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National Company Law Tribunal judgments

20,321 judgments · page 39 of 1,017

Tribunals and Commissions06 May 2026Allowed

UCO Bank Vs Akshara Highrise Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2828

National Company Law Tribunal Rules, 2016-Rule 154(1)Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 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, 2002-Section 13(2)
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Tribunals and Commissions06 May 2026Allowed

M/s Reliance Alpha Services Private Limited Vs M/s. Prime Focus Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2832

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(f), 7, 7(5), 7(5)(a), 8, 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Income Tax Act, 1961-Section 194A
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Tribunals and Commissions06 May 2026

M/s Bakliwal Vyapaar Private Limited Vs M/s Sibri Traders Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2834

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 21(2), 22, 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(2)(A), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 44, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 66, 188, 196, 238, Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36, 36A(1), 36A(10), 36A(12), 36B(1), 36B(4A) Explanation I, 37, 38, 38(1B), 38(2A), 39, 39(3), 39(4)Employees Provident Funds and Miscellaneous Provisions Act, 1952
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Tribunals and Commissions06 May 2026Allowed

M/s Reliance Alpha Services Private Limited Vs M/s. Prime Focus Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2797

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 5(8), 3(12), 8, 9, 7(5), 7(5)(a), 4, 14, 14(1), 14(2), 14(2A), 31, 33, 17, 18, 20, 21, 19, 15, 13(1)(b), 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11
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Tribunals and Commissions06 May 2026Allowed

UCO Bank Vs M/s Shaivlini Impex Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2784

Insolvency and Bankruptcy Code, 2016-Sections 3(8), 3(12), 4, 7, 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Indian Contract Act, 1872-Sections 127, 128Limitation Act-Section 18
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Tribunals and Commissions06 May 2026Allowed

Epicrop Organics Limited Vs Artlay Agritech Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2750

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 16(3)(b), 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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Tribunals and Commissions05 May 2026

Sunil Kumar Kedia Vs Navin Kumar Tayal

National Company Law Tribunal · (2026) 05 NCLT CK 2837

Insolvency and Bankruptcy Code, 2016-Section 5(22), 95, 122, 123, 126, 127, 129, 129(1), 137, 138, 138(1)(a), 139, 140, 141, 142, 149, 150, 154, 155, 156, 157, 159, 186, 196Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 12, 12(3), 20, 20(1)NCLT Rules, 2016-Rule 11, 28(4)
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Tribunals and Commissions05 May 2026

Jai Corp Ltd Vs G S Oils Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2756

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5)(c), 19(2), 14, 35, 35(1)(f)PMLAIBBI (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions05 May 2026Dismissed

JUD Cements Limited Vs Satnam Global Infraprojects Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2838

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 60(5)National Company Law Tribunal, Rules 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions05 May 2026

CS Vaishali Arun Patrikar Vs Shri. Jatin Arvind Mehta & Anr.

National Company Law Tribunal · (2026) 05 NCLT CK 2839

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(j), 28, 66(1), 66(2), Chapter IIICIRP Regulations-Regulation 35A(3), 35AThe Maharashtra Real Estate (Regulation and Development) (Registration of Real Estate Projects, Registration of Real Estate Agents, Rates Of Interest And Disclosures On Website) Rules, 2017-Rule 9
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Tribunals and Commissions05 May 2026Allowed

Canara Bank Vs ARS Energy Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2841

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 33(2), 33(5), 33(7), 34, 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 13
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Tribunals and Commissions05 May 2026

ASK Property Investment Advisors Private Limited Vs Nobility Estates Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2842

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 18, 21, 25A(3), 25A(3A), 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A(1), 30A(1)(b), 30A(2), 30A(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions05 May 2026Dismissed

Seema Garg Vs Rahul Jindal & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2844

Insolvency and Bankruptcy Code-Section 60(5), 7, 17, 23CIRP Regulations, 2016-Regulation 12(1), 8A(2), 8A, 16A
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