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National Company Law Tribunal judgments

20,321 judgments · page 44 of 1,017

Tribunals and Commissions21 Apr 2026Allowed

Dinesh Kumar Jain Vs Vishal Rice Exports Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2753

Insolvency and Bankruptcy Code, 2016-Section 9, 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), 43, 45, 47, 50, 53, 53(1), 66IBBI (Resolution Process for Corporate Person) Regulations, 2016-Regulation 36B(4A), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions21 Apr 2026Allowed

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

National Company Law Tribunal · (2026) 04 NCLT CK 2902

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 13, 15, 21, 12(2), 19(2), 66, 34(4), 33(5), 33(7), 34IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 13(1)(d), 40D, 39D, 39B, 39CIBBI (Liquidation Process) Regulations, 2016-Regulation 32A, 13
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Tribunals and Commissions21 Apr 2026Dismissed

Sri Balaji Associates Vs Madhcon Projects Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2903

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 4, 5(6) and 9(5)(2)(d)Companies Act, 1956-Sections 434, 433(e) and 433(f)Companies (Transfer of Pending Proceedings) Rules, 2016-Rule 5
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Tribunals and Commissions20 Apr 2026Allowed

M/s. Covalent Laboratories Pvt Ltd Vs M/s. Centurion Remedies Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2904

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions20 Apr 2026Allowed

Concept Group Vs Cns Fashions Retail Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2905

Insolvency and Bankruptcy Code, 2016-Section 9, 35, 52, 53, 53(1), 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 45, 45(3), 45ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions20 Apr 2026Allowed

Mr. Prakul Thadi Vs Indrajit Power Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2907

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(4), 32, 32A, 43 to 51, 53(1), 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B(4A), 37, 38, 38(1), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions20 Apr 2026

Bank Of India Vs Mayur Balubhai Shah & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2908

Insolvency and Bankruptcy Code, 2016-Section 66, 10, 43, 45, 50, 94, 95, 96, 124, 10ACompanies Act, 1956SARFAESI Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions20 Apr 2026

Abhijit Ghosh Vs Mr. Ashish Chhawchharia

National Company Law Tribunal · (2026) 04 NCLT CK 2758

Insolvency & Bankruptcy Code, 2016-Section 60(5), 7, 5(8), 5(8)(f), 53CIRP Regulations-Regulation 16A, 16A(7), 35(2)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions20 Apr 2026

Orbis Trusteeship Services Pvt Ltd Vs Gurneet Singh Sikka

National Company Law Tribunal · (2026) 04 NCLT CK 2909

IBC, 2016-Section 95(1), 95(4), 99, 99(2), 102, 104, 105, 106, 106(2), 107, 108, 112, 113, Chapter IV, 114, 114(1), 115(2), 121, 123IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 5, 7, 8, 9, 10, 11, 12, 13, 14, 15, 17, 17A
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Tribunals and Commissions20 Apr 2026

Akme Sarvodaya Dreamventures LLP & Ors. Vs Megha Agrawal

National Company Law Tribunal · (2026) 04 NCLT CK 2910

Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 42, 52Transfer of Property Act, 1882-Section 55, 55(4)(b), 55(6)(b), 73, 100IBBI (Liquidation Process) Regulations, 2016-Regulation 21, 30
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Tribunals and Commissions17 Apr 2026Allowed

Sh. Chandu Ram & Ors. Vs M/s Jaryal Motor Finance Company Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2801

Insolvency and Bankruptcy Code, 2016-Section 7, 13 and 15, 14, 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 53, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39, 39(2), 39(4)The National Company Law Tribunal Rules, 2016-Rule 11, 50
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Tribunals and Commissions17 Apr 2026Allowed

R. Thamodharan Vs J. Mohan Babu & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2912

IBC, 2016-Section 54, 60(5), 7, 36IBBI (Liquidation Process) Regulations, 2016-Regulation 14, 45ANCLT Rules, 2016-Rule 11
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Tribunals and Commissions17 Apr 2026

Tanishi Tradewell Private Limited Vs Pradhvi Multitrade Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2913

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1)(b)(i) to (iii), 33(3), 19(2), 33, 34(2), 35 to 50 and 52 to 54, 14, 52Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15
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Tribunals and Commissions17 Apr 2026Dismissed

Intertex Pvt. Ltd Vs Electrotherm (India) Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2914

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 8(2)(a), 3(12), 5(6), 5(21), 9(5), 9(5)(ii)(d), 9(5)(2)(d), 13(1)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138
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