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National Company Law Tribunal judgments

20,321 judgments · page 53 of 1,017

Tribunals and Commissions17 Mar 2026Allowed

Omshree Agro Tech Private Limited Vs Kasturi Farm Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2757

Insolvency and Bankruptcy Code, 2016-Section 4, 6, 8, 8(2)(b), 9, 9(1), 9(2), 9(3)(b), 9(4), 9(5), 9(5)(ii)(d), 9(6), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form-3Bharitya Sakshya Adhiniyam, 2023-Section 63
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Tribunals and Commissions17 Mar 2026Allowed

Dena Bank (Now Bank of Baroda) Vs Printek Graphix (India) Pvt Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2731

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 7, 15, 21, 33(2), 34(1), 34, 33(1)(a), 12, 56, 30(6), 53, 14, 33(5), 33(7), 35(1)Insolvency Resolution Process for Corporate Persons Regulations, 2016-Regulation 6Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions17 Mar 2026Allowed

State Bank Of India Vs M/s. Sumeru Buildcon Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2798

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 8, 9, 7(5), 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions17 Mar 2026

Bhuvan Madan (Resolution Professional) Jaiprakash Associates Limited Vs Committee Of Creditors Of Jaiprakash Associates Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2799

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 15, 21(2), 22, 25(2)(h), 29, 29A, 29A(c), 30, 30(1), 30(2), 30(2)(b), 30(4), 30(6), 31, 31(1), 43, 45, 49, 53, 66, 188, 43 to 66, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 2(ha), 6, 35A(3A), 36, 36A(1), 36A(10), 36A(12), 36B(1), 36B(4A), 36B(6A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2A), 38(3), 38(4), 39, 39(1A)(b), 39(2), 39(3), 39(3B), 39(4)Banking Regulation Act, 1949
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Tribunals and Commissions17 Mar 2026Allowed

Boston Ivy Healthcare Solution Private Limited Vs Remedium Lifecare Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2802

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3), 8, 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Mar 2026

Harish Kumar Vs Bhuvan Madan

National Company Law Tribunal · (2026) 03 NCLT CK 2703

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 30, 53NCLT Rules, 2016-Rule 11Industrial Area Development Act, 1976
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Tribunals and Commissions17 Mar 2026Allowed

Omshree Agro Tech Private Limited Vs Kasturi Farm Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2803

Insolvency and Bankruptcy Code, 2016-Section 4, 6, 8, 8(2)(b), 9, 9(1), 9(3)(b), 9(5)(ii)(d), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions17 Mar 2026

IFCI Limited Vs NPV Insolvency Professionals Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2804

Insolvency and Bankruptcy Code, 2016-Section 3, 3(4), 3(10), 3(11), 5(7), 5(8), 7, 30, 30(2), 31, 33, 52, 53, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest act, 2002-Section 13(2), 13(4)
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