COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 20 of 1,017

Tribunals and Commissions03 Jul 2026Allowed

State Bank Of India Vs Surinder Singh Bhatia

National Company Law Tribunal · (2026) 07 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 100, 7, 97(6), 101, 102, 102(2), 104, 94, 105, 106, 106(3), 107, 108, 109, 110 & 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian stamp amendment act 2014-Section 13 of Schedule I-A

Tribunals and Commissions03 Jul 2026Allowed

Mani Mahesh Ispat Pvt. Ltd Vs Ashiana Ispat Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1436

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 9(1), 9(5), 9(5)(2)(d), 65, 5(21), 3(12), 14, 15, 17, 18, 19, 20 and 21Companies Act, 1956Indian Penal Code-Sections 420 and 406

Tribunals and Commissions02 Jul 2026Allowed

Arpith Jain G. Vs Tharun Tex Spin Mills (P) Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Central Goods and Services Tax Act, 2017-Section 68

Tribunals and Commissions02 Jul 2026

Machino Polymers Limited Vs Mr. Ashish Chhawchharia & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1438

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 14(2A), 24(3)(c), 30(2), 30(4), 31, 31(1), 53, 17, 23, 23(2)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 14

Tribunals and Commissions02 Jul 2026Allowed

ICICI Bank Ltd. Vs Creativity at Best Technologies Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013

Tribunals and Commissions02 Jul 2026

Tatad Nayan Gautambhai Vs Pradhin Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions02 Jul 2026Allowed

Mr. Rajendra Dhirajlal Thumar Vs Axle Paper Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1441

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions02 Jul 2026Allowed

The Indian Bank Vs Dattar Ceramic Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1442

Insolvency and Bankruptcy Code, 2016-Sections 6, 7, 14, 19(2), 28A, 30(4), 31, 33, 33(1), 33(2), 33(5), 34, 34(1), 35 to 50, 35(1), 43 to 51, 66 and 123Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36A(1) and 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13

Tribunals and Commissions02 Jul 2026Allowed

M/s Bjain Pharmaceuticals Private Limited Vs M/s Amishi Consumer Technologies Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1443

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(5), 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 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A

Tribunals and Commissions02 Jul 2026Allowed

Gagan Gulati Vs LVS Estates Private Limited & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1765

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(2), 30A(7), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions02 Jul 2026Allowed

Tatad Nayan Gautambhai Vs Pradhin Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1766

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 3(12), 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33, 15, 17, 18Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions02 Jul 2026

Advani Builders Pvt. Ltd Vs S N Damani Developers LLP & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1767

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 74(3), 13, 14, 5(24), 5(24)(j), 5(24)(m)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

Tribunals and Commissions02 Jul 2026Allowed

Tata Capital Limited Vs Luckshmi Yarn Impex Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1768

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 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 6

Tribunals and Commissions02 Jul 2026

W Health Ventures Advisory India Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1769

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 53, 50(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 14, 30, 9, 38, 38(3)Companies Act, 2013

Tribunals and Commissions01 Jul 2026Allowed

J And K Integrated Textile Park Limited Vs Green Textorium Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1321

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions01 Jul 2026Allowed

J And K Integrated Textile Park Limited Vs Jyotsna Industries Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1322

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 15, 13(1)(b), 13(1)(c), 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions01 Jul 2026Allowed

J And K Integrated Textile Park Limited Vs J And K Synthetic Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1324

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions01 Jul 2026Allowed

Power Finance Corporation Vs KSK Mahanadi Power Company Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1778

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(3)(b), 31(1), 238, 31, 14National Company Law Tribunal Rules, 2016-Rule 11Project Import Regulations, 1986-Regulation 7

Tribunals and Commissions01 Jul 2026

J And K Integrated Textile Park Limited Vs Jyotsna Industries Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1326

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 17, 18, 19, 20, 21, 15Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions01 Jul 2026Allowed

J And K Integrated Textile Park Limited Vs J And K Textorium Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1327

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 31, 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002