CourtKutchehry.com

JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,063 of 61,576

Tribunals and Commissions31 Jul 2026Allowed

Phoenix ARC Limited Vs Virgo Realtors Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1359

Insolvency and Bankruptcy Code, 2016-Section 5(7), 7, 7(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 79(15)IBC Rules, 2016-Rule 4Adjudicating Authority Rules-Rule 4(2)
Read judgment
Tribunals and Commissions31 Jul 2026Allowed

Hangzhou Sword Elevator Co. Ltd. Vs Daulat Ram Engineering Services Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1360

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(21), 8, 8(2)(a), 9, 9(5), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 76Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6CIRP Regulations-Regulation 2B
Read judgment
Tribunals and Commissions31 Jul 2026Allowed

Canara Bank Vs Triveni Infratech Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1318

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(8), 7, 7(3)(b), 7(5), 7(7), 10, 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions31 Jul 2026Allowed

Axis Bank Ltd Vs Kallam Brothers Cottons Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1339

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(ii), 33(1)(b)(iv), 33(2), 34, 34(6), 14, 43, 44, 60(5)(c)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 39, 39BA
Read judgment
Tribunals and Commissions31 Jul 2026Allowed

Central Bank Of India Limited Vs Shri Gajanan Maharaj Sugar Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1362

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 2(14)(a), 7(5), 4, 5(8), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026
Read judgment
Tribunals and Commissions31 Jul 2026Allowed

India Housing Fund & Anr. Vs Gulam Mustafa Enterprises Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1332

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(2), 14(3), 31(1), 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions31 Jul 2026Partly Allowed

Mr. Snehal Kamdar Vs Suraksha Asset Reconstruction Limited & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1363

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 12(2), 13, 15, 19(2), 21, 21(1), 22(3)(b), 25(1), 25(2), 25(2)(h), 30, 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b), 33(1)(iv), 33(2), 34(1), 34(5), 35(1)(l)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14(B), 4, 4(2)(b), 8, 13, 15IBBI (CIRP) Regulations, 2016-Regulation 36A, 36A(1)
Read judgment
High Courts31 Jul 2026

Tanmay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0958

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 480(3)Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 111(1), 3(5), 111Arms Act-Section 25, 27
Read judgment
High Courts31 Jul 2026

Sachin Thakur Vs State Of Madhya Pradesh & Anr.

Madhya Pradesh High Court · (2026) 07 MP CK 0965

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 483, 482, 482(1), 480(3), 528, 438Indian Penal Code-Section 294, 323, 324, 326, 506 (Part-II), 34Code of Criminal Procedure, 1973-Section 439(2), 439, 438, 482, 397, 397(2), 397(3)
Read judgment
High Courts31 Jul 2026

Smt. Urmil Makkar Vs Union Of India

Delhi High Court · (2026) 07 DEL CK 0935

Land Acquisition Act, 1894-Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 64
Read judgment