COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 59 of 1,017

Tribunals and Commissions20 Feb 2026Allowed

Genext Green Power Solutions Pvt. Ltd. Vs Yellowstone EV Power Pvt. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3300

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions20 Feb 2026Allowed

The South Indian Bank Ltd. Vs M/s.Nellai Plantations Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3248

IBC, 2016-Section 7, 9, 10, 12A, 14, 30(4)CIRP Regulations, 2016-Regulation 30A, 30A(1)(b), 36ANCLT Rules, 2016-Rule 11 & 32

Tribunals and Commissions20 Feb 2026Allowed

Canara Bank Vs Mohan Rail Components Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3164

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 10A, 7(5), 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002-Section 13(2)Bankers' Books Evidence Act

Tribunals and Commissions19 Feb 2026Disposed Of

Syndicate Bank Vs Venus Biosciences Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3258

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 19(2), 33(1), 33(2), 54(1), 54(2), 66CIRP Regulations, 2016-Regulation 6, 27, 36A, 36B, 36CLiquidation Process Regulations-Regulation 44A, 45

Tribunals and Commissions19 Feb 2026Allowed

Bank Of Maharashtra Vs Vostok Foods Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3262

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 14, 14(1), 31, 33, 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Securitisation and Reconstruction of Financial Assets and the Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Recovery of Debts and Bankruptcy Act, 1993-Section 19

Tribunals and Commissions19 Feb 2026Allowed

M/s Hygeia Fruit and Vegetable Processors Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3263

Insolvency and Bankruptcy Code, 2016-Section 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 Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956

Tribunals and Commissions19 Feb 2026

Baghmari Tea Company Limited Vs JV Gokal & Company Pvt. Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3301

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions19 Feb 2026Allowed

M/s Omkara Assets Reconstruction Private Limited Vs Telephone Cables Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3163

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 20 & 21, 19, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions19 Feb 2026Allowed

M/s Globe Fincap Ltd. Vs M/s CPR Capital Services Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3166

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 5(8), 3, Clause 12, 4, 9, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions19 Feb 2026

Bank Of India Limited Vs Borivali Healthcare Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3302

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency 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 Commissions19 Feb 2026

Bank Of India Limited Vs Borivali Healthcare Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3303

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency 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 Commissions19 Feb 2026

Sanjay Subhash Katira Vs NV Autospares Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3304

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 19(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30

Tribunals and Commissions18 Feb 2026Allowed

Insta Capital Private Limited & Anr. Vs M/s JBS Enterprises Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3305

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act-Section 180

Tribunals and Commissions18 Feb 2026Allowed

Creative Ashtech Engineering Projects Private Limited Vs ROEVPL Ventures Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3306

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 5(8)(c), 5(8)(i), 7(1), 7(2), 7(5), 7(7), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Indian Contract Act, 1872-Section 126, 127

Tribunals and Commissions18 Feb 2026

Agarwal Chem Products (India) Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3307

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956

Tribunals and Commissions18 Feb 2026Disposed Of

Dena Bank Ltd Vs Sri Venkatesa Paper And Board Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3308

Insolvency and Bankruptcy Code, 2016-Section 7, 54, sub-section (1) of Section 54Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 5(1)(e), 12, 13, 14, 15, 31(2), 31A, 34, 35(2), 36, 37, 41, 42(2), 45(3), 45AIncome Tax Act, 1961-Section 178

Tribunals and Commissions17 Feb 2026

Catalyst Trusteeship Limited Vs Renaissance Indus Infra Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3309

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 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, 43, 44, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13, 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36A(7), 36B, 37(a), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 40ACompanies Act, 2013

Tribunals and Commissions17 Feb 2026Disposed Of

Aarti International Limited Vs Spectra Fashions Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3249

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60, 33, 12A, 54National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 33, 34

Tribunals and Commissions17 Feb 2026

M/s.ICP Industrial Coatings India Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3310

Insolvency & Bankruptcy Code, 2016-Section 59, 59(3), 59(7)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3(1)(a), 8, 9, 10, 14, 30, 34(1), 38Companies Act, 2013

Tribunals and Commissions17 Feb 2026Allowed

Polymet SA (S) Pte. Limited Vs Shree Tel Fab Industries Private Limited

National Company Law Tribunal · (2026) 02 NCLT CK 3168

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(21), 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(5), 9(5)(i), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872-Section 25(3)