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National Company Law Tribunal judgments

20,321 judgments · page 16 of 1,017

Tribunals and Commissions14 Jul 2026

M/s. Hinganghat Infrastructure Private Limited Vs Mr. Jagdish Kumar & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1854

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 208(2), 30(2)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016-Clause 13
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Tribunals and Commissions13 Jul 2026Allowed

M/s. Stanco Solutions Private Limited Vs M/s. Peel-Works Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 2004

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32A, 43 to 51, 66, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35(1), 36B(4A), 37, 38, 38(1A), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56, 115JB, 139(1)
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Tribunals and Commissions13 Jul 2026

Sabar Singh Prabhakar & Anr. Vs Chaya Gupta & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 2005

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 7, 12, 14, 18(1)(b), 29A, 30(2)(b), 31, 31(1), 61(2)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(2), 38(2)(c)
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Tribunals and Commissions13 Jul 2026

Omkara Assets Reconstruction Private Limited Vs Mrs. Ritu Jankiprasad Shah

National Company Law Tribunal · (2026) 07 NCLT CK 2006

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 Jul 2026Disposed Of

Sagaa Traders Vs Srinithi Enterprises Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1988

Insolvency and Bankruptcy Code, 2016-Section 12(2), 12(3), 12, 14, 19(2), 30(6), 33, 33(5), 33(7), 34, 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Insolvency and Bankruptcy Code (Amendment Act, 2019)
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Tribunals and Commissions13 Jul 2026

Omkara Assets Reconstruction Private Limited Vs Mrs. Ritu Jankiprasad Shah

National Company Law Tribunal · (2026) 07 NCLT CK 1984

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Jul 2026

State Bank Of India Vs M/s Worlds Window Impex India Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1786

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14(1)(a) and (c), 14(3), 30(6), 31, 33, 33(1), 34, 34(1), 52Insolvency and Bankruptcy Code (Amendment) Act, 2026IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17
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Tribunals and Commissions10 Jul 2026

Praveen Kumar Garg Vs APS Infra Engineers Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1787

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30(6), 31, 33(1A), 33(1)(b)(iv), 33(7), 34(8), 35, 35(1), 36, 43, 45, 49, 50, 66IBBI (CIRP) Regulations, 2016-Regulations 38, 38(2), 38(2)(d), 39, 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulations 4, 13
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Tribunals and Commissions10 Jul 2026Allowed

Shri. Rajesh S Shah, Chairperson Of The Monitoring Committee For Implementation Of Resolution Plan Of M/s. AG Conveying Systems Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1788

Insolvency and Bankruptcy Code, 2016-Section 33(3), 30(6), 31, 34(2), 35 to 50, 52, 52 to 54, 14, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15
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Tribunals and Commissions10 Jul 2026Allowed

Swiss Promotions Pvt. Ltd. Vs Johnson Watch Company Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1789

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14, 21(1), 22(3)(b), 25, 29A, 30, 30(2), 30(3), 30(4), 30(5), 31, 32, 33, 33(1)(b)(iv), 33(2), 33(7), 34, 34(2), 35(1), 52, 54, 60(5), 61(3), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016-Rule 6IBBI (CIRP Regulations), 2016-Regulation 30A
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Tribunals and Commissions10 Jul 2026Allowed

DCB Bank Limited Vs M/S Genesis Infratech Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1790

Insolvency and Bankruptcy Code, 2016-Section 65, 7, 9, 10, 3(11), 3(12), 7(1), Explanation to Section 7(1), 7(2), 7(5), sub-section (7) of Section 7, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21NCLT Rules-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)
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Tribunals and Commissions10 Jul 2026

Asset Reconstruction Company (India) Limited Vs Mr. Umesh Garg & Anr.

National Company Law Tribunal · 2025 INSC 911

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(8)(i), 7, 12, 14, 18(1)(b), 60(5), 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 13(2)Sick Industrial Companies (Special Provisions) Act, 1985-Section 20(1), 22(1), 22(4)(b), 22(5)
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Tribunals and Commissions10 Jul 2026Allowed

Jeevan Jyoti Vanijya Limited Vs Sunstar Realty Development Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1792

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(a), 7, 7(5), 8, 9, 13, 14, 17, 25, 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 2A, 6, 20(1A)
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Tribunals and Commissions10 Jul 2026Disposed Of

Kedar Parshuram Mulye Vs Sri Adhikari Brothers Digital Network Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1793

Insolvency and Bankruptcy Code, 2016-Chapter III-A, Sections 29A, 30(2), 30(2)(b), 30(2)(d), 31, 31(1), 32A, 54C, 54E, 54H, 54K, 54K(9), 54L, 54L(2), 66, 238, 240AInsolvency and Bankruptcy Board of India (Pre-Packaged Insolvency Resolution Process) Regulations, 2021-Regulations 42, 45, 45(2)(a), 49, 49(1)Companies Act, 1956
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Tribunals and Commissions10 Jul 2026Dismissed

Naman Vs Suresh Pal

National Company Law Tribunal · (2026) 07 NCLT CK 1331

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 4, 78Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)
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