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National Company Law Tribunal judgments

20,321 judgments · page 34 of 1,017

Tribunals and Commissions20 May 2026Allowed

Lucetio Primary Manpower Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2908

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 May 2026

Agrawal Infracab Private Limited Vs Lanarsy Infra Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3042

Insolvency and Bankruptcy Code, 2016-Sections 4, 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 Commissions19 May 2026

UCO Bank Vs Nandini Impex Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3043

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 33(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(1)(a), 39(1)(c), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 May 2026Allowed

Edelweiss Asset Reconstruction Company Ltd Vs Adel Landmarks Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 3044

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 14, 18(1)(c), 18(1)(f), 24(3), 25(1), 25(2)(b), 25(2)(h), 25(2)(j), 25A(3A), 29A, 30, 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 43, 44, 45, 46, 49, 50, 53, 60(5), 61, 62, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 19, 20, 21, 27(1), 35, 35A, 36A, 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4)(c), 39(1), 39(1)(a), 39(1)(c), 39(1A), 39(2), 39(4), 39B, 39C, 39DCompanies Act, 1956
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Tribunals and Commissions18 May 2026

M/s. Miller Trader Pvt. Ltd. Vs M/s. Dunlop Polymers Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2753

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 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)(i), 30(6), 31, 31(1), 31(3), 31A(1), 53, 53(1), 60(5), 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency process for Corporate Persons) Regulations, 2016-Regulation 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(b)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)
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Tribunals and Commissions18 May 2026Allowed

Bank Of India Vs Bahubali Realbuild Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3047

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Indian Contract Act, 1872-Section 128
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Tribunals and Commissions18 May 2026

Saurabh Jhunjhunwala Vs Bijay Murmuria

National Company Law Tribunal · (2026) 05 NCLT CK 3048

Insolvency and Bankruptcy Code, 2016-Section 7, 25, 25(2)(a), 25(2)(h), 29, 29(2), 29A, 60(5), 208(2)(a)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36(2), 36A, 36A(1), 36A(1A), 36A(3)(b), 36A(5), 36A(6)
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Tribunals and Commissions18 May 2026Allowed

Aditya Birla Capital Limited Vs Spectra India Eco Projects Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3049

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 5(7), 13(2), 15, 14, 17, 18, 19, 20, 95Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions18 May 2026Allowed

Ranisati Constructions Company Private Limited Vs Omnibay Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2767

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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Tribunals and Commissions18 May 2026Allowed

Bank Of India Vs Bahubali Realbuild Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2761

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Indian Contract Act, 1872-Section 128Companies Act, 1956
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Tribunals and Commissions15 May 2026Allowed

State Bank of India Vs Shri Tradco Deesan Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2994

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(5), 33(7), 30(6), 34, 12, 56, 31, Chapter III, Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions15 May 2026Allowed

Union Bank Of India Vs SSAgri Group Private Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 4(1), 7, 7(5)(a), 9, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 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 Commissions15 May 2026Allowed

Authum Investment & Infrastructure Limited Vs RNA Lifestyle Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2996

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(3), 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency 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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