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National Company Law Tribunal judgments

20,321 judgments · page 31 of 1,017

Tribunals and Commissions02 Jun 2026

Mr Arun Kishanlal Bagaria Vs GST Department Maharashtra

National Company Law Tribunal · (2026) 06 NCLT CK 1317

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 33(1), 33(1)(a), 33(7), 14, 52, 35 to 50, 52 to 54, Chapter IIIIBBI (Liquidation Process Regulations), 2016-Regulation 4(2)(b)
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Tribunals and Commissions02 Jun 2026

Dr. Shravan Kumar Vishnoi Vs M/s Kapasi Infracon LLP

National Company Law Tribunal · (2026) 06 NCLT CK 1022

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 15, 21(2), 25(2)(h), 25(h), 29, 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 38(2A), 53(1), 61, 61(3), 66, 188, 196; Chapters III and VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36, 36A(1), 36A(10), 36A(12), 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Income Tax Act, 1961-Section 281
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Tribunals and Commissions02 Jun 2026Allowed

Shri Nirmal D Jain

National Company Law Tribunal · (2026) 06 NCLT CK 1318

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 95, 96, 99(1), 99(6), 99(7), 100, 101, 114, 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Companies Act, 2013
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Tribunals and Commissions01 Jun 2026Allowed

Ram Ratan Jagati Vs Futuristic Metal Trading Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1335

Insolvency and Bankruptcy Code, 2016-Section 12(1), 14, 19(2), 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), 60(5), 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 39B, 39C
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Tribunals and Commissions01 Jun 2026Allowed

KNK Ship Management Vs Thirani Industries

National Company Law Tribunal · (2026) 06 NCLT CK 1337

Insolvency and Bankruptcy Code, 2016-Section 13(1), 14(1), 16(1), 16(3), 60(5), 9, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 31(1), 33, 13(2), 17, 15, 18, 20, 21, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions01 Jun 2026

Super India Transport Corporation Vs M/s Attharv Sai FlexiPack Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1014

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 14, 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency 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 Commissions01 Jun 2026Allowed

G. S. Sudhir Vs Win Hide Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1339

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1), 66, 66(1), 66(2), Chapter III of Part IICompanies Act, 2013-Section 230Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13
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Tribunals and Commissions01 Jun 2026

Harvinder Singh Resolution Professional, Siti Broadband Services Private Limited Vs Committee Of Creditors, Siti Broadband Services Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1342

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32A, 38(2), 43, 45, 47, 49, 50, 66, 53, 60(5), 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 35, 35(1), 36A, 38(1), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(c), 38(2)(d), 38(3), 39(2), 39(4)Companies Act, 1956
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Tribunals and Commissions01 Jun 2026Dismissed

Harvinder Singh Vs Anjan Jain & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 66(2), 66(2)(a), 67, 22(3)(a), 43, 45, 50, 7, 5(24)(A), 5(24)(a)(i), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 39(2)Companies Act, 2013-Section 149
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Tribunals and Commissions01 Jun 2026Dismissed

UCO Bank Vs Mallika Barooah

National Company Law Tribunal · (2026) 06 NCLT CK 0975

Insolvency and Bankruptcy Code, 2016-Section 3(12), 60(1), 60(2), 80, 95, 95(1), 95(2), 95(3), 95(4), 95(4)(b), 95(6), 97, 99, 99(4), 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(e), 7(1), 7(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions01 Jun 2026

Mr. Satyabrata Mitra & Ors. Vs Earth Towne Infrastructure Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0958

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1) (second proviso), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9National Company Law Tribunal Rules, 2016-Rule 11
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