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Tribunals and Commissions07 Jul 2026Allowed

The South Indian Bank Limited Vs M/s. Royal Dry Fruits Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 9, 3(11), 3(12), 4, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 16
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Tribunals and Commissions07 Jul 2026Allowed

Sanjay Mehra Vs Punj Security & House Keeping Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 33(2), 33(5), 14, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1), 29C, 39B, 39C, 39DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions07 Jul 2026

Oriental Bank Of Commerce Vs Panache Exports Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1411

Insolvency and Bankruptcy Code, 2016-Section 7, 31, 32A(2), 35(1)(f), 53, 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(d)
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Tribunals and Commissions07 Jul 2026Allowed

Mr. Ashok Kumar Golechha Vs Sovika Aviation Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1412

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 32A, 43, 45, 47, 49, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, Section 35, 36A, 37, 38, 38(1), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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Tribunals and Commissions07 Jul 2026

Canara Bank Vs Vas Infrastructure Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1413

Insolvency and Bankruptcy Code, 2016-Sections 7, 15, 18, 18(1)(f), 20(2)(a), 25, 25(2), 25(2)(g), 29, 29A, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 31(2), 43, 45, 50, 61(3), 66, 73Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 35A, 35A(3A), 35A(4), 36, 36(2), 36B(4A), 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(2), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions07 Jul 2026Allowed

Overseas Infrastructure Alliance (India) Private Limited Vs Mcraygor Mechanicals Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1343

Insolvency and Bankruptcy Code, 2016-Section 9, 12A, 14, 29A, 33(1)(a), 33(1), 33(2), 33(5), 43, 45, 50, 52, 53, 54, 66, 240ACompanies Act, 2013-Section 230Insolvency and Bankruptcy Board of India (Liquidation Process) Regulation, 2016-Regulation 2B(1), 30A, 32(e), 32(f), 36A(1), 39B, 39BA, 39C, 39D
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Tribunals and Commissions07 Jul 2026Allowed

The South Indian Bank Limited Vs M/s. Royal Dry Fruits Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1414

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 7, 7(5), 7(7), 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Companies Act, 1913
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Tribunals and Commissions07 Jul 2026Dismissed

M/s. Morgan Securities and Credits Pvt Ltd Vs BPL Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1346

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(7), 5(8), 5(8)(e), 5(8)(f), 7, 9, 10, 14, 65Companies Act, 1956-Section 433(e)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
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Tribunals and Commissions07 Jul 2026Allowed

Yes Bank Limited Vs M/s. Ideal Real Estates Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1337

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1), 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 4E, 6, Explanation to Regulation 6(1)
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Tribunals and Commissions07 Jul 2026Dismissed

KDRA Insolvency Professionals Private Limited Vs Mr. Armaan Sunil Kothari

National Company Law Tribunal · (2026) 07 NCLT CK 1417

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 29A, 30(2)(a) to (f), 30(2)(b), 30(2), 30(6), 31, 31(2), 36(3)(f), 43, 44(1), 53, 61, 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A(2), 35A, 38, 38(1)(a), 38(1A), 38(2), 38(2)(a) to (c), 38(3), 39, 39(4)Income Tax Act, 1961-Section 139
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Tribunals and Commissions07 Jul 2026Allowed

Teena Saraswat Pandey Vs Sumit Rajpal

National Company Law Tribunal · (2026) 07 NCLT CK 1418

Insolvency and Bankruptcy Code, 2016-Section 95, Rule 7(2) — Section 95, 97(5), 100, 101, 102, 103, 104, 105, 106, 106(2), 107, 108, 109, 110 and 111, 112, 112(1), 114, 114(1), 115(2), 115(3), 196National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)
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Tribunals and Commissions07 Jul 2026Allowed

Mr. Hitesh Kothari

National Company Law Tribunal · (2026) 07 NCLT CK 1419

Insolvency and Bankruptcy Code, 2016-Section 59, 59(7), 59(8)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 8, 10
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High Courts07 Jul 2026

Ascend Media Pvt Ltd Vs Future Wiz Advertising Private Limited

Delhi High Court · (2026) 07 DEL CK 0819

CPC-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 10, 4 Rule 1, 4 Rule 1(3), 4 Rules 3 and 4, 7 Rule 9, 7 Rule 10, 23 Rule 1Commercial Courts, Commercial Division and Commercial Appellate Division of the High Courts Act, 2015-Section 12A, 2(c)(i)Limitation Act, 1963-Section 3(2)
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High Courts07 Jul 2026

Kamlesh Kothari Vs State of NCT Delhi

Delhi High Court · (2026) 07 DEL CK 0939

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 170/384/385/388/419/420/506/120B, 294(b)/341/342/363/506(1)/149
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