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National Company Law Tribunal judgments

20,321 judgments · page 9 of 1,017

Tribunals and Commissions14 Aug 2026Dismissed

Central Bank Of India Vs M/s Worlds Window Exim Pvt. Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6119

IBC, 2016-Section 7, 14, 14(1)(a), 14(1)(c), 14(3), 21(11), 30(2), 30(2)(b), Explanation 1 to sub-section (2) of Section 30, 30(6), 33(1)(b), 35(1) ('a' to 'o'), 36(1), 36(2), 37(1), 37(3), 43, 45, 50, 52, 53, 53(1), 54, 61, 62, 66Companies Act, 2013IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(3), 39(3)(a)
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Tribunals and Commissions14 Aug 2026Allowed

Stride Steels Private Limited Vs Matsayanayagi Steels And Foundries Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6098

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(21), 8, 9, 9(1), 9(2), 9(5), 14, 14(2) (2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Aug 2026

M/s.Axis Bank Limited Vs M/s.Resonance Paper Mill Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6122

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 4, 15, 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions13 Aug 2026Allowed

Hinduja Leyland Finance Ltd Vs SMO Ferro Alloys Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6109

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(3), 7(3)(a), 7(5)(a), 14, 14(1)(a) to (d), 14(3), 14(4), 15, 16(2), 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions12 Aug 2026Allowed

M/s Garnet Veneer & Decors Limited Vs M/s Hours Overseas Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6126

Insolvency and Bankruptcy Code, 2016-Section 3(11), 4, 5(21), 8, 8(1), 8(2), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 9(4), 9(5), 9(5)(i), 9(5)(i)(a), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(i)(e), 9(5)(ii)(a), 9(6), 13(2), 14(1), 14(2), 17, 18, 19, 20, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(2), 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 3A and 4
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Tribunals and Commissions12 Aug 2026

Jet Roadlines (India) Pvt. Ltd Vs EMCO Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6116

Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8B
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Tribunals and Commissions12 Aug 2026Allowed

Bank of Baroda Vs Jagdish Construction Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6095

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(8), 4, 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21
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Tribunals and Commissions11 Aug 2026

Ratnaafin Capital Private Limited Vs Kamdar Plastic Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6121

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 4, 5(5A), 5(8), 5(8)(a), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions11 Aug 2026

Nimble Credit Cooperative Society Limited Vs Bulland Realtors Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6106

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18(1)(b), 21, 21(2), 25(1)(b), 25(2)(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(a), 31(4), 32A, 32A(2), 43 to 51, 50, 53, 53(1), 60(5), 60(5)(c), 61, 61(3), 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2, Clause (k), (hb), 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 26, 27, 34B, 35, 36, 36(1), 36(2), 36A, 36A(10), 36B, 37, 37A, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4), 39, 39(2), 39(4), 39B, 39B(4A), Schedule II, 3, 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, Clause (e), (f)
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Tribunals and Commissions11 Aug 2026Allowed

Bank Of Maharashtra Vs Tirumalla India Storehouse Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6104

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 5(8)(a), 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions11 Aug 2026Allowed

Micro Capitals Pvt Ltd Vs Maars Software International Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6103

Insolvency and Bankruptcy Code, 2016-Section 7, 3(7), 3(12), 5(8), 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 128
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Tribunals and Commissions11 Aug 2026Allowed

Jaysheel Khemani Vs Cybercorp Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5117

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(4), 7(5), 7(5) Explanation I, 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5), 61, 65, 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)National Company Law Tribunal Rules, 2016-Rule 11
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