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Tribunals and Commissions11 May 2026

HDFC Bank Ltd. Vs Smt. M. K. Vishnupriya & Ors.

Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2940

Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 20, 19, 2(g)Securities Contracts (Regulation) Act, 1956-Section 2(da)
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Tribunals and Commissions11 May 2026

Suwarna Buildcon Pvt Ltd Vs Sadbhav Engineering Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2941

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 3(11), 5(6), 10A, 7, 10, 5(11), 5(12), 3(6)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions11 May 2026Allowed

Vinita Agarwala & Ors. Vs Power Pack Steel Industries Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2942

Insolvency and Bankruptcy Code, 2016-Section 7(5)(a), 7, 14, 14(1), 31(1), 33, 16(4), 15, 13(1)(b), 17, 18, 20 & 21, 19Securitization and Reconstruction of Financial Assets and Enforcement of Security interest Act, 2002Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions11 May 2026Allowed

JM Financial Asset Reconstruction Company Limited Vs Kobo Biotech Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2757

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, sub-section (2) of section 21, 29A, 30(1), 30(2), 30(2)(a), 30(6), 31IBBI (CIRP Regulations), 2016-Regulation 27, 36B (4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)Companies Act, 2013-Sections 230–232, 13
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Tribunals and Commissions11 May 2026Allowed

Oriental Bank Of Commerce Vs AVJ Infrastructure Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2943

Insolvency and Bankruptcy Code, 2016-Section 33, 52, 53, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 13, 14, 15(1)(a), 31A, 34, 41, 44, 45, 45(3)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 May 2026Partly Allowed

Alap Pradeepkumar Gadhvi Vs Ashish A Shah

National Company Law Tribunal · (2026) 05 NCLT CK 2807

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 60(5), 53, 31, 33, 30(4), 32A, 32A(1), 32A(2), 29A, 238Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 May 2026Allowed

JM Financial Asset Reconstruction Company Limited Vs Kobo Biotech Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2809

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21, 29A, 30(1), 30(2), 30(2)(a), 30(6), 31, sub-section (2) of section 21IBBI (CIRP Regulations), 2016-Regulation 27, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)Companies Act, 2013-Section 13, 230–232
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Tribunals and Commissions11 May 2026Allowed

Bank Of India Vs M/s Cedar Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2811

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 13(2), 15, 17, 18, 19, 20 & 21Insolvency 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-Section 13(2)
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Tribunals and Commissions11 May 2026Allowed

Bank Of India Vs M/s Cedar Hospitality Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2813

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency 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-Section 13(2)
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Tribunals and Commissions11 May 2026Allowed

Sagacious Financial Services Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2814

Insolvency and Bankruptcy Code, 2016-Section 59(3), 59(3)(a), 59(3)(c), 59(7), 59(8)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 9, 14, 38(2), 41(3)Companies Act, 1956
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Tribunals and Commissions11 May 2026Allowed

Bank Of India Vs M/s Golf Technologies Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2815

Insolvency and Bankruptcy Code, 2016-Section 7, 4(1), 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Code (Amendment) Act, 2018
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Tribunals and Commissions11 May 2026Disposed Of

Mr. Anil Kashi Drolia Vs Viola Resorts Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2795

Insolvency and Bankruptcy Code, 2016-Sections 30(6), 7, 29A, 43, 44, 45, 66, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(2), 31, 32, 61(3), 32A, 14CIRP Regulations-Regulations 37, 31, 38, 38(1A), 39(4)Companies Act, 2013-Section 66
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Tribunals and Commissions11 May 2026Allowed

State Bank Of India Vs Nexgen Laminators Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2790

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 29A, 29A(c), 29A(g), 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 43, 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2A), 38(3), 39, 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions11 May 2026Allowed

Oriental Bank of Commerce Vs AVJ Infrastructure Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2747

Insolvency and Bankruptcy Code, 2016-Section 33, 52, 53, 54, 54(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 13, 14, 15(1)(a), 31A, 34, 41, 44, 45, 45(3)National Company Law Tribunal Rules, 2016-Rule 11
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