COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 19 of 1,017

Tribunals and Commissions07 Jul 2026Dismissed

KDRA Insolvency Professionals Private Limited Vs Mr. Armaan Sunil Kothari

National Company Law Tribunal · (2026) 07 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 29A, 30(2)(a) to (f), 30(2)(b), 30(2), 30(6), 31, 31(2), 36(3)(f), 43, 44(1), 53, 61, 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A(2), 35A, 38, 38(1)(a), 38(1A), 38(2), 38(2)(a) to (c), 38(3), 39, 39(4)Income Tax Act, 1961-Section 139

Tribunals and Commissions07 Jul 2026Allowed

Teena Saraswat Pandey Vs Sumit Rajpal

National Company Law Tribunal · (2026) 07 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Section 95, Rule 7(2) — Section 95, 97(5), 100, 101, 102, 103, 104, 105, 106, 106(2), 107, 108, 109, 110 and 111, 112, 112(1), 114, 114(1), 115(2), 115(3), 196National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)

Tribunals and Commissions07 Jul 2026Allowed

Mr. Hitesh Kothari

National Company Law Tribunal · (2026) 07 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 8, 10

Tribunals and Commissions06 Jul 2026

Omkara Assets Reconstruction Pvt. Ltd. Vs Vidhata Metal Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1420

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 31(3)(a), 33, 33(1)(b)(iv), 33(5), 33(7), 34(8), 35, 35(1), 36, 233Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13

Tribunals and Commissions06 Jul 2026

K. D. Lite Developers Private Limited Vs M.S. Gopikrishnan & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 65, 7, 7(1), the second proviso to Section 7(1), Explanation (ii) to Section 5(8)(f), 5(8), 214 to 216Real Estate (Regulation and Development) Act, 2016-Section 11, 2(d), 2(zn), 18Maharashtra Flat Ownership Act, 1963

Tribunals and Commissions06 Jul 2026

Rudra Construction Co. Vs Om Prakash Agarwal & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 47A, Schedule I under Regulation 33, Rule 12 of Schedule I, 13 of Schedule I, 4A, 4B, 8 and 11A of Schedule IInsolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2020

Tribunals and Commissions06 Jul 2026Dismissed

Chhattisgarh State Power Distribution Co. Limited Vs Mr. Sumit Binani & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1423

Insolvency and Bankruptcy Code, 2016-Section 7, 31(1), 31(6), 60(5)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 13, 13(1C)(a), 14

Tribunals and Commissions06 Jul 2026

Vanshita Transport Through Its Proprietor Mr.Nilesh V.Thakkar Vs Montecarlo Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1424

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6Companies Act 1956

Tribunals and Commissions03 Jul 2026Allowed

Reliance Commercial Finance Limited Vs Rosewood Projects Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1351

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(iii), 33(1)(b)(iv), 33(2), 33(7), 34, 34(2), 34(4), 34A, 52, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026

Tribunals and Commissions03 Jul 2026Allowed

Ram Chandran Traders Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(5), 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956

Tribunals and Commissions03 Jul 2026Allowed

DAON Auto Parts India Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions03 Jul 2026Allowed

Satyadevi Alamuri

National Company Law Tribunal · (2026) 07 NCLT CK 1427

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 60(5), 9, 34(1), 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 39(4)

Tribunals and Commissions03 Jul 2026Allowed

Insta Capital Private Limited & Anr. Vs KMS Mondialle Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1428

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 5(7), 5(8), 5(8)(a), 7, 7(1), 13, 14, 17, 25, 31(1), 33, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions03 Jul 2026

DCB Bank Ltd Vs Kalka Home Developers Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 5(20), 7, 12, 14, 21, 25(2)(g), 25A, 29, 30(2)(b), 43, 45, 50, 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions03 Jul 2026

Indian Overseas Bank Vs D C Industrial Plant Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1323

Insolvency and Bankruptcy Code, 2016-Section 3(6), 7, 42, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20, 25, 45, 45(3)

Tribunals and Commissions03 Jul 2026Allowed

M/s. Groyyo Private Limited Vs M/s. Himaya Apparels Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1430

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 4(1), 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 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions03 Jul 2026Allowed

R. Venkatakrishnan

National Company Law Tribunal · (2026) 07 NCLT CK 1431

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 31, 33, 33(2), 33(5), 33(7), 34(1), 35(1), 53, 94, Chapter III of Part IICompanies Act, 2013-Section 230Income Tax Act, 1961-Section 178

Tribunals and Commissions03 Jul 2026Dismissed

State Bank Of India Vs Dr. Jitendra Das Maganti & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 95(6), 95(7), 99, 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 78, 79(15), 7, 3(11), 3(12), 100, 96(1), Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)SARFAESI Act, 2002-Section 13(2)

Tribunals and Commissions03 Jul 2026

Bank Of Baroda Vs Chamber Construction Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1433

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(1), 32, 32(a) to (d), 32(e), 32(f), 32A, 32A(4), 44, Schedule-I

Tribunals and Commissions03 Jul 2026

DCB Bank Ltd Vs Kalka Home Developers Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1434

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 66, 43, 45, 50, 14, 25(2)(g), 29, 21, 25A, 12, 30(2)(b), 30, 53, 5(20), 61, 62National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A, 16B, 39(4), 38(3), 38(3)(a), 6A