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National Company Law Tribunal judgments

20,321 judgments · page 27 of 1,017

Tribunals and Commissions11 Jun 2026

Pramod Kumar Misra Vs M/S Duke Fashions (India) Ltd. & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1002

Insolvency and Bankruptcy Code, 2016-Section 5(24), 18, 18(1)(f), 18(1)(f)(vi), 25, 28(1)(k), 35, 35(1)(b), 35(1)(d), 35(1)(e), 35(1)(k), 35(1)(l), 35(1)(n), 36, 36(1), 36(3), 36(3)(a), 53, 60(5), 60(5)(c), 61, 63, 238Income Tax Act-Section 194-IEast Punjab Urban Rent Restriction Act, 1949-Section 2(i), 13, 13(1), 13(2), 13(3), 13(2)(i)
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Tribunals and Commissions11 Jun 2026Allowed

M/S S K Enterprises Vs M/s Cosmos Ferrous Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1009

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 8(1), 8(2), 9, 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Jun 2026Disposed Of

Mr. Ashwini Mehra Vs Rajasthan Rajya Vidyut Utpadan Nigam Limited & Anr

National Company Law Tribunal · (2026) 06 NCLT CK 1075

Insolvency and Bankruptcy Code, 2016-Section 5(13)(c), 5(13)(e), 14, 14(1)(d), 14(2), 14(2A), 14(3), 25A, 31, 33, 53, 53(1)(a), 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16C, 31, 32, 33, 34
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Tribunals and Commissions11 Jun 2026Allowed

Shrikantbhai Pravinbhai Patel Vs Adison Granito Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1076

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2), 9, 9(3)(b), 9(5), 9(5)(i), 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 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions11 Jun 2026Allowed

Allegis Services (India) Pvt. Ltd. Vs Olive Telecommunication Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(10), 3(11), 3(12), 4, 4(1), 5(20), 5(21), 8, 9, 9(2), 9(4), 9(5)(i), 13, 14, 14(3), 15, 17, 18, 19, 20, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Sections 34, 37
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Tribunals and Commissions11 Jun 2026Allowed

M/s Kokila Mining Private Limited Vs M/s Tycoons Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1018

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(3), 9(5), 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 14(2A), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(2), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17
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Tribunals and Commissions11 Jun 2026Partly Allowed

State Bank Of India Vs Anil Dhirajlal Ambani

National Company Law Tribunal · (2026) 06 NCLT CK 1078

Insolvency and Bankruptcy Code, 2016-Section 9, 31, 60(5), 94, 95, 95(1), 95(4), 96, 97, 97(4), 97(5), 99, 99(2), 99(3), 99(4), 100, 101, 114, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act, 1872-Section 23, 24, 142, 143
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Tribunals and Commissions11 Jun 2026

Hiveloop Capital Private Limited Vs RVD Sales Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0977

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions11 Jun 2026Partly Allowed

The Canara Bank Limited Vs HK Toll Road Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1079

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 60(5), 63, 64(2), 65, 65(1), 196, 231, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Jun 2026Allowed

Paramjeet Singh Bhatia Vs GSW Enterprise Private Limited & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1015

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 15, 22, 29A, 12, 30(1), 30(2), 30(2)(a), 53, 21(2), 66, 66(1), 67, 68, 70, Chapter III, Chapter VI of Part II, 25(2)(h), 30, 31, 30(4), 188, 196, 61(3), 32, 61, 31(2), 14, 32A, 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 36A, 39(3), 38(1), 38(1A), 38(1B), 38(2), 38(2A), 38(3), 38(4), 39(2), 39(3B), 2(ha), 36B(4A), 35A(3A)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Jun 2026Allowed

Alakhram Infrastructure Private Limited Vs Shanti Infraconstruct Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1017

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8, 8(2)(a), 9, 9(5)(2)(d), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 17, 18, 18(1)
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Tribunals and Commissions11 Jun 2026Allowed

M/s Kokila Mining Private Limited Vs M/s Tycoons Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1026

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(3), 9(5), 5(21), 9(5)(i), 14, 14(1), 31(1), 33, 14(3), 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b), 14(2A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17
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Tribunals and Commissions11 Jun 2026

Keshab Chand Gupta & Ors. Vs Rahul Jindal & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 0996

Insolvency and Bankruptcy Code, 2016-Section 60(5), 70(2), 18, 25, 5(8), 5(7)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 6A, 8A, 10
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Tribunals and Commissions10 Jun 2026Allowed

M/s. Mittal Construction Co. Vs Pithadai Construction Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1083

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(6), 5(21), 8, 8(2), 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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