COURT ARCHIVE

National Company Law Tribunal judgments, 2026

1,366 judgments · page 68 of 69

Tribunals and Commissions09 Jan 2026

Earls General Trading Private Limited Vs Stuti Comtrade Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3119

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 7(7), 4, 5(8), 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), 4Companies Act, 1956

Tribunals and Commissions09 Jan 2026

Omkara Assets Reconstruction Pvt. Ltd Vs C And M Farming Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3120

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 14, 15(1)(c), 16(1), 21, 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(6), 31, 31(1), 32A, 43, 45, 46, 49, 50, 43–51, 66Companies Act, 1956IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1), 17(1), 17(2), 27, 31A, 35A, 36(1), 36(4A), 36A, 36A(10), 36A(11), 36B, 36B(6), 37, 38, 38(1-A), 39, 39(4), 40A

Tribunals and Commissions08 Jan 2026

Mr. Vijay Pitamber Lulla (R.P. Of M/s Syska E-Retails LLP) Vs Committee Of Creditors Comprising Of Canara Bank, State Bank Of India And UV Assets Reconstruction Company Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3121

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 22(2), 30, 31, 33, 33(1), 33(1)(a), 35 to 50, 52, 52 to 54, 56, 60(5)(c), 240ANCLT Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 15

Tribunals and Commissions08 Jan 2026

M/s. Joneja Bright Steels Pvt. Ltd. Vs M/s. Nipman Fastners Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3122

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 23(1), 30(6), 31, 33(1), 33(2), 33(5), 33(7), 34(7), 35, 35(1), 35(1)(e), 36, 38, 39, 41, 56Income Tax Act, 1961-Section 178IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(c)

Tribunals and Commissions08 Jan 2026

S. Oliver Fashion India Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3039

Insolvency and Bankruptcy Code, 2016-Section 59, 59(1), 59(3)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 8(1), 8(1)(a), 9, 10, 14, 14(2)(b), 29(1), 30, 37, 38, 38(1)(a), 38(2), 38(3), 41Companies Act, 1956

Tribunals and Commissions08 Jan 2026Allowed

Yes Bank Limited Vs M/s Chadha Super Cars Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3061

Insolvency and Bankruptcy Code, 2016-Section 33, 7, 53, 33(1)(b)(ii), 34(2), 14, 33(5), 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13

Tribunals and Commissions08 Jan 2026Allowed

Omkara Assets Reconstruction Private Limited Vs GS Megha Constructions Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3123

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 7, 7(7), 9, 13(2), 14, 14(1), 15, 17, 18, 19, 20, 95Arbitration and Conciliation Act, 1996-Section 9Registration Act, 1908-Section 17

Tribunals and Commissions08 Jan 2026

Mr. Vijay Pitamber Lulla (R.P. Of M/s Syska E-Retails LLP) Vs Committee Of Creditors Comprising Of Canara Bank & Ors.

National Company Law Tribunal · (2026) 01 NCLT CK 3124

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 7, 22(2), 33, 33(1), 33(1)(a), 240A, 12, 56, 30(6), 31, 14, 35 to 50, 52 to 54, 52NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 15

Tribunals and Commissions08 Jan 2026Allowed

Pankaj Shah Liquidator Of Ravi Cotton Factory Pvt Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3172

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c)(i), 59(4), 59(7), 59(8)Companies Act, 1956Income-tax Act, 1961-Section 178

Tribunals and Commissions08 Jan 2026Allowed

Shashwat Enterprises Vs Labhanshi Agritech Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3173

Insolvency and Bankruptcy Code, 2016-Section 3(23), 4(1), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(7), 14, 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)NCLT Rules, 2016-Rule 34(4)

Tribunals and Commissions08 Jan 2026

M/s. SRS Ltd. Vs M/s. Saubhagya Ornaments Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3174

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions08 Jan 2026Allowed

Gurdev Bassi Vs Sandla Bhandari & Anr.

National Company Law Tribunal · (2026) 01 NCLT CK 3050

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 31, 14, 13, 15, 21, 29A, 30(2), 30(2)(b), 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 13, 14, 36A, 27, 35, 39(4), 39, 37, 38NCLT Rules, 2016-Rule 50

Tribunals and Commissions07 Jan 2026Allowed

Voyager Trading Partners LLC Vs Vittal Cashew Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 01 NCLT CK 3055

Insolvency and Bankruptcy Code, 2016-Section 5(21), 7, 9, 13, 14, 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6, Form 2Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions07 Jan 2026Allowed

M/s. Voyager Trading Partners LLC Vs M/s. Vittal Cashew Industries Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3062

Insolvency and Bankruptcy Code, 2016-Section 5(21), 7, 9, 13, 14, 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions07 Jan 2026

BSEL Algo Limited Vs Mr. Pankaj Bhattad

National Company Law Tribunal · (2026) 01 NCLT CK 3175

Insolvency and Bankruptcy Code, 2016-Section 7, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act-Article 19, 62, 137

Tribunals and Commissions07 Jan 2026Allowed

Jammu And Kashmir Bank Vs Perfect Radiators & Oil Coolers Pvt. Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3063

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, 60(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Article 137, Section 14, 18

Tribunals and Commissions07 Jan 2026

Pramila Bajoria & Ors. Vs Eastern Housing Udyog Finance Limited & Ors.

National Company Law Tribunal · (2026) 01 NCLT CK 3043

Insolvency and Bankruptcy Code, 2016-Section 65, 60(5), 7, 10A, 5(24)(m)(iii), 5(24)(m)(i), 5(24), 5(24)(h), 5(24)(m), 61, 65(1), 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 164(2)

Tribunals and Commissions07 Jan 2026

M/s Sarvaloka Services-On-Call Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3046

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 11, 13(1)(b), 14, 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions07 Jan 2026Allowed

Central Bank Of India Limited Vs Vibrant Content Private Limited

National Company Law Tribunal · (2026) 01 NCLT CK 3176

Insolvency and Bankruptcy Code, 2016-Section 60(5), 22(3)(b), 7, 22, 15, 17, 18, 19, 20 and 21NCLT Rules, 2016-Rule 11

Tribunals and Commissions07 Jan 2026Allowed

Hemanalini Traders Vs Nexus Feeds Ltd

National Company Law Tribunal · (2026) 01 NCLT CK 3177

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 21(2), 26, 29A, 29A(c), 29A(h), 30(1), 30(2), 30(6), 31, 31(1), 43 to 66, 45, 66, 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1)(a), 38(1A), 38(1B), 39, 39(4)NCLT Rules, 2016-Rule 50