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Tribunals and Commissions11 Jun 2026Partly Allowed

State Bank Of India Vs Anil Dhirajlal Ambani

National Company Law Tribunal · (2026) 06 NCLT CK 1078

Insolvency and Bankruptcy Code, 2016-Section 9, 31, 60(5), 94, 95, 95(1), 95(4), 96, 97, 97(4), 97(5), 99, 99(2), 99(3), 99(4), 100, 101, 114, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Indian Contract Act, 1872-Section 23, 24, 142, 143
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Tribunals and Commissions11 Jun 2026

Hiveloop Capital Private Limited Vs RVD Sales Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0977

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions11 Jun 2026Partly Allowed

The Canara Bank Limited Vs HK Toll Road Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1079

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 60(5), 63, 64(2), 65, 65(1), 196, 231, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Jun 2026Allowed

Paramjeet Singh Bhatia Vs GSW Enterprise Private Limited & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 1015

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 15, 22, 29A, 12, 30(1), 30(2), 30(2)(a), 53, 21(2), 66, 66(1), 67, 68, 70, Chapter III, Chapter VI of Part II, 25(2)(h), 30, 31, 30(4), 188, 196, 61(3), 32, 61, 31(2), 14, 32A, 31(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 6, 36A, 39(3), 38(1), 38(1A), 38(1B), 38(2), 38(2A), 38(3), 38(4), 39(2), 39(3B), 2(ha), 36B(4A), 35A(3A)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Jun 2026Allowed

Alakhram Infrastructure Private Limited Vs Shanti Infraconstruct Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1017

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8, 8(2)(a), 9, 9(5)(2)(d), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 17, 18, 18(1)
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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 1026

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 4, 9(3), 9(5), 5(21), 9(5)(i), 14, 14(1), 31(1), 33, 14(3), 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b), 14(2A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17
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Tribunals and Commissions11 Jun 2026

Keshab Chand Gupta & Ors. Vs Rahul Jindal & Ors.

National Company Law Tribunal · (2026) 06 NCLT CK 0996

Insolvency and Bankruptcy Code, 2016-Section 60(5), 70(2), 18, 25, 5(8), 5(7)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 6A, 8A, 10
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High Courts11 Jun 2026Allowed

Anand Kumar Vs State of Bihar

Patna High Court · (2026) 06 PAT CK 0693

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 70(2), 96, 137(2)Protection of Children from Sexual Offences Act, 2012- Section 6, 10Bharatiya Nagarik Suraksha Sanhita, 2023- Section 180, 183
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High Courts11 Jun 2026

Allimuthu Vs State

Madras High Court · (2026) 06 MAD CK 0641

Bharatiya Nyaya Sanhita, 2023-Section 269, 296(b), 351(3)Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992-Section 3
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High Courts11 Jun 2026

Dhaneswar Sethi Vs State

Madras High Court · (2026) 06 MAD CK 0640

Cigarette And Other Tobacco Products Act, 2003-Section 22(a)Indian Penal Code, 1860-Section 229A
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