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National Company Law Tribunal judgments

20,321 judgments · page 43 of 1,017

Tribunals and Commissions22 Apr 2026Allowed

Unity Small Finance Bank Limited Vs Kaved Realty Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2742

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 35 to 50 and 52 to 54, 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32
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Tribunals and Commissions22 Apr 2026

Axis Bank Limited Vs Archana Mishra

National Company Law Tribunal · (2026) 04 NCLT CK 2737

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 100, 102, 102(2), 102 to 112, 105, 105(3)(a), 105(3)(b), 106, 111, 112, 113, 114, 114(1), 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9(2)(b), 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 17(2)(i), 19
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Tribunals and Commissions22 Apr 2026Allowed

Sachin Gupta (Sole Proprietor of Buildgreen Distributors) Vs M/s. HQ Lamps Manufacturing Co. Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2785

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8(1), 8(2), 9, 9(3)(b), 9(3)(c), 9(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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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 2900

Insolvency and Bankruptcy Code, 2016-Sections 9, 13, 15, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34; Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 4, 13CIRP Regulation, 2016-Regulation 36A
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Tribunals and Commissions22 Apr 2026Allowed

Mrs. Ritu Gakhar & Ors. Vs OM Krishna Developers Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 3050

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4(1), 7, 7(1), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions22 Apr 2026

Axis Bank Limited Vs Mr. Dinesh Kumar Mishra

National Company Law Tribunal · (2026) 04 NCLT CK 2754

Insolvency and Bankruptcy Code, 2016-Section 112, 114, 95, 99, 100, 102 to 112, 111, 106, 113, 102(2), 105, 105(3)(a), 105(3)(b), 114(1), 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19, 9(2)(b), 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 17(2)(i)
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Tribunals and Commissions22 Apr 2026Allowed

Ajay Gupta Vs Anil Syal & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 3051

Insolvency and Bankruptcy Code, 2016-Sections 121, 122, 130, 138, 138(1)(a), 138(1)(b), 138(2), 139, 140(3)(b), 141(2)(b), 149, 150, 152, 157, 159, 176(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 9(1)
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Tribunals and Commissions22 Apr 2026Allowed

Indian Renewable Energy Development Agency Limited Vs Siri Ram Syal Hydro Power Pvt. Limited

National Company Law Tribunal · (2026) 04 NCLT CK 3052

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 31(4), 53, 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 17(1), 31, 31A, 34, 35A, 36A(1), 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(3), 39(1), 39(2), 39(4)Companies Act, 2013-Section 241, 244
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Tribunals and Commissions22 Apr 2026

Amar Dairy Vs Vaasudeva Milk Foods Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2764

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Apr 2026

Sh. Rahul Jindal Vs M/s SVSJ Developers Private Limited & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2766

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(f), 18, 43, 45, 48, 50, 25(1), 25(2)(a), 63Haryana Development and Regulation of Urban Areas Act, 1975-Section 3(3), 3Haryana Development and Regulation of Urban Areas Rules, 1976-Rule 11
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Tribunals and Commissions21 Apr 2026

Indian Bank Vs Bally Exports Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2782

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 30, 31, 33(1), 33(1)(b)(iii), 33(2), 33(5), 34(1), 34(2), 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions21 Apr 2026

Punjab National Bank Vs M/s Aabha Industries Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2786

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(2), 14, 22(3)(b), 33, 33(2), 52, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39B, 39D
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Tribunals and Commissions21 Apr 2026Allowed

ICICI Bank Limited Vs Param Renewable Energy Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 3020

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(8), 14, 3(12), 7(3)(a), 7(5)(a), 7(3), 7(2), 4, 10A, 14(1), 14(3)(a), 14(2), 31(1), 33, 15, 13(1)(b), 17, 18, 20 and 21, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions21 Apr 2026Allowed

Punjab National Bank Vs Delcray Cables Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2747

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 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), 43, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2A), 38(3), 39, 39(2), 39(4)Erstwhile Companies Act, 1956
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Tribunals and Commissions21 Apr 2026Allowed

Shalby Limited Vs Divine Super Speciality Hospital Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2748

Insolvency and Bankruptcy Code 2016-Section 9, 8, 9(3)(b), 4, 8(2), 9(5), 14(1), 14(2) to 14(4)Companies Act 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Apr 2026

Fresenius Medical Care India Private Limited Vs Quality Care Dialysis Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 3022

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 15, 12(2), 19(2), 21, 33(2), 33(5), 33(7), 34, 34(4), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(d), 17, 39B, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32A
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