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National Company Law Tribunal judgments

20,326 judgments · page 48 of 1,017

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
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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
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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
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Tribunals and Commissions08 Apr 2026

Nishant Agarwal Vs Income Tax Department Through Principal Commissioner

National Company Law Tribunal · (2026) 04 NCLT CK 2859

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 7, 13, 15, 66, 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(i), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 29A, 53, 14, 32AIncome Tax Act, 1961-Section 79(2)(c), 79(1), 79, 154, 271B, 281, 2(24), 28, 56Companies Act, 1956
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Tribunals and Commissions07 Apr 2026

Q West Infrastructure Private Limited Vs Grevek Investments And Finance Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2861

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Apr 2026

J.C. Flowers Asset Reconstruction Pvt. Ltd. Vs Imagine Habitat Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2862

Companies Act, 2013Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3IBC, 2016-Section 5(5A), 5(8), 5(8)(f), 5(8)(h), 5(8)(i), 5(11), 5(12), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(6), 9, 10, 15, 17, 18, 20, 21, 60(1), 60(2), 60(3), 60(4), 60(5), 65
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Tribunals and Commissions07 Apr 2026Dismissed

Indian Bank Vs Varez Karsi Dadina

National Company Law Tribunal · (2026) 04 NCLT CK 2762

Insolvency and Bankruptcy Code, 2016-Section 99(1), 95, 95(1), 97, 9, 31, 19, 7, 10, 94Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions07 Apr 2026Allowed

Lloyd Rockfibres Limited Through Liquidator

National Company Law Tribunal · (2026) 04 NCLT CK 2866

Insolvency and Bankruptcy Code, 2016-Section 59, 59(8), 53Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 34, 38, 39Companies Act, 1956
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Tribunals and Commissions06 Apr 2026Partly Allowed

Apogee Enterprises Pvt. Ltd. Vs Let's Jump Trampoline and Adventure Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2869

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 7, 7(2), 7(3), 7(5)(a), 9, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 65, 75, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)NCLT Rules, 2016-Rule 11
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