High Courts04 Jun 2026
Oriental Insurance Company Ltd. Vs P.P.Shainy
High Court Of Kerala · (2026) 06 KL CK 1309
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High Courts04 Jun 2026
Senior Superintendent Of Post Offices Vs K.R. Sasikumaran & Ors.
High Court Of Kerala · (2026) 06 KL CK 1310
Payment of Gratuity Act, 1972-Section 4(5)
Tribunals and Commissions04 Jun 2026Dismissed
Bank of Maharashtra Vs M/s Kamdar Plastic & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1312
Insolvency and Bankruptcy Code, 2016-Section 96Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18Civil Procedure Code-Order 8 Rule 3, 4 and 5, Section 141, IX
Tribunals and Commissions04 Jun 2026
State Bank Of India Vs KDP Infrastructure
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1093
SARFAESI
Tribunals and Commissions04 Jun 2026
Jitender Arora Vs Truhome Finance Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1094
Tribunals and Commissions04 Jun 2026
HDB Financial Limited Vs Abhimanyu Sharma
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1095
SARFAESI Act-Section 26-D, 13(2), Chapter III
Tribunals and Commissions04 Jun 2026
Mrs. Rishu Chaudhary Vs Indian Overseas Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1096
SARFAESI Act-Section 14, 13(4)
Tribunals and Commissions04 Jun 2026
Shri Ramji Lal Sharma Vs Indian Overseas Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1097
CPC-Order VII Rule 11, I Rule 10
Tribunals and Commissions04 Jun 2026
Simmi Malhotra Vs Cholamandalam Investment Finance Company Limited
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1098
SARFAESI Act-Section 13(4)
Tribunals and Commissions04 Jun 2026
Dr. Yashwant Singh & Anr. Vs M/s Encore Assets Reconstruction Company Private Limited
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1099
Tribunals and Commissions04 Jun 2026
State Bank Of India Vs Mr. Amitabh Sharam & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1100
Tribunals and Commissions04 Jun 2026Dismissed
Smt. S. Uma Vs The Authorised Officer, Bank of Baroda & Anr.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1101
SARFAESI Act, 2002-Section 13(2), 13(3A), 13(4), 13(8), 14, 18Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 8(7), 9(1)Banking Regulation Act, 1949
Tribunals and Commissions04 Jun 2026Dismissed
M/s Vaishnavi Structures Pvt. Ltd. Vs Bank Of Baroda & Anr.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1102
SARFAESI Act-Section 18, 13(2), 13(4), 14SIE Rules, 2002-Rule 8(2)
Tribunals and Commissions04 Jun 2026
The Indure Private Limited Vs B.K. Coal Fields Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1103
Insolvency and Bankruptcy Code, 2016-Section 5(24)(a) to 5(24)(m), 5(24)(A), 5(24)(d), 5(24)(h), 5(24)(j), 5(24)(l), 5(24)(m)(i), 5(24)(m)(ii), 9, 12, 12A, 14, 14(1), 17, 17(1)(a), 21, 21(2), 22(3)(b), 24(3)(c), 24(5), 24(6), 24(6A), 25(1)(j), 28(1)(j), 31, 33, 33(2), 33(5), 33(7), 34(1), 35(1), 60(5), 74, 236Companies Act, 2013-Section 425CIRP Regulations, 2016-Regulation 8, 12(3), 16
Tribunals and Commissions04 Jun 2026
Corporation Bank Vs General Composite Pvt Ltd
National Company Law Tribunal · (2026) 06 NCLT CK 1104
Insolvency and Bankruptcy Code, 2016-Section 7Liquidation Regulation 2016-Regulation 31A(11)NCLT Rules, 2016-Rule 11
Tribunals and Commissions04 Jun 2026Dismissed
Empire Transport Services Limited Vs Noida Metro Rail Corporation Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0973
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 5(6), 5(6)(b), 10AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 9
Tribunals and Commissions04 Jun 2026
Manab Datta & Ors. Vs Grandstar Reality Pvt. Ltd.
National Company Law Tribunal · (2026) 06 NCLT CK 1105
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Regulation Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 8A, 13(1)
Tribunals and Commissions04 Jun 2026Dismissed
Amier Hamsa Ali Abbas Rawther Vs The Managing Director & Ors.
National Company Law Tribunal · (2026) 06 NCLT CK 1467
Insolvency and Bankruptcy Code, 2016-Section 66, 60(5), 60(5)(c), 35(1)(n), 7, 19(2), 14, 14(1)(d), 33(5), 31, 33NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
Tribunals and Commissions04 Jun 2026Dismissed
Amier Hamsa Ali Abbas Rawther Vs M Rajamanickam & Ors.
National Company Law Tribunal · (2026) 06 NCLT CK 1106
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 19(2), 43, 45, 53, 66, 66(1), 66(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Income-tax Act, 1961-Section 801D, 80ID, 80-IAC/80-ID