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Tribunals and Commissions22 Jul 2026

Mrs. Renu Chaudhary Vs Syndicate Bank & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1920

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)I.P.C.-Section 406, 420, 34Banking Companies Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions22 Jul 2026Partly Allowed

Agarwal Coal Corporation Pvt Ltd Vs Shriram Cement Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1386

Insolvency and Bankruptcy Code, 2016-Section 60(5), 74(3), 75, 34, 31, 33(3), 33(4), 33(5), 33(6), 14, 35 to 50, 35(1), 35(1)(k), 238, 54L, Chapter II, Chapter III, Chapter III of Part IICompanies Act, 1956Companies Act, 2013-Section 213, 417
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Tribunals and Commissions22 Jul 2026

State Bank Of India Vs KM Toll Road Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1387

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 7, 7(1), 7(3), 7(5), 7(5)(a), 7(5)(b), 13, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions22 Jul 2026

Krishkan Investment Private Limited Vs M/S Jumbo Finvest (India) Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), Sub-section (3)(b) of Section 7, Sub-section (5) of Section 7, Explanation I to Sub-section (5) of Section 7, 3(11), 3(12), 5(7), 5(8), 14, 15, 17, 18, 19, 238AInsolvency and Bankruptcy (Application to Adjudicatory Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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Tribunals and Commissions22 Jul 2026Allowed

Union Bank Of India Limited Vs Vitthal Corporation Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1389

Insolvency and Bankruptcy Code, 2016-Section 12A, 7, 9, 10, 14IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions22 Jul 2026Allowed

M/s Sunder Engineering Works Vs Associated Machinary Corporation Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1328

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(20), 5(21), 8, 9, 9(5), 10A, 13, 13(1)(c), 14, 14(3), 15, 15(1), 17, 18, 20, 21, 22(2), 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4(3), 6
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Tribunals and Commissions22 Jul 2026Allowed

Jayashree Manilal Lapasia Vs Shah Laxmichand Versi Masalawala LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1390

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(7), 5(8), 5(8)(a), 7, 7(5), 7(5)(a), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008-Section 58(4)(b)
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High Courts22 Jul 2026Dismissed

Bhagwan Singh Dhurve Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0830

Constitution of India-Article 226, 14, 16, 309Madhya Pradesh Lok Swasthya Abhiyantriki (Rajpatrit) Seva Niyam, 1980-Schedule-IIMadhya Pradesh Public Health Engineering Department (Non-Gazetted) Service (Conditions of Service and Recruitment) Rules, 1976-Schedules I to IV
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High Courts22 Jul 2026Dismissed

S.K. Mihani Vs Ajeem Uddin

Madhya Pradesh High Court · 2025 INSC 1

Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138, 139, 142
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High Courts22 Jul 2026

Alka Pahuja Vs Delhi Sikh Gurudwara Management Committee

Delhi High Court · (2026) 07 DEL CK 0795

National Commission for Minority Educational Institutions Act, 2004-Section 2(g), 11(f), 12A, 12B, 12C, 12FConstitution of India-Article 30, 30(1), 226 and 227, 226Delhi School Education Rules, 1973-Rule 96, 96(3A), 96(3B), 98, 98(2)
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