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National Company Law Tribunal judgments, 2026

1,366 judgments · page 65 of 69

Tribunals and Commissions21 Jan 2026

ICICI Bank Limited Vs Shri Siddhanath Cotex Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3198

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 16, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions21 Jan 2026Allowed

Axis Bank Ltd Vs Raigarh Champa Rail Infrastructure Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3199

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), (b) & (c), 30(6), 31, 31(1)Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016-Regulation 37, 38, 39, 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions21 Jan 2026

Mr. Premraj Ramratan Laddha Vs Central Bank Of India & Ors

National Company Law Tribunal · (2026) 01 NCLT CK 3162

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 34, 35(f), 43, 45, 50, 66, 53, 53(1)(e)(1), 54, 54(1), 54(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15, 31, 31(3), 32A and 33, 34, 37A, 45(3), 45ACompanies Act, 1956
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Tribunals and Commissions21 Jan 2026Disposed Of

Anand Kumar Gupta Vs Adelson Pharma Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3163

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1), 38, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 12, 12(2)(c), 14, 45(3)IBBI (CIRP) Regulations, 2016-Regulation 36A, 39B
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Tribunals and Commissions20 Jan 2026Allowed

Beacon Trusteeship Limited Vs Arcturus Developers Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3076

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 5(8)(c), 7, 7(5)(a), 7(5)(b), 7(7), 9, 10, 13(2), 14(1), 14(2), 14(3), 17, 65, 238Insolvency and Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions20 Jan 2026Allowed

Sarens Heavy Lift India Private Limited Vs Demac Technologies Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3077

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2), 9, 9(3)(b), 9(5), 9(5)(ii), 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 5, 6Companies Act, 1956
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Tribunals and Commissions20 Jan 2026Allowed

Small Industries Development Bank Of India Vs Sambandh Finderve Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3078

Insolvency and Bankruptcy Code, 2016-Section 14, 15, 16, 18(b), 18(1)(c), 21(1), 29A, 30, 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), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1), 13(2)(d), 17(1), 27, 34A, 35A, 36A(1), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(4)Companies Act, 2013-Section 42, 62(1)(c), 66, 230-232, 232
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Tribunals and Commissions20 Jan 2026

M/s Supreme Eximp Private Limited Vs M/s Jewel Overseas Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3080

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 30(6), 31, 32(1), 33, 33(2), 33(5), 33(7), 35, 35(1), 52, 56, 60(5), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13CIRP Regulations, 2016-Regulation 39C, 39BA, 39D
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Tribunals and Commissions20 Jan 2026Disposed Of

The Nainital Bank Limited Vs M/s Rudra AutoTech Engineering Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3064

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21, 22(2), 25(2)(h), 29(2), 29A, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 47, 49, 50, 53, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36, 36B(4A), 37, 38, 38(1), 38(1A), 38(1B)(i), 38(1B)(ii), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Jan 2026Allowed

M/s. Global Enterprise & Anr. Vs M/s. Suvarnabhoomi Infra Developers Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3041

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 4, 7(1), 3(12), 14, 14(1), 16(5), 17, 18, 31, 33, 13(1)(b), 15, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A
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Tribunals and Commissions20 Jan 2026Allowed

Drip Capital Inc Vs Albys Agro Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3082

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 5(8)(e), 14, 31(1), 33, 13, 17, 25Insolvency 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
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Tribunals and Commissions20 Jan 2026

Rameshbhai Amthabhai Desai & Anr. Vs Keya Buildtech LLP

National Company Law Tribunal · (2026) 01 NCLT CK 3083

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 5(8), 7(1), 13(1)(c), 7(5)(a), 7(2), 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 15, 13(1)(b), 17, 18, 19, 20, 21, 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008
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Tribunals and Commissions19 Jan 2026

Antony Augustine & Ors. Vs M/s LGCL Urban Homes (India) LLP

National Company Law Tribunal · (2026) 01 NCLT CK 3036

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62Insolvency and Bankruptcy Board of India (Insolvency process for Corporate Persons) Regulations, 2016-Regulation 36A(8), 36B(4A), 38, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a)(b), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 11
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Tribunals and Commissions19 Jan 2026Allowed

Abhilash Lal, RP Of Seven Hills Healthcare Private Limited Vs Committee Of Creditors & Anr.

National Company Law Tribunal · (2026) 01 NCLT CK 3085

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30, 30(2), 30(6), 31, 31(1), 32, 32A, 53, 53(1), 61, 61(3), 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(6A), 37, 38, 38(1), 38(1A), 39, 39(4)Companies Act, 2013-Section 8, 18, 230–232
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