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National Company Law Tribunal judgments

20,321 judgments · page 29 of 1,017

Tribunals and Commissions08 Jun 2026Allowed

L H Sugar Factories Limited Vs Oswal Overseas Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1393

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 4, 65, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions08 Jun 2026

Rohtas Bio Energy Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1394

Insolvency and Bankruptcy Code, 2016-Section 10, 60(5), 21(1), 33(2), 54(2A), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 22(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions08 Jun 2026Allowed

Surinder Aggarwal & Ors. Vs M/s Raheja Developers Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1377

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(6), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 21(6A), 25, 31(1), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions08 Jun 2026Allowed

Scorpion Nirman Private Limited Vs Swal Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0972

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

Surinder Aggarwal & Ors. Vs M/s Raheja Developers Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1378

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 7(1), 7(2), 7(4), 7(5), 7(6), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 21(6A), 25, 31(1), 60(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4, 6(1)
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Tribunals and Commissions08 Jun 2026Allowed

IDBI Trusteeship Services Limited Vs Envirant Constructions Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1379

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 43, 44, 45, 46, 47, 50, 51, 61(3), 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39(5A)Micro, Small and Medium Enterprises Development Act, 2006
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Tribunals and Commissions05 Jun 2026Allowed

Mr. Dakshesh Divyakant Desai Vs Inodaya Foods Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1039

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions05 Jun 2026Allowed

M. Ramaswamy Vs Pommys Garments (India) Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1382

Insolvency and Bankruptcy Code, 2016-Section 33(1), 60(5), 33, 7, 43, 45, 66 & 47, 29A, 34(1), 33(7), 14, 33(5), Chapter III of Part II, 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 36A, 39(4)Income Tax Act, 1961-Section 178
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Tribunals and Commissions05 Jun 2026

Sandeep Kumar & Ors. Vs M/s Chandigarh Overseas Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1033

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(f), 18(1)(f)(vi), 25(2)(a), 30(4), 30(5), 31, 238National Company Law Tribunal Rules, 2016-Rule 11Registration Act, 1908-Section 17, 49
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Tribunals and Commissions05 Jun 2026

Mr. Amit Chandrakant Shah Vs Frost International Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1296

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to (d), 30(4), 30(6), 31, 31(1), 32A, 43 to 66, 53(1), 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1A), 39(1A)(a), 39(4)Prevention of Money Laundering Act, 2002-Section 8
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Tribunals and Commissions05 Jun 2026Allowed

Mr. Sandeep Turan & Ors. Vs M/s Primezone Developers Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0988

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1) (including the second proviso), 7(5), 5(8), 5(8)(f), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn)
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Tribunals and Commissions05 Jun 2026

Mr. Mohit Chawla Vs M/s Compact Capital Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1024

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 33, 33(3), 33(4), 33(5), 34(4)(b), 35(1)(b), 52, 53, 53(1)(a), 74(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 41
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Tribunals and Commissions05 Jun 2026

Employees Provident Fund Organization Vs Ashok Kumar Gulla

National Company Law Tribunal · (2026) 06 NCLT CK 1297

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(1)(a), 3(6), 36(4)(iii), 53, 30(2)(e), 18 and 36National Company Law Tribunal Rules, 2016-Rule 11Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 14B, 7Q, 7A, 11(2)
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Tribunals and Commissions05 Jun 2026

IIFL Private Equity Fund Vs Three C Green Developers Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1298

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18(1)(b), 20, 22, 25(1)(b), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 43, 45, 49, 50, 53(1), 60(5), 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 27, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 37, 38, 38(1)(a), 38(1)(b), 38(2), 38(2)(a), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39Constitution of India-Article 32, 136, 226, 243Q
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Tribunals and Commissions04 Jun 2026

The Indure Private Limited Vs B.K. Coal Fields Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1103

Insolvency and Bankruptcy Code, 2016-Section 5(24)(a) to 5(24)(m), 5(24)(A), 5(24)(d), 5(24)(h), 5(24)(j), 5(24)(l), 5(24)(m)(i), 5(24)(m)(ii), 9, 12, 12A, 14, 14(1), 17, 17(1)(a), 21, 21(2), 22(3)(b), 24(3)(c), 24(5), 24(6), 24(6A), 25(1)(j), 28(1)(j), 31, 33, 33(2), 33(5), 33(7), 34(1), 35(1), 60(5), 74, 236Companies Act, 2013-Section 425CIRP Regulations, 2016-Regulation 8, 12(3), 16
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