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National Company Law Tribunal judgments

20,321 judgments · page 37 of 1,017

Tribunals and Commissions11 May 2026Partly Allowed

Alap Pradeepkumar Gadhvi Vs Ashish A Shah

National Company Law Tribunal · (2026) 05 NCLT CK 2807

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5), 53, 31, 33, 30(4), 32A, 32A(1), 32A(2), 29A, 238Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32ANational Company Law Tribunal Rules, 2016-Rule 11
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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 2809

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

Bank Of India Vs M/s Cedar Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2811

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (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 of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions11 May 2026Allowed

Bank Of India Vs M/s Cedar Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2813

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 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-Section 13(2)
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Tribunals and Commissions11 May 2026Allowed

Sagacious Financial Services Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2814

Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(3)(a), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38(2), 41(3)Companies Act, 1956
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Tribunals and Commissions11 May 2026Allowed

Bank Of India Vs M/s Golf Technologies Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2815

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 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)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions11 May 2026Disposed Of

Mr. Anil Kashi Drolia Vs Viola Resorts Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2795

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 7, 29A, 43, 44, 45, 66, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(2), 31, 32, 61(3), 32A, 14CIRP Regulations-Regulations 37, 31, 38, 38(1A), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions11 May 2026Allowed

State Bank Of India Vs Nexgen Laminators Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2790

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 29A(c), 29A(g), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 43, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2A), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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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 2747

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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Tribunals and Commissions08 May 2026Allowed

Rajmohan R

National Company Law Tribunal · (2026) 05 NCLT CK 2758

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 32, 60(5), 61(3), 188, 196NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 36B(4A), 38, 38(1B), 38(2), 38(3), 39
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Tribunals and Commissions08 May 2026

Arshiya Northern Ftwz Limited Vs Arshiya 3pl Services Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2755

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 5(21), 9(5)(ii)(d), 17, 25, 9(5)(i)(d), 5(2), 8, 3(12), 4, 14, 31(1), 33, 13, Chapter VII of Part II, 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Special Economic Zones Act, 2005
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Tribunals and Commissions08 May 2026

Mr. Vishnu Kumar Tulsyan, Resolution Professional of RSI Private Limited Vs M/s Linkpoint Advisory Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2754

Insolvency and Bankruptcy Code, 2016-Sections 14, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 25(h)(2), 29, 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 43, 45, 50, 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 12, 31A, 35A, 36, 36(2)(a) to (l), 36(4), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4)(a), 39, 39(2), 39(4)Companies Act, 2013-Section 2(60)
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Tribunals and Commissions08 May 2026Partly Allowed

Mr. George Varkey Vs Mohammed Riyaz & Anr.

National Company Law Tribunal · (2026) 05 NCLT CK 2816

Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 10, 10A, 60(5), 66, 66(1), 66(2), 66(3)NCLT Rules, 2016-Rules 11, 39Companies Act, 2013-Section 424
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Tribunals and Commissions08 May 2026Disposed Of

Mr. G. Vinayan Vs Mr. C S Narendar Reddy Banala

National Company Law Tribunal · (2026) 05 NCLT CK 2818

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 7, 238, 14(1)(d), 115(3)NCLT rules 2016-Rule 11Kerala Buildings (Lease and Rent Control) Act, 1965-Section 11(2), 12, 11
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