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National Company Law Tribunal judgments

20,321 judgments · page 15 of 1,017

Tribunals and Commissions17 Jul 2026

Karvy Forde Search Pvt. Ltd. Vs Dropbase Software Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1995

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 19, 30(6), 31, 33(1), 33(1)(a), 33(5), 35 to 50, 36, 53, 56, 61Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h)
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Tribunals and Commissions17 Jul 2026

Canara Bank Vs M/s Versatile Pharma Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1349

Insolvency and Bankruptcy Code, 2016-Section 33(2), 19, 30(4), 33(1)(a), 33, 34, 14, 19(2), 34(8)IBBI (Liquidation Process) Regulations, 2016-Regulation 3NCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Jul 2026Allowed

R K Mining Pvt Ltd Vs Talwar Cars Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1999

Insolvency & Bankruptcy Code, 2016-Section 7, 54(1), 54, 60(5)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45
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Tribunals and Commissions16 Jul 2026Allowed

Central Bank Of India Vs Superfine Metals Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 2001

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 10A, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Books Evidence Act, 1891
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Tribunals and Commissions16 Jul 2026Partly Allowed

IDBI Trusteeship Service Ltd Vs Ozone Projects Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1995

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 7(3)(a), 7(4), 7(5), 7(5)(a), 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33, 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Trust Act, 1882
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Tribunals and Commissions16 Jul 2026Allowed

Central Bank Of India Vs Superfine Metals Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1987

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(5)(a), 14, 31(1), 33, 14(1), 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Books Evidence Act, 1891
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Tribunals and Commissions16 Jul 2026

Ms. Dipti Narayan Mundra Vs Mr. Sairus Jigar Rangoonwala

National Company Law Tribunal · (2026) 07 NCLT CK 1860

Insolvency and Bankruptcy Code, 2016-Section 112(1), 114, 94(1), 97, 99, 100, 101, 102, 104(2), 105, 105(2)(a), 105(2)(b), 105(3), 112, 115, 117, 118, 119, 121Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19, 17, 17(2)(b), 17(2)(c), 17(2)(f), 18National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 Jul 2026Allowed

Mr Alok Kailash Saksena Vs Unity Infraprojects Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1835

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 34(4), 35, 53, 60(5)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 31A
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Tribunals and Commissions15 Jul 2026

Sudhanshu Gupta Vs M/s Sawalsha Leasing & Finance Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1836

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21(1), 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 31, 38(2), 31(3)(b), 31(4), 12, 14, 43, 45, 50, 66, 240A, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 17(1), 36A(1), 38, 39, 31A, 38(4)Income Tax Act, 1961-Section 79(2)(c)
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Tribunals and Commissions15 Jul 2026Allowed

Kudapa Gangadhara & Anr. Vs Impact Metals Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1837

Insolvency and Bankruptcy Code, 2016-Section 7, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(1), 45(3), 45(3)(a)
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Tribunals and Commissions15 Jul 2026

Kotak Mahindra Bank Limited Vs Kew Precision Parts Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1838

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(5), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions14 Jul 2026Allowed

Manoj Kumar Singhal Vs SVP Industries Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1353

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(21), 8, 8(2)(a), 9, 9(3)(b), 9(5)(i), 9(5)(i)(d), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Evidence Act, 1872-Section 65B
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