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Tribunals and Commissions17 Apr 2026Allowed

ICICI Bank Limited Vs Srivasta Janaswamy

National Company Law Tribunal · (2026) 04 NCLT CK 2917

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 97(5), 99, 100, 101, 102(2), 104, 105, 106, 106(3), 107, 109, 110, 111, 112, 208, 60(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions17 Apr 2026Dismissed

Karne Ramesh Babu Vs M/s. Kalzen Contech Pvt Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2920

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions17 Apr 2026Allowed

Encore Asset Reconstruction Company Pvt Ltd Vs Keshav Kumar Nachani

National Company Law Tribunal · (2026) 04 NCLT CK 2921

Insolvency and Bankruptcy Code, 2016-Sections 95, 97(5), 99, 100, 102, 102(2), 103, 104, 105, 106, 106(1), 106(3), 107, 108, 109, 110, 111, 112, 208, 238, 238A, 60, 60(2), 60(5)SARFAESI Act, 2002-Sections 13(2), 13(4), 5Recovery of Debts and Bankruptcy Act, 1993
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Tribunals and Commissions17 Apr 2026Disposed Of

Alert Security And Allied Services & Ors. Vs Neo Aid Communications (India) Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2922

Insolvency and Bankruptcy Code, 2016-Section 9, 12(2), 33(1), 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 41, 45(3), 45AInsolvency and Bankruptcy Board of India (IBBI) Insolvency Resolution for Corporate Persons Regulations 2016-Regulation 40(2)
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Tribunals and Commissions17 Apr 2026Allowed

Cultivatrade Enterprise Private Limited Vs Harshil Agrotech Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2923

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(21), 8, 8(1), 8(2), 8(2)(a), 9, 9(2), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2) to 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Companies Act, 2013
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Tribunals and Commissions17 Apr 2026Allowed

Catalyst Trusteeship Limited Vs Neelkanth Realtors Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2924

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 8, 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433(e)
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Tribunals and Commissions17 Apr 2026Allowed

Navkar Polymers Vs Neo Microns Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2925

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8, 9, 9(3)(b), 9(3)(c), 9(5), 9(5)(ii)(c), 9(5)(ii)(d), 10A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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High Courts17 Apr 2026

Basant Lal Vs State of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2708

Constitution of India-Article 226, 14 and 21, 136H.P. Panchayati Raj Act, 1994-Section 146(2), 146(1)(a), 131(2), 175(1)(d)(iii), 131, 122, 146Act of 1881-Section 138
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High Courts17 Apr 2026Allowed

Dula Ram & Anr. Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2712

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 2(xvii), 42, 42(2)Cr.P.C.-Section 313, 161
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