CourtKutchehry.com

JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,243 of 61,645

Tribunals and Commissions30 Jun 2026

Mr. Jigar Joshi Vs STC Ventures Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1253

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 9, 13, 14, 17, 25, 31(1), 33, 238-AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Read judgment
Tribunals and Commissions30 Jun 2026Allowed

Small Industries Development Bank Of India Vs Jaisanshu Medicare Private Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1254

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(3)(b), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(2), 13(4)Banker’s Book Evidence Act, 1891
Read judgment
Tribunals and Commissions30 Jun 2026Partly Allowed

Resolution Professional Vs Amar Prakaash Developerss Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1295

Insolvency and Bankruptcy Code, 2016-Section 30(6), 60(5), 7, 13, 15, 19(2), 66, 49 read with Section 45, 29A, 30(2), 30(1), 31(1), 30(3), 30(4), 31, 31(2), 31(4), 32, 32A, 43, 53, 53(1), 61, 61(3), 188, 196, 30, 30(2)(a), 30(2)(b), 30(2)(e), 9, 25(2)(j), 26, 60(5)(c)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 35, 36(B)(5), 34B(4), 34B, 34B read with Regulation 31, 38, 38(1), 38(1)(b), 38(1A), 38(2), 38(3), 39, 31, Schedule II, Clause 3 of Schedule II, 4 of Schedule IINCLT Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions30 Jun 2026Allowed

Prosper Coal And Energy Pte Limited Vs Blackburn Fuels Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1019

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, proviso to Section 9(5)(ii), 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1)(a), 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions30 Jun 2026Allowed

Vinsan Credit & Securities Limited Vs M U Buildcon Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1257

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(7), 12A, 13, 14, 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)
Read judgment
Tribunals and Commissions30 Jun 2026

Vinsan Credit & Securities Limited Vs M U Buildcon Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1259

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 4, 12A, 13, 14, 14(1), 14(2), 14(3), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(1)IBBI Regulations
Read judgment
Tribunals and Commissions30 Jun 2026Dismissed

TruPro Insolvency Services LLP Vs Aadarsh Surana & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1260

Insolvency and Bankruptcy Code, 2016-Section 7, 43, 45, 47, 49, 50, 66, 66(1), 66(2), 29A(g), 32ANational Company Law Tribunal Rules, 2016-Rule 11RERA Act-Section 18(1)(b), 4(2)(1)(D)
Read judgment
Tribunals and Commissions30 Jun 2026Allowed

Bank Of Maharashtra Vs DNR India Autotech Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1261

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 3(12), 8, 9, 5(8)(a), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Read judgment
High Courts30 Jun 2026Dismissed

Smt Yogeshwari Devi Vs Yogesh Raju

Delhi High Court · (2026) 06 DEL CK 0808

Delhi Rent Control Act, 1958-Section 25B (8), 14(1)(e), 25B(5), Chapter IIIA, Clause (e) of the proviso to Sub-section (1) of Section 14, 25-B(8), 25B, sub-section (5)
Read judgment