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Tribunals and Commissions30 Jul 2026

M/s Yatayat Corporation India Pvt. Ltd Vs M/s Shrenik Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1364

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21
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Tribunals and Commissions30 Jul 2026Allowed

Athena Mercantile Private Limited Vs M/s. Anmol Niryat Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1315

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(4), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions30 Jul 2026Allowed

CFM Asset Reconstruction Private Limited Vs M/s Capbridge Venture LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1365

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(8), 7, 13, 13(1)(b), 14, 14(1)(a) to (d), 14(3)(a), 15, 16, 16(1), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2)
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Tribunals and Commissions30 Jul 2026Allowed

M P Krishnan Vs M/s. Frontier Shelters Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1345

Insolvency and Bankruptcy Code, 2016-Section 7, first proviso to Section 7(1), 4, 14, sub-section (2) of Section 14, 14(3), 15, 17, 18, 20, 21, sub-section (1) of Section 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 22
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Tribunals and Commissions30 Jul 2026Allowed

Union Bank Of India Vs Indo Pacific Projects Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1366

Insolvency and Bankruptcy Code, 2016-Section 2(14)(a), 3(12), 4, 5(8)(a), 7, 7(5), 8, 9, 13, 14, 17, 21(6A), 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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Tribunals and Commissions30 Jul 2026Allowed

Punjab National Bank Vs T V Vision Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1367

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 2(14)(a), 4, 3(12), 5(8)(a), 8, 9, 14, 31(1), 33, 13, 17, 25Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Bankers Books Evidence Act-Section 2A(a), 2A(b)
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High Courts30 Jul 2026

Puneet Gupta Vs State (Govt. NCT of Delhi) & Anr.

Delhi High Court · (2026) 07 DEL CK 0868

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 482, 175(3), 183, 180, 35(3)Code of Criminal Procedure, 1973-Section 438, 482Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 18, 18-A(2)
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