CourtKutchehry.com

JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,526 of 61,678

Tribunals and Commissions05 May 2026

Sunil Kumar Kedia Vs Navin Kumar Tayal

National Company Law Tribunal · (2026) 05 NCLT CK 2837

Insolvency and Bankruptcy Code, 2016-Section 5(22), 95, 122, 123, 126, 127, 129, 129(1), 137, 138, 138(1)(a), 139, 140, 141, 142, 149, 150, 154, 155, 156, 157, 159, 186, 196Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 12, 12(3), 20, 20(1)NCLT Rules, 2016-Rule 11, 28(4)
Read judgment
Tribunals and Commissions05 May 2026

Jai Corp Ltd Vs G S Oils Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2756

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5)(c), 19(2), 14, 35, 35(1)(f)PMLAIBBI (Liquidation Process) Regulations, 2016-Regulation 4
Read judgment
Tribunals and Commissions05 May 2026Dismissed

JUD Cements Limited Vs Satnam Global Infraprojects Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2838

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 60(5)National Company Law Tribunal, Rules 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
Read judgment
Tribunals and Commissions05 May 2026

CS Vaishali Arun Patrikar Vs Shri. Jatin Arvind Mehta & Anr.

National Company Law Tribunal · (2026) 05 NCLT CK 2839

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(j), 28, 66(1), 66(2), Chapter IIICIRP Regulations-Regulation 35A(3), 35AThe Maharashtra Real Estate (Regulation and Development) (Registration of Real Estate Projects, Registration of Real Estate Agents, Rates Of Interest And Disclosures On Website) Rules, 2017-Rule 9
Read judgment
Tribunals and Commissions05 May 2026Allowed

Canara Bank Vs ARS Energy Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2841

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 33(2), 33(5), 33(7), 34, 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 13
Read judgment
Tribunals and Commissions05 May 2026

ASK Property Investment Advisors Private Limited Vs Nobility Estates Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2842

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 18, 21, 25A(3), 25A(3A), 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A, 30A(1), 30A(1)(b), 30A(2), 30A(3)National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions05 May 2026Dismissed

Seema Garg Vs Rahul Jindal & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2844

Insolvency and Bankruptcy Code-Section 60(5), 7, 17, 23CIRP Regulations, 2016-Regulation 12(1), 8A(2), 8A, 16A
Read judgment
Tribunals and Commissions05 May 2026Allowed

Canara Bank Vs ARS Energy Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2845

Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 33(2), 33(5), 33(7), 34, 35(1); Chapter III of Part IINCLT Rules, 2016-Rule 11CIRP Regulations, 2016-Regulation 13
Read judgment
Tribunals and Commissions05 May 2026Allowed

Jovee Enterprises Vs M/s Madesh Human Resources Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2846

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 9(5)(i), 14, 14(2), 14(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
Read judgment
Tribunals and Commissions05 May 2026Allowed

K. Siddharth Vs Thief Hotels and Resorts Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2847

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 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 4Income Tax Act-Section 56
Read judgment
Tribunals and Commissions05 May 2026Allowed

M/s. Balaganga Textiles Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2780

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(c), 10A, 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016
Read judgment
Tribunals and Commissions05 May 2026

Brijendra Kumar Mishra Vs NAC Advertising India Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2765

Insolvency and Bankruptcy Code, 2016-Section 54(1), 10, 33(2), 54, 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 45ANational Company Law Tribunal, Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions05 May 2026

Regency Ispat Private Limited Vs Vijay Citispace Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2751

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31(ba), 31A, 35, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Real Estate (Regulation and Development) Act, 2016
Read judgment