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Tribunals and Commissions22 Jun 2026Allowed

State Bank of India Vs M/s.Varidhi Cotspin Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1221

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14, 14(1), 14(2) to 14(4), 15, 60(5), 65, 65(1)Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Jun 2026Allowed

Canara Bank, (erstwhile Syndicate Bank) Vs Saket Promotors Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0963

Insolvency and Bankruptcy Code, 2016-Sections 7, 7(3)(b), 7(5)(a), 4, 13(2), 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 4, 9(1)Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
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Tribunals and Commissions22 Jun 2026

M/s. Devi Trading Private Limited Vs M/s. Avani Projects And Infrastructure Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1020

Insolvency and Bankruptcy Code, 2016-Section 5(13), 7, 18, 18(1)(c), 18(f)(vi), 20, 20(1), 21(2), 21(8), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(4), 32A, 43, 45, 49, 50, 53, 53(1), 60(5), 60(6), 66, 68, 70, 71, 72, 73, 74Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(2)(d), 14, 17(1), 27, 31A, 31A(1), 35, 35A, 36(1), 36A(1), 36B, 36B(4A), 37, 37(m), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2), 39(3), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024
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Tribunals and Commissions22 Jun 2026Allowed

Bluefin Marine Vs Hitech Civil Engineers Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0970

Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(20), 7, 8, 9, 9(3)(b), 9(5), 9(5)(i), 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 34B, 40A
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Tribunals and Commissions22 Jun 2026Allowed

State Bank Of India Vs M/s Bhubaneshwari Sea Food Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0981

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 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, 2013
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Tribunals and Commissions22 Jun 2026Allowed

Alankar Commotrade Pvt Ltd. Vs Swadeshi Merchants Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 0990

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 4, 7(3)(b), 60(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)
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Tribunals and Commissions22 Jun 2026

Karnataka State Co Operative Apex Bank Ltd Vs Vasant V Patil

National Company Law Tribunal · (2026) 06 NCLT CK 1030

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 95(1), 95(4)(b), 96, 96(1), 96(3), 97, 97(2), 97(3), 97(4), 97(5), 98, 98(3), 98(5), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 8
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Tribunals and Commissions22 Jun 2026Allowed

Karnataka State Co Operative Apex Bank Ltd Vs Mr. Shankar V Povade

National Company Law Tribunal · (2026) 06 NCLT CK 1032

Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 95(1), 95(4)(b), 96, 96(1), 96(3), 97, 97(3), 97(4), 97(5), 98, 98(3), 98(5), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 8
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Tribunals and Commissions22 Jun 2026

Smt. Ramanathan Bhuvaneshwari, RP Of M/s R.P. Info Systems Ltd. Vs M/s R.P. Info Systems Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1040

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20(1), 21(2), 25, 25(1), 25(2)(b), 25(h)(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 32A, 53, 60(5), 60(6), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 13(1C), 35, 35A, 36A(1), 36B(6A), 37(m), 38, 38(1), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3)(a), 38(3)(b), 38(3)(d), 38(3)(e), 39, 39(1)(c), 39(2), 39(4)Companies Act, 2013-Section 2(60), 92, 96, 134, 137, 206, 213, 217, 447, 448
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High Courts22 Jun 2026Dismissed

Shaafi Naturcure LLP Vs Assistant Controller Of Patents And Designs

Delhi High Court · (2026) 06 DEL CK 0815

Patents Act, 1970-Section 117A, 2(1)(j), 3(p), 10(4)(a), 10(4)(b), 6, 10(4), 64(1)(f), 2 (1)(ja), 2(1)(ja), 3Biological Diversity Act, 2002-Section 6, 19, 3, 7, 8, 18 and 19, Sub-section 3 of Section 19, and 19Biological Diversity Rules, 2024-Rule 16
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