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National Company Law Tribunal judgments

20,321 judgments · page 30 of 1,017

Tribunals and Commissions04 Jun 2026

Manab Datta & Ors. Vs Grandstar Reality Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1105

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 8A, 13(1)
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Tribunals and Commissions04 Jun 2026Dismissed

Amier Hamsa Ali Abbas Rawther Vs The Managing Director & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1467

Insolvency and Bankruptcy Code, 2016-Section 66, 60(5), 60(5)(c), 35(1)(n), 7, 19(2), 14, 14(1)(d), 33(5), 31, 33NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions04 Jun 2026Dismissed

Amier Hamsa Ali Abbas Rawther Vs M Rajamanickam & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1106

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 19(2), 43, 45, 53, 66, 66(1), 66(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Income-tax Act, 1961-Section 801D, 80ID, 80-IAC/80-ID
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Tribunals and Commissions04 Jun 2026

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

National Company Law Tribunal · (2026) 06 NCLT CK 1107

Insolvency and Bankruptcy Code, 2016-Section 60(5), 21, 21(2), 9, 22(3)(b), 24(3)(c), 24(5), 24(6), 24(6A), 5(24), 5(24)(a), 5(24)(d), 5(24)(h), 5(24)(j), 5(24)(l), 5(24)(m)(i) and (ii)Insolvency Resolution Regulations, 2016-Regulation 16
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Tribunals and Commissions03 Jun 2026

HDFC Bank Limited Vs Shree Sant Kripa Appliances Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1121

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 14(1)(a), 14(1)(c), 14(3), 33, 33(1), 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 4 (2) (b)
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Tribunals and Commissions03 Jun 2026Allowed

Karnataka Bank Limited Vs M/s Blackberry Overseas Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1122

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions03 Jun 2026

Hemant Kumar Chandubhai Mangroliya Sole Proprietor Of Future Diam Vs Dirgh Diamond Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1123

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 25(2)(j), 33, 33(1), 33(1)(b) to (iii) r/w 33(3), 33(2), 34(2), 35 to 50, 43, 45, 47, 52 to 54, 60(5), 66Insolvency 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 Commissions03 Jun 2026

Banyan Tree Natural Products Private Limited Vs M/s. Kixx Media Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1124

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 33(5), 34, 34(1), 52, Chapter-IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 36B, 36B(5), 36B(6), 36B(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions03 Jun 2026Allowed

Ujjivan Small Finance Bank Ltd. Vs M/s BLD Metal and Alloys Pvt Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1125

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 7(5)(a), 13(2), 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 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jun 2026Allowed

Smt. Madhubala R Jain Vs Bank Of India

National Company Law Tribunal · (2026) 06 NCLT CK 1127

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96, 99, 100, 101, 114, 238, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions02 Jun 2026Allowed

M/s. Shoora Vs New Pearl Vitrified Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1313

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions02 Jun 2026Dismissed

Mr. Pradeep Sharma & Ors. Vs Sunshine Tradetower Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1025

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), second proviso to Section 7(1), 5(7), 5(8)(f) (Explanation), 14, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority Rules, 2016)-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(e), 2(j), 2(zn), 11, 11(1)(b)
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Tribunals and Commissions02 Jun 2026

PG Advertising Private Limited Vs Panoptes India Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1315

Insolvency & Bankruptcy Code, 2016-Sections 9, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 38(2), 43, 45, 49, 50, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36A, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(2), 39(4)NCLT Rules, 2016-Rule 11
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