Insolvency and Bankruptcy Code, 2016-Section 61, 33(2), 60(5), 60(5)(c), 32A, 53, 53(1), 35(1)(n), 31, 30(2), 29AIBBI (Liquidation Process) Regulations, 2016-Regulation 32(e), 32A, 2BIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38

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Tribunals and Commissions03 Sept 2026

Ms. Salma Moosa & Anr. Vs Mr. Akarappu Om Yeshwanth & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2015

Companies Act, 2013-Section 421, 213(b), 42(6), 73, 73(4), 76, 210, 212, 447, 448, 451Limited Liability Partnerships Act, 2008-Section 43

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Tribunals and Commissions02 Sept 2026

Rajiv Ranjan Sharma & Anr. Vs Vikas Gopichand Khiyani

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2036

IBC-Section 61(1), 61(2), proviso to Section 61(2), 9Companies Act, 2013-Section 420(3), 421(3)NCLAT Rules, 2016-Rule 3, 14, 22(2)

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Tribunals and Commissions02 Sept 2026

Rock Bottom Mines Private Limited & Ors. Vs Sanjeev Chaudhary & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2035

Companies Act, 2013-Section 213(b)(i) & (ii), 221, 447

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Tribunals and Commissions02 Sept 2026

Keshav Kumar Nachani Vs Encore Asset Reconstruction Company Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2023

Insolvency and Bankruptcy Code, 2016-Section 9, 12(3), 30, 61(1), 61(2), 64, 99Companies Act, 2013-Section 420(3), 421, 421(3)Limitation Act-Section 12, 12(2)

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Tribunals and Commissions01 Sept 2026Disposed Of

Catalyst Trusteeship Ltd. Vs Harish Taneja Resolution Professional of BCC Infrastructures Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2029

Code-Section 31, 31 (2) (A)

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Tribunals and Commissions01 Sept 2026

Siddharth Satish Katariya Vs Central Bank Of India Limited & Anr.

National Company Law Appellate Tribunal · 2026 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 61, 10A, 7, 9 and 10, 7(1), 7(3), 7(4), 7(5)(b), proviso to Section 7(5), 3(12), 4CPC-Section 105SARFAESI Act-Section 13(2)

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Tribunals and Commissions01 Sept 2026

Labh Capital Services Ltd. Vs Mukesh Khathuria Resolution Professional/Liquidator for Asis Corporate Advisors Ltd. & Anr

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2019

Insolvency and Bankruptcy Code, 2016-Section 33, 30(2), 30(3), 33(1)(a), 33(1)(b)(ii), 33(6), 12, 56, 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32, 15

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Tribunals and Commissions01 Sept 2026

Somani Worsted Limited Vs Mr. Amit Aggarwal

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2014

Insolvency and Bankruptcy Code, 2016-Section 61, 60(5), 9, 66, 5(8)(f), 5(8)CIRP Regulations, 2016-Regulation 12A, 13, 13(1)

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Tribunals and Commissions27 Aug 2026Allowed

M/s Posco International Corporation Vs M/s Mohana Cotton Ginning Private Limited

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1827

Companies Act, 1956I&B Code-Section 9, 8, 7, 238, 5 (20), 5 (21)1996 Act-Section 8

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Tribunals and Commissions24 Aug 2026Allowed

Mr. Babu Manoharan Jaikumar Christhurajan Vs Mr. Umesh Garg, Liquidator Of Jeppiaar Cements Pvt. Ltd.

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0591

IBC-Section 33(1), 33(2), 12A, 60(5), 12(3), 31, 7, 9, Chapter III, Chapter IIIBBI (Liquidation Process) Regulation-Regulation 2BConstitution of India

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Tribunals and Commissions20 Aug 2026Allowed

M/S. Espin Infosystems Private Limited Vs The Registrar Of Companies & Anr.

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1829

Companies Act-Section 252 (3), 252

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Tribunals and Commissions19 Aug 2026

Mr. Sumit Bansal Vs Mr. Rajeev Lochan

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 6222

I&B Code-Sub-Section 11 of Section 3, Sub-Section 7 of Section 5, Sub-Section 8 of Section 5, Section 5(8)(f), 60(5), 238Real Estate (Regulation and Development) Act, 2016-Section 2 clauses (d) and (zn)Arbitration and Conciliation Act, 2015

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Tribunals and Commissions19 Aug 2026Allowed