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Tribunals and Commissions10 Jun 2026

Standard Capital Markets Limited Vs Areli Commerce Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1084

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions10 Jun 2026

Goutam Kumar Roy Vs Dooteriah & Kalej Valley Tea Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0959

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 35, 35(1)(e), 35(1)(f), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(1)(f), 32, 32(a) to 32(d), 32(b), 32(e), 32(f), 32A
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Tribunals and Commissions10 Jun 2026Allowed

Union Bank of India Vs Excel Overseas Pvt. Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1085

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(3)(a), 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Jun 2026Allowed

Brick2wall Infratech Private Limited Vs Tirupati Build-Con Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0984

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 8, 8(1), 8(2), 8(2)(a), 9, 9(5)(i), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 16(3)(a), 17, 18, 19, 20, 21, 2(8)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions10 Jun 2026Allowed

Standard Capital Markets Limited Vs Areli Commerce Pvt. Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1086

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions10 Jun 2026

State Bank Of India Vs Kosas Industries Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1087

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(1), 7, 34(2), 35 to 50, 52 to 54, 14, 52, Chapter IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 30, 31Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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High Courts10 Jun 2026

Sh. Deepak Kaushik Vs Vinod Kaushik & Ors.

Delhi High Court · 2025 INSC 1286

Code of Civil Procedure, 1908-Section 96, Order XLI, XLI Rule 1, VII Rule 11The Prohibition of Benami Property Transactions Act, 1988-Section 2(9), 4Indian Registration Act, 1908-Section 17, 17(1), 17(1)(b), 17(2), 17(2) (i), 17(2) Clause (iv), 17(2) Clause (v), 49, 49(1)(a)
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High Courts10 Jun 2026Dismissed

Ajay Singh Vs The State

Delhi High Court · 2025 INSC 1466

Indian Penal Code, 1860-Sections 302, 34, 120BCode of Criminal Procedure, 1973-Sections 313, 161
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