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Tribunals and Commissions22 Apr 2026Disposed Of

Elantas Beck India Ltd Vs Agh Wires Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2846

Insolvency and Bankruptcy Code, 2016-Section 9; Section 14; Section 21(8); Section 30; Section 30(4); Section 33; Section 33(I)(i), (ii) & (iii); Section 33(2); Section 33(5); Section 33(7); Section 34(7); Section 35; Section 35(1); Section 36; Section 38; Section 39; Section 41IBC (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B; Regulation 39C; Regulation 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea); Regulation 4; Regulation 4(2); Regulation 13; Regulation 32; Regulation 32(e); Regulation 32(f); Regulation 37A
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Tribunals and Commissions22 Apr 2026

Maheep Marketing Pvt Ltd Vs Deep Star Alloys And Steels Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2847

Insolvency and Bankruptcy Code, 2016-Sections 13, 15, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34, Chapter III of the CodeCIRP Regulation, 2016-Regulation 36AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions22 Apr 2026Allowed

Unity Small Finance Bank Limited Vs Kaved Realty Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2742

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(1), 33(1)(a), 33(1)(b)(i) to (iii), 33(3), 35 to 50 and 52 to 54, 52, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32
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Tribunals and Commissions22 Apr 2026

Axis Bank Limited Vs Archana Mishra

National Company Law Tribunal · (2026) 04 NCLT CK 2737

Insolvency and Bankruptcy Code, 2016-Section 95, 99, 100, 102, 102(2), 102 to 112, 105, 105(3)(a), 105(3)(b), 106, 111, 112, 113, 114, 114(1), 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 9(2)(b), 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 17(2)(i), 19
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Tribunals and Commissions22 Apr 2026Allowed

Sachin Gupta (Sole Proprietor of Buildgreen Distributors) Vs M/s. HQ Lamps Manufacturing Co. Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2785

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8(1), 8(2), 9, 9(3)(b), 9(3)(c), 9(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions22 Apr 2026

Maheep Marketing Pvt Ltd Vs Deep Star Alloys And Steels Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2900

Insolvency and Bankruptcy Code, 2016-Sections 9, 13, 15, 33, 33(1), 33(1)(a), 33(2), 33(5), 33(7), 34; Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 4, 13CIRP Regulation, 2016-Regulation 36A
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Tribunals and Commissions22 Apr 2026Allowed

Mrs. Ritu Gakhar & Ors. Vs OM Krishna Developers Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 3050

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4(1), 7, 7(1), 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 1956
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Tribunals and Commissions22 Apr 2026

Axis Bank Limited Vs Mr. Dinesh Kumar Mishra

National Company Law Tribunal · (2026) 04 NCLT CK 2754

Insolvency and Bankruptcy Code, 2016-Section 112, 114, 95, 99, 100, 102 to 112, 111, 106, 113, 102(2), 105, 105(3)(a), 105(3)(b), 114(1), 117Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19, 9(2)(b), 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(1)(f), 17(1)(g), 17(1)(h), 17(1)(i), 17(1)(j), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 17(2)(i)
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Tribunals and Commissions22 Apr 2026Allowed

Ajay Gupta Vs Anil Syal & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 3051

Insolvency and Bankruptcy Code, 2016-Sections 121, 122, 130, 138, 138(1)(a), 138(1)(b), 138(2), 139, 140(3)(b), 141(2)(b), 149, 150, 152, 157, 159, 176(1)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 9(1)
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Tribunals and Commissions22 Apr 2026Allowed

Indian Renewable Energy Development Agency Limited Vs Siri Ram Syal Hydro Power Pvt. Limited

National Company Law Tribunal · (2026) 04 NCLT CK 3052

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21(2), 25(1), 25(2)(b), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1), 31(4), 53, 60(5), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 17(1), 31, 31A, 34, 35A, 36A(1), 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(3), 39(1), 39(2), 39(4)Companies Act, 2013-Section 241, 244
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Tribunals and Commissions22 Apr 2026

Amar Dairy Vs Vaasudeva Milk Foods Pvt Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2764

Insolvency and Bankruptcy Code, 2016-Section 9Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Apr 2026

Sh. Rahul Jindal Vs M/s SVSJ Developers Private Limited & Ors.

National Company Law Tribunal · (2026) 04 NCLT CK 2766

Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(f), 18, 43, 45, 48, 50, 25(1), 25(2)(a), 63Haryana Development and Regulation of Urban Areas Act, 1975-Section 3(3), 3Haryana Development and Regulation of Urban Areas Rules, 1976-Rule 11
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