CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 18 of 1,017

Tribunals and Commissions08 Jul 2026

Manoj Kumar Goyal & Anr. Vs Dinesh Khetan & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1403

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31, 31(1), 24(3)(b), 24(4), 30(2), 238A, 61, 29ANational Company Law Tribunal Rules, 2016-Rule 11Limitation Act, 1963-Article 137
Read judgment
Tribunals and Commissions08 Jul 2026Allowed

Grimus Exports Private Limited Vs Sunima Steel Marketing Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1317

Insolvency and Bankruptcy Code, 2016-Sections 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, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Limitation Act, 1963-Section 18
Read judgment
Tribunals and Commissions08 Jul 2026Allowed

Resurgent India Special Situations Fund Vs Future Consumer Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(c), 5(8), 3(17), 3(18), 3(12), 8, 9, 7(5), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
Read judgment
Tribunals and Commissions08 Jul 2026Allowed

PPG Asian Paints Pvt Ltd Vs Coastal Automobiles Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1344

Insolvency and Bankruptcy Code, 2016-Section 7, 15(1), 19(2), 21, 33, 47, 53, 54, 60, 60(5), 224The Insolvency and Bankruptcy Code (Amendment) Act, 2026-Section 33, 54National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions08 Jul 2026

The Canara Bank Limited Vs Globiz Exim Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1406

Insolvency and Bankruptcy Code, 2016-Section 7, 18, 61, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9General Clauses Act, 1897-Section 27
Read judgment
Tribunals and Commissions08 Jul 2026Dismissed

M/s Shreenathji Marketing Vs Maya Construction Company Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1407

Insolvency and Bankruptcy Code, 2016-Section 21(2), 24(3), 29A, 30, 30(2), 30(6), 31, 31(2), 33, 33(1), 33(6), 35(1), 66CIRP Regulations-Regulation 34B, 38(3), 38(3A)(b), 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions08 Jul 2026Allowed

Narindra & Narindra Steel Corporation Vs Swadesh Green Infra Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1408

Insolvency and Bankruptcy Code, 2016-Section 4, 5(20), 5(21), 8, 9, 9(3)(b), 9(4), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
Read judgment
Tribunals and Commissions07 Jul 2026Allowed

The South Indian Bank Limited Vs M/s. Royal Dry Fruits Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 9, 3(11), 3(12), 4, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 16
Read judgment
Tribunals and Commissions07 Jul 2026Allowed

Sanjay Mehra Vs Punj Security & House Keeping Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 33(2), 33(5), 14, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1), 29C, 39B, 39C, 39DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
Read judgment
Tribunals and Commissions07 Jul 2026

Oriental Bank Of Commerce Vs Panache Exports Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1411

Insolvency and Bankruptcy Code, 2016-Section 7, 31, 32A(2), 35(1)(f), 53, 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(d)
Read judgment
Tribunals and Commissions07 Jul 2026Allowed

Mr. Ashok Kumar Golechha Vs Sovika Aviation Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1412

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 32A, 43, 45, 47, 49, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, Section 35, 36A, 37, 38, 38(1), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
Read judgment
Tribunals and Commissions07 Jul 2026

Canara Bank Vs Vas Infrastructure Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Sections 7, 15, 18, 18(1)(f), 20(2)(a), 25, 25(2), 25(2)(g), 29, 29A, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 31(2), 43, 45, 50, 61(3), 66, 73Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 35A, 35A(3A), 35A(4), 36, 36(2), 36B(4A), 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(2), 39(4)Companies Act, 2013-Section 66
Read judgment
Tribunals and Commissions07 Jul 2026Allowed

Overseas Infrastructure Alliance (India) Private Limited Vs Mcraygor Mechanicals Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14, 29A, 33(1)(a), 33(1), 33(2), 33(5), 43, 45, 50, 52, 53, 54, 66, 240ACompanies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 2B(1), 30A, 32(e), 32(f), 36A(1), 39B, 39BA, 39C, 39D
Read judgment
Tribunals and Commissions07 Jul 2026Allowed

The South Indian Bank Limited Vs M/s. Royal Dry Fruits Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1414

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 7, 7(5), 7(7), 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Companies Act, 1913
Read judgment
Tribunals and Commissions07 Jul 2026Dismissed

M/s. Morgan Securities and Credits Pvt Ltd Vs BPL Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1346

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 5(8)(e), 5(8)(f), 7, 9, 10, 14, 65Companies Act, 1956-Section 433(e)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
Read judgment
Tribunals and Commissions07 Jul 2026Allowed

Yes Bank Limited Vs M/s. Ideal Real Estates Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1337

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1), 65, 238Insolvency 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 4E, 6, Explanation to Regulation 6(1)
Read judgment