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National Company Law Tribunal judgments

20,321 judgments · page 36 of 1,017

Tribunals and Commissions13 May 2026Allowed

Canara Bank Vs M/s. Supreme Housing And Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3012

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 8, 9, 10, 12A, 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), 94, 95, 95(4), 96, 96(1)(b), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), Form 1Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
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Tribunals and Commissions13 May 2026

Trig Detectives Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3013

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 May 2026

Omkara Assets Reconstruction Private Limited Vs Gigeo Construction Company Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3014

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 21, 22(2), 44, 48 and 49, 25(2)(h), 30(2)(a), 53(1), 43, 45, 47, 49, 50 and 66, 30(2), 30(4), 240A, 29A, 21(2), 60(5), 19(2), 12, 30(2)(b), 30(2)(c), 30(2)(d), 31, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A, 38, 37, 38(1A)Income Tax Act, 1961-Section 79(2)(c), 79, 115JB, 2(24), 28, 56
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Tribunals and Commissions13 May 2026

Pawan Jagetia Vs Solita Industries LLP & Anr.

National Company Law Tribunal · (2026) 05 NCLT CK 3015

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(2)(b), 30(2), 29A, 14, 19, 9, 31(1)Income Tax Act, 1961-Section 79IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1A), 39(4)
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Tribunals and Commissions13 May 2026Allowed

Canara Bank Vs M/s. Supreme Housing And Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2918

Insolvency and Bankruptcy Code, 2016-Part II, Part III, Section 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 8, 9, 10, 12A, 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), 94, 95, 95(4), 96, 96(1)(b), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
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Tribunals and Commissions13 May 2026

Trig Detectives Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2919

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 May 2026Allowed

Canara Bank Vs M/s. Supreme Housing And Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2920

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 8, 9, 10, 12A, 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), 94, 95, 95(4), 96, 96(1)(b), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), Form 1Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7
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Tribunals and Commissions12 May 2026

Rahuraj Steel Traders Private Limited Vs Siddhbali Steels & Strips Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2933

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 21, 33, 33(1), 33(2), 33(5), 33(7), 34, 34(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(d), 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions12 May 2026Allowed

Canara Bank Vs Keishing James Lalrongbawl

National Company Law Tribunal · (2026) 05 NCLT CK 2934

Insolvency and Bankruptcy Code, 2016-Sections 60(2), 94, 95, 95(4), 97, 97(5), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions12 May 2026Allowed

Canara Bank Limited Vs Abel Darkhopui Hmar

National Company Law Tribunal · (2026) 05 NCLT CK 2937

Insolvency and Bankruptcy Code, 2016-Section 60(2), 94, 95, 95(4), 97, 97(5), 99 to Section 105, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions12 May 2026

Noma Infrastructure Private Limited Vs G. S. Constro & Infra Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2938

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19(2), 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 56, Chapter III of Part IIArbitration and Conciliation Act, 1996-Section 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions12 May 2026

IndusInd Bank Ltd Vs Pradeep Kabra & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2939

Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 30(2)(b), 30(2)(b)(ii), 30(4), 31, 33, 52, 52(1), 53, 53(1), 53(1)(b)(ii), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 77
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Tribunals and Commissions11 May 2026

Suwarna Buildcon Pvt Ltd Vs Sadbhav Engineering Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2941

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 3(11), 5(6), 10A, 7, 10, 5(11), 5(12), 3(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions11 May 2026Allowed

Vinita Agarwala & Ors. Vs Power Pack Steel Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2942

Insolvency and Bankruptcy Code, 2016-Section 7(5)(a), 7, 14, 14(1), 31(1), 33, 16(4), 15, 13(1)(b), 17, 18, 20 & 21, 19Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions11 May 2026Allowed

JM Financial Asset Reconstruction Company Limited Vs Kobo Biotech Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2757

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, sub-section (2) of section 21, 29A, 30(1), 30(2), 30(2)(a), 30(6), 31IBBI (CIRP Regulations), 2016-Regulation 27, 36B (4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)Companies Act, 2013-Sections 230–232, 13
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Tribunals and Commissions11 May 2026Allowed

Oriental Bank Of Commerce Vs AVJ Infrastructure Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2943

Insolvency and Bankruptcy Code, 2016-Section 33, 52, 53, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 13, 14, 15(1)(a), 31A, 34, 41, 44, 45, 45(3)National Company Law Tribunal Rules, 2016-Rule 11
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