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National Company Law Tribunal judgments

20,321 judgments · page 12 of 1,017

Tribunals and Commissions31 Jul 2026Allowed

Central Bank Of India Limited Vs Shri Gajanan Maharaj Sugar Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1362

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 2(14)(a), 7(5), 4, 5(8), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions31 Jul 2026Allowed

India Housing Fund & Anr. Vs Gulam Mustafa Enterprises Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(2), 14(3), 31(1), 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions31 Jul 2026Partly Allowed

Mr. Snehal Kamdar Vs Suraksha Asset Reconstruction Limited & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1363

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 12(2), 13, 15, 19(2), 21, 21(1), 22(3)(b), 25(1), 25(2), 25(2)(h), 30, 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b), 33(1)(iv), 33(2), 34(1), 34(5), 35(1)(l)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14(B), 4, 4(2)(b), 8, 13, 15IBBI (CIRP) Regulations, 2016-Regulation 36A, 36A(1)
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Tribunals and Commissions30 Jul 2026

M/s Yatayat Corporation India Pvt. Ltd Vs M/s Shrenik Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1364

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21
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Tribunals and Commissions30 Jul 2026Allowed

Athena Mercantile Private Limited Vs M/s. Anmol Niryat Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1315

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(4), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions30 Jul 2026Allowed

CFM Asset Reconstruction Private Limited Vs M/s Capbridge Venture LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1365

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(8), 7, 13, 13(1)(b), 14, 14(1)(a) to (d), 14(3)(a), 15, 16, 16(1), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2)
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Tribunals and Commissions30 Jul 2026Allowed

M P Krishnan Vs M/s. Frontier Shelters Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1345

Insolvency and Bankruptcy Code, 2016-Section 7, first proviso to Section 7(1), 4, 14, sub-section (2) of Section 14, 14(3), 15, 17, 18, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 22
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Tribunals and Commissions30 Jul 2026Allowed

Union Bank Of India Vs Indo Pacific Projects Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1366

Insolvency and Bankruptcy Code, 2016-Section 2(14)(a), 3(12), 4, 5(8)(a), 7, 7(5), 8, 9, 13, 14, 17, 21(6A), 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions30 Jul 2026Allowed

Punjab National Bank Vs T V Vision Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1367

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 2(14)(a), 4, 3(12), 5(8)(a), 8, 9, 14, 31(1), 33, 13, 17, 25Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers Books Evidence Act-Section 2A(a), 2A(b)
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Tribunals and Commissions29 Jul 2026

Bank Of Maharashtra Vs Comet Granito Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1369

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions29 Jul 2026Allowed

Unity Small Finance Bank Limited Vs M/s Serveall Constructions Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1370

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(8), 7, 7(5)(a), 9, 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 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13
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Tribunals and Commissions29 Jul 2026Allowed

Axis Bank Limited Vs Kshipra Motors Private Limited

National Company Law Tribunal · 2025 INSC 911

Insolvency and Bankruptcy Code, 2016-Sections 7, 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)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions29 Jul 2026

Prem Associates Vs Drishan Industries Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1372

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5)(ii), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Rules, 2016-Rule 6Commercial Courts Act-Section 12A
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Tribunals and Commissions29 Jul 2026

State Bank Of India Vs Surya Foundry Private Limited

National Company Law Tribunal · 2024 INSC 548

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a), 9, 10, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60, 60(2), 60(3), 60(4), 60(6), 65, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Jul 2026Allowed

Bharat Capital and Holdings Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1374

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 11, 14, sub-section (1) of section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions28 Jul 2026Allowed

Mr. Jitender Kothari Vs Heimdal Minerals Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1375

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9, 9(5), 9(5)(i), 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency 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
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Tribunals and Commissions28 Jul 2026Allowed

Punjab National Bank (Erstwhile Oriental Bank of Commerce) Vs George Distributors Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1341

Insolvency and Bankruptcy Code, 2016-Section 7, 30(4), 33, 33(1), 33(1)(b)(iii), 33(1)(b)(iv), 33(7), 34, 34(1), 34(2), 34(8), 52, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b)
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