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National Company Law Tribunal judgments

20,321 judgments · page 25 of 1,017

Tribunals and Commissions16 Jun 2026Allowed

Union Bank Of India Vs Future Brands Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1052

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(a), 7, 7(5), 7(5)(a), 8, 9, 10, 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
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Tribunals and Commissions16 Jun 2026Allowed

Union Bank Of India Vs Pratham-Heera Sales Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1053

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(a), 7, 7(5), 8, 9, 10, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433(e)
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Tribunals and Commissions16 Jun 2026

Athena Constructions Limited Vs Parorch Developers LLP

National Company Law Tribunal · (2026) 06 NCLT CK 1054

IBC-Section 7, 60(5), 12A, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Jun 2026

Securevalue India Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1055

IBC-Section 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 34B, Schedule II
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Tribunals and Commissions15 Jun 2026Allowed

Ratnaafin Capital Pvt. Ltd. Vs Saarthi Pedagogy Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1056

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(b), 7(5)(a), 5(8), 3(12), 4, 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions15 Jun 2026

Auburn Digital Solutions Private Limited Vs Gigs Media Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1057

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 19(2), 33, 33(1)(b)(i), 33(2), 34, 34(2), 35 to 50, 52 to 54, 60(5), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15
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Tribunals and Commissions15 Jun 2026Allowed

HDFC Bank Limited Vs Bansi Pulp And Paper Mills Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1059

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 5(8)(a), 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 6
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Tribunals and Commissions15 Jun 2026Allowed

Ratnaafin Capital Pvt. Ltd. Vs Saarthi Pedagogy Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1060

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(3)(a), 7(3)(b), 7(5)(a), 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 4Companies Act, 2013
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Tribunals and Commissions12 Jun 2026Allowed

UCO Bank Vs Longrange Commodities Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1061

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(3), 7(3)(a), 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions12 Jun 2026Allowed

State Bank Of India Vs Buxa Dooars Tea Company (India) Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0961

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1), 17, 18, 19, 20, 21Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions12 Jun 2026Allowed

KSK Wind Energy Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1063

Insolvency and Bankruptcy Code, 2016-Section 3(12), 10, 10(3), 11, 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jun 2026Allowed

Zenith Media Scope Private Limited Vs Nirvikar Films LLP

National Company Law Tribunal · (2026) 06 NCLT CK 1065

Insolvency and Bankruptcy Code, 2016-Section 4, 5(11), 5(21), 7, 8, 9, 9(5)(i), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 25, 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Companies Act, 2013
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