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National Company Law Tribunal judgments

20,321 judgments · page 22 of 1,017

Tribunals and Commissions25 Jun 2026Allowed

JDM Udyog Private Limited Vs Digi Cablecomm Services Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0967

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)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions25 Jun 2026

Apartment Buyers Consumer Association Vs M/s Dreamz Infra India Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1034

Insolvency and Bankruptcy Code, 2016-Section 7, 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), 30(6), 31, 31(1), 31(3), 53, 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(3), 39(4)
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Tribunals and Commissions25 Jun 2026Allowed

Alta Performance Materials India LLP Vs CMT Mechanised System Pvt. Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1277

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 3(12), 5(21), 9(5), 14, 14(1), 14(2) to 14(3), 14(3)(a), 31, 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(2), 6, 33(1), 33(3)
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Tribunals and Commissions25 Jun 2026Allowed

Immix Trade Private Limited Vs Sunrise Properties Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1278

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 15, 19(2), 22(2), 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34, 34(4)(b), 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13IBBI (Insolvency Resolution Process for Corporate Persons) (Amendments) Regulations, 2024-Regulation 31B
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Tribunals and Commissions25 Jun 2026

Mangesh Vitthal Kekre RP of Indian Soya Industries Pvt Ltd Vs Indian Soya Industries Pvt Ltd & Ors

National Company Law Tribunal · (2026) 06 NCLT CK 1279

Insolvency and Bankruptcy Code, 2016-Section 9, 12(1), 12(3), 13, 14, 15, 25, 29A, 29A clauses (a), (a)(i), (c) and (h), 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 32A, 53(1), 240A, 240A(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 36A, 36B(4A), 38, 38(1)(a), 38(1A), 38(1B), 38(2), 38(3), 38(3A), 39Companies Act, 1956
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Tribunals and Commissions24 Jun 2026Allowed

Axis Bank Limited Vs Midas Petrochem Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1287

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 12, 14, 19(2), 30(6), 31, 31(3)(a), 33, 33(1)(b)(iv), 33(2), 33(5), 33(7), 34(1), 35(1), 35 to 50 and 52 to 54, 43, 45, 50, 52, 53(1)(a), 56, 60(5), 66, 66(1), 233IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 15
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Tribunals and Commissions24 Jun 2026Allowed

J.M. Financial Asset Reconstruction Company Limited Vs Howrah Mills Company Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1041

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9(4), 10, 10(3)(b), 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 16, 16(2), 16(3A), 16(4), 16(5), 17, 18, 19, 20, 21, 22, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9NCLT Rules, 2016-Rule 11
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Tribunals and Commissions23 Jun 2026Allowed

M/s Focus Edumatics Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 0999

Insolvency and Bankruptcy Code, 2016-Section 10, sub-section 4 of Section 10, 11, 13 (1) (b), 14(1), 15, 16(5), 17, 18, sub-section (1) of Section 31, 33Insolvency and Bankruptcy Code (Amendment) Act, 2026Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Tribunals and Commissions23 Jun 2026Allowed

Union Bank Of India Vs Omkara Vijayalakshmi Strips Private Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 7, 9, 14Insolvency 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
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Tribunals and Commissions23 Jun 2026Allowed

Bank Of India Vs Supreme Engineering Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1203

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(3)(a), 7(5), 7(5)(b), 8, 9, 10, 10A, 13, 14, 17, 25, 31(1), 33, 60(5), 94, 95, 96, 96(1)(a), 96(1)(b)(ii), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions23 Jun 2026Allowed

Jai Ambe Spares Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1205

Insolvency and Bankruptcy Code, 2016-Section 10, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jun 2026

Yes Bank Limited Vs Evenness Business Excellence Services Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1207

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 15, 30(6), 31, 33, 33(1), 33(1)(a), 33(5), 33(7), 34, 34(1), 54, 56IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 14
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Tribunals and Commissions22 Jun 2026Allowed

Karnataka State Co Operative Apex Bank Ltd Vs Mr. Ramesh J Jarkiholi

National Company Law Tribunal · (2026) 06 NCLT CK 1008

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 95(1), 95(4)(b), 96, 96(1), 96(3), 97, 97(2), 97(3), 97(4), 97(5), 98, 98(3), 98(5), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 8
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Tribunals and Commissions22 Jun 2026

Punjab National Bank Vs Shyamal Kumar Bhattacharjee

National Company Law Tribunal · (2026) 06 NCLT CK 0962

Insolvency and Bankruptcy Code, 2016-Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 31A(11), 44National Company Law Tribunal Rules, 2016-Rule 11
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