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Tribunals and Commissions29 Jul 2026

Bank Of Maharashtra Vs Comet Granito Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1369

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions29 Jul 2026Allowed

Unity Small Finance Bank Limited Vs M/s Serveall Constructions Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1370

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(8), 7, 7(5)(a), 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13
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Tribunals and Commissions29 Jul 2026Allowed

Axis Bank Limited Vs Kshipra Motors Private Limited

National Company Law Tribunal · 2025 INSC 911

Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions29 Jul 2026

Prem Associates Vs Drishan Industries Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1372

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5)(ii), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Rules, 2016-Rule 6Commercial Courts Act-Section 12A
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Tribunals and Commissions29 Jul 2026

State Bank Of India Vs Surya Foundry Private Limited

National Company Law Tribunal · 2024 INSC 548

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a), 9, 10, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60, 60(2), 60(3), 60(4), 60(6), 65, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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