CourtKutchehry.com

JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,546 of 61,645

Tribunals and Commissions29 Apr 2026

Srei Equipment Finance Limited Vs SRK Infracon (India) Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2805

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 13, 14, 14(1), 17, 18, 19, 20, 21, 31(1), 33, 60(5)National Company Law Tribunal Rules, 2016-Rule 11, 154Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9
Read judgment
Tribunals and Commissions29 Apr 2026

M/s. Omkara ARC Pvt. Ltd. Vs M/s. Divya Infra Properties Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2743

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 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(3), 53, 61, 62, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(a)(b)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(c), 39(2), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 11
Read judgment
Tribunals and Commissions29 Apr 2026Allowed

Golden Medows Export Private Limited Vs PS IT Infrastructure & Services Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2814

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 3(12), 4, 5(8), 8, 9, 13, 14, 17, 25, 31(1), 33, 60(5)(c), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions29 Apr 2026

Mr. Amit Vijay Karia Vs Beacon Trusteeship Limited & Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2816

Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 14(1), 18, 21(2), 25, 25(2)(h), 29, 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(4), 30(6), 31, 31(1), 31(3)(a), 32A, 53, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 27, 31A, 35, 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(3-B), 39(4), 39B, 39CNational Company Law Tribunal Rules, 2016-Rule 11
Read judgment
High Courts29 Apr 2026

Smt Babeeta Goyal Vs Smt Ratana Bai & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2635

Code of Civil Procedure-Order 43 Rule 1(r), 39 Rules 1 & 2, 7 Rule 11, Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34, 17, 13(4)Recovery of Debts Due to Banks and Financial Institutions Act, 1993
Read judgment