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National Company Law Tribunal judgments, 2026

1,366 judgments · page 66 of 69

Tribunals and Commissions16 Jan 2026Allowed

Catalyst Trusteeship Limited Vs Blu-Smart Charge Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3087

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions16 Jan 2026Disposed Of

R.K. Enterprises Vs Shiva Shakti Grains (India) Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3069

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(6), 31, 31(4), 53, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13, 27, 31A, 31(A)(1), 34A, 36A(5)(b), 36A(12), 36B, 37, 38, 38(2)(c), 39, 39(4), 39(4A)Companies Act
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Tribunals and Commissions15 Jan 2026

Mangesh Vitthal Kekre IRP OSSL Agri Logistics Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3090

Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 19(2)Insolvency and Bankruptcy Board of India Corporate (Insolvency Resolution Process for Persons) Regulations, 2016-Regulation 30A, sub-regulation (2) of Regulation 30A
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Tribunals and Commissions13 Jan 2026Partly Allowed

Intec Capital Ltd Vs Rajeswari Infrastructure Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3092

Insolvency and Bankruptcy Code, 2016-Section 7, 17, 18, 21(1), 23, 25, 25(2)(h), 29A, 30(1), 30(2), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 32A, 45, 61, 61(3), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4), Proviso to Regulation 38(4)(b), 38(4)(c), 39, 39(2), 39(4)Income-tax Act-Section 28, 50B, 50C, 50CA, 56, 115JB
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Tribunals and Commissions13 Jan 2026Allowed

Rangan Projects Private Limited Vs Suyash Finovest Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3037

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 60(1), 4, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, Explanation to Regulation 6(1)
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Tribunals and Commissions13 Jan 2026Allowed

Baij Nath Ram Nath (India) Private Limited Vs Trivenimudrai Projects Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3093

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 14, 31(1), 33, 13, 17, 25, 9(3)(B)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Jan 2026Allowed

M/s. Info Net Asia Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3094

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 34(1), 34(2), 54(1), 54(2), 54(3), 74, 236IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3), 12, 5(2), 41, 15, 36, 44(1)
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Tribunals and Commissions13 Jan 2026Disposed Of

Consolidated Construction Consortium Ltd Vs Hitro Energy Solution Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3095

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19(2), 33, 33(2), 33(5), 33(7), 34, 35(1), 60(5), 66NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations 2016-Regulation 39D
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Tribunals and Commissions13 Jan 2026Dismissed

KCGP Developers Private Limited Vs Jitendra Lohia & Ors.

National Company Law Tribunal · (2026) 01 NCLT CK 3058

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31(1), 61(1)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2)(a), 6, 36, 36A, 36B
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Tribunals and Commissions13 Jan 2026Allowed

R.K.Purushothaman Vs Carbyne Spartek Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3096

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(i), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33, 7(5)Insolvency and Bankruptcy Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions13 Jan 2026Allowed

M/s Ahuja International Vs M/s Mohid Shoes Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3097

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 9(5)(i), 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Jan 2026

M/s Falcon Industries Vs Geeta Prints Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3098

Companies Act, 1956-Sections 433, 434, 439Insolvency and Bankruptcy Code, 2016-Sections 3(12), 7, 8, 9, 9(5), 10, 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Contract Act, 1872
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Tribunals and Commissions12 Jan 2026

M/s. RajRadhe Finance Limited Vs M/s. Decolight Ceramics Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3100

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 10, 14(1), 14(2) to 14(4), 15Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 17(1)Recovery of Debt and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions12 Jan 2026Allowed

HDFC Bank Limited Vs Livein Aqua Solutions Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3101

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(2), 7(5), 7(5)(a), 7(5)(b), 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 4, 9(1)NCLT Rules, 2016-Rule 28(3), 34, 34(4), 63
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