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12,28,363 judgments in All Courts · page 102 of 61,419

Tribunals and Commissions22 Oct 2026Disposed Of

M/s Teil Projects Limited Vs Registrar Of Companies, Delhi & Haryana

National Company Law Tribunal · (2026) 10 NCLT CK 3503

Insolvency and Bankruptcy Code, 2016-Section 59(7), 59(3)(a), 59(3)(c), Proviso to Section 59(3)(c), 59(4), 59(5), 38(1), 38(5), 40(2), 42, 52, 53(1)Companies Act, 1956-Section 484, 484(1)(b), 485, 485(1), 488, 490Income Tax Act, 1961-Section 178, 178(2), 139, 143(1)
Tribunals and Commissions22 Oct 2026Partly Allowed

State Bank Of India Vs Paresh Kantilal Patel & Anr.

National Company Law Tribunal · (2026) 10 NCLT CK 3523

Insolvency and Bankruptcy Code, 2016-Sections 10, 10A, 12, 32A, 43, 43(2), 43(3), 43(4), 44, 44(1)(a), 45, 49, 49(1)(b), 50, 53, 66, 66(1), 66(2), 66(3), 67IBBI (Liquidation Process) Regulations, 2016-Regulation 12NCLT Rules, 2016-Rule 151
Tribunals and Commissions22 Oct 2026Dismissed

State Bank Of India Vs Mr. Suranjan Kumar Santosh Chatterjee

National Company Law Tribunal · (2026) 10 NCLT CK 3522

Insolvency and Bankruptcy Code, 2016-Sections 95(1), 95, 99 and 100Insolvency and Bankruptcy (Application to the Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors), Rules, 2019-Rule 7(2)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions22 Oct 2026Dismissed

Ms. Shivani Vs Govt. of NCT of Delhi & Ors.

Central Administrative Tribunal · 2006 INSC 969

Department of Women and Child Development, Supervisor (Women), Grade-I, Recruitment Rules, 2024Department of Social Welfare, Superintendents/Reconciliation-cum-Guidance Officer/Assistant Supervisor (WCW)/District Probation Officer/Welfare Officer/Planning Officer/Child Development Project Officer, Recruitment Rules, 2011Department of Women and Child Development, Supervisor, Grade II (Women), Recruitment Rules, 2023
Tribunals and Commissions22 Oct 2026Allowed

Oriental Bank of Commerce Vs M/s Vallabh Steel West Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 3477

Insolvency and Bankruptcy Code, 2016-Section 54, 7, 33, 43, 52, 53, 44, 53(1)(b), 54(2), 54(1), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 45(3)(b), 45(3), 12(1), 31A, 13, 34, 44, 15(1)(a), 41, 32(a), 33, Schedule INCLT Rules, 2016-Rule 11
Tribunals and Commissions22 Oct 2026Allowed

Janaseva Sahakari Bank Limited Vs Shitole Tissue Culture Private Limzited

National Company Law Tribunal · (2026) 10 NCLT CK 3476

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 21, 21(1), 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b), 33(1)(iv), 33(2), 34, 34(5), 35(1)(k), 35(1)(l), 56, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002