COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 21 of 1,017

Tribunals and Commissions01 Jul 2026Allowed

J And K Integrated Textile Park Limited Vs Silklon Processors Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1333

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 Toplon Industries Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1336

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

Om Prakash Somani & Ors. Vs VMN Stones Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1779

Insolvency and Bankruptcy Code, 2016-Sections 5(7), 5(8), 7, 7(1), 7(4), 14, 15, 16(3)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Companies Act, 2013-Sections 241, 242

Tribunals and Commissions01 Jul 2026Allowed

Pashupati Facility And Management Service Private Limited Vs Prodot Media Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1780

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 4, 5(8), 5(8)(a), 7, 7(2), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions01 Jul 2026Allowed

Pashupati Facility And Management Service Private Limited Vs Ojaan Realty Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1781

Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(8), 5(8)(a), 7, 7(2), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 31, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6

Tribunals and Commissions30 Jun 2026

Mr. Jigar Joshi Vs STC Ventures Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1253

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 13, 14, 17, 25, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions30 Jun 2026Allowed

Small Industries Development Bank Of India Vs Jaisanshu Medicare Private Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1254

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(2), 13(4)Banker’s Book Evidence Act, 1891

Tribunals and Commissions30 Jun 2026Partly Allowed

Resolution Professional Vs Amar Prakaash Developerss Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1295

Insolvency and Bankruptcy Code, 2016-Section 30(6), 60(5), 7, 13, 15, 19(2), 66, 49 read with Section 45, 29A, 30(2), 30(1), 31(1), 30(3), 30(4), 31, 31(2), 31(4), 32, 32A, 43, 53, 53(1), 61, 61(3), 188, 196, 30, 30(2)(a), 30(2)(b), 30(2)(e), 9, 25(2)(j), 26, 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 35, 36(B)(5), 34B(4), 34B, 34B read with Regulation 31, 38, 38(1), 38(1)(b), 38(1A), 38(2), 38(3), 39, 31, Schedule II, Clause 3 of Schedule II, 4 of Schedule IINCLT Rules, 2016-Rule 11

Tribunals and Commissions30 Jun 2026Allowed

IIFL Home Finance Limited Vs M/s. J-Seventy-One Properties and Pictures Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1255

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(a), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14Companies Act, 1956-Section 433(e)

Tribunals and Commissions30 Jun 2026

NTEx Transportation Services Private Limited Vs Agriallx Ventures Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1256

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 3(12), 8, 9(3)(b), 9(5), 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Limitation Act, 1963-Article 137, Section 18

Tribunals and Commissions30 Jun 2026Allowed

Prosper Coal And Energy Pte Limited Vs Blackburn Fuels Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1019

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, proviso to Section 9(5)(ii), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(a), 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions30 Jun 2026Allowed

Vinsan Credit & Securities Limited Vs M U Buildcon Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1257

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7), 12A, 13, 14, 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)

Tribunals and Commissions30 Jun 2026Allowed

NTEx Transportation Services Private Limited Vs Agriallx Ventures Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1258

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 5(21), 8, 9, 9(3)(b), 9(5), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6Limitation Act, 1963-Article 137, Section 18

Tribunals and Commissions30 Jun 2026

Vinsan Credit & Securities Limited Vs M U Buildcon Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1259

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 4, 12A, 13, 14, 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)IBBI Regulations

Tribunals and Commissions30 Jun 2026Dismissed

TruPro Insolvency Services LLP Vs Aadarsh Surana & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1260

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 45, 47, 49, 50, 66, 66(1), 66(2), 29A(g), 32ANational Company Law Tribunal Rules, 2016-Rule 11RERA Act-Section 18(1)(b), 4(2)(1)(D)

Tribunals and Commissions30 Jun 2026Allowed

Bank Of Maharashtra Vs DNR India Autotech Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1261

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 3(12), 8, 9, 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

Tribunals and Commissions25 Jun 2026Partly Allowed

Immix Trade Private Limited Vs Sunrise Properties Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1273

Insolvency and Bankruptcy Code, 2016-Section 3(31), 7, 12, 13, 14, 14(1)(c), 15, 19(2), 22(2), 30, 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34, 34(4)(b), 56, 60(5), 74, 74(1), 238Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13

Tribunals and Commissions25 Jun 2026Allowed

Mehsana Food Tradelinkers Pvt. Ltd. Vs Mehsana Dairy And Food Products Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1274

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

Tribunals and Commissions25 Jun 2026Allowed

Mehsana Food Tradelinkers Pvt. Ltd. Vs Mehsana Dairy and Food Products Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1275

Insolvency and Bankruptcy Code, 2016-Section 5(21), 8, 9, 9(3)(b), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)

Tribunals and Commissions25 Jun 2026

JRG Engineering Polymers Private Limited Vs Paradise Plastics Enterprises Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 4(1), 5(20), 5(21), 6, 7, 7(2) to (5), 8, 8(1), 9, 9(3), 9(3)(c), 9(3)(d), 13, 14, 14(1), 17, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016-Rules 5, 6NCLT Rules, 2016-Rules 11, 55