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Tribunals and Commissions03 Jun 2026

HDFC Bank Limited Vs Shree Sant Kripa Appliances Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1121

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 14(1)(a), 14(1)(c), 14(3), 33, 33(1), 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 35 to 50, 52, 52 to 54, Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 36A, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15, 4 (2) (b)
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Tribunals and Commissions03 Jun 2026Allowed

Karnataka Bank Limited Vs M/s Blackberry Overseas Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1122

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement Security Interest Act, 2002-Section 13(2), 13(4)
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Tribunals and Commissions03 Jun 2026

Hemant Kumar Chandubhai Mangroliya Sole Proprietor Of Future Diam Vs Dirgh Diamond Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1123

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 25(2)(j), 33, 33(1), 33(1)(b) to (iii) r/w 33(3), 33(2), 34(2), 35 to 50, 43, 45, 47, 52 to 54, 60(5), 66Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15
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Tribunals and Commissions03 Jun 2026

Banyan Tree Natural Products Private Limited Vs M/s. Kixx Media Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1124

Insolvency and Bankruptcy Code, 2016-Section 7, 33, 33(2), 33(5), 34, 34(1), 52, Chapter-IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 36B, 36B(5), 36B(6), 36B(7)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions03 Jun 2026Allowed

Ujjivan Small Finance Bank Ltd. Vs M/s BLD Metal and Alloys Pvt Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1125

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(8), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions03 Jun 2026Allowed

Smt. Madhubala R Jain Vs Bank Of India

National Company Law Tribunal · (2026) 06 NCLT CK 1127

Insolvency and Bankruptcy Code, 2016-Section 94, 95, 96, 99, 100, 101, 114, 238, Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6SARFAESI Act, 2002-Section 13(2)
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