COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 55 of 1,017

Tribunals and Commissions12 Mar 2026Allowed

M/s.Manjeera Constructions Ltd. Vs Vasavi Realtor LLP & Ors.

National Company Law Tribunal · (2026) 03 NCLT CK 2849

Insolvency and Bankruptcy Code, 2016-Section 60(5), 14, 14(1)(b), 74, 238, 31(1), 5(12), 7, 9, 10, 94, 95, Part IIINational Company Law Tribunal Rules, 2016-Rule 11Limited Liability Partnership Act, 2008-Section 24(2)(c), 63, 71
Tribunals and Commissions12 Mar 2026Allowed

The Bank Of Maharashtra Limited Vs Omega Premises Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2850

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(8)(a), 5(8)(i), 5(21), 7, 7(1), 7(2) to (5), 9, 13, 14, 17, 17(1), 18(1)(b), 20, 25, 28, 31(1), 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(2), 13(4)
Tribunals and Commissions11 Mar 2026Dismissed

Prakash Kishorebhai Bindal Vs Axis Bank Limited

National Company Law Tribunal · 2024 INSC 728

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 96(1), 97(3), 99, 100Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions11 Mar 2026Allowed

Edelweiss Asset Reconstruction Company Ltd Vs ITMC Developers Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2738

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8)(a), 5(8)(c), 7, 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions10 Mar 2026Allowed

M/s Krisfo Infotech Solutions Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2753

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 11, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956
Tribunals and Commissions10 Mar 2026Allowed

IDFC Bank Limited Vs Monnet Power Company Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2747

Insolvency & Bankruptcy Code, 2016-Section 60(5), 42, 53NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2)
Tribunals and Commissions10 Mar 2026Allowed

Punjab & Sind Bank Vs Kay Bee Cotgin Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2734

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions10 Mar 2026Allowed

Nishant Agrawal Vs Income Tax Department (ITD)

National Company Law Tribunal · (2026) 03 NCLT CK 2720

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1), 14(1)(a), 60(5), 60(5)(c), 238National Company Law Tribunal Rules, 2016-Rule 11Income Tax Act, 1961-Section 143(1), 144, 154, 244A, 245, 245(1)
Tribunals and Commissions10 Mar 2026

Live Fashion Vs JCR Fashion Retail Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2858

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions10 Mar 2026Allowed

Axis Bank Limited Vs M/s. Krishna Ganga Spinning Mills Private Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 7, 7(1), 7(2), 9, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2017