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Tribunals and Commissions03 Jul 2026Allowed

Reliance Commercial Finance Limited Vs Rosewood Projects Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1351

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(1)(b)(iii), 33(1)(b)(iv), 33(2), 33(7), 34, 34(2), 34(4), 34A, 52, Chapter II, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions03 Jul 2026Allowed

Ram Chandran Traders Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1425

Insolvency and Bankruptcy Code, 2016-Section 10, 10(2), 10(5), 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31(1), 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956
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Tribunals and Commissions03 Jul 2026Allowed

DAON Auto Parts India Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1426

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Jul 2026Allowed

Satyadevi Alamuri

National Company Law Tribunal · (2026) 07 NCLT CK 1427

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 60(5), 9, 34(1), 33(7), 14, 33(5), 35(1), Chapter III of Part IINCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 39(4)
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Tribunals and Commissions03 Jul 2026

DCB Bank Ltd Vs Kalka Home Developers Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 5(20), 7, 12, 14, 21, 25(2)(g), 25A, 29, 30(2)(b), 43, 45, 50, 53, 60(5), 61, 62, 66Insolvency and Bankruptcy Code (Amendment) Act, 2019National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Jul 2026

Indian Overseas Bank Vs D C Industrial Plant Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1323

Insolvency and Bankruptcy Code, 2016-Section 3(6), 7, 42, 53Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20, 25, 45, 45(3)
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Tribunals and Commissions03 Jul 2026Allowed

M/s. Groyyo Private Limited Vs M/s. Himaya Apparels Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1430

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5), 4(1), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Jul 2026Allowed

R. Venkatakrishnan

National Company Law Tribunal · (2026) 07 NCLT CK 1431

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 30(2), 31, 33, 33(2), 33(5), 33(7), 34(1), 35(1), 53, 94, Chapter III of Part IICompanies Act, 2013-Section 230Income Tax Act, 1961-Section 178
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Tribunals and Commissions03 Jul 2026Dismissed

State Bank Of India Vs Dr. Jitendra Das Maganti & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1432

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 95(4), 95(4)(a), 95(4)(b), 95(4)(c), 95(6), 95(7), 99, 99(2), 99(3), 99(4), 99(5), 99(6), 99(7), 99(8), 99(9), 78, 79(15), 7, 3(11), 3(12), 100, 96(1), Chapter IIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 3(1)(e)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions03 Jul 2026

Bank Of Baroda Vs Chamber Construction Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1433

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(1), 32, 32(a) to (d), 32(e), 32(f), 32A, 32A(4), 44, Schedule-I
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Tribunals and Commissions03 Jul 2026

DCB Bank Ltd Vs Kalka Home Developers Pvt. Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1434

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 66, 43, 45, 50, 14, 25(2)(g), 29, 21, 25A, 12, 30(2)(b), 30, 53, 5(20), 61, 62National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A, 16B, 39(4), 38(3), 38(3)(a), 6A
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Tribunals and Commissions03 Jul 2026Allowed

State Bank Of India Vs Surinder Singh Bhatia

National Company Law Tribunal · (2026) 07 NCLT CK 1435

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 100, 7, 97(6), 101, 102, 102(2), 104, 94, 105, 106, 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(2)Indian stamp amendment act 2014-Section 13 of Schedule I-A
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Tribunals and Commissions03 Jul 2026Allowed

Mani Mahesh Ispat Pvt. Ltd Vs Ashiana Ispat Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1436

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 9(1), 9(5), 9(5)(2)(d), 65, 5(21), 3(12), 14, 15, 17, 18, 19, 20 and 21Companies Act, 1956Indian Penal Code-Sections 420 and 406
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High Courts03 Jul 2026Partly Allowed

Satya Narayan @ Sattan Vs The State & Anr.

Delhi High Court · (2026) 07 DEL CK 1309

Indian Penal Code-Section 354, 323, 451, 450Protection of Children from Sexual Offences Act, 2012-Section 8, 6, 7 read with Section 8Cr.P.C.-Section 164, 428
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High Courts03 Jul 2026

Dilip Singh Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0844

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 9Right to Information Act
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High Courts03 Jul 2026Dismissed

Arun Kumar Pandey Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0901

Constitution of India-Article 226, 50Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 10(9), 14(18)Indian Forest Act, 1927-Section 52, 52-A, 52-B, 52-C, 52(4), 52(4)(a)
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