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Tribunals and Commissions13 May 2026

Priti Mitra Vs Punjab National Bank & Ors.

Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3009

SARFAESI Act, 2002-Section 17, 14, 13(2)Transfer of Property Act, 1882-Section 53A, 54, 55Registration Act, 1908-Section 17, 49
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Tribunals and Commissions13 May 2026Allowed

In Re: M/s Asis Corporate Advisors Limited (Liquidation)

National Company Law Tribunal · (2026) 05 NCLT CK 3016

Insolvency and Bankruptcy Code, 2016-Sections 10, 33, 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 22(2), 30(2), 30(6), 12, 56, 14, 52, 35 to 50 and 52 to 54IBBI (Liquidation Process) Regulations, 2016-Regulations 4(2)(b), 15, 32
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Tribunals and Commissions13 May 2026Allowed

Canara Bank Vs M/s. Supreme Housing And Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3012

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 8, 9, 10, 12A, 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), 94, 95, 95(4), 96, 96(1)(b), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), Form 1Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
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Tribunals and Commissions13 May 2026

Trig Detectives Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3013

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 May 2026

Omkara Assets Reconstruction Private Limited Vs Gigeo Construction Company Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3014

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 21, 22(2), 44, 48 and 49, 25(2)(h), 30(2)(a), 53(1), 43, 45, 47, 49, 50 and 66, 30(2), 30(4), 240A, 29A, 21(2), 60(5), 19(2), 12, 30(2)(b), 30(2)(c), 30(2)(d), 31, 14Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 36A, 38, 37, 38(1A)Income Tax Act, 1961-Section 79(2)(c), 79, 115JB, 2(24), 28, 56
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Tribunals and Commissions13 May 2026

Pawan Jagetia Vs Solita Industries LLP & Anr.

National Company Law Tribunal · (2026) 05 NCLT CK 3015

Insolvency and Bankruptcy Code, 2016-Section 30(6), 30(2)(b), 30(2), 29A, 14, 19, 9, 31(1)Income Tax Act, 1961-Section 79IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1A), 39(4)
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Tribunals and Commissions13 May 2026Allowed

Canara Bank Vs M/s. Supreme Housing And Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2918

Insolvency and Bankruptcy Code, 2016-Part II, Part III, Section 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 8, 9, 10, 12A, 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), 94, 95, 95(4), 96, 96(1)(b), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
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Tribunals and Commissions13 May 2026

Trig Detectives Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2919

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)
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Tribunals and Commissions13 May 2026Allowed

Canara Bank Vs M/s. Supreme Housing And Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2920

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 7, 7(1), 7(2), 7(5), 8, 9, 10, 12A, 13, 14, 17, 25, 31(1), 33, 60(5), 60(6), 94, 95, 95(4), 96, 96(1)(b), 101Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), Form 1Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7
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High Courts13 May 2026

Sumer Singh Vs Smt. Renu Garg & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2419

Code of Civil Procedure, 1908-Section 115, 47, 36 to 74, Order VII Rule 11, 21 Rule 2M.P. Municipalities Act, 1961-Section 19, 19(1)(a), 20, 20(2)(b)(iii), 20(3), 20(3)(i), 20(3)(ii), 21(2), 22, 26(2), 36, 36(1), 36(4), 43, 43(1), 45, 55, 55(1)M.P. Municipalities (Amendment) Act, 2024
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High Courts13 May 2026

Rakesh Kashyap Vs Smt Ragini Yadav

Madhya Pradesh High Court · (2026) 05 MP CK 2350

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 438, 442Family Courts Act-Section 19 (4)Code of Criminal Procedure, 1973-Sections 397, 401, 125, 125(2)
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