CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 46 of 1,017

Tribunals and Commissions16 Apr 2026

Rohtas Bio Energy Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2932

Insolvency and Bankruptcy Code, 2016-Section 10, Rule 4(1) / Section 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20 and 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002
Read judgment
Tribunals and Commissions16 Apr 2026

M/s. BEML Limited Vs Smt. Padma Priyanka Vangala

National Company Law Tribunal · (2026) 04 NCLT CK 2933

Insolvency and Bankruptcy Code, 2016-Section 42, 9, 70, 21(2), 5(8)(h)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 18
Read judgment
Tribunals and Commissions16 Apr 2026

Pramod Kumar Sukhija Vs UCO Bank

National Company Law Tribunal · (2026) 04 NCLT CK 2751

Insolvency and Bankruptcy Code, 2016-Section 60(5), 65, 95, 99, 100(1), 101(2)(c), 105, 96(1)(b), 14(1)(b)National Company Law Tribunal Rules, 2016-Rule 11, 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions16 Apr 2026Partly Allowed

Anil Kohli Vs Mohini Health & Hygiene Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2752

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 13, 14, 15, 22(2), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 43, 49, 53, 60(5), 66Companies Act, 1956National Company Law Tribunal Rules, 2016-Rule 11, 50
Read judgment
Tribunals and Commissions16 Apr 2026Disposed Of

Thirumala Logistics Pvt Ltd Vs Sathavahana Ispat Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2934

Insolvency and Bankruptcy Code, 2016-Section 9, 30(2), 31, 32A, 36(4)(a)(iii), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 7Q, 8F(3), 14B, 17-B
Read judgment
Tribunals and Commissions16 Apr 2026

State Bank Of India Vs Lily Jewellery Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2935

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(b)(i) to (iii), 33(3), 7, 33(1)(a), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32, 15
Read judgment
Tribunals and Commissions16 Apr 2026Allowed

Mr. Murali Mohan Chevuturi Vs Sandeep Kumar Karampuri & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2936

Insolvency and Bankruptcy Code, 2016-Section 10, 43, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 30B, 35A
Read judgment
Tribunals and Commissions15 Apr 2026Allowed

M/s Blue Cube Germany Assets GMBH & Co.KG Vs Vivimed Labs Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2784

Insolvency and Bankruptcy Code, 2016-Section 5(20), 7, 8, 8(2), 9, 9(5), 10, 11(3), 14, 14(3), 16, 31(1), 33, 54C, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137, Section 18
Read judgment
Tribunals and Commissions15 Apr 2026Allowed

Suzlon Global Services Limited Vs Indo Shell Mould Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2940

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(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 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions15 Apr 2026Dismissed

Mr. Arumugam Thimmarayan & Ors. Vs M/s. Ozone Projects Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2942

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), second proviso to Section 7, second proviso to Section 7(1), 7(1) 2nd Proviso, 5(8), 5(8)(f), 60(5), 21, sub-Section 6A(a)(b)NCLT Rules, 2016-Rule 11, 49RERA Act, 2016-Section 2(d), 2(zn)
Read judgment
Tribunals and Commissions15 Apr 2026Allowed

Silbhadar Vyapaar Pvt. Ltd. Vs Vurupa Trading Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2774

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 4, 14(2), 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions13 Apr 2026Allowed

Liberium Global Resources Private Limited Vs Amritsar MSW Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2945

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions13 Apr 2026

Jubin Kishore Thakkar & Ors. Vs Ashutosh Agarwala

National Company Law Tribunal · (2026) 04 NCLT CK 2946

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 19(2), 19, 12, 29A(g), 29A(c) and (h)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(1), 39(1B)(b), 35
Read judgment
Tribunals and Commissions13 Apr 2026Allowed

HDFC Bank Limited Vs Keshav Proteins & Organic LLP

National Company Law Tribunal · (2026) 04 NCLT CK 2849

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(a), 5(8), 13(1)(c), 14, 31(1), 33, 13, 15, 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008
Read judgment