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National Company Law Tribunal judgments

20,321 judgments · page 2 of 1,017

Tribunals and Commissions24 Sept 2026Allowed

Tribute Trading and Finance Limited Vs Florin Realtors Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5994

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 7(4), 7(5), 7(7), 5(8), 3(12), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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Tribunals and Commissions24 Sept 2026

Shree Sainath Tradelink (P) Limited Vs Nirbhay Rasayan (P) Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5984

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(2)(b), 30(4), 30(6), 31, 31(1), 43, 45, 50, 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 26, 35A, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions24 Sept 2026Allowed

Agrirevolve Trading Private Limited Vs Spright Agro Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6337

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 31(1), 33, 13(1)(c), 17, 18, 20 & 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 2013
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Tribunals and Commissions23 Sept 2026Dismissed

Punjab National Bank Vs Reji Abraham

National Company Law Tribunal · (2026) 09 NCLT CK 6002

Insolvency and Bankruptcy Code, 2016-Section 2(e), 3(7), 3(8), 5(22), 29A(i), 31, 60, 60(1), 60(2), 60(3), 60(4), 79, 79(1), 95, 95(1), 179, 179(1), 238, Part II, Part III, Chapter VIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(e), 3(e), 7, 7(2)Companies Act, 2013-Section 2(20), 2(42), 375, 376, 408, 419, Chapter XXII
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Tribunals and Commissions23 Sept 2026Allowed

Shivkumar Suppliers Vs Madhur Nourishment Products LLP

National Company Law Tribunal · (2026) 09 NCLT CK 5998

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 54(3), 9, 53, 43, 45, 50, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 31A, 45(3), 12, 34(4), 15, 45, 44(1), 41
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Tribunals and Commissions23 Sept 2026Allowed

M/s. Jagannath Textile Company Private Limited Vs M/s. ShreeSatya Sponge & Power Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5996

Insolvency and Bankruptcy Code, 2016-Section 4; Section 5(7); Section 5(8); Section 5(8)(a); Section 5(8) sub-clauses (a) to (i); Section 7; Section 7(5); Section 7(7); Section 13(2); Section 14; Section 14(1); Section 14(1) clauses (a) to (d); Section 14(2); Section 14(3); Section 14(4); Section 15; Section 15(1)(b); Section 17; Section 18; Section 19; Section 20; Section 21; Section 215(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4; Rule 9(l)Companies Act, 1956
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Tribunals and Commissions23 Sept 2026Disposed Of

Small Industries Development Bank Of India Vs Dr. Smiths Biotech Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6253

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 32A, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36(A)(1), 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Income Tax Act, 1961-Section 79(2)
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Tribunals and Commissions23 Sept 2026Allowed

Marguisa Shipping Lines S.L.U Vs Simon Shipping Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6242

Insolvency & Bankruptcy Code, 2016-Section 5(13), 9, 12, 14, 21, 30(6), 31, 31(3)(a), 33, 33(1), 33(1)(a), 33(1)(iv), 33(2), 33(5), 33(7), 34, 34(5), 35(1)(l), 53(1)(a), 56, 233Companies Act-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA
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Tribunals and Commissions22 Sept 2026Allowed

Akzo Nobel India Limited Vs M/s Shree Gopal Auto Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6008

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 4, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency 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 6(1), 6
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Tribunals and Commissions22 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Avarsekar And Sons Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6004

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 13, 14, 17, 25, 31(1), 33, 94, 95, 96, 96(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Unity Realty And Developers Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5993

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 25, 94, 95, 96, 96(4), 5(8), 3(12), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions22 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Avarsekar & Kejriwal Constructions Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 5989

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 96, 96(4), 5(8), 3(12), 9, 95, 94, 13, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 25 to 28
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Tribunals and Commissions22 Sept 2026Dismissed

Oriental Bank Of Commerce Vs Panache Exports Pvt Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 5986

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 53, 35(1)(f), 31, 32A(2), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(d)
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Tribunals and Commissions22 Sept 2026Allowed

M/s OXYZO Financial Services Limited Vs M/s Kamco Chew Food Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5985

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 3(12), 5(8), 14(1), 14(2), 15, 16(2), 17 to 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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