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Tribunals and Commissions11 May 2026Dismissed

Rakesh Dalpatram Panchal Vs M/s. Kisaan Steels Pvt. Ltd. and Anr.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1682

Insolvency and Bankruptcy Code, 2016-Section 5(6), 7, 8, 9, 9(5)(ii)(d), 12A, 18, 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6National Company Law Tribunal Rules, 2016-Rule 22, 23, 26
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Tribunals and Commissions11 May 2026Disposed Of

Dharamveer Singh Magan Singh Shekhawat Vs Mr. Dharmendra Dhelariya, Resolution Professional For M/S. KSS Ltd

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 61 (1), 43, 45, 49, 50, 66, 25(2)(j), 44, 53, 43(3), 43(4), 25 (1) & (2), 25 (2) (d), Chapter-III, 43 (2) & (3), 43(2)(a), 43 (2)(b), 43 (3) (1), 43(4)(a), 43 (3) (a)IBBI (Insolvency Resolution Process for corporate persons) Regulations, 2016-Regulation 27 (2)
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Tribunals and Commissions11 May 2026Dismissed

Rakesh Dalpatram Panchal Vs M/s. Kisaan Steels Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1627

Insolvency and Bankruptcy Code, 2016-Section 5(6), 7, 8, 9, 18, 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6National Company Law Tribunal Rules, 2016-Rule 23, 26
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Tribunals and Commissions11 May 2026Partly Allowed

The State Tax Officer, State Of Gujarat Vs 1. Jaykumar P. Arlani

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1631

Insolvency and Bankruptcy Code, 2016-Sec.53, Section 53, Sec.53(1)(e), 3(30), 3(31), 54, sec.52(1)(a), 53(1)(b)(ii), Sec.52, 52, Sec.52(1)(b)Gujarat Value Added Tax Act, 2003-Sec.48, Section 48, 46Central Sales Tax Act, 1956-Sec.9(2), Section 9(2)
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