CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 23 of 1,017

Tribunals and Commissions22 Jun 2026Allowed

State Bank of India Vs M/s.Varidhi Cotspin Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1), 14(2) to 14(4), 15, 60(5), 65, 65(1)Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions22 Jun 2026Allowed

Canara Bank, (erstwhile Syndicate Bank) Vs Saket Promotors Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0963

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(3)(b), 7(5)(a), 4, 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)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions22 Jun 2026

M/s. Devi Trading Private Limited Vs M/s. Avani Projects And Infrastructure Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1020

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 18, 18(1)(c), 18(f)(vi), 20, 20(1), 21(2), 21(8), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 60(5), 60(6), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(2)(d), 14, 17(1), 27, 31A, 31A(1), 35, 35A, 36(1), 36A(1), 36B, 36B(4A), 37, 37(m), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(3), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024
Read judgment
Tribunals and Commissions22 Jun 2026Allowed

Bluefin Marine Vs Hitech Civil Engineers Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0970

Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(20), 7, 8, 9, 9(3)(b), 9(5), 9(5)(i), 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 34B, 40A
Read judgment
Tribunals and Commissions22 Jun 2026Allowed

State Bank Of India Vs M/s Bhubaneshwari Sea Food Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0981

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 2013
Read judgment
Tribunals and Commissions22 Jun 2026Allowed

Alankar Commotrade Pvt Ltd. Vs Swadeshi Merchants Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 0990

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(3)(b), 60(1), 7(5)(a), 13(2), 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 4, 9(1)
Read judgment
Tribunals and Commissions22 Jun 2026

Karnataka State Co Operative Apex Bank Ltd Vs Vasant V Patil

National Company Law Tribunal · (2026) 06 NCLT CK 1030

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
Read judgment
Tribunals and Commissions22 Jun 2026Allowed

Karnataka State Co Operative Apex Bank Ltd Vs Mr. Shankar V Povade

National Company Law Tribunal · (2026) 06 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 95(1), 95(4)(b), 96, 96(1), 96(3), 97, 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
Read judgment
Tribunals and Commissions22 Jun 2026

Smt. Ramanathan Bhuvaneshwari, RP Of M/s R.P. Info Systems Ltd. Vs M/s R.P. Info Systems Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1040

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 25(h)(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 32A, 53, 60(5), 60(6), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 13(1C), 35, 35A, 36A(1), 36B(6A), 37(m), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(d), 38(3)(e), 39, 39(1)(c), 39(2), 39(4)Companies Act, 2013-Section 2(60), 92, 96, 134, 137, 206, 213, 217, 447, 448
Read judgment
Tribunals and Commissions19 Jun 2026Allowed

Mr. Dharmendrakumar Sumatichandra Sheth Vs M/S Galaxy IEC India Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1237

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(7), 5(8), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions19 Jun 2026Allowed

Capacite Infraprojects Limited Vs Siddhi Raj Housing Projects Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1238

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(1), 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(a), 32A, 43, 45, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 40ANational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions19 Jun 2026Partly Allowed

Union Bank Of India Vs Rashmi Realty Builders Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1239

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 8, 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 214 to 216Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions19 Jun 2026Allowed

M/s Anantha PVC Pipes Private Limited Vs M/s SP Coal Resources Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1240

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions19 Jun 2026Allowed

M/s Arvind Interiors Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions19 Jun 2026

M/s Shantanu Investments Private Limited Vs M/s Aksh Optifibre Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1241

Insolvency and Bankruptcy Code, 2016-Section 7, 2(11), 5(8), 5(7), 4, 65, 14, 3(12), 7(3), 43, 45(2), 49, 50, 9, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11, 60(2), 60(3)
Read judgment
Tribunals and Commissions18 Jun 2026Allowed

IDBI Bank Limited Vs Minwool Rock Fibres Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 13(1)(b), 14, 14(1), 15, 16(4), 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
Read judgment
Tribunals and Commissions18 Jun 2026

CA Vineeta Maheshwari Resolution Professional Of M/s. Bloom Dekor Limited Vs Committee Of Creditors Of M/s. Goenka Business And Finance Limited & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Section 30, 31, 9, 12(2), 29A, 29A(c), 29A(h), 30(2), 30(4), 30(6), 31(1), 31(2), 31(3), 31(3)(a), 31(4), 53, 53(1), 21(2), 32A, 33, 14, 240A, 61, 62, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 30(2)(i), 30(2)(ii), (d)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39, 38, 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(2A), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 35A, 36A(3)Competition Act, 2002-Section 5
Read judgment