COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 10 of 1,017

Tribunals and Commissions11 Aug 2026Allowed

Prime Infoinvest Limited Vs Srichakra Merchandising Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5101

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 3(12), 15, 17, 18, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency 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

Tribunals and Commissions10 Aug 2026Allowed

Vistra ITCL (India) Limited Vs Rajesh Habitat Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6118

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 10A, 5(8), 3(12), 5(7), 3(23), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions10 Aug 2026Allowed

Ingram Micro India Private Limited Vs Planet Infrastructure Management Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5121

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(21), 8, 8(1), 8(2), 8(2)(a), 9, 9(1), 9(2), 9(3)(b), 9(3)(e), 9(4), 9(5), 9(5)(ii)(d), 14(1), 14(2), 14(3), 14(4)Negotiable Instruments Act, 1881-Section 138Arbitration and Conciliation Act, 1996-Section 9, 17

Tribunals and Commissions10 Aug 2026Allowed

MKHS Housing LLP Vs Shivalay Infracon Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5122

Insolvency and Bankruptcy Code, 2016-Section 9, 7, 8, 9(3)(b), 3(11), 5(20), 8(1), 5(6), 9(5), 9(5)(2(d), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions10 Aug 2026Allowed

M/s. Krone Finstock Private Limited Vs M/s. Krrish Realtech Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6110

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 3(12), 5(8), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4, 9(l)Companies Act, 1956-Section 433(e)

Tribunals and Commissions10 Aug 2026Allowed

M/S Stemztech Industries Private Limited Vs M/S Oscorp Industries Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5116

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 4, 60(1), 9, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013

Tribunals and Commissions10 Aug 2026Allowed

Kataria Plastics Pvt Ltd Vs Teerth Gopicon Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6099

Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 9(3)(b), 5(20), 8, 9(5), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions10 Aug 2026Allowed

MKHS Housing LLP Vs Shivalay Infracon Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0894

Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(6), 5(20), 8, 9, 9(3)(b), 9(5), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions07 Aug 2026Allowed

Gangotri Textiles Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6120

Insolvency and Bankruptcy Code, 2016-Section 3(12), 10, 10(3), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956

Tribunals and Commissions07 Aug 2026

M/s. TKI Tours (India) Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5131

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 15, 17, 18, 19, 20, 21, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956

Tribunals and Commissions07 Aug 2026Allowed

Orbit Lifescience Private Limited Vs Krux Pharma Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5132

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(4), 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(1)(a) to (d), 14(3)(a), 15, 16, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2)

Tribunals and Commissions07 Aug 2026Allowed

Bhanu Cerglaze Private Limited Vs Regma Ceramics Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5133

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions07 Aug 2026Allowed

M/s Sical Iron Ore Terminal (Mangalore) Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5100

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(20), 5(21), 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(2)(h), Form 6Companies Act, 1956

Tribunals and Commissions07 Aug 2026Allowed

TKI Tours (India) Private Limited, In re

National Company Law Tribunal · (2026) 08 NCLT CK 0884

Insolvency and Bankruptcy Code, 2016-Section 4(1), 10, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions06 Aug 2026

CMP Industrie S.R.L. Vs CMP Euro Technoplast Pvt. Ltd. & Ors.

National Company Law Tribunal · (2026) 08 NCLT CK 5134

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(20), 7, 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 60(5), 65, 238Companies Act, 2013-Section 166, 241, 242Companies Act, 1956-Section 433(e)

Tribunals and Commissions06 Aug 2026Allowed

M/s. Capital Trade Links Limited Vs M/s Capable Buildwell Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5135

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013

Tribunals and Commissions06 Aug 2026Allowed

Sumit Sharma Vs Santosh Kumar Kushwaha & Ors.

National Company Law Tribunal · (2026) 08 NCLT CK 5136

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 14, 19(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4, 30A, 31, 33, 36AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions06 Aug 2026

M/s Preet Shuttering Store & Ors. Vs M/s M.I. Buildtech Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5137

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 33, 34(1), 14, 33(5), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39BInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13

Tribunals and Commissions06 Aug 2026

Ultratech Cement Limited Vs Schema Enterprises Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 4645

IBC, 2016-Section 9CIRP Regulations-Regulation 16A(3A) to 16A(12)IBBI Liquidation Regulations, 2016-Regulation 8(b), 8(7)

Tribunals and Commissions06 Aug 2026Allowed

CMP Industrie S.R.L. Vs CMP Euro Technoplast Private Limited and Others

National Company Law Tribunal · (2026) 08 NCLT CK 0895

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(20), 7, 10, 13, 14, 17, 25, 31(1), 33, 60(5), 65, 238Companies Act, 2013-Section 166, 241, 242Companies Act, 1956-Section 433(e)