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National Company Law Tribunal judgments

20,321 judgments · page 41 of 1,017

Tribunals and Commissions29 Apr 2026

M/s. Omkara ARC Pvt. Ltd. Vs M/s. Divya Infra Properties Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2743

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 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), 31(3), 53, 61, 62, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(a)(b)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(c), 39(2), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 11
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Tribunals and Commissions29 Apr 2026Allowed

Golden Medows Export Private Limited Vs PS IT Infrastructure & Services Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2814

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 3(12), 4, 5(8), 8, 9, 13, 14, 17, 25, 31(1), 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions29 Apr 2026

Mr. Amit Vijay Karia Vs Beacon Trusteeship Limited & Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2816

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 14(1), 18, 21(2), 25, 25(2)(h), 29, 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(3)(a), 32A, 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 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(3-B), 39(4), 39B, 39CNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions28 Apr 2026

National Agricultural Co-Operative Marketing Federation Of Indian Limited (NAFED) Vs Zenith Mining Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2820

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 16, 18(b), 19, 22(3)(a), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 32A, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1), 13(2)(d), 17(1), 27, 35(1)(c), 36A(1), 36A(10), 36B, 37(a) to (m), 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(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3)(a) to (e), 38(3)(a), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39(1)(c), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions28 Apr 2026

Axis Bank Ltd Vs M/s. IMOST Academy (India) Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2787

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3)(b), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Apr 2026

Aphelion Finance Private Limited Vs Osio Hyper Retail Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2821

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, 14(1), 14(2) to 14(4), 15Indian Contract Act, 1872-Section 126, 133Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions28 Apr 2026

Mr. Udaivir Singh Vs M/s Keep In Touch Clothing Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2822

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 21, 32, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34(1), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13CIRP Regulations, 2016-Regulation 39B, 39C
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Tribunals and Commissions28 Apr 2026

Pegasus Assets Reconstruction Private Limited Vs Vilsons Roofing Products Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2823

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 21(2), 29A, 30(1), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 32A, 53, 53(1), 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3A)(a), 38(3A)(b), 39(4)Income Tax Act, 1961-Sections 2(24), 28, 56
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Tribunals and Commissions28 Apr 2026

Axis Bank Ltd Vs M/s. IMOST Academy (India) Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2760

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3)(b), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions28 Apr 2026

Motocruizer Rental LLP

National Company Law Tribunal · (2026) 04 NCLT CK 2824

Insolvency and Bankruptcy Code, 2016-Section 10, 3(7), 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Limited Liability Partnership Act, 2005
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Tribunals and Commissions28 Apr 2026

Mr. Udaivir Singh Vs M/s Keep In Touch Clothing Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2825

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1)(a), 32, 33(1), 34(1), 33, 12, 21, 14, 33(5), 33(7), 35(1)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13CIRP Regulations, 2016-Regulation 39B, 39C
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Tribunals and Commissions28 Apr 2026Allowed

Axis Bank Limited Vs Millennium Starch India Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2777

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, Sub-section (2) of Section 14, Sub-section (3) of Section 14, Sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 2013
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Tribunals and Commissions27 Apr 2026Allowed

A.H.A. International Co. Ltd. Vs Multisapphire Trading LLP

National Company Law Tribunal · (2026) 04 NCLT CK 2826

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 9(3)(c), 9(3), 4, 9(5), 14, 14(1), 14(3)(a), 31(1), 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19, 14(2), 14(3)LLP Act, 2008Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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