COURT ARCHIVE

National Company Law Tribunal judgments

20,321 judgments · page 7 of 1,017

Tribunals and Commissions20 Aug 2026

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

National Company Law Tribunal · (2026) 08 NCLT CK 5118

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

Tribunals and Commissions20 Aug 2026Allowed

Canara Bank Vs M/s Shrivallabh Pittie Research and Training Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5108

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 240A, 66 and 67, 60(2) and (3), 3(12), 8 and 9, 8(2)(a), 9(5)(ii)(d), 5(8)(i), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013

Tribunals and Commissions20 Aug 2026CP (IB) No.112/ALD/2025 admitted under Section 7 of the IBC; CIRP initiated against M/s Zebyte Rental Planet Private Limited; moratorium declared; Dharmendra Kumar Bhasin appointed IRP

Mr. Achhru Ram Jindal and 25 Others Vs M/s Zebyte Rental Planet Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0285

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

Tribunals and Commissions20 Aug 2026Application under Section 33(2) of the Code allowed; Ekam Agro Private Limited ordered to be liquidated; Atul Deep Gupta appointed Liquidator; IA(IBC)(LIQ.)/1(CH)2026 allowed and disposed of

Mohit Chawla, Resolution Professional of Ekam Agro Private Limited (In the matter of Bank of India Vs Ekam Agro Private Limited)

National Company Law Tribunal · (2026) 08 NCLT CK 0284

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(11), 33, 33(1)(b)(iv), 33(1)(b)(v), 33(2), 33(2A), 34, 52, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 3, 4, 4(2)(b), 39B, 39BA, 39D, 2B

Tribunals and Commissions20 Aug 2026C.P. (IB)/1224/MB/2025 admitted; CIRP initiated against the Corporate Debtor; moratorium declared under Section 14 of the IBC; Sunil Kumar Kabra appointed as Interim Resolution Professional

Canara Bank Vs M/s Shrivallabh Pittie Research and Training Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0283

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(i), 7, 7(5), 8, 9, 12A, 13, 14, 17, 21(11), 25, 29A, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 128

Tribunals and Commissions20 Aug 2026Application allowed; Corporate Debtor ordered to be liquidated

Mohit Chawla, Resolution Professional, Ekam Agro Private Limited Vs Ekam Agro Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0071

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 33, 34, 52, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 3, 4, 39B, 39BA, 39DInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A

Tribunals and Commissions19 Aug 2026Allowed

Knitscraft Textile LLP Vs Ervika Global Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6158

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5)(2)(d), 13(2), 14, 15, 17, 18Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)

Tribunals and Commissions19 Aug 2026Allowed

Saffron Gems Private Limited Vs Antique Exim Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6159

Insolvency and Bankruptcy Code, 2016-Section 7, 16(2), 5(8), 5(7), 4, 7(5)(a), 9, 14, 14(1), 14(3), 31(1), 33, 14(2), 14(2A), 13(1)(c), 15, 17, 18, 20 and 21, 19, 18(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(1), 33(3), 3A

Tribunals and Commissions19 Aug 2026Allowed

M/s. Union Bank of India Vs M/s. Andhra Pradesh Gas Power Corporation Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6160

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 3(11) and 3(12), 15, 14, sub-section (1) of Section 14, 13(2), 17 and 18, 19, 20Bankers' Books Evidence Act, 1891Recovery of Debts and Bankruptcy Act, 1993-Section 19

Tribunals and Commissions19 Aug 2026Allowed

M/s. Nimbus International Pvt. Ltd. Vs Mrishi Marcndey India Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6161

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2

Tribunals and Commissions19 Aug 2026Allowed

M/s. Indian Overseas Bank Vs M/s. Helapuri Spinning Mills Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6162

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 3(12), 5(7), 5(8), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

Tribunals and Commissions19 Aug 2026

Ritesh Kumar (HUF) Vs Dalmia Life Care Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6163

Insolvency and Bankruptcy Code, 2016-Section 33(2), 19(2), 33, 34(1), 14, 33(5), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13

Tribunals and Commissions19 Aug 2026Allowed

Abinandan Holdings Private Limited Vs SKM Estates Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6164

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956

Tribunals and Commissions19 Aug 2026Allowed

Sachetna Finance Private Limited Vs Shroff Textiles Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6165

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(3)(c), 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18

Tribunals and Commissions19 Aug 2026Allowed

Pen India Private Limited Vs Reliance Entertainment Studios Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6166

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 9, 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions19 Aug 2026Allowed

Sidhraj Transinfra Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6167

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(4), 7(7)(a), 10, 10(4), 11, 13, 14, 14(1), 14(2), 14(3), 15 to 21, 17, 18, 31(1), 33Companies Act, 2013Negotiable Instruments Act-Section 138

Tribunals and Commissions19 Aug 2026Allowed

M/s. Union Bank Of India Vs M/s. Andhra Pradesh Gas Power Corporation Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6112

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 3(11), 3(12), 15, 14, 13(2), 17, 18, 19, 20Bankers' Books Evidence Act, 1891Recovery of Debts and Bankruptcy Act, 1993-Section 19

Tribunals and Commissions19 Aug 2026Allowed

Janata Sahakari Bank Limited Vs M/s Quickspace Technologies F1 Works Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6111

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 8, 9, 7(5), 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers Books Evidence Act, 1891-Section 2A

Tribunals and Commissions19 Aug 2026Allowed

Knitscraft Textile LLP Vs Ervika Global Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5111

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, 15, 17, 18, 9(5)(2)(d)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)

Tribunals and Commissions19 Aug 2026Allowed

Sachetna Finance Private Limited Vs Shroff Textiles Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6108

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(3)(c), 7(5), 3(12), 4, 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18