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Tribunals and Commissions09 Jun 2026Allowed

Indian Bank Vs M/s. APL Metals Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0998

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions09 Jun 2026Allowed

Mr. Satyajeet Panda & Anr. Vs M/s ANS Apartments Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1088

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21(1), 21(2), 25(1), 25(2)(b), 25(2)(e), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 53, 53(1), 60(5), 240A, Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 17(1), 26, 27, 31A, 31A(1), 36(2)(ka), 36A(10), 36A(12), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(2), 39(3), 39(4), 40CNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions09 Jun 2026Dismissed

The Administrator Of The Specified Undertaking Of The Unit Trust Of India Vs M/s Usha India Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1023

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 7, 15, 25(2)(h), 43, 45, 49, 66, 29A, 30(1), 25, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 29, 14, 30(4), 208(2)(a), 31(2), 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 53, 52, 33, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6, 27, 36A, 35(1)(a), 36A(12), 36(1)(ka), 36B(6), 36B(7), 37, 38, 36, 36(2)(a), 36(2)(h), 35, 18(3), 38(3), 14IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 32
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Tribunals and Commissions09 Jun 2026

M/s. ECSO Global Private Limited Vs M/s. Moguire Virago Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1031

Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions09 Jun 2026Allowed

M/s. Harbhole Agrotech Vs Evoq Remedies Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1089

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3), Form A
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Tribunals and Commissions09 Jun 2026

Rungta Business Private Limited Vs Shradha Agencies Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0989

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(e), 196(1)(t), 240NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f), 32A, 31A(1)(c), 31A(1)(d), 31A(1)(e), 31A(1)(f)
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Tribunals and Commissions09 Jun 2026Disposed Of

M/S Raghava Square Private Limited Vs M/S. IVRCL Limited

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0760

Insolvency and Bankruptcy Code, 2016-Section 61, 35(1)(n), 60(5), 36(4)(d), 36, 36(1), 36(3), 36(4), 31, 60(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 21A, 32A, 31A, 33, Schedule I Para 1 Clause 4ANCLT Rules, 2016-Rule 11
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High Courts09 Jun 2026Allowed

Yambem Manichandra Singh Vs The State Of Manipur

Manipur High Court · (2026) 06 MAN CK 0747

National Security Act, 1980-Section 3(4), 12(1), 8, 10, 14, 9, 3(3)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974Unlawful Activities (Prevention) Act, 1967-Section 43D(2)
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High Courts09 Jun 2026Partly Allowed

Maheshbhai Chanabhai Khunt & Anr Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0682

Indian Penal Code, 1860-Section 114, 323, 448, 504, 506(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v)Code Of Criminal Procedure, 1973-Section 482
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