COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 47 of 1,017

Tribunals and Commissions10 Apr 2026Disposed Of

Tikmani Steel Trading Company Vs Imperial Tubes Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2800

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 18, 18(f)(vi), 20(1), 25, 25(1), 25(2)(b), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 66(1), 240A, Chapter III of Part II, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 38, 38(1), 38(1A), 38(1B), 38(2), 39, 39(4)Companies Act, 2013-Section 2

Tribunals and Commissions10 Apr 2026Allowed

Shaji Mathew & Ors. Vs M/s. Seguro Foundations and Structures Pvt Ltd & Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2781

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 13(2), 14, 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6(1)

Tribunals and Commissions10 Apr 2026

Mahaveer Medicare Vs M/s Rancom Healthcare Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2745

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(5), 33(5), 33(7), 35(1), 52, 53, Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13

Tribunals and Commissions10 Apr 2026

Fortune Cera Tech Vs Zandros Granito LLP

National Company Law Tribunal · (2026) 04 NCLT CK 2850

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 4, 5(21), 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932

Tribunals and Commissions10 Apr 2026

Suman Healthcare Private Limited Vs M/s. Mountview Consultancy Priavte Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2749

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 18(f)(vi), 19(2), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 31, 31(1), 31(4), 32A, 32A(1), 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39, 39(4)Companies Act, 2013-Section 2(60)

Tribunals and Commissions10 Apr 2026Allowed

The Federal Bank Limited Vs C. Prabhakaran

National Company Law Tribunal · (2026) 04 NCLT CK 2759

Insolvency and Bankruptcy Code, 2016-Section 60(5), 131, 176, 176(2), 177, 177(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 12(3)

Tribunals and Commissions10 Apr 2026

Small Industries Development Bank Of India Vs J. Khetsidas Machine Tool Works Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2768

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 52, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A

Tribunals and Commissions09 Apr 2026Allowed

Abhishek Agarwal Vs Shree Dwarkadhish Udyog Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2803

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 7(5), 7(7), 15, 17, 18, 19, 20, 21, 13(2)Limitation Act, 1963-Section 18Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)

Tribunals and Commissions09 Apr 2026Allowed

Aarti Industries Limited Vs Magma Industries Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2780

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 8, 8(2), 8(2)(a), 9, 9(5), 9(5)(2)(d), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31, 33, 65, 75Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act-Section 8

Tribunals and Commissions09 Apr 2026Allowed

Bank Of India Vs Neurostar Hospital Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2851

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

Tribunals and Commissions09 Apr 2026

Madan Gopal Jindal Vs V.I.R. Foods Limited & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2791

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 7, 5(13)

Tribunals and Commissions09 Apr 2026Allowed

M/s Mangal Sales Corporation Vs M/s Prolific Papers Private Limited & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2852

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(5), 4(1), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 7, 7(1), 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956

Tribunals and Commissions09 Apr 2026

Amav Developers LLP Vs Anurag Nirbhaya

National Company Law Tribunal · (2026) 04 NCLT CK 2770

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 66, 49, Regulation 14(2)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions08 Apr 2026

Credas Trusteeship Services Private Limited Vs M/s Odicea Distribution Technologies Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2853

Companies Act, 2013-Section 419(5)Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions08 Apr 2026

M/s. State Bank Of India Vs Mr. Rajesh Meena

National Company Law Tribunal · (2026) 04 NCLT CK 2854

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)National Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions08 Apr 2026

Mr. Pankaj Mahajan Vs Ajay Mittal & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2855

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 20, 25, 7, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 98, 100(2), 100(4), 136

Tribunals and Commissions08 Apr 2026Dismissed

Gutz Feel Film Production LLP Vs Eros International Media Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2856

Insolvency and Bankruptcy Code, 2016-Section 9, 5(12)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions08 Apr 2026

Bonfiglioli Transmissions Private Limited Vs Universal Construction Machinery & Equipment Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2857

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 15(1)(c), 16(1), 21, 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 27, 35A, 36(1), 36A, 36B, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4), 40ACompanies Act

Tribunals and Commissions08 Apr 2026Disposed Of

Mr. K Parameswaran Nair

National Company Law Tribunal · (2026) 04 NCLT CK 2756

Insolvency and Bankruptcy Code, 2016-Section 9, 30(2), 30(6), 31(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 37(m), 38

Tribunals and Commissions08 Apr 2026

CMA Shaikh Nafis Anjum, Liquidator of Suvidha Farming Allied Ltd Vs The Tehsildar, Bhkhara & Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2858

Insolvency and Bankruptcy Code, 2016-Sections 35, 60(5), 14, 238, 33(5), 32ANCLT Rules, 2016-Rule 11Chhattisgarh Protection of Interest of Depositors Act, 2005-Section 7(2)