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National Company Law Tribunal judgments

20,321 judgments · page 26 of 1,017

Tribunals and Commissions12 Jun 2026Allowed

M/s Axis Trustee Services Limited Vs M/s Talent Unlimited Online Services Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1066

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 3(12), 14, 14(1)(a), (b), (c) and (d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions12 Jun 2026Allowed

Bank Of Baroda Vs M C Industries Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0968

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(3)(b), 7(5), 7(7), 9, 13(2), 14, 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions12 Jun 2026Allowed

Rakesh Kumar Jain Vs GST Department & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1067

Insolvency & Bankruptcy Code, 2016-Section 30(6), 31(1), 10, 19(2), 5(14), 12(2), 60(5), 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 25(1), 25(2)(b), 188, 196, 14, 38(2), 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 13(1C)(b)(ii), 31A, 31(ba), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 36B(4A)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Jun 2026Allowed

M/s Zeal Impressions Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1068

National Company Law Tribunal Rules, 2016-Rule 11, 48, 48(2)Insolvency and Bankruptcy Code, 2016-Section 10
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Tribunals and Commissions12 Jun 2026Allowed

KSK Wind Energy Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1069

Insolvency and Bankruptcy Code, 2016-Section 10, 3(12), 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 2026Dismissed

Mr. Krishnna Kumar Haridas Vs BSE Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1070

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 60(5)(c)National Company Law Tribunal Rules, 2016-Rule 11Securities Contracts (Regulation) Rules, 1957-Rule 19A(5)
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Tribunals and Commissions12 Jun 2026

Bank Of Baroda Vs IDBI Bank Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1071

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 14, 14(1)(b), 14(1)(c), 17, 17(1)(d), 18, 31, 60(5), 74NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Corporate Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 19
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Tribunals and Commissions12 Jun 2026

Bank Of Baroda Vs Sintex Industries Limited & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1072

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 43, 43(2), 43(2)(a), 43(2)(b), 43(4), 44, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016-Regulation 6
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Tribunals and Commissions12 Jun 2026Allowed

M/s Isitva Steels Private Limited Vs M/s Vikram Solar Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0983

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 5(21), 8, 3(6), 3(11), 9(5)(ii)(d), 7, 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions12 Jun 2026

State Bank of India Vs Shree Padmawati Metaliks Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0985

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 17, 18, 18(1)(b), 18(f)(vi), Explanation to Section 18, 20, 20(1), 21, 21(2), 22, 23, 25, 25(1), 25(2)(b), 25(2)(h), 29(2), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 27, 35, 36A, 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Companies Act, 2013-Clause (60) of Section 2
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Tribunals and Commissions12 Jun 2026Allowed

Manoj Kumar (Proprietor M/s Volunteer Associates) Vs Sarv Awas Housing Bhiwadi Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0986

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 29A, 30, 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), 33(2), 53, 53(1), 5(8)(f), 66, Chapter III, Chapter VIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions12 Jun 2026

Damodar Valley Corporation Vs Jai Venktesh Concast Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0987

Insolvency and Bankruptcy Code, 2016-Section 14; Section 18; Section 18(f)(vi); Explanation to Section 18; Section 20; Section 20(1); Section 21(2); Section 25; Section 25(1); Section 25(2)(b); Section 29A; Section 30; Section 30(2); Section 30(4); Section 30(6); Section 31; Section 31(1); Section 31(4); Section 32A; Section 32A(1); Section 60(5); Section 60(6); Section 66; Section 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 38 and 39; Regulation 39(4)Companies Act, 2013-Section 2, Clause (60)
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Tribunals and Commissions12 Jun 2026Dismissed

Ashley Brian Hyams Vs Greentech City Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0991

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8)(f), 7, 7(1)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020-Section 3
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Tribunals and Commissions12 Jun 2026

IDL Explosives Private Limited Vs M/s Bengal Emta Coal Mines Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 19(2), 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Coal Mines (Special Provisions) Act, 2015-Section 8(4), 16, 16(4)
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Tribunals and Commissions12 Jun 2026

UCO Bank Vs Longrange Commodities Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1074

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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