Tribunals and Commissions06 Apr 2026
Gajanan Paper Mills Pvt Ltd
National Company Law Tribunal · (2026) 04 NCLT CK 2871
IBC, 2016-Section 10, 60(5), 33NCLT Rules-Rule 11CIRP Regulation-Regulation 34B
COURT ARCHIVE
National Company Law Tribunal judgments
20,321 judgments · page 49 of 1,017
Tribunals and Commissions06 Apr 2026Dismissed
Q Top Fab Engineering Pvt Ltd Vs Punjab National Bank & Ors.
National Company Law Tribunal · (2026) 04 NCLT CK 2872
Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(11), 10, 10(3), 10(3)(a), 10(3)(c), 13(1)(c), 14, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
Tribunals and Commissions06 Apr 2026
Aegis Resolution Services Private Limited Vs Consortium Of Mr. Ajinath Ramu Hajare And Oximax Agritech Industries Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2873
Insolvency and Bankruptcy Code, 2016-Section 30(6), 21, 30(2), 30(4), 30(1), 29A, 240A, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 31, 31(1), 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A, 35, 36B, 38, 37, 38(1A)Companies Act, 2013
Tribunals and Commissions06 Apr 2026Dismissed
Awadhesh Narain Tiwari Vs Janaseva Sahakari Bank (Borivalli) Ltd.
National Company Law Tribunal · (2026) 04 NCLT CK 2874
Insolvency and Bankruptcy Code, 2016-Section 65, 94, 94(1), 94(3), 96, 96(1), 97(3), 99, 99(1), 100, 105, 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules 2019-Rule 6(1)SARFAESI Act, 2002-Section 13(2), 14, 17
Tribunals and Commissions06 Apr 2026Allowed
Canara Bank Vs Mr. Deepak Nagjibhai Patel
National Company Law Tribunal · (2026) 04 NCLT CK 2875
Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 78, 94, 95, 95(1), 95(4), 96, 97(3), 99, 99(I), 99(3), 100, 100(1), 101, 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2), 2(1)(zb)
Tribunals and Commissions06 Apr 2026
Mr. Vinod Balasaheb Dongare Vs Esteem Press Parts Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2876
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21, 22(2), 66, 29A, 30(2), 36(4)(a)(iii), 30(4), 240A, 31, 32A, 12, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 31(1)(b), 53(1), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 39(4)Companies Act, 2013
Tribunals and Commissions06 Apr 2026
Jai Bhavani Construction Vs Ariha Chemicals Pvt Ltd.
National Company Law Tribunal · (2026) 04 NCLT CK 2877
IBC, 2016-Section 9, 60(5)
Tribunals and Commissions06 Apr 2026Allowed
APRN Enterprises Private Limited Vs Marveledge Realtors Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2878
Insolvency and Bankruptcy Code, 2016-Sections 4, 7, 7(5)(a), 13, 14, 17, 25, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions06 Apr 2026
Bhanu Navin Nisar Vs Vijay Group Realty LLP
National Company Law Tribunal · (2026) 04 NCLT CK 2879
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 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), 32A, 44, 53, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36(A)(1), 36(B)(6A), 36A(8), 36B(4A), 37(1)(m), 37(m), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Income Tax Act
Tribunals and Commissions06 Apr 2026Allowed
Canara Bank Vs Shewta Deepak Patel
National Company Law Tribunal · (2026) 04 NCLT CK 2880
Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 78, 94, 95, 95(1), 95(4), 96, 97(3), 99, 99(1), 99(3), 100, 100(1), 101, 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 2(1)(zb), 13(2)
Tribunals and Commissions06 Apr 2026Allowed
M/s Twin City Urban Co-operative Credit Society Ltd Vs Mr. Mayuresh Kamalkar Jadhav
National Company Law Tribunal · (2026) 04 NCLT CK 2881
Insolvency and Bankruptcy Code, 2016-Sections 4(1), 5(8), 7, 78, 95, 95(1), 95(4), 96, 97(3), 99, 99(3), 100, 100(1), 101, 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107(2), 108-111, 112, 114 and 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rules 7(1) and 7(2)Multi State Cooperative Societies Act, 1960
Tribunals and Commissions06 Apr 2026Allowed
APRN Enterprises Private Limited Vs Marveledge Realtors Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2882
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(5)(a), 13, 14, 17, 25, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Code of Civil Procedure, 1908-Section 2(2), 2(9), 11, 144, Order IX Rule 2, IX Rule 3, IX Rule 4, IX Rule 9, IX Rule 13, XXIII Rule 1(4)
Tribunals and Commissions06 Apr 2026Partly Allowed
Beacon Trusteeship Limited Vs Transcon Buildcon Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2883
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 65(1), 65, 7(5), 238, 3(11), 3(12), 4, 5(8), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9, 17
Tribunals and Commissions06 Apr 2026
HDFC Bank Limited Vs Madhuvan Tieup Pvt Ltd.
National Company Law Tribunal · (2026) 04 NCLT CK 2884
Insolvency and Bankruptcy Code, 2016-Section 3(7), 3(15), 3(16), 3(17), 7, 7(5), 9, 10A, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21, 29A(c), 215, 215(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions06 Apr 2026Dismissed
Mr. Satish Gopalakrisha Pillai Vs Mr. Vinesan Gopinathan & Ors.
National Company Law Tribunal · (2026) 04 NCLT CK 2767
Companies Act, 2013-Section 425, 424, 424(3), 339, 340, 447Contempt of Courts Act, 1971-Section 11, 12, 2(b)National Company Law Tribunal Rules, 2016-Rule 11, 56 to 59
Tribunals and Commissions06 Apr 2026
M/s. Omkara Assets Reconstruction Pvt. Ltd. Vs Mr. M.S. Govind
National Company Law Tribunal · (2026) 04 NCLT CK 2778
Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96(1), 96(3), 97, 97(1), 97(2), 97(3), 97(4), 97(5), 97(6), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtor) Rules, 2016-Rule 7(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 8(2)
Tribunals and Commissions02 Apr 2026Allowed
Axis Bank Limited Vs Sri Vinayakha Spinning Mills Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2733
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 3(12), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions02 Apr 2026Allowed
Central Bank Of India Vs M/s. Candid Industries Ltd.
National Company Law Tribunal · (2026) 04 NCLT CK 2885
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 60, 17(1), 14, 31(1), 33, 13, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Contract Act 1872-Section 128
Tribunals and Commissions02 Apr 2026Allowed
M/s. Vanathi Exports Pvt Ltd
National Company Law Tribunal · (2026) 04 NCLT CK 2886
Insolvency and Bankruptcy Code, 2016-Section 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 3(12), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956
Tribunals and Commissions02 Apr 2026Dismissed
Mr. Mukesh Kumar Jain Vs Jayesh Lifescience India Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2887
Insolvency and Bankruptcy Code, 2016-Section 28(3), 54, 54(1), Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11SARFAESI Act