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National Company Law Tribunal judgments

20,321 judgments · page 42 of 1,017

Tribunals and Commissions27 Apr 2026Allowed

Team India Managers Limited Vs Desai Agrifoods Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2827

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(a), 7(5)(a), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions24 Apr 2026Allowed

Theta Greek Securities Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2830

Insolvency and Bankruptcy Code, 2016-Section 59, sub-section (8) of Section 59Companies Act, 2013Income Tax Act, 1961-Section 178
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Tribunals and Commissions24 Apr 2026Dismissed

Employee Provident Fund Organization Vs Tonk Water Supply Limited & Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2832

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 34, 36, 36(4), 53, 5(8), 14, 38 to 40Employee Provident Fund & Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7QInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions24 Apr 2026Allowed

Ankit Gadia Liquidator Of Fermos Engineering Pvt. Ltd Vs Registrar Of Companies

National Company Law Tribunal · (2026) 04 NCLT CK 2833

Insolvency and Bankruptcy Code, 2016-Section 7, 31A, 33, 33(1)(b)(ii), 35(1)(n), 38, 38(1), 38(5), 40(2), 42, 52, 53, 53(1), 54, 54(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 9, 13, 14, 31A, 31A(6), 34, 39B, 39BA, 39C, 39D, 45, 45(3)(b), 45A, 47Companies Act, 2013-Section 230
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Tribunals and Commissions24 Apr 2026Allowed

Srei Equipment Finance Limited Vs Gajraj Mining Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2835

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 5(8)(a), 3(12), 13(1)(c), 14, 31(1), 33, 13, 15, 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions24 Apr 2026Allowed

ICICI Bank Limited Vs Rajesh Business And Leisure Hotels Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2836

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 43, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 31A, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(4)SARFAESI Act-Section 3
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Tribunals and Commissions23 Apr 2026Disposed Of

Amresh Shukla Vs State Of Madhya Pradesh & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2842

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), 21Civil Service (Conduct) Rules, 1965
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Tribunals and Commissions23 Apr 2026Allowed

Hankook Tires India LLP

National Company Law Tribunal · (2026) 04 NCLT CK 2843

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 5, 6, 34, 34(1), 38, 38(1)(a), 38(1)(b)(i), 38(1)(b)(ii), 38(1)(b)(iii), 38(1)(c)Income-tax Act, 1961
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Tribunals and Commissions23 Apr 2026

Canara Bank Vs Mr. Rajiv Prasad

National Company Law Tribunal · (2026) 04 NCLT CK 2845

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1)Contract Act-Section 133, 134, 135, 139, 141
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Tribunals and Commissions22 Apr 2026Disposed Of

Elantas Beck India Ltd Vs Agh Wires Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2846

Insolvency and Bankruptcy Code, 2016-Section 9; Section 14; Section 21(8); Section 30; Section 30(4); Section 33; Section 33(I)(i), (ii) & (iii); Section 33(2); Section 33(5); Section 33(7); Section 34(7); Section 35; Section 35(1); Section 36; Section 38; Section 39; Section 41IBC (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B; Regulation 39C; Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea); Regulation 4; Regulation 4(2); Regulation 13; Regulation 32; Regulation 32(e); Regulation 32(f); Regulation 37A
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Tribunals and Commissions22 Apr 2026

Maheep Marketing Pvt Ltd Vs Deep Star Alloys And Steels Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2847

Insolvency and Bankruptcy Code, 2016-Sections 13, 15, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34, Chapter III of the CodeCIRP Regulation, 2016-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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