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Tribunals and Commissions17 Jun 2026

Meenakshi Goel Vs HDFC Bank Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1148

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14(2), 17, 17(1), 17(2), 18Protection of Women from Domestic Violence Act, 2005-Section 12Constitution of India-Article 21
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Tribunals and Commissions17 Jun 2026

Viaromanaa Fashions (India) Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1045

Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33(1), 33(1)(a), 33(7), 60(5), 35 to 50, 52, 52 to 54IBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions17 Jun 2026Allowed

Central Bank Of India Vs Deepak Education Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1046

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions17 Jun 2026Allowed

CS Narender Reddy Banala

National Company Law Tribunal · (2026) 06 NCLT CK 0966

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(1)(b)(iii), 33(1)(ii) & (iii), 33(2), 33(7), 34, 34(1), 34(2), 35(1)(b) & (d), 35 to 41, 60(5)NCLT Rules, 2016-Rule 11CIRP Regulations-Regulation 39B
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Tribunals and Commissions17 Jun 2026Allowed

Punjab National Bank Vs Sri Anirudh Pasari

National Company Law Tribunal · (2026) 06 NCLT CK 0980

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 95(1), 96, 97, 99(1), 99(4), 100, 100(3), 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 112, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7, 7(2)IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 4(2)
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Tribunals and Commissions17 Jun 2026Allowed

Krishkan Investment Private Limited Vs M/s. Utkal Steels Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1048

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 7(5), 14(1) clauses (a) to (d), 14(2) to 14(4), 15, 60(2), 60(3)Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions17 Jun 2026Allowed

Central Bank Of India Vs Deepak Education Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1049

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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High Courts17 Jun 2026

Royal Infraconstru Limited Vs The General Manager & Ors.

Madhya Pradesh High Court · (2026) 06 MP CK 0872

Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), 34(2)(a)(v), 8, 11, 11(6-A), 7, 16, 11(8), 15(3)(4)Arbitration and Conciliation (Amendment) Act-Section 12, 12(5), 31A(5)Settlement Act, 1958-Section 33
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