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National Company Law Tribunal judgments

20,321 judgments · page 28 of 1,017

Tribunals and Commissions10 Jun 2026Allowed

Akasa Finance Limited Vs Ski & Snow Resorts Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1010

Arbitration Act-Section 8Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 9, 13 and 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Jun 2026

Standard Capital Markets Limited Vs Areli Commerce Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1084

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(a), 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 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions10 Jun 2026

Goutam Kumar Roy Vs Dooteriah & Kalej Valley Tea Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0959

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 35, 35(1)(e), 35(1)(f), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(1)(f), 32, 32(a) to 32(d), 32(b), 32(e), 32(f), 32A
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Tribunals and Commissions10 Jun 2026Allowed

Union Bank of India Vs Excel Overseas Pvt. Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1085

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(a), 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Jun 2026Allowed

Brick2wall Infratech Private Limited Vs Tirupati Build-Con Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0984

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(5)(i), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21, 2(8)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions10 Jun 2026Allowed

Standard Capital Markets Limited Vs Areli Commerce Pvt. Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1086

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Jun 2026

State Bank Of India Vs Kosas Industries Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1087

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 7, 34(2), 35 to 50, 52 to 54, 14, 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 30, 31Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions09 Jun 2026Allowed

Indian Bank Vs M/s. APL Metals Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0998

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 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, 1956
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Tribunals and Commissions09 Jun 2026Allowed

Mr. Satyajeet Panda & Anr. Vs M/s ANS Apartments Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1088

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21(1), 21(2), 25(1), 25(2)(b), 25(2)(e), 25(2)(h), 29A, 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), 31(4), 53, 53(1), 60(5), 240A, Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 17(1), 26, 27, 31A, 31A(1), 36(2)(ka), 36A(10), 36A(12), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(2), 39(3), 39(4), 40CNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Jun 2026Dismissed

The Administrator Of The Specified Undertaking Of The Unit Trust Of India Vs M/s Usha India Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1023

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 7, 15, 25(2)(h), 43, 45, 49, 66, 29A, 30(1), 25, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 29, 14, 30(4), 208(2)(a), 31(2), 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 53, 52, 33, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6, 27, 36A, 35(1)(a), 36A(12), 36(1)(ka), 36B(6), 36B(7), 37, 38, 36, 36(2)(a), 36(2)(h), 35, 18(3), 38(3), 14IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 32
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Tribunals and Commissions09 Jun 2026

M/s. ECSO Global Private Limited Vs M/s. Moguire Virago Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1031

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Jun 2026Allowed

M/s. Harbhole Agrotech Vs Evoq Remedies Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1089

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 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, 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), Form A
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Tribunals and Commissions09 Jun 2026

Rungta Business Private Limited Vs Shradha Agencies Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0989

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(e), 196(1)(t), 240NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f), 32A, 31A(1)(c), 31A(1)(d), 31A(1)(e), 31A(1)(f)
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Tribunals and Commissions08 Jun 2026

Gayatri Engimech Private Limited Vs Sisa Mosaic Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1090

Insolvency and Bankruptcy Code, 2016-Section 7, 2(17), 2(16), 5(8), 5(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 2A
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Tribunals and Commissions08 Jun 2026Allowed

Scorpion Nirman Private Limited Vs Swal Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0960

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 15, 17, 18, 19, 20, 21, 13(2), 7(5), 7(7)Limitation Act, 1963-Article 137Companies Act, 2013-Section 186
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Tribunals and Commissions08 Jun 2026

Axis Bank Limited Vs Vin Semiconductors Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1091

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 39, 43, 44, 45, 47, 49, 50, 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), 40ACompanies Act 1956
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