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Tribunals and Commissions02 Jun 2026Allowed

M/s. Shoora Vs New Pearl Vitrified Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1313

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
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Tribunals and Commissions02 Jun 2026Dismissed

Mr. Pradeep Sharma & Ors. Vs Sunshine Tradetower Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1025

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), second proviso to Section 7(1), 5(7), 5(8)(f) (Explanation), 14, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority Rules, 2016)-Rule 4Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(e), 2(j), 2(zn), 11, 11(1)(b)
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Tribunals and Commissions02 Jun 2026

PG Advertising Private Limited Vs Panoptes India Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1315

Insolvency & Bankruptcy Code, 2016-Sections 9, 14, 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 38(2), 43, 45, 49, 50, 60(5), 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 36A, 36B(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(2), 39(4)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions02 Jun 2026

Mr Arun Kishanlal Bagaria Vs GST Department Maharashtra

National Company Law Tribunal · (2026) 06 NCLT CK 1317

Insolvency and Bankruptcy Code, 2016-Section 60(5), 10, 33(1), 33(1)(a), 33(7), 14, 52, 35 to 50, 52 to 54, Chapter IIIIBBI (Liquidation Process Regulations), 2016-Regulation 4(2)(b)
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Tribunals and Commissions02 Jun 2026

Dr. Shravan Kumar Vishnoi Vs M/s Kapasi Infracon LLP

National Company Law Tribunal · (2026) 06 NCLT CK 1022

Insolvency and Bankruptcy Code, 2016-Sections 9, 12, 14, 15, 21(2), 25(2)(h), 25(h), 29, 29A, 30, 30(1), 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 38(2A), 53(1), 61, 61(3), 66, 188, 196; Chapters III and VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36, 36A(1), 36A(10), 36A(12), 36B(1), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4)Income Tax Act, 1961-Section 281
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Tribunals and Commissions02 Jun 2026Allowed

Shri Nirmal D Jain

National Company Law Tribunal · (2026) 06 NCLT CK 1318

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94, 95, 96, 99(1), 99(6), 99(7), 100, 101, 114, 238Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6(1)Companies Act, 2013
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Tribunals and Commissions02 Jun 2026Disposed Of

Sri. K.M. Abdulla Vs Kerala Chamber Of Commerce & Industry

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0768

Companies Act, 2013-Section 421, 73(4), 73, Sub-Section (4), Sub-Section (3) of Section 73, Sub-Section (3) and Sub-Section (4) of Section 73, sub-section (2), sub-section (3)Companies Act (Acceptance of Deposit Rules), 2014-Rule 2(1)(c)(viii)Trade Marks Act, 1999-Form TM-1
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Tribunals and Commissions02 Jun 2026

Rinima Borah Agarwal vs. Mrs. India Inc.

Competition Commission Of India · (2026) 06 CCI CK 0407

Competition Act, 2002- Section 2(c), 3, 3(1), 3(3), 3(3)(b), 3(3)(c), 3(4)(a), 3(4)(b), 4, 4(2)(a), 4(2)(a)(i), 4(2)(b), 4(2)(b)(i), 4(2)(b), 4(2)(c), 4(2)(d), 19(1)(a), 19(4), 19(7), 26(1), 27(b)
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High Courts02 Jun 2026Dismissed

Rahul Yadav Vs State Of U.P. And Another

Allahabad High Court · (2026) 06 AHC CK 0325

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 118, 138, 139, 143A, 143A(1)Code Of Criminal Procedure, 1973-Section 251, 357, 421
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