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Tribunals and Commissions22 May 2026

Canara Bank Vs B.K. Roy Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2883

Insolvency and Bankruptcy Code, 2016-Section 33, 60(5), 21, 29, 33(2), 33(1), Chapter III, 34(2), 52, 33(5), 33(7), 33(1)(b)(iii), 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36A, 36, 39B to 39DNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions22 May 2026Allowed

State Bank Of India Vs Martina Bio Genics Private Limited (In Liquidation)

National Company Law Tribunal · (2026) 05 NCLT CK 2778

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 4(1), 5(7), 7(1), 7(2), 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2), 13(4)(a)Companies Act, 1956-Section 433, 434, 439, 10E(1), 485(1)
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Tribunals and Commissions22 May 2026Partly Allowed

SBI (SAM Branch) Vs M/s. Vibha Agro Tech Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2775

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 15, 29A, 30(4), 33(1), 34(8), 35 to 50, 52, 52 to 54IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39DInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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Tribunals and Commissions22 May 2026

Canara Bank Vs B.K. Roy Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2885

Insolvency & Bankruptcy Code, 2016-Section 14, 21, 29, 33, 33(1)(b)(iii), 33(2), 33(5), 33(7), 34(2), 52, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17(1), 36, 36A, 39B to 39D
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High Courts22 May 2026

Ruma Devi & Ors. Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2713

Himachal Pradesh Department of Ayush, Panchkarma Masseurs, Class-IV (Non-Gazetted) Recruitment & Promotion Rules, 2022-Rule 7 (a) (ii)Constitution of India-Article 16Evidence Act-Section 35
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High Courts22 May 2026

Aurionpro Solutions Ltd. A Public Listed Company Incorporated Under The Provisions Of The Companies Vs Madhya Pardesh Micro And Small Enterprises Facilitation Council Bhopal & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2321

Micro, Small and Medium Enterprises (Development) Act, 2006-Section 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 19, 24, 15 to 23, Chapter VArbitration and Conciliation Act, 1996-Section 7, 20, 23, 24 and 25, 34, 65 to 81, 67, 76, 77Constitution of India-Article 226, 227
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High Courts22 May 2026Allowed

Suresh Pradsad Khare Vs The High Court Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 2318

Code of Criminal Procedure, 1973-Section 227, 482, 340, 340(1), 195, 195(1), 200Indian Penal Code-Section 420/34, 417, 199 and 200, 172 to 188, 193 to 196, 205 to 211, 228, 463, 471, 475, 476Advocates Act, 1961-Section 35
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