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National Company Law Tribunal judgments

20,321 judgments · page 38 of 1,017

Tribunals and Commissions08 May 2026Allowed

Swatee Agarawal Vs Wcube Solutions Pvt. Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2802

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(5)(1), 7(6), 7(7), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions08 May 2026

Pixel Consultancy Private Limited Vs Linkpoint Advisory Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2792

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 25(h)(2), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 43, 45, 50, 60(5), 60(6), 66, 240A, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 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 2026Dismissed

Punjab National Bank Vs Tirupati Balaji Enterprises Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2791

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(3), 14, 19, 21(2), 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(3), 30(4), 30(6), 31, 31(1), 31(2), 32A, 33, 33(1), 33(1)(b), 33(5), 34(4)(a), 35, 35 to 50, 43, 45, 50, 53, 56, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B, 37, 37(a), 37(b), 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), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1), 39(1)(a), 39(1)(c), 39(1A), 39(1B), 39(2), 39(3), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions08 May 2026

Sanjeev Kumar Mishra Vs Abhijeet Hazaribagh Toll Road Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2789

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 33(1), 33(2), Schedule I, I Clause (1), I Clause (2), I Clause (4A), I Clause (4B)Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 35, 35(1)
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Tribunals and Commissions08 May 2026

The Bank Of Maharashtra Limited Vs SPD Cold Storage LLP

National Company Law Tribunal · (2026) 05 NCLT CK 2772

Insolvency and Bankruptcy Code, 2016-Sections 7, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 66, 14, 34(2), 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions08 May 2026Disposed Of

State Bank Of India Vs S.R. Worth Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3183

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18, 18(f)(vi), 19(2), 20(1), 21, 21(2), 22(2), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 43, 45, 47, 49, 50, 53(1), 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 31A, 36A(1), 38, 38(2)(c), 38(4)(b), 39, 39(4)Companies Act, 2013-Section 2
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Tribunals and Commissions08 May 2026Allowed

Arshiya Northern Ftwz Limited Vs Arshiya 3pl Services Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2768

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(2), 5(21), 8, 9, 9(3)(b), 9(5)(i)(d), 9(5)(ii)(d), 9(5)(2)(d), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Special Economic Zones Act, 2005
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Tribunals and Commissions07 May 2026

Bhaskar Gopal Shetty Vs DCB Bank & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2820

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9IBBI (Liquidation Process Regulations), 2016-Regulation 2A, 4, 4(1A), 4(2), 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33, 34B, 39B, 39D, Schedule II
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Tribunals and Commissions07 May 2026Allowed

KS Electronics Private Limited Vs The Registrar Of Companies

National Company Law Tribunal · (2026) 05 NCLT CK 2823

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 60(5), 59, 59(6)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 9, 4A
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Tribunals and Commissions07 May 2026Dismissed

Bank of India Vs Khaitan Electricals Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2766

Insolvency and Bankruptcy Code, 2016-Section 7, 5(24), 33, 35(1), 43, 43(1), 43(2), 43(2)(b), 43(4)(a), 45, 45(1), 45(2), 45(2)(b), 46, 46(1), 49, 49(1), 66, 66(3), 238ACompanies Act, 2013-Section 149(6) read with Schedule IV, 149(12)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions06 May 2026

IDBI Bank Limited Vs Savan Godiawala & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2826

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(2), 35, 35(1)(a), 35(1)(b), 36, 53, 196, 218, 219, 220, 220(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 4(1), 4(2), 4(3), 7, 7(1), 7(2), 15, 31A, 31A(10), 32, 33, 34, 35, Clause 2 of Schedule I, 3 of Schedule I, 8 of Schedule IIBBI (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(bb), 11
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Tribunals and Commissions06 May 2026Allowed

Lokesh Santoshji Agarwal Vs Arpana W Flour Mills Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2827

Insolvency and Bankruptcy Code, 2016-Section 9, 3(12), 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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