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Tribunals and Commissions24 Sept 2026

IDBI Bank Limited Vs Zicom Electronic Security Systems Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6040

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 7, 30(2), 29A, 21(2), 53, 53(1), 30(1), 43, 45, 47, 49, 50, 66, 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 14, 32A, 31Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38(3)(b), 13, 38, 31A, 38(3A), 35, 39(3)(c), 38(3), 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 37, 38(1A)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Sept 2026Disposed Of

Dhananjya Sanjay Agarwal Vs Jigar Tarunkumar Bhatt RP of Raninga Paper Mills Pvt. Ltd & Ors

National Company Law Tribunal · (2026) 09 NCLT CK 6039

Insolvency and Bankruptcy Code, 2016-Section 19, 19(2), 24(3)(b), 29A, 29A(a), 29A(c), 29A(d), 29A(e), 29A(h), 29A(j), 30, 30(2), 30(2)(b), 30(2)(e), 31, 32A, 33(1A), 33(1A)(i), 43, 45, 47, 49, 50, 60(5)(c), 66, 95, 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A, 36A(8), 36A(9), 38, 38(3A), 39, 39(1)(c)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions24 Sept 2026Allowed

3692c30d42051e33f8fb5f5817c3b9ef

National Company Law Tribunal · (2026) 09 NCLT CK 6038

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 14, 15, 17, 17(2)(e), 18, 19, 21, 25(2)(h), 25(2)(j), 29A, 29A(a), 29A(c), 29A(d), 29A(e), 29A(h), 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(2), 31(3), 31(4), 32A, 43, 45, 47, 50, 53, 61, 61(3), 62, 66, 188, 196, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 32, 35A, 36A(8), 36A(10), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(3), 39(4)Companies Act, 2013-Section 164(2), 164(2)(a), 230
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Tribunals and Commissions24 Sept 2026Allowed

Agrirevolve Trading Private Limited Vs Spright Agro Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6016

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5), 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Companies Act, 2013
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Tribunals and Commissions24 Sept 2026Allowed

Parmod Sharma Vs M/S Emsons Organics Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 6010

Insolvency and Bankruptcy Code, 2016-Section 54, 54(1), 54(2), 9, 33(1), 33(2), 36, 53, 53(1), 53(1)(b)(ii), 53(1)(c), 53(1)(d), 53(1)(e)(i), 53(1)(e)(ii), 53(1)(f), 53(1)(g), 53(1)(h), 43, 66, 19(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(1), 45(3)(b), 12, 35, 38, 45A, Schedule II
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Tribunals and Commissions24 Sept 2026Dismissed

Shirpur Gold Refinery Limited Vs Magicstone Traders Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 6001

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 19(2), 21, 25(2)(h), 29A, 30, 30(1), 30(2), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(2), 33(1)(b), 33(1)(iv), 34(1), 34(5), 35(1)(l), 53, 53(1), 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(8), 36A(9), 38(1-A), 39B(4)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 8, 13, 15
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Tribunals and Commissions24 Sept 2026Allowed

Tribute Trading and Finance Limited Vs Florin Realtors Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5994

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 7(4), 7(5), 7(7), 5(8), 3(12), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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