JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,172 of 61,645

Tribunals and Commissions15 Jul 2026

UCO Bank Vs Anjan Kumar Dey & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1955

SARFAESI Act, 2002-Section 17, 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(6), 9(1)
Tribunals and Commissions15 Jul 2026Allowed

Mr Alok Kailash Saksena Vs Unity Infraprojects Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1835

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 34(4), 35, 53, 60(5)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 31A
Tribunals and Commissions15 Jul 2026

Sudhanshu Gupta Vs M/s Sawalsha Leasing & Finance Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1836

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21(1), 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 31, 38(2), 31(3)(b), 31(4), 12, 14, 43, 45, 50, 66, 240A, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 17(1), 36A(1), 38, 39, 31A, 38(4)Income Tax Act, 1961-Section 79(2)(c)
Tribunals and Commissions15 Jul 2026Allowed

Kudapa Gangadhara & Anr. Vs Impact Metals Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1837

Insolvency and Bankruptcy Code, 2016-Section 7, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(1), 45(3), 45(3)(a)
Tribunals and Commissions15 Jul 2026

Kotak Mahindra Bank Limited Vs Kew Precision Parts Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1838

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(5), 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)National Company Law Tribunal Rules, 2016-Rule 11
High Courts15 Jul 2026

Govt Of NCT Of Delhi & Anr. Vs Manu & Ors.

Delhi High Court · (2026) 07 DEL CK 1115

Kerala State and Subordinate Services Rules, 1956-Rule 10(a)(ii), 10(a)(iii)Punjab Privately Recognised Schools Employees (Security of Service) Rules, 1981-Rule 6Jammu and Kashmir Forest Service (Gazetted) Recruitment Rules, 1970