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Tribunals and Commissions11 Jun 2026

Eversub India Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1903

Income-tax Act, 1961-Section 41(1), 143(3), 144B, 144C, 144C(5), 144C(10), 144C(13), 153(1), 153(4), 234A, 234B, 270AIncome-Tax Rules, 1962
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Tribunals and Commissions11 Jun 2026

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Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1459

SARFAESI Act-Section 18, 14, 13(2)
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Tribunals and Commissions11 Jun 2026

Pramod Kumar Misra Vs M/S Duke Fashions (India) Ltd. & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1002

Insolvency and Bankruptcy Code, 2016-Section 5(24), 18, 18(1)(f), 18(1)(f)(vi), 25, 28(1)(k), 35, 35(1)(b), 35(1)(d), 35(1)(e), 35(1)(k), 35(1)(l), 35(1)(n), 36, 36(1), 36(3), 36(3)(a), 53, 60(5), 60(5)(c), 61, 63, 238Income Tax Act-Section 194-IEast Punjab Urban Rent Restriction Act, 1949-Section 2(i), 13, 13(1), 13(2), 13(3), 13(2)(i)
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Tribunals and Commissions11 Jun 2026Allowed

M/S S K Enterprises Vs M/s Cosmos Ferrous Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1009

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 8(1), 8(2), 9, 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(1)(a), 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions11 Jun 2026Disposed Of

Mr. Ashwini Mehra Vs Rajasthan Rajya Vidyut Utpadan Nigam Limited & Anr

National Company Law Tribunal · (2026) 06 NCLT CK 1075

Insolvency and Bankruptcy Code, 2016-Section 5(13)(c), 5(13)(e), 14, 14(1)(d), 14(2), 14(2A), 14(3), 25A, 31, 33, 53, 53(1)(a), 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16C, 31, 32, 33, 34
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Tribunals and Commissions11 Jun 2026Allowed

Shrikantbhai Pravinbhai Patel Vs Adison Granito Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1076

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2), 9, 9(3)(b), 9(5), 9(5)(i), 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)
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Tribunals and Commissions11 Jun 2026Allowed

Allegis Services (India) Pvt. Ltd. Vs Olive Telecommunication Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(10), 3(11), 3(12), 4, 4(1), 5(20), 5(21), 8, 9, 9(2), 9(4), 9(5)(i), 13, 14, 14(3), 15, 17, 18, 19, 20, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Sections 34, 37
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Tribunals and Commissions11 Jun 2026Allowed

M/s Kokila Mining Private Limited Vs M/s Tycoons Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1018

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