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High Courts18 Jun 2026Disposed Of

Roy Joseph Vs The Thrickodithanam Grama Panchayat & Ors.

High Court Of Kerala · (2026) 06 KL CK 1243

Kerala Panchayat Raj Act, 1994-Section 20, 203, 235, 235AA, 235N, 235V, 235WKerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018Kerala Building Tax Act, 1975-Section 5(4)
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High Courts18 Jun 2026

R. Saji Surendran Vs Elsa 3 Maritime Inc. & Ors.

High Court Of Kerala · (2026) 06 KL CK 1352

Merchant Shipping Act, 1958-Section 352-C, Part X-A, 352-B, 352-C(4), 443Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017-Section 2(1)(f), 4, 4(1), 4(1)(o), 4(1)(u), 4(1)(w), 5Constitution of India
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Tribunals and Commissions18 Jun 2026Allowed

IDBI Bank Limited Vs Minwool Rock Fibres Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 13(1)(b), 14, 14(1), 15, 16(4), 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions18 Jun 2026

CA Vineeta Maheshwari Resolution Professional Of M/s. Bloom Dekor Limited Vs Committee Of Creditors Of M/s. Goenka Business And Finance Limited & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Section 30, 31, 9, 12(2), 29A, 29A(c), 29A(h), 30(2), 30(4), 30(6), 31(1), 31(2), 31(3), 31(3)(a), 31(4), 53, 53(1), 21(2), 32A, 33, 14, 240A, 61, 62, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 30(2)(i), 30(2)(ii), (d)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 39, 38, 36B(4A), 37, 37(a), 37(b), 37(ba), 37(c), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(2A), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 35A, 36A(3)Competition Act, 2002-Section 5
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Tribunals and Commissions18 Jun 2026Allowed

One 97 Communication Limited Vs Fabzen Technologies Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 10A, 3(11), 3(12), 5(20), 5(21), 4, 14, 31(1), 33, 13, 17, 25, 9(3)(b), Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions18 Jun 2026Allowed

Mr. Gonugunta Murali Vs Siva Neelakanta Butta & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1390

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(5), 66, 66(1), 45/46/47Companies Act, 2013-Chapter XXI, Section 129, 134, 143(12), 185, 186, 186(7), 213National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Jun 2026

Kotak Mahindra Bank Limited Vs Anil Kashi Drolia

National Company Law Tribunal · (2026) 06 NCLT CK 1391

Companies Act, 2013-Section 280, 283, 290, 271(e), 287, 287(3)SARFAESI Act, 2002-Section 9, 13, 13(2), 13(4), 13(9), 14National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions18 Jun 2026Allowed

State Bank Of India (Through Resolution Professional - Mr. Ajit Kumar) Vs Mr. Gokul A. Agarwal

National Company Law Tribunal · 2004 INSC 155

Insolvency and Bankruptcy Code, 2016-Section 95(1), 95, 99, 99(9), 100, 100(2), 101, 114, 7, 79(15)(e)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 7(1), 7State Bank of India Act, 1955
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Tribunals and Commissions18 Jun 2026Allowed

Om Tranns Infra Corporation Pvt Ltd Vs Everrenew Energy Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1043

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Contract Act, 1872-Section 62
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Tribunals and Commissions18 Jun 2026Allowed

IN2IT Systems & Services Pvt. Ltd. Vs IN2IT Technologies Private Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1044

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8), 7, 13(1)(b), 14, 14(1), 15, 16(4), 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18, 19
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High Courts18 Jun 2026

Principal Secretary & Ors. Vs Chandra Mohan Agarwal

Madhya Pradesh High Court · (2026) 06 MP CK 0894

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)M.P. Work Charged and Contingency Paid Employees Pension Rules, 1979-Rule 2(c)Madhya Pradesh Civil Services (Pension) Rules, 1979
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