COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 6 of 1,017

Tribunals and Commissions01 Sept 2026Allowed

Anju Maurya & Ors. Vs Koras Pin Savings Financial Services Nidhi Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2202

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 4, 8, 5(8), 7(5), 13, 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(1), 3A, 4(3), 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

Tribunals and Commissions01 Sept 2026

Fettech Commercial Enterprises Private Limited Vs Mercury Trade Links Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2199

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5), 14, 31(1), 33, 14(2), 14(3), 13(1)(c), 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6CGST Act, 2017-Section 23

Tribunals and Commissions01 Sept 2026Allowed

Drip Capital Inc. Vs Nila Logistics LLP

National Company Law Tribunal · (2026) 09 NCLT CK 2205

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii), 33(3), 33, 33(2), 33(1)(b)(iv), 33(1)(b)(v), 12, 14, 14(4), 14(1)(a), 14(1)(c), 52, 34, 21(11), 53, 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4

Tribunals and Commissions31 Aug 2026Allowed

Central Bank of India Limited Vs Rama Agro Foods Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5102

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition & Transfer of Undertaking) Act, 1970

Tribunals and Commissions27 Aug 2026Allowed

Jay Ambe Industries Vs MIM Petro World Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6117

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Evidence Act, 1872-Section 65(b), 65B

Tribunals and Commissions25 Aug 2026

Indiabulls Housing Finance Limited Vs Dr. Subhash Chandra

National Company Law Tribunal · (2026) 08 NCLT CK 6114

Companies Act, 2013-Section 419(5)NCLT Rules, 2016-Rule 11, 60(2) & (3)Insolvency and Bankruptcy Code, 2016-Section 3(10), 3(30), 3(31), 5(24A), 21 (proviso), 30(1), 30(2), 30(2)(b), 31, 60(5), 66, 79(2), 79(2)(g), 79(14), 79(20), 95, 95(1), 96, 99, 100, 100(2), 101 to 114, 103, 104, 105, 106, 106(1), 106(2)(a), 106(3), 106(4), 106(4)(a), 106(4)(b), 107, 107(1), 108, 108(4), 109, 109(4)(b), 110, 110(5), 111, 112, 113, 113(c), 114, 114(1), 114(2), 114(3), 115, 115(1), 115(1)(b), 118(2), 118(3), 119, 128(1)(c), 138

Tribunals and Commissions25 Aug 2026Allowed

Bank Of India Vs Veer Kunwar Singh Steel Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5120

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(3)(b), 7(5)(a), Explanation II to Section 7, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions25 Aug 2026Allowed

Bank Of Maharashtra Vs Pooja Diam LLP

National Company Law Tribunal · (2026) 08 NCLT CK 6097

Insolvency and Bankruptcy Code, 2016-Section 7, 210, 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970

Tribunals and Commissions25 Aug 2026Allowed

Sangli District Central Co-operative Bank Limited Vs Swapnapurti Sugar Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6094

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions25 Aug 2026Partially allowed

Indiabulls Housing Finance Limited Vs Dr. Subhash Chandra

National Company Law Tribunal · (2026) 08 NCLT CK 0888

Insolvency and Bankruptcy Code, 2016-Section 3(10), 3(30), 3(31), 5(24A), 21, 29A, 30, 30(1), 30(2), 31, 43, 51, 60(5), 66, 79, 79(2), 79(2)(g), 79(14), 79(14)(c), 79(14)(e), 95, 95(1), 96, 99, 100, 100(2), 101, 102, 103, 104, 105, 106, 106(1), 106(2), 106(4), 106(4)(a), 106(4)(b), 107, 107(1), 108, 108(4), 109, 109(4)(b), 110, 110(5), 111, 112, 112(1), 112(2), 113, 113(c), 114, 114(1), 114(2), 114(3), 115, 115(1), 118(2), 118(3), 119, 128(1)(a), 128(1)(c), 136, 138, 140, 141, 149, 151, 152, 154, 155(2), 156, 157, 164, 165, 167, 184(1)Companies Act, 2013-Section 419(5)NCLT Rules, 2016-Rule 60(2), 60(3)

Tribunals and Commissions24 Aug 2026

Jammu And Kashmir Bank Limited Vs Essel Infraprojects Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6101

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 4(1), 13, 14, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 62, 128, 133

Tribunals and Commissions21 Aug 2026Partly Allowed

Punjab National Bank Vs Splendid Metal Products Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6107

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 33, 33(3), 33(4), 34(8), 35 to 50, 52, 52 to 54, 74, 74(3), 236SARFAESI Act, 2002-Section 2(1)(ba)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

Tribunals and Commissions21 Aug 2026Allowed

Sanchi Fine Chem Corp. Vs Vivin Drugs & Pharmaceuticals Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 5114

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 21(2), 26, 29A, 30(1), 30(2), 30(4), 30(6), 31, 45, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)Companies Act, 2013-Sections 66, 230 to 232

Tribunals and Commissions21 Aug 2026Allowed

UCO Bank Vs M/s RMD Hotels and Resorts Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5107

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(8), 7, 7(3)(a), 9, 13(2), 14, 14(1), 16, 17, 18, 19, 20, 25, 31, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013

Tribunals and Commissions21 Aug 2026Allowed

Sanchi Fine Chem Corp. Vs Vivin Drugs & Pharmaceuticals Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 0890

Insolvency and Bankruptcy Code, 2016-Section 4, 12, 14, 26, 29A, 30(1), 30(2), 30(6), 31, 33, 45, 66IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39(4)Companies Act, 2013-Section 66, 230, 232

Tribunals and Commissions21 Aug 2026Resolution Plan (revised) submitted by M/s. Virupaksha Organics Limited approved; IA (IBC) (Plan) 5/2026 allowed and disposed of

Sanchi Fine Chem Corp Vs M/s. Vivin Drugs & Pharmaceuticals Ltd (and connected matter: HDFC Bank Ltd Vs Vivin Laboratories Private Limited)

National Company Law Tribunal · (2026) 08 NCLT CK 0282

Insolvency and Bankruptcy Code, 2016-Section 30(2), 30(6), 31, 12, 14, 26IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39(4)Companies Act, 2013-Section 230, 232, 66

Tribunals and Commissions20 Aug 2026Allowed

Mr. Achhru Ram Jindal & Ors. Vs M/s Zebyte Rental Planet Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6156

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(d), 5(7), 7(5), 7(3)(b), 13, 13(1)(c), 15, 15(1)(b), 14, 14(3), 31(1), 33, 17, 18, 20, 21, 22(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137

Tribunals and Commissions20 Aug 2026Allowed

Excellence Finance Pvt Ltd Vs Satiate Agri Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6157

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5)(a), 10A, 12A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 15, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A

Tribunals and Commissions20 Aug 2026Allowed

Bank Of India Vs Ekam Agro Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5125

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), 14(1)(c), 14(4), 21(11), 33, 33(1)(b)(iv), 33(1)(b)(v), 33(2), 33(2A), 34, 52, 53, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 3, 4, 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39B, 39BA, 39D

Tribunals and Commissions20 Aug 2026Allowed

Excellence Finance Pvt Ltd Vs Satiate Agri Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6100

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 10A, 7(5)(a), 60(5), 13(1)(c), 14, 31(1), 33, 14(1), 14(2), 13(1)(b), 15, 18, 20, 21, 19, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Companies Act, 1956