Tribunals and Commissions06 Mar 2026Dismissed
Titus Babu Vs Sintex Industries Limited
National Company Law Tribunal · (2026) 03 NCLT CK 2828
Companies Act, 2013-Section 59, 88, 2(55)Insolvency and Bankruptcy Code, 2016-Section 30, 31, 32A, 238
COURT ARCHIVE
National Company Law Tribunal judgments
20,321 judgments · page 57 of 1,017
Tribunals and Commissions05 Mar 2026Allowed
Prawincharan P Dwary Vs Sunil Mishra & Ors.
National Company Law Tribunal · (2026) 03 NCLT CK 2751
Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 65, 75, 95, 99, 100, 101, 104(2), 106, 107, 112(1), 114, 114(1), 115(2), 121NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9(1), 9(2)(c), 11(3), 17B
Tribunals and Commissions05 Mar 2026Allowed
Prawincharan P Dwary Vs Neetima Kad & Ors.
National Company Law Tribunal · (2026) 03 NCLT CK 2750
Insolvency and Bankruptcy Code, 2016-Section 30(4), 95, 99, 100, 101, 104(2), 106, 107, 111, 111(1), 112, 114, 115(2), 121NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India Insolvency Resolution Process for Personal Guarantors to Corporate Debtors Regulations, 2019-Regulation 9(1), 11(3)
Tribunals and Commissions05 Mar 2026
Shri Sahil Dipak Surve Vs Viztar International Private Limited
National Company Law Tribunal · (2026) 03 NCLT CK 2831
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 30(6), 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 35 to 50, 52, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process Regulations), 2016-Regulation 4(2)(b), 15Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
Tribunals and Commissions05 Mar 2026
M/s. J Modi Venture Pvt. Ltd.
National Company Law Tribunal · (2026) 03 NCLT CK 2832
Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
Tribunals and Commissions04 Mar 2026Allowed
ASREC (India) Ltd. Vs Visakha Prime Properties Constructions Ltd.
National Company Law Tribunal · 2026 INSC 186
Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 6, 7, 9, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions03 Mar 2026
M/s Indo Spirits Vs M/s Path2way HR Solution Pvt. Ltd.
National Company Law Tribunal · (2026) 03 NCLT CK 2719
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 33(5), 33(7), 34(1), 34(7), 35, 35(1), 36, 38, 39, 41Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 4, 13
Tribunals and Commissions03 Mar 2026Allowed
M/S Metro Tyres Limited Vs M/s Hero Electric Vehicles Pvt. Ltd.
National Company Law Tribunal · (2026) 03 NCLT CK 2815
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 19, 29A, 33(1), 33(1)(a), 33(5), 34(2), 34(4)(b), 35(1), 53, 60(5), 66(1), Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 16 to 20, 13Liquidation Process Regulations, 2025-Regulation 32
Tribunals and Commissions02 Mar 2026Allowed
Geetha Sridhar (RP)
National Company Law Tribunal · (2026) 03 NCLT CK 2732
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(1), 33(2), 33(5), 33(7), 34(1), 35(1), Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions02 Mar 2026Allowed
Union Bank Of India
National Company Law Tribunal · (2026) 03 NCLT CK 2816
Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(5), 33(7), 34(1), 35(1), 14, Chapter III of Part IIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39 (4)Insolvency and Bankruptcy (Liquidation Process) Regulations, 2017
Tribunals and Commissions02 Mar 2026Allowed
P. Balasubramaniam
National Company Law Tribunal · (2026) 03 NCLT CK 2817
Insolvency and Bankruptcy Code, 2016-Sections 10, 14, 33, 33(2), 33(5), 33(7), 34(1), 35(1)Income Tax Act, 1961-Section 178IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4)
Tribunals and Commissions02 Mar 2026Disposed Of
Ketan Chottalal Bagadia Vs Cholamandalam Investment And Finance Company Limited
National Company Law Tribunal · (2026) 03 NCLT CK 2818
Insolvency and Bankruptcy Code, 2016-Section 60(5), 96, 95, 25(1)SARFAESI Act-Section 13(2), 13(4), 14, 26ENational Company Law Tribunal Rules-Rule 11
Tribunals and Commissions02 Mar 2026Allowed
Mr. P. Balasubramaniam Vs M/s. Gugnani Leasing and Hire Purchase Private Limited
National Company Law Tribunal · (2026) 03 NCLT CK 2819
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33, 33(2), 33(5), 33(7), 34(1), 35(1)Companies Act, 2013-Section 230IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(4)
Tribunals and Commissions02 Mar 2026Allowed
Vasudevan Gopu, Liquidator Of Magizham Nidhi Limited Vs Magizham Nidhi Limited
National Company Law Tribunal · (2026) 03 NCLT CK 2820
Insolvency and Bankruptcy Code, 2016-Section 53, 53(1), 59, 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c), 59(3)(c)(i), Proviso to Section 59(3)(c), 59(4), 59(8)Companies Act, 2013-Section 347Nidhi Rules, 2014-Rule 3(1)(da)
Tribunals and Commissions27 Feb 2026Allowed
M/s.Trust Metals & Minerals Enterprises Vs M/s. Siri Smelters & Energy Private Limited
National Company Law Tribunal · (2026) 02 NCLT CK 3259
Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 7, 7(5)(a), 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions27 Feb 2026
Canara Bank Vs Birbhum Chemical and Fertilisers Ltd.
National Company Law Tribunal · (2026) 02 NCLT CK 3241
Insolvency and Bankruptcy Code, 2016-Section 33(2), 19(2), 33, 33(1), 12, 30(6), 34(1), 34(2), 52, 33(5), 33(1)(b)(iii)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(11), 31A, 4(2)(b), 2AInsolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2022
Tribunals and Commissions27 Feb 2026Partly Allowed
Indian Renewable Energy Development Agency Ltd Vs Saradambika Power Plant Pvt Ltd
National Company Law Tribunal · (2026) 02 NCLT CK 3247
Insolvency and Bankruptcy Code, 2016-Section 7, 66, 60(5), 18, 25, 25(2)(j), 19(2), 43, 45, 50, 67National Company Law Tribunal Rules, 2016-Rules 11 and 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 35A(3A)
Tribunals and Commissions27 Feb 2026Allowed
Sunrise Global Tradelinks Vs Baggit India Private Limited
National Company Law Tribunal · (2026) 02 NCLT CK 3283
Insolvency and Bankruptcy Code, 2016-Section 3(6), 4, 7, 8, 9, 13, 14, 17, 25, 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
Tribunals and Commissions27 Feb 2026Allowed
Sunrise Global Tradelinks Vs Baggit India Private Limited
National Company Law Tribunal · (2026) 02 NCLT CK 3284
Insolvency and Bankruptcy Code, 2016-Sections 3(6), 4, 7, 8, 9, 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
Tribunals and Commissions27 Feb 2026Allowed
Infotech HAL Limited
National Company Law Tribunal · (2026) 02 NCLT CK 3251
Insolvency and Bankruptcy Code, 2016-Sections 10, 12, 19, 30, 31, 33, 33(2), 33(5), 34, 34(1), 34(8), 52 and 56National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6A, 16, 27, 39B and 39D