CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 5 of 1,017

Tribunals and Commissions03 Sept 2026Partly Allowed

Dabir Developers Private Limited Vs European Projects & Aviation Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2820

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 21, 29A, 30(6), 31, 33, 33(1), 33(1)(b), 33(1)(iv), 33(2), 34, 34(1), 34(5), 35(1)(1), 53(1)(f)Insolvency and Bankruptcy Code (Amendment) Act, 2026IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 36(4)
Read judgment
Tribunals and Commissions03 Sept 2026Allowed

Gargo Motors Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2815

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(1), 10(3), 10(3)(b), 11, 13, 13(1)(b), 14, 15, 16(5), 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions03 Sept 2026Allowed

Jayesh Sanghrajka Vs Shree Naman Developers Private Limited & Anr.

National Company Law Tribunal · (2026) 09 NCLT CK 2213

Insolvency and Bankruptcy Code, 2016-Section 5(24), 5(24)(d), 7, 12A, 14, 18, 21, 21(2), 25, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 60(5), 61, 61(3), 66, 208, 238, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(1B), 13(1C), 14, 36, 36A(10), 37, 38, 38(1), 38(1A), 39, 39(1), 39(3B), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions03 Sept 2026Allowed

Jayesh Sanghrajka Resolution Professional Of Neo Capricorn Plaza Private Limited Vs Shree Naman Developers Private Limited & Anr.

National Company Law Tribunal · (2026) 09 NCLT CK 2214

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14, 18, 21, 21(2), 25, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 50, 53, 53(1), 60(5), 61, 61(3), 66, 208, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13, 13(1B), 13(1C), 14, 36, 36A(10), 37, 38, 38(1), 38(1A), 39, 39(1), 39(3B), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56, 79(2)(c), 115JB
Read judgment
Tribunals and Commissions02 Sept 2026

IDBI Bank Limited Vs Simm Samm Hotels Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2829

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36(2)(ka), 36A, 36B, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(3B), 39(4), 40ASARFAESI Act
Read judgment
Tribunals and Commissions02 Sept 2026

State Bank Of India Vs Mr. Anurag P. Gupta

National Company Law Tribunal · (2026) 09 NCLT CK 2826

Insolvency and Bankruptcy Code, 2016-Section 95(1), 60(5), 99, 100, 101, 102, 104, 106, 111, 112, 113, 114, 115(2), 121, 121(1)(b), 196National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions01 Sept 2026Allowed

M/s Sai Kripa Indenting Vs Sneh Olefins Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3026

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 5(21), 3(12), 9(5), 9(5)(i), 7(5)(a), 65, 14, 17, 19, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6SARFAESI Act-Section 13(2), 13(3A), 13(4), 17
Read judgment
Tribunals and Commissions01 Sept 2026

Fettech Commercial Enterprises Pvt Ltd Vs Mercury Trade Links Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 3027

Insolvency and Bankruptcy Code, 2016-Sections 4, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
Read judgment
Tribunals and Commissions01 Sept 2026Allowed

Wootu Nutrition Pvt Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 2828

Insolvency and Bankruptcy Code, 2016-Section 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 13(1)(b), 14(1), 14(2), 14(3), 14(4), 15, 16(5), 17, 18, 31, 33, 65NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Form 6
Read judgment
Tribunals and Commissions01 Sept 2026Allowed

State Bank Of India Vs Shri Bernard John

National Company Law Tribunal · (2026) 09 NCLT CK 2825

Insolvency and Bankruptcy Code, 2016-Section 9, 17(1)(b), 95, 97, 99, 99(2), 100, 101, 102, 114Insolvency 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)
Read judgment
Tribunals and Commissions01 Sept 2026Dismissed

Rajendra Mittal Vs Semac Consultants Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2824

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(i)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6MSMED Act, 2006
Read judgment
Tribunals and Commissions01 Sept 2026Dismissed

R. Raghavendran Vs K. Paramasivam

National Company Law Tribunal · (2026) 09 NCLT CK 2822

Companies Act 2013-Section 425Contempt of Courts Act 1971-Section 2, 2(b)IBC-Section 25(2)(j), 66(2)
Read judgment
Tribunals and Commissions01 Sept 2026Allowed

State Bank of India Vs Shri Carnet Elias Fernandes

National Company Law Tribunal · (2026) 09 NCLT CK 2821

Insolvency and Bankruptcy Code, 2016-Sections 9, 17(1)(b), 29A, 95, 97, 99, 100, 101, 102, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 6
Read judgment