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Tribunals and Commissions21 May 2026

Pawan Kumar Goyal Vs M/s Krishna Builder

National Company Law Tribunal · (2026) 05 NCLT CK 2892

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21, 21(2), 25(1), 25(2)(b), 25(2)(e), 25(2)(h), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(4), 32A, 33, 43, 45, 47, 49, 50, 53, 60(5), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 27, 31A, 36A, 36B(4A), 37, 37(ca), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(3), 39(3B), 39(4), 39B(1), 39B(3), 39BA, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
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Tribunals and Commissions21 May 2026Allowed

M/s. Canara Bank Vs M/s. Mansarovar Pearls (India) Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2893

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1)IBBI (IRPCP) Regulations, 2016-Regulation 6, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)NCLT Rules, 2016-Rule 50
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Tribunals and Commissions21 May 2026

Unox S.P.A Vs M/s Ambro Asia Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2779

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2)(b), 33, 33(2), 33(5), 34, 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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High Courts21 May 2026

Ramesh Chand Vs Jai Karan & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2675

H.P. Tenancy and Land Reforms Act, 1972-Section 104, 104(1), 104(3), 104(5), 104(8), 104(9), clause (iii) of sub-section (1) of Section 1041975 Rules-Rules 21, 24, 24(1), 27, 28
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High Courts21 May 2026

Anjan Mahajan Vs Binta Devi & Ors.

High Court Of Himachal Pradesh · 2025 INSC 115

Civil Procedure Code-Section 115, 151, Order VII Rule 11Code of Criminal Procedure-Section 125, 397Indian Evidence Act, 1872-Section 112, 114
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