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National Company Law Tribunal judgments

20,321 judgments · page 13 of 1,017

Tribunals and Commissions28 Jul 2026Allowed

Mr. Vibin Vincent

National Company Law Tribunal · (2026) 07 NCLT CK 1335

Insolvency and Bankruptcy Code, 2016-Section 17, 18, 19(2), 30, 33, 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(2), 33(6), 33(7), 34(2), 34(3), 35(1)(b) & (d), 35 to 41, 53, 60(5)(c)Insolvency and Bankruptcy Code (Amendment) Act, 2026NCLT Rules, 2016-Rule 11
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Tribunals and Commissions24 Jul 2026Allowed

M/s Sai Kripa Indenting Vs Sneh Exports Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1379

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 8, 8(2), 8(2)(a), 9, 9(1), 9(3)(b), 9(5), 14, 15, 17, 18, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 6, 9Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions24 Jul 2026

Karuna Chaturvedi Vs Aakriti Landcon Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1380

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(11), 3(12), 5(7), 5(8), 7, 14, 15, 16(3)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions23 Jul 2026Allowed

Shiv Om Sharma & Ors. Vs Amar Jyoti Universe Nidhi Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1355

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(8), 4, 7(5), 13, 15, 13(1)(c), 15(1), 14, 14(3), 31(1), 33, 17, 18, 20 and 21, 22(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Companies Act-Section 128
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Tribunals and Commissions23 Jul 2026Allowed

M/S Ankur Enterprises Vs Allflex Plastice LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1316

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions23 Jul 2026Allowed

State Bank Of India Vs Neol Pharma (India) Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1382

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 238A, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 18
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Tribunals and Commissions23 Jul 2026Allowed

Brick2wall Infratech Private Limited Vs Kashyapi Infrastructure Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1383

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(21), 8, 9, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jul 2026Allowed

M/s. Uma Exports Limited Vs M/s. Epic Yarns Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1384

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(21), 8, 8(2)(a), 9, 9(3), 9(3)(d), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jul 2026Allowed

Bank of Baroda Vs Nextgen Textile Park Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1385

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20 & 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Companies Act, 1956-Section 433(e)
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Tribunals and Commissions22 Jul 2026Partly Allowed

Agarwal Coal Corporation Pvt Ltd Vs Shriram Cement Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1386

Insolvency and Bankruptcy Code, 2016-Section 60(5), 74(3), 75, 34, 31, 33(3), 33(4), 33(5), 33(6), 14, 35 to 50, 35(1), 35(1)(k), 238, 54L, Chapter II, Chapter III, Chapter III of Part IICompanies Act, 1956Companies Act, 2013-Section 213, 417
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Tribunals and Commissions22 Jul 2026

State Bank Of India Vs KM Toll Road Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1387

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 7, 7(1), 7(3), 7(5), 7(5)(a), 7(5)(b), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions22 Jul 2026

Krishkan Investment Private Limited Vs M/S Jumbo Finvest (India) Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), Sub-section (3)(b) of Section 7, Sub-section (5) of Section 7, Explanation I to Sub-section (5) of Section 7, 3(11), 3(12), 5(7), 5(8), 14, 15, 17, 18, 19, 238AInsolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions22 Jul 2026Allowed

Union Bank Of India Limited Vs Vitthal Corporation Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1389

Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 9, 10, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Jul 2026Allowed

M/s Sunder Engineering Works Vs Associated Machinary Corporation Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1328

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(20), 5(21), 8, 9, 9(5), 10A, 13, 13(1)(c), 14, 14(3), 15, 15(1), 17, 18, 20, 21, 22(2), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4(3), 6
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Tribunals and Commissions22 Jul 2026Allowed

Jayashree Manilal Lapasia Vs Shah Laxmichand Versi Masalawala LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1390

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(7), 5(8), 5(8)(a), 7, 7(5), 7(5)(a), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008-Section 58(4)(b)
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Tribunals and Commissions21 Jul 2026

M/s. Mykind Vacations Pvt. Ltd. Vs M/s Dion Global Solutions Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1391

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 12(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 31, 31(3)(b), 31(4), 240A, 12, 14, 21(2), 38(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A(1), 31A, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4), 39(2), 36B(4A)Securities Contracts (Regulation) Act, 1956
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