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Tribunals and Commissions07 Oct 2026Disposed Of

Centerpiece Business Solutions Pvt. Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 0408

Insolvency and Bankruptcy Code, 2016-Section 35, 38(1), 38(5), 40(2), 42, 43, 45, 50, 52, 53, 59, 59(2), 59(3), 59(3)(a), 59(3)(b)(ii), 59(3)(c), 59(4), 59(5), 59(7), 66, 448, 449Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 3(1)(a), 3(1)(a)(iii), 3(1)(b)(ii), 3(1)(b)(iii), 3(1)(c), 3(2), 3(3), 5(2), 9, 9(1), 14, 14(1), 14(2), 29(1), 30, 30(2), 31, 34, 35, 35(1), 37, 37(1), 37(2), 38, 38(2), 38(3), 38(b), 39(2), 41Companies Act, 2013
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Tribunals and Commissions07 Oct 2026Allowed

Punjab National Bank Vs M/s SVOGL Oil Gas And Energy Limited

National Company Law Tribunal · (2026) 10 NCLT CK 0407

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 25, 31(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4, 6(1)
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Tribunals and Commissions07 Oct 2026Allowed

Punjab National Bank Vs Siddhi Vinayak Logistic Limited (In Liquidation)

National Company Law Tribunal · (2026) 10 NCLT CK 0395

Insolvency and Bankruptcy Code, 2016-Sections 7, 21(11), 33, 36(4)(b), 52, 53, 53(1), 54, 54(1A), 54(1B), 54(2), 54(2B), 54(3), 66IBBI (Liquidation Process) Regulations, 2016-Regulations 12, 13, 15(1)(b), 21A, 31, 31A, 32, 33, 34, 37(7), 37A, 45, 45(3), 45(3)(b), 45A, Schedule IPrevention of Money Laundering Act, 2002-Sections 5(1), 50
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Tribunals and Commissions07 Oct 2026Allowed

Asier Metal Private Limited Vs Polycab India Limited

National Company Law Tribunal · 2026 INSC 344

Insolvency and Bankruptcy Code, 2016-Sections 5(6), 5(21), 7, 8, 9, 9(3)(b), 9(3)(c), 9(3)(d), 9(5), 9(5)(i), 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 2B, 2D, 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions07 Oct 2026Allowed

Amba Shakti Ispat Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 10 ITAT CK 0418

Income Tax Act, 1961-Section 69A, 115BBE, 144B, 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), 153, 250Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)Finance Act
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High Courts07 Oct 2026Allowed

Sunil Vs The State Of Madhya Pradesh & Anr.

Madhya Pradesh High Court · 2026 INSC 120

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 207, 193(9)Code of Criminal Procedure, 1973-Section 482, 173(8), 242, 161, 164, 156(3), 173(2), 173(6)IPC-Section 376, 506
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Tribunals and Commissions07 Oct 2026Dismissed

Ms. Manju Sirohi Vs Assets Care & Reconstruction Enterprise Ltd. & Anr.

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 0414

Insolvency and Bankruptcy Code, 2016-Section 61; Section 95(1); Section 114; Section 123; Section 125; Section 126; Section 133; Section 154; Section 155; Section 155(2); Section 155(2)(a); Section 178; Section 186(D); Section 128(1)(c); Section 79(14)Insolvency and Bankruptcy (Application to Adjudicating Authority for Bankruptcy Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 5(a)NCLT Rules, 2016-Rule 11
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