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12,28,363 judgments in All Courts · page 116 of 61,419

Tribunals and Commissions16 Oct 2026Allowed

Amit Enterprises Vs Urvashi Material Trading Company Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 2970

Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 7, 4, 9(5), 5(21), 3(12), 9(4), 15, 17, 18, 19, 20 and 21, 14, 12Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions16 Oct 2026Allowed

Bank of India Vs NKR Engineers Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2969

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 7(5)(a), 9, 14, 14(1), 14(2), 14(2A), 14(3), 15, 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions16 Oct 2026Allowed

Central Bank Of India Through Resolution Professional Jitendra Palande Vs Sanjay Tanaji Bhade

National Company Law Tribunal · (2026) 10 NCLT CK 2968

Insolvency and Bankruptcy Code, 2016-Section 95(1), 52, 99, 94, 94(1), 95, 99(2), 99(3), 99(4), 99(6)(b), 100, 97, 101, 102, 102(1), 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Indian Contract Act, 1872-Section 133, 134, 135, 139, 141
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Tribunals and Commissions16 Oct 2026Allowed

CS Mandar S. Wagh Vs M/s. Marks Pryor Marking Technology Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2986

Insolvency and Bankruptcy Code, 2016-Section 9; Section 12A; Section 14; Section 33; Section 33(1)(a); Section 33(2); Section 34(2); Sections 35 to 50 and 52 to 54; Section 66; Chapter IIISARFAESI ActInsolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7A
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Tribunals and Commissions16 Oct 2026

M/S Small Industries Development Bank Of India Vs M/S Maatapeshwari Media & Publication Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2978

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2), 7(3)(b), 7(5), 7(5)(a), 7(5)(b), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions16 Oct 2026Allowed

Radiant Digitek Network Limited Vs Bhoomika Media Initiative Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2976

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 19(2), 21(1), Chapter III, 33, 33(1), 33(1)(b)(ii), 33(1)(b)(iii), 33(2), 33(5), proviso to Section 33(5), 34, 34(1), 34(2), 34(3), 34(4), 35, 35 to 50, 43, 45, 50, 52 to 54, 60(5), 66, 68, 69, 70, 71, 74Insolvency and Bankruptcy Code (Amendment) Act, 2026Companies Act, 1956
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Tribunals and Commissions16 Oct 2026Allowed

STCI Finance Limited Vs Mr. Sanjay Laxmichand Karani

National Company Law Tribunal · (2026) 10 NCLT CK 2975

Insolvency and Bankruptcy Code, 2016-Section 9, 94, 95, 95(1), 99, 99(1), 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 99(10), 100, 101, 102, 102(1), 102(2), 102(3), 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1)Indian Contract Act, 1872-Section 128
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Tribunals and Commissions16 Oct 2026Allowed

Amit Enterprises Vs Urvashi Material Trading Company Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 2930

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 7, 8, 8(1), 9, 9(4), 9(5), 12, 14, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
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Tribunals and Commissions16 Oct 2026Allowed

Radiant Digitek Network Limited Vs Bhoomika Media Initiative Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2929

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 14, 19(2), 21(1), 33, 33(1), 33(1)(b)(ii), 33(1)(b)(iii), 33(2), 33(5), 34, 34(1), 34(2), 34(3), 34(4), 35 to 50, 52 to 54, 60(5), 66, 68, 69, 70, 71, 74, Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 12Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(2), 17(1), 19, 22 and 24, 36A, 39B, 39C and 39D
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Tribunals and Commissions16 Oct 2026Allowed

K.L. Support Private Limited Vs Barasat Real Estate Projects Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2966

Insolvency and Bankruptcy Code, 2016-Section 3(33), 5(7), 5(8), 7, 7(2), 7(5), 7(5)(a), 7(7), 9, 9(5), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Income Tax Act, 1961-Section 194-A
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Tribunals and Commissions16 Oct 2026Dismissed

Markand Adhikari Vs Ms. Smita Gupta

National Company Law Tribunal · (2026) 10 NCLT CK 2963

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)IBBI (Insolvency Professionals) Regulations, 2016-First Schedule, Regulation 7(2)(h)Companies Act, 2013-Section 276(1)
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Tribunals and Commissions16 Oct 2026Allowed

Mr. Yogendra Gangaram Mungale

National Company Law Tribunal · (2026) 10 NCLT CK 2961

Insolvency and Bankruptcy Code, 2016-Section 94, 94(1), 99, 99(1), 99(7), 99(9), 100, 101, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(1)Companies Act, 2013
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