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12,33,556 judgments in All Courts · page 1,453 of 61,678

Tribunals and Commissions15 May 2026Allowed

State Bank of India Vs Shri Tradco Deesan Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2994

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(5), 33(7), 30(6), 34, 12, 56, 31, Chapter III, Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions15 May 2026Allowed

Union Bank Of India Vs SSAgri Group Private Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 4(1), 7, 7(5)(a), 9, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions15 May 2026Allowed

Authum Investment & Infrastructure Limited Vs RNA Lifestyle Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2996

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 7(3), 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency 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 Commissions15 May 2026

State Bank Of India Vs Shreem Corporation Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2998

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 30(4), 33, 33(2), 33(5), 33(7), 34National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions15 May 2026Allowed

State Bank Of India Vs M/s.India Power Corporation Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2999

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(5A), 5(8), 7, 13, 14, 17, 18, 19, 20, 21, 31, 33, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SEBI (Depositories and Participants) Regulations, 1996-Regulation 58
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Tribunals and Commissions15 May 2026Allowed

Chaya Gupta

National Company Law Tribunal · (2026) 05 NCLT CK 3000

Insolvency and Bankruptcy Code, 2016-Section 33(2), 33(5), 33, 7, 14, 52, 54, 34(1), 35, 35(1)(b), 35(1)(n), 35(1)(k), 53, 53(1)(a), 43, 45, 50, 66, Chapter III of Part IINational Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 4, 2B(1), 31A, 41, 13
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Tribunals and Commissions15 May 2026Allowed

Abhyudaya Cooperative Bank Ltd Vs Mithila Cars Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 3001

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 60(5)The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 13, 15, 31, 31A(1), 34(4), 35(4), 45, 45(3), 45(3)(a)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35
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Tribunals and Commissions15 May 2026Allowed

Navin Khandelwal Vs HDFC Bank Ltd & Ors

National Company Law Tribunal · (2026) 05 NCLT CK 3003

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 33, 52, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45, 12(1), 31A, 35(2), 44, 15(1)(a), 41, 45(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions15 May 2026Allowed

State Bank of India Vs Shri Tradco Deesan Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2798

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1), 33(5), 33(7), 34, 30(6), 12, 56, 31National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions15 May 2026Allowed

Bank Of India Vs Sunbeam Dealers Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2781

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(7), 5(8), 7, 7(2), 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 2013
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Tribunals and Commissions15 May 2026

Authum Investment & Infrastructure Limited (earlier Suraksha Asset Reconstruction Limited) Vs RNA Lifestyle Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2777

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 7(3), 7(5), 8, 9, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions15 May 2026

Bank Of India Vs Vishal Structurals Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2771

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(6), 31, 31(1), 32A, 53, 240ACompanies Act, 1956Employees' Provident Funds & Miscellaneous Provisions Act, 1952-Section 7A, 7A(1), 7A(3), 7Q, 14B
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High Courts15 May 2026

Suresh Sharma Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2804

Bharatiya Nagrik Suraksha Sanhita-Section 528Indian Penal Code-Section 174-A, 21, 172 to 188, 188Code of Criminal Procedure-Section 82, 125, 125(3), 195, 195(1)(a)(i), 195(1)(a), 482
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