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National Company Law Tribunal judgments

20,321 judgments · page 58 of 1,017

Tribunals and Commissions27 Feb 2026Allowed

Acia Communications Technology (India) Pvt. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3254

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(8)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 30, 9(1), 34, 38
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Tribunals and Commissions27 Feb 2026Allowed

MSO Hospitality & Tourism Pvt. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3255

Insolvency and Bankruptcy Code, 2016-Section 59 (3), 59 (7), 59 (8)Companies Act, 2013IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 9 (1), 14, 30, 34, 38
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Tribunals and Commissions27 Feb 2026Partly Allowed

Liquidator Of M/s Saradambika Power Plant Private Limited, Mr. Charudutt Marathe Vs Satya Srinivasa Boyina & Ors.

National Company Law Tribunal · (2026) 02 NCLT CK 3285

Insolvency and Bankruptcy Code, 2016-Section 66, 25(2)(j), 67, 7, 25, 19(2), 43, 45, 50, 66(1), 66(2)National Company Law Tribunal Rules, 2016-Rules 11, 13Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A(3A), 35A
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Tribunals and Commissions25 Feb 2026Allowed

Resipol Adhesives Private Limited Vs Status Seramik India Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3288

Insolvency and Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(a), 9(3)(b), 9(3)(c), 9(5), 9(5)(2)(d), 9(5)(ii), 9(5)(ii)(d), 5(21), 3(12), 8, 8(1), 8(2), 8(2)(a), 4, 238A, 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions25 Feb 2026Allowed

Mr. R. Raghavendran

National Company Law Tribunal · (2026) 02 NCLT CK 3242

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 30(2), 33, 33(1), 33(1)(ii), 33(1)(iii), 33(1)(b)(iii), 33(2), 33(5), 33(7), 34, 34(1), 34(2), 34(4), 34(4)(b), 35, 35(1)(b), 35(1)(d), 35 to 41, 52, 53IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39BA, 39B(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 2B (1), 13
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Tribunals and Commissions24 Feb 2026Allowed

Gemscab Industries Limited Vs Svaryu Energy Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3333

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Companies ActSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions24 Feb 2026Allowed

Rajtharun Textiles India Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3291

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(3)(c), 10(5), 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Negotiable Instruments Act, 1881-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions24 Feb 2026Allowed

Sankar Varadharajan

National Company Law Tribunal · (2026) 02 NCLT CK 3292

Insolvency and Bankruptcy Code, 2016-Section 53, 53(1), 59, 59(3)(a), 59(3)(b)(i), 59(3)(b)(ii), 59(3)(c)(i), Proviso to Section 59(3)(c), 59(4), 59(7), 59(8)Companies Act, 2013-Section 347IBBI (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(4), 8, 9, 10, 14, 30, 31, 34, 35, 37, 38
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Tribunals and Commissions24 Feb 2026Allowed

Kiepe Electric India Private Limited (In Liquidation)

National Company Law Tribunal · (2026) 02 NCLT CK 3165

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(4), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1), 9, 14, 30, 34, 38, 38(2), 38(3)Companies Act, 2013
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Tribunals and Commissions23 Feb 2026

Shiv Kumar Goel

National Company Law Tribunal · (2026) 02 NCLT CK 3293

IBC, 2016-Section 94, 111, 114(1), 116, 117, 118, 119
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Tribunals and Commissions23 Feb 2026

Anand Rathi Global Finance Ltd. Vs Doshi Holdings Pvt.Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3294

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 32A, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(3A), 39(2), 39(4), 40ACompanies Act
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Tribunals and Commissions23 Feb 2026

Suman Kumar Verma Vs M/s Krystal Stone Exports Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3296

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(a) to 30(2)(f), 31, 60(5)(C), 53, 29A, 240A, 43, 45, 66, 32A, 14, 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(1A), 39(2), 39(2)(3), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions23 Feb 2026

M/s. Ashika Global Securities Private Limited Vs M/s. Evyavan Mercantile Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3297

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(3A), 39(2), 39(3), 39(4)Companies Act, 2013
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Tribunals and Commissions23 Feb 2026

Bank Of India Vs GF Toll Road Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3298

Insolvency and Bankruptcy Code, 2016-Section 14, 21(2), 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, 31(1), 31(4), 32A, 43, 45, 50, 53, 53(1), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35, 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(1)(c), 39(3)(c), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions23 Feb 2026

M/s. Alcob India Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3299

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 2013
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Tribunals and Commissions20 Feb 2026Allowed

M/s Basandrai Bottlers Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3261

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 10, 10(3), 10(4), 11, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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