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National Company Law Tribunal judgments

20,321 judgments · page 51 of 1,017

Tribunals and Commissions27 Mar 2026Allowed

2026-04-07-105644-nosrt-1bcef139dc04ec0c06d1ea4c0a131214

National Company Law Tribunal · (2026) 03 NCLT CK 2767

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 14, 15, 19(2), 21(8), 30(4), 33(2), 33(5), 33(7), 34(1), 35(1)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions27 Mar 2026Allowed

Bank Of India Vs Pallishree Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2644

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 4, 3(12), 60(1), 65, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 238, 10Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Banking Companies(Acquisition and Transfer of Undertaking) Act, 1970
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Tribunals and Commissions26 Mar 2026Allowed

Malco Gems Vs Prince Foundations Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2762

Insolvency and Bankruptcy Code, 2016-Section 2, 3(12), 3(23), 5(7), 5(8), 7, 7(5), 8, 9, 10, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 5, 6, 7, 8C.P.C.-Section 12, Order 22 Rule 1(3), 23 Rule 1, 23 Rule 1(3), 23 Rule 1(4), 23 Rule 1(4)(b)
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Tribunals and Commissions26 Mar 2026Allowed

M/s Fairsnow Aviation Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2725

Insolvency and Bankruptcy Code, 2016-Section 10, 3(12), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 13(2), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Limitation Act, 1963-Section 18
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Tribunals and Commissions26 Mar 2026Allowed

Sanjay Mehra

National Company Law Tribunal · (2026) 03 NCLT CK 2772

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 33, 33(2), 33(5), 33(7), 34(1), 35, 35(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions25 Mar 2026Allowed

ET Planners Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2744

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(3)(c), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 8, 9(1), 10, 14(1), 14(3)(a), 38, 38(3), 41Companies Act, 2013
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Tribunals and Commissions25 Mar 2026Allowed

Canara Bank Vs M/s. Mitsom Enterprises Pvt. Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2778

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 13, 14, 17, 25, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Section 7(3)(a)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions25 Mar 2026Allowed

M/s Jayaswal Neco Industries Ltd. Vs M/s Alpha Pacific Engineers Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2779

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 22(3)(b), 240A, 19(2), 33, 12A, 30(4), 30(2), 30, 32, 61(3), 21(1), 14, 33(5), 34(2), 52, 33(7), 35(1), 33(1)(b), Chapter IIICIRP Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 4
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Tribunals and Commissions24 Mar 2026

Mr. CA Pankaj Bhattad Vs Sabve Rohini Contractors Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2780

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(1), 21(2), 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, 43, 50, 53, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29, 31A, 36B(4A), 37, 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)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Mar 2026

Cosmos Co-operative Bank Limited Vs Shubhada Tool Industries Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2781

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, 43, 45, 47, 49, 50, 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 31, 31A, 36B(4A), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Mar 2026Allowed

M/S. Siddheswari Traders Vs VFP Box Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2782

Insolvency and Bankruptcy Code, 2016-Section 9, 13(1)(c), 16(3)(b), 5(21), 8, 9(3)(b), 9(5)(ii)(d), 238, 9(3)(c), 9(3)(d), 4, 9(5), 14, 14(1), 14(3)(a), 14(2) to 14(3), 31(1), 33, 13(1)(b), 17, 18, 20 and 21, 19, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Companies Act, 2013
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Tribunals and Commissions24 Mar 2026Allowed

Mr. Ashok Jindal Vs M/s Tarun Alloys Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2783

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3)(b), 7(5), 14, 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Companies Act, 1956
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Tribunals and Commissions24 Mar 2026Allowed

M/s. Bisco Metal & Power Private Limited Vs M/s. Sova Stores & Spares Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2704

Insolvency and Bankruptcy Code, 2016-Section 33, 19(2), 33(2), 33(1)(a), 34(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 6(1), 6A, 35, 39B, 39C and 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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