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12,32,561 judgments in All Courts · page 1,138 of 61,629

Tribunals and Commissions20 Jul 2026

M/s DD Agency & Ors. Vs Canara Bank & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 2096

SARFAESI Act-Section 13(2), 13(3A), 13(4), 13(8), 14, 17, 17(1), 17(3), 18, 18(1), 35Security Interest (Enforcement) Rules, 2002-Rule 8, 8(1), 8(2), 8(5), 8(6), 9, 9(1), 9(2), 9(3), 9(4), 9(6)Act 1882-Section 60
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Tribunals and Commissions20 Jul 2026Allowed

Dinesh Chand & Ors. Vs Raja Udyog Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1311

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5)(a), 2(12), 4, 5(8), 10A, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1), 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6
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Tribunals and Commissions20 Jul 2026Allowed

The Bank Of Baroda Limited Vs Alvi Tech Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1993

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions20 Jul 2026Allowed

The Bank Of Baroda Limited Vs Alvi Tech Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1986

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(a), 3(12), 10, 8, 9, 7(5), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions20 Jul 2026Allowed

Bank Of India Vs Sukriti Hospital And Research Centre Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1338

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 5(7), 5(8), 7, 7(3)(b), 7(5), 7(5)(a), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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High Courts20 Jul 2026

Narendra Kumar Vs Devilal & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0926

Registration Act, 1908-Section 17, 49Transfer of Property Act, 1882-Section 54A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973-Section 10(5)
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High Courts20 Jul 2026

J.M.F.C. Joura Vs Shyam Singh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0918

Code of Criminal Procedure, 1973-Section 386, 386(b), 173(8), 300Constitution of India-Article 20(2), 226IPC-Sections 409, 120B
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