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Tribunals and Commissions08 May 2026Allowed

Swatee Agarawal Vs Wcube Solutions Pvt. Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2802

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(1), 7(2), 7(3), 7(5), 7(5)(a), 7(5)(1), 7(6), 7(7), 14, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)IBBI (Insolvency Resolution of Corporate Persons) Regulations, 2016
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Tribunals and Commissions08 May 2026

Pixel Consultancy Private Limited Vs Linkpoint Advisory Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2792

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 25(h)(2), 29, 29A, 30, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(4), 32A, 43, 45, 50, 60(5), 60(6), 66, 240A, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12, 31A, 35A, 36, 36(2)(a) to (l), 36(4), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 38(4)(a), 39, 39(2), 39(4)Companies Act, 2013-Section 2(60)
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Tribunals and Commissions08 May 2026Dismissed

Punjab National Bank Vs Tirupati Balaji Enterprises Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2791

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12(3), 14, 19, 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32A, 33, 33(1), 33(1)(b), 33(5), 34(4)(a), 35, 35 to 50, 43, 45, 50, 53, 56, 61, 62, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 36B, 37, 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1), 39(1)(a), 39(1)(c), 39(1A), 39(1B), 39(2), 39(3), 39(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
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Tribunals and Commissions08 May 2026

Sanjeev Kumar Mishra Vs Abhijeet Hazaribagh Toll Road Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2789

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 33(1), 33(2), Schedule I, I Clause (1), I Clause (2), I Clause (4A), I Clause (4B)Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 35, 35(1)
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Tribunals and Commissions08 May 2026

The Bank Of Maharashtra Limited Vs SPD Cold Storage LLP

National Company Law Tribunal · (2026) 05 NCLT CK 2772

Insolvency and Bankruptcy Code, 2016-Sections 7, 33, 33(1)(b)(i) to (iii), 33(2), 33(3), 66, 14, 34(2), 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
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Tribunals and Commissions08 May 2026Disposed Of

State Bank Of India Vs S.R. Worth Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3183

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18, 18(f)(vi), 19(2), 20(1), 21, 21(2), 22(2), 25, 25(1), 25(2)(b), 25(2)(h), 29A, 30, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(4), 32A, 32A(1), 43, 45, 47, 49, 50, 53(1), 60(5), 60(6), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1), 31A, 36A(1), 38, 38(2)(c), 38(4)(b), 39, 39(4)Companies Act, 2013-Section 2
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Tribunals and Commissions08 May 2026Allowed

Arshiya Northern Ftwz Limited Vs Arshiya 3pl Services Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2768

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(2), 5(21), 8, 9, 9(3)(b), 9(5)(i)(d), 9(5)(ii)(d), 9(5)(2)(d), 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Special Economic Zones Act, 2005
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High Courts08 May 2026Partly Allowed

Jai Pal Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2666

Indian Penal Code-Sections 279, 337, 338, 71, 304-ACriminal Procedure Code-Sections 313, 397, 401, 482Probation of Offenders Act, 1958-Section 4
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High Courts08 May 2026

State Of H.P. Vs Ravi Dogra

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2662

Indian Penal Code-Sections 323, 324, 504Code of Criminal Procedure-Section 313, 133, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts08 May 2026Dismissed

Ranjeet Vs Anil & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2356

Constitution of India-Article 227CPC-Order VI Rule 16, VII Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(7), 34
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High Courts08 May 2026

The State Of Madhya Pradesh Vs Rohit

Madhya Pradesh High Court · (2026) 05 MP CK 2335

Code of Criminal Procedure, 1973-Section 378, 313, 164Indian Penal Code-Section 354, 457Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(I), 3(II)(Va)
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