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Tribunals and Commissions21 Apr 2026

Indian Bank Vs Bally Exports Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2782

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 30, 31, 33(1), 33(1)(b)(iii), 33(2), 33(5), 34(1), 34(2), 52, 56, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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Tribunals and Commissions21 Apr 2026

Punjab National Bank Vs M/s Aabha Industries Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2786

Insolvency and Bankruptcy Code, 2016-Sections 7, 12(2), 14, 22(3)(b), 33, 33(2), 52, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 39B, 39D
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Tribunals and Commissions21 Apr 2026Allowed

ICICI Bank Limited Vs Param Renewable Energy Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 3020

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(8), 14, 3(12), 7(3)(a), 7(5)(a), 7(3), 7(2), 4, 10A, 14(1), 14(3)(a), 14(2), 31(1), 33, 15, 13(1)(b), 17, 18, 20 and 21, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions21 Apr 2026Allowed

Punjab National Bank Vs Delcray Cables Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2747

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 25(2)(h), 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), 43, 53, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B(4A), 38, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2A), 38(3), 39, 39(2), 39(4)Erstwhile Companies Act, 1956
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Tribunals and Commissions21 Apr 2026Allowed

Shalby Limited Vs Divine Super Speciality Hospital Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2748

Insolvency and Bankruptcy Code 2016-Section 9, 8, 9(3)(b), 4, 8(2), 9(5), 14(1), 14(2) to 14(4)Companies Act 2013Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions21 Apr 2026

Fresenius Medical Care India Private Limited Vs Quality Care Dialysis Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 3022

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 15, 12(2), 19(2), 21, 33(2), 33(5), 33(7), 34, 34(4), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13(1)(d), 17, 39B, 39C, 39D, 40DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32A
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Tribunals and Commissions21 Apr 2026Allowed

Dinesh Kumar Jain Vs Vishal Rice Exports Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2753

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 25(2)(h), 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), 43, 45, 47, 50, 53, 53(1), 66IBBI (Resolution Process for Corporate Person) Regulations, 2016-Regulation 36B(4A), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions21 Apr 2026Allowed

Fresenius Medical Care India Private Limited Vs Quality Care Dialysis Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2902

Insolvency and Bankruptcy Code, 2016-Section 33(2), 9, 13, 15, 21, 12(2), 19(2), 66, 34(4), 33(5), 33(7), 34IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 17, 13(1)(d), 40D, 39D, 39B, 39CIBBI (Liquidation Process) Regulations, 2016-Regulation 32A, 13
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Tribunals and Commissions21 Apr 2026Dismissed

Sri Balaji Associates Vs Madhcon Projects Ltd

National Company Law Tribunal · (2026) 04 NCLT CK 2903

Insolvency and Bankruptcy Code, 2016-Sections 9, 8, 4, 5(6) and 9(5)(2)(d)Companies Act, 1956-Sections 434, 433(e) and 433(f)Companies (Transfer of Pending Proceedings) Rules, 2016-Rule 5
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High Courts21 Apr 2026Dismissed

Sanjay Sinha & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2565

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Section 3B, 19(1), 23
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