TRMONTHLY TRIBUNAL ARCHIVE
Read 15 LawLens analyses of National Company Law Appellate Tribunal decisions published in August 2026, covering key rulings, legal principles and case law.
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Respondents 1–3 filed an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against Raja Udyog Private Limited, alleging that they had advanced financial assistance of ₹1 crore and ₹1.25 c...
3 MIN READ→
The appellant, a designated partner of Panshul Agro Food LLP (“Corporate Applicant”), filed an application under Section 10 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) seeking initiation of CIRP, appointment o...
3 MIN READ→
The Central Government ordered an investigation into the affairs of IL&FS and its subsidiaries, including IL&FS Securities Services Ltd. (“ISSL”), by the Serious Fraud Investigation Office (“SFIO”) on 30 September 2018.
4 MIN READ→
NDS Art World Pvt. Ltd. (“Corporate Debtor”) was admitted into the Corporate Insolvency Resolution Process (“CIRP”) under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”), and a Resolution Professional (“...
3 MIN READ→
Jeppiaar Power Corporation Ltd. obtained term loans of ₹92.50 crores and ₹48.50 crores from Indian Bank, for which Jeppiaar Cements Pvt. Ltd. stood as corporate guarantor
4 MIN READ→
M/s Kurlon Limited, now known as Kanara Consumer Products Limited, advanced a financial facility of ₹52,50,000 to India Green Reality Limited under a Loan Agreement dated 25 April 2017.
4 MIN READ→
Epic Yarns Private Limited was admitted into the Corporate Insolvency Resolution Process (“CIRP”) under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) by the NCLT, Mumbai Bench-VI, on 23.07.2026, pursua...
3 MIN READ→
The Appellant, a personal guarantor of OSIL Exports Limited (“Corporate Debtor”), had executed deeds of personal guarantee dated 21 May 2014 and 21 February 2015 in favour of a consortium of five banks led by Bank of...
4 MIN READ→
Jet Airways (India) Ltd. was admitted into insolvency proceedings under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) on 20 June 2019, following which an Interim Resolution Professional and subsequentl...
4 MIN READ→
The Appellant, a shareholder and Whole-Time Director of Rukshmani Syntex Private Limited, held 45,993 fully paid-up equity shares constituting 37.09% of the company’s issued and paid-up share capital.
3 MIN READ→
The appeal challenged the order dated 9 July 2026 passed by the NCLT, Mumbai Bench in IA (IBC)/1023/MB/2025 in CP (IB) No. 93 of 2022.
3 MIN READ→
The appellants claimed to be purchasers/allottees of flats in a real-estate project developed by RG Residency Pvt. Ltd.
4 MIN READ→
Indian Bank initiated personal insolvency resolution process (“PIRP”) proceedings under Section 95 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against the personal guarantors.
3 MIN READ→
The Appellant challenged the order dated 12 May 2023 passed by the NCLT, Chennai Bench, disposing of an application filed by the Liquidator under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 (“IBC”).
2 MIN READ→
The Appellant challenged the order dated 12 May 2023 passed by the NCLT, Chennai Bench, disposing of an application filed by the Liquidator under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 (“IBC”).
2 MIN READ→