Tribunals and Commissions12 May 2026
S.R. Ashok & Associates Private Limited Vs DCIT/ACIT,Circle-22(2)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3138
Income Tax Act, 1961-Section 147, 144B
JUDGMENT DATABASE
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12,33,556 judgments in All Courts · page 1,481 of 61,678
Tribunals and Commissions12 May 2026
M/s. Pat International & Ors. Vs Indian Overseas Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2921
C.P.C.-Order I Rule 10
Tribunals and Commissions12 May 2026
Adison Granito Pvt. Ltd. & Ors. Vs Bank Of Baroda & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2922
SARFAESI Act-Section 18, 17, 13(2), 13(4)Contract Act, 1872-Section 171
Tribunals and Commissions12 May 2026
Surinder K. Mahajan Vs The Hindu Urban Co-operative Bank Ltd. & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2923
DRAT (Procedure) Rules, 1994-Rule 6(4)SARFAESI Act, 2002-Section 13(2), 13(4), 17, 17(6), 18, 18(1)Security Interest (Enforcement) Rules, 2002-Rule 13, 13(2), 13(2)(b), 13(2)(e)
Tribunals and Commissions12 May 2026
Vinod Kumar Aggarwal Vs Himachal Pradesh Financial Corporation & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2924
Tribunals and Commissions12 May 2026
IDFC First Bank Limited Vs Debt Recovery Tribunal-III, Chandigarh (Through Register)
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2925
Tribunals and Commissions12 May 2026
M/s Jonson Rubber Industries Limited & Ors. Vs Punjab & Sind Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2926
Tribunals and Commissions12 May 2026
Seema Dhanda Vs Indian Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2927
BNSS-Section 379, 215CrPC, 1973-Section 340, 195
Tribunals and Commissions12 May 2026
Parveen Dalal Vs DCB Bank Limited
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2928
Tribunals and Commissions12 May 2026
Assets Care Reconstruction Enterprises Limited Vs Rekha Saxena & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2929
Tribunals and Commissions12 May 2026
Sh. Vinod Kumar Vs Himachal Pradesh Financial Corporation & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2930
Tribunals and Commissions12 May 2026
M/s RSM Resorts & Ors. Vs State Bank of India & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2931
Tribunals and Commissions12 May 2026
Asset Care & Reconstruction Enterprises Limited (ACRE) Vs Rekha Saxena & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2932
Tribunals and Commissions12 May 2026
Rahuraj Steel Traders Private Limited Vs Siddhbali Steels & Strips Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2933
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 15, 21, 33, 33(1), 33(2), 33(5), 33(7), 34, 34(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(d), 17Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
Tribunals and Commissions12 May 2026Allowed
Canara Bank Vs Keishing James Lalrongbawl
National Company Law Tribunal · (2026) 05 NCLT CK 2934
Insolvency and Bankruptcy Code, 2016-Sections 60(2), 94, 95, 95(4), 97, 97(5), 99, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions12 May 2026Allowed
Vinod Tarachand Agrawal Vs Amul Industries Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2935
Insolvency & Bankruptcy Code, 2016-Section 9, 14, 21(2), 29A, 30(2), 30(6), 31, 31(1), 45, 53, 53(1)(b), 66, 74CIRP Regulations-Regulation 36A(1), 36BIncome Tax Act, 1961
Tribunals and Commissions12 May 2026Allowed
MechFab Engineering Industries Pvt. Ltd. Vs Bholenath Traders Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2936
Insolvency and Bankruptcy Code, 2016-Section 9, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A
Tribunals and Commissions12 May 2026Allowed
Canara Bank Limited Vs Abel Darkhopui Hmar
National Company Law Tribunal · (2026) 05 NCLT CK 2937
Insolvency and Bankruptcy Code, 2016-Section 60(2), 94, 95, 95(4), 97, 97(5), 99 to Section 105, 100, 101, 102, 102(2), 104, 105, 106, 106(3), 107, 108, 109, 110, 111, 112, 114, 208Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7, 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
Tribunals and Commissions12 May 2026
Noma Infrastructure Private Limited Vs G. S. Constro & Infra Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2938
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19(2), 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 56, Chapter III of Part IIArbitration and Conciliation Act, 1996-Section 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
Tribunals and Commissions12 May 2026
IndusInd Bank Ltd Vs Pradeep Kabra & Ors.
National Company Law Tribunal · (2026) 05 NCLT CK 2939
Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 30(2)(b), 30(2)(b)(ii), 30(4), 31, 33, 52, 52(1), 53, 53(1), 53(1)(b)(ii), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013-Section 77