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National Company Law Tribunal judgments

20,321 judgments · page 50 of 1,017

Tribunals and Commissions02 Apr 2026Allowed

The South Indian Bank Limited Vs E.K.S. Spinners Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2888

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(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 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Apr 2026

Kohinoor City Office Towers Industrial Estate & Premises Co-op. Society Ltd. Vs Mr. Santanu T. Ray, the Liquidator of Firestar Diamond International Private Limited and Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2890

Insolvency and Bankruptcy Code, 2016-Section 7, 5(13), 5(13)(e), 5(21), 14(1)(d), 25A, 36, 53, 53(1)(a), 60(5)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 31(e), 32, 33, 34IBBI (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea)
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Tribunals and Commissions02 Apr 2026Allowed

The South Indian Bank Limited Vs E.K.S. Spinners Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2894

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions02 Apr 2026Dismissed

Shoukath Sherif Vs Jammu & Kashmir Bank Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2895

Insolvency and Bankruptcy Code, 2016-Section 94(1), 99, 105, 60(1), 96Insolvency and Bankruptcy (Application to Adjudicating Authority for insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6NCLT Rules, 2016-Rule 6
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Tribunals and Commissions02 Apr 2026Allowed

Central Bank Of India Vs Candid Industries Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2896

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 60, 17(1), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Contract Act, 1872-Section 128
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Tribunals and Commissions02 Apr 2026Dismissed

DBS Bank India Limited Vs Orchid Pharma Limited & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2966

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(a), 60(5)(b), 60(5)(c), 30(2), 30(2)(a), 53, 14, 31, 31(1), 36, 334Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31, 31(b), 31(e), 33, 33(3), 33(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions01 Apr 2026Allowed

UPS Express Pvt Ltd Vs Greys Exim Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2970

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 31, 33, 33(3), 52, 35 to 50, 52 to 54, 54LInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions01 Apr 2026Allowed

Billionloans Financial Services Pv Ltd Vs Mrs. Waheeda Khan

National Company Law Tribunal · (2026) 04 NCLT CK 2788

Insolvency and Bankruptcy Code, 2016-Sections 60(5), 95, 95(1), 95(4), 99(1), 99(6), 100, 101, 102, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208Companies Act, 2013Reserve Bank of India Act, 1934-Section 45-IA
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Tribunals and Commissions01 Apr 2026Allowed

M/s. Billionloans Financial Services Pvt. Ltd. Vs Mr. Khurshid Alam

National Company Law Tribunal · (2026) 04 NCLT CK 2790

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 95(1), 95(4), 99, 99(1), 99(6), 100, 101, 102, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208Companies Act, 2013Reserve Bank of India Act, 1934-Section 45-IA
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Tribunals and Commissions01 Apr 2026Allowed

DMI Finance Private Limited Vs Dauphin AKG Hotels Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2971

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 7(7), 3(7), 3(8), 3(11), 3(12), 4(1), 5(7), 5(8), 5(8)(h), 5(8)(i), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), 9(1)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions30 Mar 2026

Numans Technologies Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2746

Insolvency and Bankruptcy Code, 2016-Section 59, 59(8)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38
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Tribunals and Commissions30 Mar 2026

M/s. Aliceblue Insurance Broking Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2706

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9(1), 14, 30, 34, 38
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Tribunals and Commissions27 Mar 2026Allowed

IDBI Trusteeship Services Ltd Vs Tuscan Consultants And Developers Pvt. Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2736

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 14(1)(b), 17, 19, 19(2), 21, 31, 33, 33(2), 33(5), 33(7), 60(5), 70, 70(1)(a), 74, 74(2), 74(3), 236, 236(1), 236(2), 236(3), 236(4)National Company Law Tribunal Rules, 2016-Rule 11Code of Criminal Procedure, 1973
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Tribunals and Commissions27 Mar 2026

Bank of Maharashtra Vs Visa Power Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2648

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 53(1)(f), 42, Chapter VIIBBI (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b), 44, 44(2)National Company Law Tribunal Rules, 2016-Rule 11
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