CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,467 of 61,517

Tribunals and Commissions04 May 2026

UCO Bank Vs Nandini Impex Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2850

Insolvency & Bankruptcy Code, 2016-Section 60(5), 14, 17, 17(1)(b), 20, 20(2)(e), 25National Company Law Tribunal Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions04 May 2026Allowed

IDBI Bank Limited Vs M/s GVK Coal (Tokisud) Company Private Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2852

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 13(2), 14, Sub-section (1) of Section 14, 15, 17, 18, 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
Read judgment
Tribunals and Commissions04 May 2026Allowed

Stove Kraft Ltd. Vs Pathways Retail Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2853

Insolvency and Bankruptcy Code, 2016-Section 9(2), 8, 9(3), 9(3)(c), 9(3)(e), 9(5)(i)(b), 9(3)(b), 9(1), 9, 9(5)(i), 9(6), 13, 14, 13(1)(c), 16(3)(a), 22, 12A, 13(1)(b), 13(2), 15, 15(1), 12, 17, 18, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 5IBBI (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6, 6A, 12A, 13, 14, 16A, 17, 34
Read judgment
Tribunals and Commissions04 May 2026

Chandra Prakash Jain Liquidator of M/s Jashank Impex Pvt. Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2752

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 33, 33(1)(b)(ii), 34, 35, 38(1), 38(5), 40(2), 42, 52, 53, 53(1), 54, 54(2), 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2), 14 to 45(3)(b), 31A, 31A(6), 44, 44 to 46, 45, 45(3), 45A, 47NCLT Rules, 2016-Rule 11
Read judgment
High Courts04 May 2026

The State Of Madhya Pradesh Vs Rishikesh Mishra & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2316

Code of Criminal Procedure, 1973-Section 378(3), 378Indian Penal Code-Sections 457, 504, 506 (Part-II), 452, 294, 506-B/34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)
Read judgment