COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 56 of 1,017

Tribunals and Commissions10 Mar 2026Allowed

Indiabulls Housing Finance Limited Vs Positive Housing Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2859

Insolvency and Bankruptcy Code, 2016-Section 7, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions09 Mar 2026

Rajesh Kumar Parakh Vs Sandeep Kumar Bhatt

National Company Law Tribunal · (2026) 03 NCLT CK 2752

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 12A, 19(2), 31, 33, 33(1), 33(1)(a), Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2)(d)

Tribunals and Commissions09 Mar 2026Allowed

Gulshan Gaba Vs Naresh Kakkar & Anr.

National Company Law Tribunal · (2026) 03 NCLT CK 2729

Insolvency and Bankruptcy Code, 2016-Section 10, 18, 18(1)(a), 21, 25(2)(h), 33, 33(1), 33(2), 54National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 17, 27, 35, 36A

Tribunals and Commissions09 Mar 2026Allowed

Bank Of Maharastra Vs Smt. Nukala Savithri & Anr.

National Company Law Tribunal · 2026 INSC 201

Insolvency and Bankruptcy Code, 2016-Section 95, 4(1), 7, 12A, 99, 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, 7(2)Indian Contract Act, 1872-Section 128, 43, 133, 134, 135, 139 and 141

Tribunals and Commissions09 Mar 2026Allowed

Catalyst Trusteeship Limited Vs Ecstasy Realty Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2861

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 9(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions09 Mar 2026Allowed

Mr. Hasti Mal Kachhara

National Company Law Tribunal · (2026) 03 NCLT CK 2862

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 21(6A)(b), 25(2)(e), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(c), 30(4)(a), 30(6), 31, 31(1), 32A, 32A(1), 43, 45, 47, 49, 50, 53, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 13(1B), 13(1C), 13(2)(ca), 13(2)(d), 16A, 27, 31(4), 35, 36A(1), 38, 38(1A), 38(1B), 38(2)(a), 38(2)(c), 38(3), 39, 39(4)Companies Act, 2013-Section 42, 62, 66

Tribunals and Commissions09 Mar 2026

Lemit Papers LLP Vs Rajeshkumar Malani

National Company Law Tribunal · (2026) 03 NCLT CK 2863

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 53, 31, 30(4), 31(4), 32A, 32A (1) and (2), 238, 29A, 14, 43 to 51, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f), 32ANational Company Law Tribunal Rules, 2016-Rule 11

Tribunals and Commissions09 Mar 2026

Johnson Electric Company Limited Vs Hridaynath Consultancy Private Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2864

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 32, 32A, 45, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(4A), 37, 38, 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013-Section 66

Tribunals and Commissions09 Mar 2026Allowed

Indian Bank Vs Anoop Kumar Wadhera

National Company Law Tribunal · 2004 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 96, 99, 99(6), 100, 101, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Securitization & Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)

Tribunals and Commissions09 Mar 2026

Mr. Keshav Khaneja RP Of Gensol Engineering Limited Vs Maharashtra State Power Generation Company Limited

National Company Law Tribunal · 2025 INSC 1366

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 20, 25, 60(5), 60(5)(c)NCLT Rules, 2016-Rule 4, 11Companies Act, 1956

Tribunals and Commissions09 Mar 2026Allowed

M/s Kaliber Associates Pvt. Ltd. Vs M/s Sanya Hospitality Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2823

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 33, 34, 13(2), 14, 15, 17, 18, 19, 20Limitation Act, 1963-Article 137General Clauses Act, 1897-Section 9, 16

Tribunals and Commissions09 Mar 2026Allowed

Raymond UCO Denim Pvt. Ltd. Vs VOI Jeans Retail Pvt. Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2707

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(c), 14, 14(3), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Companies Act, 1956

Tribunals and Commissions09 Mar 2026

Black Pearl Hotels Pvt. Ltd. Vs Planet M Retail Ltd.

National Company Law Tribunal · (2026) 03 NCLT CK 2824

Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 53, 54, 54(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 34, 45, 45(3), 45A

Tribunals and Commissions06 Mar 2026Disposed Of

Mr. N.K. Kurian Vs Mr. K Easwara Pillai & Anr.

National Company Law Tribunal · (2026) 03 NCLT CK 2759

Insolvency and Bankruptcy Code, 2016-Section 7, 29A, 30(2), 30(5), 33, 53, 60(5), 65Companies Act, 2013-Section 61, 230, 230(6)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BA

Tribunals and Commissions06 Mar 2026Dismissed

Allahabad Bank Vs Sarda Agro Oils Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2742

IBBI (Liquidation Process) Regulations, 2016-Regulation 2BCompanies Act, 2013-Section 230, 230(1), 230(2)(c)(ii), 230(5), 230(6), 230-232, 239Companies (Compromises, Arrangements and Amalgamations) Rules, 2016-Rule 15, 8, 17(2)

Tribunals and Commissions06 Mar 2026Allowed

Orson Resins And Coatings Private Limited Vs Creative Quartz LLP

National Company Law Tribunal · (2026) 03 NCLT CK 2724

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(6), 5(21), 8, 8(2), 8(2)(a), 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(2)(d), 14, 15, 16(3)(b), 17, 18, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6, 8Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions06 Mar 2026

Wind World (India) Limited Vs The Income Tax Department

National Company Law Tribunal · (2026) 03 NCLT CK 2825

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13(1)(a), 14, 14(4), 18(1)(f), 25(2)(a), 31(1), 33, 33(5), 53, 60(5), 60(5)(c), 238Income-tax Act, 1961-Section 10AA, 80-IA, 80-IAB, 80-IB, 80-IC, 80-ID, 80-IE, 90, 90A, 91, 139(1), 142(1), 143, 143(1), 244A, 245NCLT Rules, 2016-Rule 11

Tribunals and Commissions06 Mar 2026Allowed

Punjab National Bank Vs M/s Ind Barath Thermal Power Limited

National Company Law Tribunal · (2026) 03 NCLT CK 2699

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 31A(1), 32, 32A, 32(e), 33, 37A, 43, 45, 45(3), 45(3)(a)

Tribunals and Commissions06 Mar 2026Disposed Of

Indian Overseas Bank Vs Ravi Cranes Movers Ltd

National Company Law Tribunal · (2026) 03 NCLT CK 2826

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 142CIRP Regulations-Regulation 30A

Tribunals and Commissions06 Mar 2026Allowed

Bank Of Baroda Vs Sanjay Zabbarraj Sanklecha

National Company Law Tribunal · (2026) 03 NCLT CK 2827

Insolvency and Bankruptcy Code, 2016-Section 3(12), 95(1), 95, 97, 99, 100, 101, 102(2), 102(3), 104, 105, 106(1), 106(3), 107(2), 108-111, 112, 114, 208, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3(1)(e), 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)