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National Company Law Tribunal judgments

20,321 judgments · page 40 of 1,017

Tribunals and Commissions05 May 2026Allowed

Canara Bank Vs ARS Energy Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2845

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 2026Allowed

Jovee Enterprises Vs M/s Madesh Human Resources Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2846

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 9(5)(i), 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions05 May 2026Allowed

K. Siddharth Vs Thief Hotels and Resorts Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2847

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Income Tax Act-Section 56
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Tribunals and Commissions05 May 2026Allowed

M/s. Balaganga Textiles Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2780

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 10A, 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016
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Tribunals and Commissions05 May 2026

Brijendra Kumar Mishra Vs NAC Advertising India Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2765

Insolvency and Bankruptcy Code, 2016-Section 54(1), 10, 33(2), 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 45ANational Company Law Tribunal, Rules, 2016-Rule 11
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Tribunals and Commissions05 May 2026

Regency Ispat Private Limited Vs Vijay Citispace Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2751

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 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), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31(ba), 31A, 35, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Real Estate (Regulation and Development) Act, 2016
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Tribunals and Commissions04 May 2026

UCO Bank Vs Nandini Impex Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2850

Insolvency & Bankruptcy Code, 2016-Section 60(5), 14, 17, 17(1)(b), 20, 20(2)(e), 25National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions04 May 2026Allowed

IDBI Bank Limited Vs M/s GVK Coal (Tokisud) Company Private Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2852

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions04 May 2026Allowed

Stove Kraft Ltd. Vs Pathways Retail Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2853

Insolvency and Bankruptcy Code, 2016-Section 9(2), 8, 9(3), 9(3)(c), 9(3)(e), 9(5)(i)(b), 9(3)(b), 9(1), 9, 9(5)(i), 9(6), 13, 14, 13(1)(c), 16(3)(a), 22, 12A, 13(1)(b), 13(2), 15, 15(1), 12, 17, 18, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 5IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6A, 12A, 13, 14, 16A, 17, 34
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Tribunals and Commissions04 May 2026

Chandra Prakash Jain Liquidator of M/s Jashank Impex Pvt. Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2752

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(1)(b)(ii), 34, 35, 38(1), 38(5), 40(2), 42, 52, 53, 53(1), 54, 54(2), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 14 to 45(3)(b), 31A, 31A(6), 44, 44 to 46, 45, 45(3), 45A, 47NCLT Rules, 2016-Rule 11
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Tribunals and Commissions30 Apr 2026Allowed

Central Bank Of India Limited Vs The Ooty Mills Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2807

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 7(5)(a), 8, 9, 9(2), 9(5)(a), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Book of Evidence Act, 1981
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Tribunals and Commissions30 Apr 2026

Sammaan Capital Limited Vs Parsvnath Developers Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2810

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5)(a), 7(6), 14, 15, 17, 18, 20, 21, 238Arbitration and Conciliation Act, 1996-Section 9, 17Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions29 Apr 2026

Srei Equipment Finance Limited Vs SRK Infracon (India) Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2805

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 13, 14, 14(1), 17, 18, 19, 20, 21, 31(1), 33, 60(5)National Company Law Tribunal Rules, 2016-Rule 11, 154Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9
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