COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 11 of 1,017

Tribunals and Commissions05 Aug 2026Allowed

Minaxi Suppliers Private Limited Vs Sun Granite Export Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5130

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(a), 7(3), 7(7)(a), 9, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33, 240(1), 240Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A

Tribunals and Commissions05 Aug 2026Allowed

M/S Bhagwati Trading Co. Vs M/S. Premium Laminators Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5138

Insolvency and Bankruptcy Code, 2016-Sections 5(6), 5(11), 5(21), 8, 9, 9(5)(2)(d), 13(2), 14(1), 17, 18, 19, 20, 25 and 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6 and Rule 9(1)Companies Act, 1956

Tribunals and Commissions05 Aug 2026Allowed

Piramal Capital & Housing Finance Ltd. Vs Tulsi Spices And Foods Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5139

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 60(6), 14, 14(1), 15, 13(1)(b), 17, 18, 19, 20, 21, 31(1), 33, 7(7)(a)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14Limitation Act-Section 18

Tribunals and Commissions05 Aug 2026Allowed

Omkara Assets Reconstruction Private Limited Vs Matoshree Infrastructure Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5140

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 7, 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33, 60(5), 75, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)

Tribunals and Commissions05 Aug 2026

Power Finance Corporation Ltd Vs KVK Nilachal Power Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 5098

IBC-Section 7

Tribunals and Commissions05 Aug 2026Allowed

Piramal Capital & Housing Finance Ltd. Vs Tulsi Spices and Foods Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0889

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13(1)(b), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14Limitation Act, 1963-Section 18

Tribunals and Commissions04 Aug 2026Allowed

Kamyabi Vanijya Private Limited Vs Arthur Turnkey Projects Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5129

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(3)(b), 7(4), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A

Tribunals and Commissions04 Aug 2026Allowed

Covalent Laboratories Pvt. Ltd. Vs Twenty First Century Pharmaceuticals Pvt Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 5141

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5), 15, 17, 18, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(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

Tribunals and Commissions04 Aug 2026Allowed

Small Industries Development Bank Of India Vs G & L Profile And Equipments Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 5142

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), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 19

Tribunals and Commissions04 Aug 2026Allowed

Ravi Enterprises & Ors. Vs Highpowerv Import and Exports Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5143

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(8), 7(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 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 Commissions04 Aug 2026

Kotak Mahindra Bank Limited Vs M/s. Krriyan Kontainers Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5124

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

Tribunals and Commissions04 Aug 2026Allowed

Maa Annapurna Traders Vs Socrus Pharmaceuticals Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 5144

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(20), 5(21), 8(1), 8(2), 8(2)(a), 9, 9(4), 9(5)(i), 9(5)(ii), 10, 12, 14, 14(1)(a) to (d), 14(2) to 14(3), 15 to 21, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(3), 6, 6(1)Limitation Act, 1963-Article 137

Tribunals and Commissions03 Aug 2026Allowed

Tanay Securities & Services Private Limited Vs Organic World Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5145

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 3(12), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956

Tribunals and Commissions03 Aug 2026Allowed

Tanay Securities & Services Private Limited Vs Organic World Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0828

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 13, 14, 15, 17, 18, 19, 20, 21Companies Act, 2013-Section 238, 241, 242Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9

Tribunals and Commissions31 Jul 2026Allowed

Phoenix ARC Limited Vs Virgo Realtors Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1359

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 79(15)IBC Rules, 2016-Rule 4Adjudicating Authority Rules-Rule 4(2)

Tribunals and Commissions31 Jul 2026Allowed

Hangzhou Sword Elevator Co. Ltd. Vs Daulat Ram Engineering Services Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1360

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(21), 8, 8(2)(a), 9, 9(5), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 76Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6CIRP Regulations-Regulation 2B

Tribunals and Commissions31 Jul 2026Allowed

M/s Samunnati Financial Intermediation and Services Pvt Ltd Vs M/s Mahakali Foods Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1361

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Negotiable Instrument Act-Section 138

Tribunals and Commissions31 Jul 2026Allowed

Canara Bank Vs Triveni Infratech Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1318

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 7, 7(3)(b), 7(5), 7(7), 10, 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions31 Jul 2026Allowed

Axis Bank Ltd Vs Kallam Brothers Cottons Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1339

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(ii), 33(1)(b)(iv), 33(2), 34, 34(6), 14, 43, 44, 60(5)(c)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 39, 39BA

Tribunals and Commissions31 Jul 2026Allowed

M/s. Agrawal Infracab Pvt. Ltd. Vs M/s. Lanarsy Infra Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1340

IBC, 2016-Section 9, 12A, 14, 66NCLT Rules-Rule 11, 13IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A