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National Company Law Tribunal judgments

20,321 judgments · page 52 of 1,017

Tribunals and Commissions24 Mar 2026Allowed

Central Bank Of India & Anr Vs Shreem Spa & Resorts Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2784

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 33, 34, 52, 35 to 50, 52 to 54NCLT Rules 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions24 Mar 2026Allowed

M/s. Telenetix Pvt. Ltd. Vs M/s. Karvy Digikonnect Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2785

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(11), 3(12), 4, 4(1), 5(21), 7, 8, 8(1), 8(2)(a), 9, 10, 10A, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 9(1)Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 16, 17, 18, 18(1), 18(2), 18(3)
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Tribunals and Commissions24 Mar 2026Allowed

UCO Bank Vs Oyster Sales Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2651

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 10A, 5(8)(a) & (b), 3(12), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13(8)
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Tribunals and Commissions24 Mar 2026Dismissed

Sangeeta Ajmera Prop. M/s The Manpower & Ors. Vs Shree Gangour Foods (Jaipur) LLP

National Company Law Tribunal · (2026) 03 NCLT CK 2786

Insolvency and Bankruptcy Code, 2016-Section 60(5), 12(1), 12(2), 12(3) (including the provisos thereto), 19(2), 19, 9, 18, 25(2)(j), 26, Chapter III of Part II, Chapter VI of Part II, 30(6), 31, 33(1), 33(1)(a), 33(5), 14, 35 to 50, 36, 53, 56NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(2)(d)
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Tribunals and Commissions20 Mar 2026

Axis Trustee Services Limited Vs Redkenko Health Tech Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2760

Insolvency and Bankruptcy Code, 2016-Section 14, 19(2), sub-section (2) of section 21, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 30(6), 30(a)(b), 31, 31(1), 32A, 43, 45, 50 and 66, 53, sub-section (1) of Section 53, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1)(b), 38(1)(8), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39(4)Income Tax Act, 1961-Section 2(24), 28, 56
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Tribunals and Commissions20 Mar 2026Allowed

Patliputra Academy For Education And Training Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2646

Companies Act, 2013Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 9(1)
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Tribunals and Commissions18 Mar 2026

M/s. Arham Enterprise Vs Classic Corrugations Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2755

Insolvency and Bankruptcy Code, 2016-Section 30 read with Section 31, 9, 22, 27 and 60(5), 12, 29A, 30(2), 30(2)(a), 30(2)(b)(i), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 53, 53(1), 31, 31(1), 31(2), 31(4) proviso, 32, 32A, 33, 43, 45, 61, 61(3), 62, 14, 188, 196, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(2)(d) read with Regulation 17, 36A, 36A(8), 36B(6), 36B(4A), 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3A)(a), 39, 39(1)(a), 39(1)(c), 39(4)Competition Act, 2002-Section 5
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Tribunals and Commissions18 Mar 2026Allowed

Edelweiss Asset Reconstruction Company Limited Vs Fortune Assets Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2749

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 4, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 20 and 21, 19, 20, 31(1), 33IB (AAA) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 13(2)
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Tribunals and Commissions18 Mar 2026Allowed

Mr. Maligi Madhusudhana Reddy Vs M/s. Naoline Infrastructure Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2745

Insolvency and Bankruptcy Code, 2016-Section 33(2), 21(7), 13, 15, 14, 34(4)(b), 34(8), 35 to 50, 52 to 54, 52, Chapter IIICIRP Regulations, 2016-Regulation 6, 13(2)(d)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions18 Mar 2026Allowed

M/s. Kanjiravelil Traders Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2813

Insolvency and Bankruptcy Code, 2016-Section 33(2), 22(2), 33(1)(ii) & (iii), 35 to 41, 33(1), 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 13IBBI (CIRP) Regulations, 2016-Regulation 34B(2)
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Tribunals and Commissions18 Mar 2026Allowed

SBI Factors Ltd Vs Prasanna Bio Molecules Pvt Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2794

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13(2), 14, 15, 17, 18, 19, 20Factoring Regulation Act, 2011Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions18 Mar 2026Allowed

State Bank Of India Vs Jitendra Singh & Anr.

National Company Law Tribunal · (2026) 03 NCLT CK 2650

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(c), 14(3), 14(3)(b), 95, 95(4)(b), 99, 99(2), 99(6), 99(7), 99(9), 101, 102, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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