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National Company Law Tribunal judgments, 2026

1,366 judgments · page 67 of 69

Tribunals and Commissions12 Jan 2026

Tetra-Pak India Pvt LTD Vs Manpasand Beverages Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3102

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 14, 14(1), 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jan 2026Allowed

The India Cements Ltd Vs Call Express Construction (India) Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3105

Insolvency and Bankruptcy Code, 2016-Section 12A, 21(2), 29A, 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(2), 31(4), 32, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(3), 38(3)A, 38(3)b, 38(3)c, 53, 60(5), 61, 61(3), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36A(3)(b), 36A(10), 36A(11), 36A(12), 36B(1), 36B(3), 38, 38(4), 38(4)(b), 38(4)(c), 39, 39(4)Companies Act, 1956
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Tribunals and Commissions12 Jan 2026

Sagar Sharma & Anr. Vs Pravin R. Navandar & Ors.

National Company Law Tribunal · (2026) 01 NCLT CK 3106

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 31, 18, 36, 29, 29(1), 25(2)(h), 208, 19National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 36, 30C, 35, 36A
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Tribunals and Commissions12 Jan 2026Allowed

MCT Cards & Technology Pvt. Ltd. Vs TMW FinTech Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3107

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(2), 25(2)(h), 29A, 29 A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31A, 35, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56, 79(2)(c)
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Tribunals and Commissions12 Jan 2026Allowed

S Premsiva Vs Sun Brushware Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3108

Insolvency and Bankruptcy Code, 2016-Section 54(1), 7, 53, 66, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 45(3), 45A
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Tribunals and Commissions12 Jan 2026Allowed

Bank Of India Vs M/s Aman Hospitality Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3109

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(5), 5(5)(d), 7, 7(5), 7(5)(a), 7(5)(b), 10, 10A, 13(2), 14(1), 17, 18, 19, 20, 25, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016-Chapter IV, Regulation 6(1), 3A, 4
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Tribunals and Commissions12 Jan 2026

R. K. Purushothaman Vs DE Grande Sports Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3110

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(5), 7(5)(a), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jan 2026Dismissed

Sagar Sharma & Anr. Vs Committee Of Creditors & Anr.

National Company Law Tribunal · (2026) 01 NCLT CK 3113

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 29A, 31, 60(5)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 25(5)(b), 36(A)(4)(e)
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Tribunals and Commissions12 Jan 2026

Punjab National Bank Vs Pankaj Mahajan

National Company Law Tribunal · (2026) 01 NCLT CK 3114

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 3(31), 52, 5(7), 5(8), 5(8)(i), 53Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions12 Jan 2026

Yunimage Services Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3045

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 7, 7(4), 11, 14(1), 31(1), 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Jan 2026Allowed

UCO Bank Vs M/s Jaldhaka Cold Storage Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3048

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions09 Jan 2026Allowed

Canara Bank Vs Smt. Thota Venkata Ramana & Anr.

National Company Law Tribunal · (2026) 01 NCLT CK 3053

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(2), 95(4), 60(5), 96, 99, 99(2), 99(7), 100, 101, 102, 104, 105, 106, 106(3), 107, 108, 109, 110 and 111, 112, 208Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions09 Jan 2026Allowed

Union Bank Of India Vs Vadera Tradelink Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3116

Insolvency and Bankruptcy Code, 2016-Section 7, 19, 33, 33(2), 33(5), 34(4), 43, 45, 50, 52, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 27, Rule 36B, 39B, 39BA, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, Sub-Regulation 2 (a) & (b), Sub-Regulation 4 (2), 12, 13, 15, 32
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