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National Company Law Tribunal judgments

20,321 judgments · page 24 of 1,017

Tribunals and Commissions18 Jun 2026Allowed

One 97 Communication Limited Vs Fabzen Technologies Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 3(11), 3(12), 5(20), 5(21), 4, 14, 31(1), 33, 13, 17, 25, 9(3)(b), Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions18 Jun 2026Allowed

Mr. Gonugunta Murali Vs Siva Neelakanta Butta & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1390

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(5), 66, 66(1), 45/46/47Companies Act, 2013-Chapter XXI, Section 129, 134, 143(12), 185, 186, 186(7), 213National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Jun 2026

Kotak Mahindra Bank Limited Vs Anil Kashi Drolia

National Company Law Tribunal · (2026) 06 NCLT CK 1391

Companies Act, 2013-Section 280, 283, 290, 271(e), 287, 287(3)SARFAESI Act, 2002-Section 9, 13, 13(2), 13(4), 13(9), 14National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Jun 2026Allowed

State Bank Of India (Through Resolution Professional - Mr. Ajit Kumar) Vs Mr. Gokul A. Agarwal

National Company Law Tribunal · 2004 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(9), 100, 100(2), 101, 114, 7, 79(15)(e)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 7State Bank of India Act, 1955
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Tribunals and Commissions18 Jun 2026Allowed

Om Tranns Infra Corporation Pvt Ltd Vs Everrenew Energy Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1043

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872-Section 62
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Tribunals and Commissions18 Jun 2026Allowed

IN2IT Systems & Services Pvt. Ltd. Vs IN2IT Technologies Private Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1044

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 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 4Limitation Act, 1963-Section 18, 19
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Tribunals and Commissions17 Jun 2026

Viaromanaa Fashions (India) Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33(1), 33(1)(a), 33(7), 60(5), 35 to 50, 52, 52 to 54IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions17 Jun 2026Allowed

Central Bank Of India Vs Deepak Education Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1046

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Jun 2026Allowed

CS Narender Reddy Banala

National Company Law Tribunal · (2026) 06 NCLT CK 0966

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(7), 34, 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 60(5)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 39B
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Tribunals and Commissions17 Jun 2026Allowed

Punjab National Bank Vs Sri Anirudh Pasari

National Company Law Tribunal · (2026) 06 NCLT CK 0980

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 99(1), 99(4), 100, 100(3), 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 112, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions17 Jun 2026Allowed

Krishkan Investment Private Limited Vs M/s. Utkal Steels Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1048

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 7(5), 14(1) clauses (a) to (d), 14(2) to 14(4), 15, 60(2), 60(3)Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions17 Jun 2026Allowed

Central Bank Of India Vs Deepak Education Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions16 Jun 2026

PEC Limited Vs Mr. K. Sivalingam

National Company Law Tribunal · (2026) 06 NCLT CK 1050

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 60(5)National Company Law Tribunal Rules, 2016-Rule 11
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