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Tribunals and Commissions21 Jul 2026Dismissed

Amit Jain Vs Paytail Commerce Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1313

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 14, 25(2)(h), 29A, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 33(2), 33(5), 52, 53The National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 42, 62, 63, 66, 68
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Tribunals and Commissions21 Jul 2026Allowed

IL&FS Financial Services Ltd. Vs Adhunik Meghalaya Steels Pvt. Ltd.

National Company Law Tribunal · 2026 INSC 166

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 4(1), 7(5), 7(5)(a), 7(5)(b), 14(1), 31, 13(2), 17, 18, 19, 20, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act 1956
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Tribunals and Commissions21 Jul 2026Allowed

CDP Ventures Vs Title Developers LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1990

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(3)(c), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(2)Indian Partnership Act, 1932
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Tribunals and Commissions21 Jul 2026Allowed

Canara Bank Vs Ms. Citron Infraprojects Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1991

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8)(a), 7, 7(5), 7(5)(a), 8, 9, 13, 14, 17, 25, 31(1), 33, 60(2), 60(3), 66, 67, 240AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 12A, 14
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Tribunals and Commissions21 Jul 2026Dismissed

Union Bank Of India Vs M/s. Air Travel Enterprises India Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1342

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 21, 95(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions21 Jul 2026

IDBI Trusteeship Services Limited Vs Radius & Deserve Land Developers Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1989

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 66, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37(a), 38(1), 38(1A), 38(1B), 38(2), 38(2)(d), 38(3), 39(2), 39(4), 40ACompanies Act
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Tribunals and Commissions21 Jul 2026Allowed

Canara Bank Vs M/s Citron Infraprojects Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1985

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 240A, 66, 67, 60(2), 60(3), 3(12), 8, 9, 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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High Courts21 Jul 2026Dismissed

Radheshyam Ahirwar & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0832

Constitution of India-Article 226, 309, 14 and 16M.P. Commercial Tax Department Subordinate Taxation Service (Class-III Executive) Recruitment Rules, 2007-Schedule-III, Schedule-V, Clause 5 of Schedule-V, Sub-clause (2) of Clause 5 of Schedule-VVAT Act, 2002-Section 72
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