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National Company Law Tribunal judgments

20,321 judgments · page 54 of 1,017

Tribunals and Commissions17 Mar 2026

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

National Company Law Tribunal · (2026) 03 NCLT CK 2806

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 8, 9, 3(12), 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4State Bank of India General Regulation 1955
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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 2837

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), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Bharitya Sakshya Adhiniyam, 2023-Section 63
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Tribunals and Commissions16 Mar 2026Disposed Of

The Canara Bank Limited Vs BBT Elevated Road Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2727

Insolvency and Bankruptcy Code, 2016-Section 7, 33 (1) (a), 33(1), 33(1)(b)(iii), 33(5), 33(7), 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A (1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions16 Mar 2026Allowed

Canara Bank Vs M/s. BNH Infra Projects India Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2708

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(2), 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions13 Mar 2026Allowed

Union Bank Of India Limited Vs Vitthal Corporation Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2739

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 9, 10A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Bankers Books Evidence Act, 1891
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Tribunals and Commissions13 Mar 2026Allowed

Central Bank Of India Ltd Vs Narmada Extrusions Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2733

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions13 Mar 2026Allowed

Akshay Kumar Rout Vs Indo Laminates Pvt Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2728

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions13 Mar 2026Allowed

One97 Communications Limited Vs Eyemyeye Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2702

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 9(5), 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency 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 Commissions13 Mar 2026Allowed

Union Bank Of India Vs Vitthal Corporation Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2843

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 10A, 4, 7(1), 7(2), 7(5), 7(7), 14, 14(1), 14(2), 14(2A), 31, 33, 17, 18, 20 & 21, 19, 15, 13(1)(b), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Bankers Books Evidence Act, 1891
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Tribunals and Commissions13 Mar 2026Allowed

Piyush Pharmachem (India) Pvt. Ltd Vs Shiva Dyestuff Pvt. Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2845

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(6), 5(21), 8, 8(2)(a), 9, 9(3)(a), 9(3)(b), 9(3)(c), 9(5), 9(5)(i), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2B, 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions12 Mar 2026Allowed

HDFC Bank Limited Vs Bagh Bahar Appliances Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2847

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(a), 7(5)(a), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions12 Mar 2026Dismissed

Meridian Educational Society Vs Mr. Gonugunta Murali

National Company Law Tribunal · (2026) 03 NCLT CK 2722

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 5(24), 5(24)(e), 5(24)(f), 5(24)(m)(i), 5(24)(m)(iii), 5(24A), 7, 21(2), 29A, 29A(c), 29A(j), 35, 35(1)(f), 60(5), 66, 240ANational Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013
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Tribunals and Commissions12 Mar 2026Allowed

Punjab National Bank Vs Kotim Reddy Anitha & Anr.

National Company Law Tribunal · (2026) 03 NCLT CK 2848

Insolvency and Bankruptcy Code, 2016-Section 60(2), 95, 7, 99 (including sub-sections (1) to (10)), 100, 101, 102(2), 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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