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National Company Law Tribunal judgments

20,321 judgments · page 17 of 1,017

Tribunals and Commissions10 Jul 2026

Durga Das Agrawal Vs Ethenic Agencies Private Limited & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1794

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 29A, 30(2), 31, 25(2)(b), 25(1), 60(5), 188, 196, 30(4), 38(2), 14, 19(2), 42Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions10 Jul 2026Dismissed

Advance India Projects Ltd. Vs JNB Management Private Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1795

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, 9(3)(d), 60(5), 238ALimitation Act, 1963-Section 5, Article 137 of the First ScheduleNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions10 Jul 2026

KSS Petron Private Limited Vs Bhubaneshwar Expressways Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1797

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 29A, 60(5), 65Insolvency and Bankruptcy Code (Amendment Act 2026)-Section 4Code of Civil Procedure, 1908-Order I Rule 5, I Rule 9, I Rule 10, I Rule 10(2), VII Rule 11, IX, Section 2(9), 115
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Tribunals and Commissions10 Jul 2026Dismissed

Adamji Investments Private Limited Vs M Cons Media Marketing Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1799

Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(8), 6, 7, 9, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 2013-Section 2(20), 2(94-A), 7, 7(1), 7(2), 8, 10A(1), 12(9), 248, 248(1), 248(2), 248(3), 248(4), 248(5), 248(6), 248(7), 248(8), 250, 250(3), 252, 252(1), 252(3), 455
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Tribunals and Commissions10 Jul 2026

Hemant Kumar Bohra Vs Manohar Lal Vij & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1801

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 7, 31, 60(2), 60(3), 60(5), 95, 99, 100, 238Indian Contract Act, 1872-Sections 126, 128, 133, 134, 135, 139, 140, 141Banker's Books Evidence Act, 1891
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Tribunals and Commissions09 Jul 2026Allowed

Siddhesh Bhalchandra Naik Vs Rao Edusolutions Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1394

Insolvency and Bankruptcy Code, 2016-Section 9, 13 and 15, 21(1), 33, 33(2), 33(5), 33(7), 34Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32A
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Tribunals and Commissions09 Jul 2026

PCS Vaishali Patrikar

National Company Law Tribunal · (2026) 07 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 43, 66(1), 33, 34(1), 34(4), 33(1), 30(6), 12, 34(5), 34(2), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 37A, 44A, 15
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Tribunals and Commissions09 Jul 2026

Influx Agrotech Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1397

Insolvency and Bankruptcy Code, 2016-Section 4(1), 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions09 Jul 2026Allowed

Akkme Food Craft Limited Vs Regal Enterprises Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1398

Insolvency and Bankruptcy Code, 2016-Section 3(8), 7, 7(2), 7(3)(a), 7(5), 7(5)(a), 7(6), 8, 8(1), 8(2), 13(2), 14, 14(1), 14(2), 14(3), 17, 18, 20, 21(6A), 25, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 3A, 4, 6(1)
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Tribunals and Commissions09 Jul 2026Allowed

Akkme Food Craft Limited Vs Regal Enterprises Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1399

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3)(a), 7(5)(a), 8, 8(1), 8(2), 13(2), 14, 14(1), 14(2), 14(3), 17, 18, 20, 21, 21(6A), 25, 31, 3(8)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 3A, 4, 6(1)
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Tribunals and Commissions09 Jul 2026

Mr. Rajan Kumar & Anr. Vs Mr. Subodh Kumar Aggarwal & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 60(5), 20, 25, 14, 14(1)(b), 25(2)(a), 18(1)(b), 13, 15Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991-Section 5(1), 5(3)(a)Transfer of Property Act, 1882-Section 54, 55, 53-A
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Tribunals and Commissions09 Jul 2026

Bank Of India Vs Future Lifestyle Fashions Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1400

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 19, 30(6), 31, 33(1)(b)(i) to (iii), 33(2), 33(3), 34, 35 to 50, 52, 52 to 54, 56, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32A, 32 clauses (a) to (d), 15
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Tribunals and Commissions09 Jul 2026Allowed

Indian Overseas Bank Vs Mhow Ghatabill Toll Roads Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1401

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 7(2), 7(5)(a), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 21(6A), 25, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4, 6(1)
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Tribunals and Commissions08 Jul 2026Allowed

Anchor Mark Private Limited Vs JRN Pharma and Laboratories LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1312

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(21), 8, 8(1), 8(2), 9, 9(1), 9(3), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jul 2026Allowed

Srei Equipment Finance Limited Vs Fnm Property Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1402

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(5)(a), 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)Companies Act, 2013
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