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National Company Law Tribunal judgments, 2026

1,366 judgments · page 8 of 69

Tribunals and Commissions19 Aug 2026Allowed

Canara Bank Vs Progressive Tradecom Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5112

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 5(8)(h), 5(8)(i), 5(8), 3(12), 7(5), 14, 31(1), 33, 7(3)(b), 13(2), 15, 17, 18, 19, 20, 21, 14(1), 14(4), 7(7)Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Aug 2026Allowed

Sidhraj Transinfra Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5113

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(7)(a), 10, 10(4), 11, 13, 14, 14(1), 14(2) to 14(3), 15 to 21, 17, 18, 31(1), 33Companies Act, 2013Negotiable Instruments Act-Section 138
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Tribunals and Commissions19 Aug 2026Allowed

M/s. Nimbus International Pvt. Ltd. Vs Mrishi Marcndey India Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 5115

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Aug 2026Allowed

Sahastraa Exports Pvt. Ltd. Vs Globe Panel Industries India Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6105

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 8(1), 3(12), 3(11), 3(8), 5(21), 4, 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions19 Aug 2026Allowed

Saffron Gems Private Limited Vs Antique Exim Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6102

Insolvency and Bankruptcy Code, 2016-Section 7, 16(2), 5(8), 5(7), 4, 9, 7(5)(a), 14, 14(1), 14(3), 31(1), 33, 14(2), 14(2A), 13(1)(c), 15, 17, 18, 20, 21, 19, 18(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions19 Aug 2026Allowed

Abinandan Holdings Private Limited Vs SKM Estates Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5109

Insolvency and Bankruptcy Code, 2016-Section 7; Section 7(2); Section 7(5); Section 7(7); Section 5(8); Section 13(2); Section 14; Section 14(1); Section 14(1)(a) to (d); Section 14(2); Section 14(3); Section 14(4); Section 15; Section 15(1); Section 15(1)(b); Section 17; Section 18; Section 19; Section 20; Section 21; Section 238A; Part II; Explanation I; Explanation IICompanies, Act, 1956Reserve Bank of India Act, 1934-Section 45-IA
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Tribunals and Commissions19 Aug 2026Allowed

Union Bank of India Vs Andhra Pradesh Gas Power Corporation Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0882

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(8), 7, 13(2), 14, 15, 17, 18, 19, 20Recovery of Debts and Bankruptcy Act, 1993-Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Aug 2026Allowed

Bank Of India Vs Shri Karvir Nivasini Mahalaxmi Ispat Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6168

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5), 8, 8(1), 8(2), 9, 10, 3(12), 5(8), 5(8)(a), 4, 13, 14, 17, 25, 31(1), 33, 238, 65Insolvency 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-Section 13(2), 13(3-A), 14
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Tribunals and Commissions18 Aug 2026

Pancham Studios Pvt. Ltd. Vs Konark Aquatics & Exports Pvt. Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6125

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions18 Aug 2026Allowed

Bank of India Vs Shri Karvir Nivasini Mahalaxmi Ispat Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6093

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 8, 8(1), 8(2), 9, 10, 13, 14, 17, 25, 31(1), 33, 65, 238Insolvency 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-Section 13(2), 13(3-A), 14
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Tribunals and Commissions18 Aug 2026Partly Allowed

Asrec (India) Limited Vs Landmark Motels And Travels Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5097

Insolvency and Bankruptcy Code, 2016-Section 2(e), 3(11), 3(12), 4, 4-77, 5(8), 7, 7(1), 7(5), 7(5)(b), 8, 9, 10, 10A, 13, 14, 14(3)(b), 17, 25, 31(1), 33, 60(2), 60(3), 60(5), 78-187, 94, 95, 96, 96(1)(a), 96(1)(b), 96(1)(b)(ii), 96(4), 100, 101, 124, 128, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudication Authority for Insolvency Resolution Process of Guarantors to Corporate Debtors) Rules, 2019
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Tribunals and Commissions18 Aug 2026

Mr. Anil Kumar Dad Vs M/s. HMD Industry

National Company Law Tribunal · (2026) 08 NCLT CK 4644

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2) and (3), 14, 21(2), 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), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1), 38(1A), 38(1B), 39(4)Companies Act, 2013
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Tribunals and Commissions18 Aug 2026Allowed

Sumedha Management Solutions Private Limited Vs Bymedo Healthcare LLP

National Company Law Tribunal · (2026) 08 NCLT CK 0883

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b), 33(2), 33(5), 33(7), 34, 34(3), 35(1), 52, 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13
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Tribunals and Commissions18 Aug 2026C.P. (IB)/43/MB/2026 filed under Section 7 of IBC, 2016 by Bank of India against Shri Karvir Nivasini Mahalaxmi Ispat Private Limited is Admitted; CIRP initiated; moratorium declared under Section 14 of IBC, 2016; Mr. Purusottam Behera appointed as IRP.

Bank of India Vs Shri Karvir Nivasini Mahalaxmi Ispat Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0286

Insolvency and Bankruptcy Code, 2016-Section 3(12), Section 4, Section 5(8), Section 7, Section 13, Section 14, Section 17, Section 25, Section 31(1), Section 33, Section 65, Section 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), Section 13(3-A), Section 14
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Tribunals and Commissions17 Aug 2026Dismissed

Mrs. Saroj Gupta Vs Aastha Buildhome Developers Pvt. Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6080

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 7, 9, 10, 11, 12, 14, 19, 21, 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(6), 31, 31(1), 31(2), 33, 33(1), 33(1)(b), 33(5), 34(4)(a), 35 to 50, 53, 53(1), 56, 61, 62, 65National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 12, 13, 36A(6), 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39(1), 39(1)(a), 39(1)(c), 39(1A), 39(1B), 39(2), 39(3), 39(4)
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Tribunals and Commissions14 Aug 2026Allowed

Kushal Finnovatio Capital Pvt Ltd Vs Kalahridhaan Trendz Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6123

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act, 1881-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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