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National Company Law Tribunal judgments

20,321 judgments · page 33 of 1,017

Tribunals and Commissions22 May 2026

Israr Vs JMV Ispat Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2878

Insolvency and Bankruptcy Code, 2016-Sections 7, 5(8), 7(5), 15, 14, 14(1), 13(2), 17, 18, 19, 20IBBI (Information Utilities) Regulations, 2017-Regulation 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions22 May 2026

Assets Care & Reconstruction Enterprise Ltd. Vs Shyam Arora

National Company Law Tribunal · (2026) 05 NCLT CK 2880

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 5(7), 5(8), 3(30), 3(31), 30(4), 31(1), 13IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 6, 6A, 12, 12(1), 13(1B), 13(1C)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions22 May 2026

Punjab National Bank Vs Goyal Energy And Steel Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2881

Insolvency and Bankruptcy Code, 2016-Section 12A, 14, 15, 16, 18(1)(b), 18(1)(c), 19(2), 21(1), 22, 24(4), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 43, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17(1), 35(1)(c), 35A, 36B, 37(a) to (m), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a) to (e), 39, 39(1)(A), 39(1)(c), 39(4), 39(6)Employees' Provident Funds and Miscellaneous Provisions Act, 1956-Section 7A
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Tribunals and Commissions22 May 2026

Canara Bank Vs B.K. Roy Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2883

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 21, 29, 33(2), 33(1), Chapter III, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36A, 36, 39B to 39DNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions22 May 2026Allowed

State Bank Of India Vs Martina Bio Genics Private Limited (In Liquidation)

National Company Law Tribunal · (2026) 05 NCLT CK 2778

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 4(1), 5(7), 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)(a)Companies Act, 1956-Section 433, 434, 439, 10E(1), 485(1)
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Tribunals and Commissions22 May 2026Partly Allowed

SBI (SAM Branch) Vs M/s. Vibha Agro Tech Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2775

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 29A, 30(4), 33(1), 34(8), 35 to 50, 52, 52 to 54IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions22 May 2026

Canara Bank Vs B.K. Roy Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2885

Insolvency & Bankruptcy Code, 2016-Section 14, 21, 29, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 52, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36, 36A, 39B to 39D
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Tribunals and Commissions21 May 2026

Pawan Kumar Goyal Vs M/s Krishna Builder

National Company Law Tribunal · (2026) 05 NCLT CK 2892

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21, 21(2), 25(1), 25(2)(b), 25(2)(e), 25(2)(h), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(4), 32A, 33, 43, 45, 47, 49, 50, 53, 60(5), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 27, 31A, 36A, 36B(4A), 37, 37(ca), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(3), 39(3B), 39(4), 39B(1), 39B(3), 39BA, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
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Tribunals and Commissions21 May 2026Allowed

M/s. Canara Bank Vs M/s. Mansarovar Pearls (India) Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2893

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1)IBBI (IRPCP) Regulations, 2016-Regulation 6, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions21 May 2026

Unox S.P.A Vs M/s Ambro Asia Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2779

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2)(b), 33, 33(2), 33(5), 34, 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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