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Tribunals and Commissions02 Jul 2026

Canara Bank Vs Neelama Pandey & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1764

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)CPC-Order 41 Rule 27, XLI Rule 27
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Tribunals and Commissions02 Jul 2026Allowed

Arpith Jain G. Vs Tharun Tex Spin Mills (P) Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1437

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Central Goods and Services Tax Act, 2017-Section 68
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Tribunals and Commissions02 Jul 2026

Machino Polymers Limited Vs Mr. Ashish Chhawchharia & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1438

Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 14(2A), 24(3)(c), 30(2), 30(4), 31, 31(1), 53, 17, 23, 23(2)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 14
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Tribunals and Commissions02 Jul 2026Allowed

ICICI Bank Ltd. Vs Creativity at Best Technologies Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1439

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions02 Jul 2026

Tatad Nayan Gautambhai Vs Pradhin Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1440

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Jul 2026Allowed

Mr. Rajendra Dhirajlal Thumar Vs Axle Paper Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1441

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions02 Jul 2026Allowed

The Indian Bank Vs Dattar Ceramic Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1442

Insolvency and Bankruptcy Code, 2016-Sections 6, 7, 14, 19(2), 28A, 30(4), 31, 33, 33(1), 33(2), 33(5), 34, 34(1), 35 to 50, 35(1), 43 to 51, 66 and 123Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36A(1) and 39BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions02 Jul 2026Allowed

M/s Bjain Pharmaceuticals Private Limited Vs M/s Amishi Consumer Technologies Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1443

Insolvency and Bankruptcy Code, 2016-Section 4(1), 8, 9, 9(5), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions02 Jul 2026Allowed

Gagan Gulati Vs LVS Estates Private Limited & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1765

Insolvency and Bankruptcy Code, 2016-Section 7, 12A, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(a), 30A(2), 30A(7), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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