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Tribunals and Commissions02 Jul 2026Allowed

Tatad Nayan Gautambhai Vs Pradhin Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1766

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 3(12), 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 33, 15, 17, 18Insolvency 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 2026

Advani Builders Pvt. Ltd Vs S N Damani Developers LLP & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1767

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 74(3), 13, 14, 5(24), 5(24)(j), 5(24)(m)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions02 Jul 2026Allowed

Tata Capital Limited Vs Luckshmi Yarn Impex Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1768

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31(1), 33Insolvency 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 2026

W Health Ventures Advisory India Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1769

Insolvency and Bankruptcy Code, 2016-Section 59, 59(3)(a), 59(4), 53, 50(3), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 5, 14, 30, 9, 38, 38(3)Companies Act, 2013
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