366 judgments · page 64 of 69

Tribunals and Commissions29 Jan 2026

M/s. Pridhvi Asset Reconstruction And Securitisation Company Limited Vs M/s Megi Agro Chem Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3213

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 22(1), 26(6A), 29A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 32A, 43 to 51, 45, 46, 48Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(3A), 27, 38(1)(a), 39(4), 38(1), 38(1A), 38(1B), 38(2), 40A, 12(1), 15, 17(1), 17(2), 36A(7)(c), 36BSARFAESI
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Tribunals and Commissions28 Jan 2026

IndusInd Bank Ltd. Vs Feedback Energy Distribution Co. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3189

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 30(6), 31, 33(1), 33(1)(a), 33(5), 33(7), 34(7), 35, 35(1), 36, 38, 39, 41, 56Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions28 Jan 2026Allowed

Unique Coal Corporation Vs Suruchi Processors Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3191

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2)(a), 9, 9(3)(b), 9(4), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(l)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions22 Jan 2026Allowed

Mr. Pawan Kumar Agarwal Vs KSBL Securities Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3193

Insolvency and Bankruptcy Code, 2016-Section 33(1), 9, 33, 33(2), 14, 53, 52, 33(5), Chapter III of Part IICompanies Act, 1956Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B
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Tribunals and Commissions22 Jan 2026Allowed

J.C. Flowers Assets Reconstruction Private Limited Vs E Commerce Magnum Solution Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3194

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 13(1B), 13(1C), 14, 15, 25(2)(c), 25(2)(e), 29A, 30(2), 30(2)(a) to (f), 30(2)(b), 30(4), 30(6), 31, 31(1), 32A, 43, 47, 49, 50, 53, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(2)(d), 27 & 35, 31, 36(A)(1), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 38(4), 38(4)(b), 38(4)(c), 39(4)Real Estate (Regulation and Development) Act, 2016
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Tribunals and Commissions22 Jan 2026Allowed

Syndicate Bank Vs Him Cylinders Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3054

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 14, 52, 33(2), 33(5), Chapter III, Chapter III Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A(1), 36A(12), 39C, 39D, 39B, 39B(1), 39BAInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 2(2)(2B)
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Tribunals and Commissions22 Jan 2026Allowed

Sandeep Goel Vs Omid Engineering Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3056

Insolvency and Bankruptcy Code, 2016-Section 33(1), 7, 14, 33(2), 12A, 34(1), 19(2), 66, 33, 52, 33(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2019-Regulation 27, 6A, 39B(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions22 Jan 2026Allowed

Syndicate Bank Vs Him Alloys And Steel Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3060

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 29A, 14, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A (1), 39B, 39B (1), 39D, 6AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions22 Jan 2026Allowed

Dhaval C Khamar Liquidator of M/s Rudrasiva Infracon Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3195

Insolvency and Bankruptcy Code, 2016-Section 9, 29, 33, 38, 39, 53(1), 54, 54(1), 54(2), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 14 to 45, 15, 31(2), 31A, 31A(6), 34, 35, 36, 42(2), 45, 45A, 47
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Tribunals and Commissions22 Jan 2026Allowed

M/s GSV Products Vs Laxmi Pipes Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3065

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 53, 53(1)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956
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Tribunals and Commissions22 Jan 2026Allowed

Indian Bank Vs M/s P.C Dey & Son Distribution Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3067

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33(2), 34(1), 21, 22, 33, 19, 33(7), 35(1), 14, 33(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions22 Jan 2026Allowed

Edelweisss Asset Reconstruction Company Limited Vs NCR Rail Infrastructure Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3196

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30(2), 30(2)(a) to (f), 30(2)(b), 30(6), 31, 31(1), 32A, 43, 66, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36B(v), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a) to (c), 38(2)(d), 38(3), 38(4), 38(4)(b), 38(4)(c), 39(3B), 39(4)Income-tax Act, 1961-Section 2(24), 28, 56
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Tribunals and Commissions22 Jan 2026Allowed

Madan Gopal Banga Vs Newgen Ecotronics Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3047

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 53, 53(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Employees Provident Funds and Miscellaneous Provisions Act, 1952
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Tribunals and Commissions21 Jan 2026Allowed

Premraj Ramratan Laddha Vs Punjab National Bank & Anr.

National Company Law Tribunal · (2026) 01 NCLT CK 3197

Insolvency and Bankruptcy Code, 2016-Sections 7, 33, 34, 35(f), 43, 45, 50, 53, 54, 54(1), 54(2), 66; Chapter III and Chapter VI of Part IICompanies Act, 1956Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13, 15, 31, 32A, 33, 34, 37A, 45(3), 45A
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