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Tribunals and Commissions23 Sept 2026Dismissed

Punjab National Bank Vs Reji Abraham

National Company Law Tribunal · (2026) 09 NCLT CK 6002

Insolvency and Bankruptcy Code, 2016-Section 2(e), 3(7), 3(8), 5(22), 29A(i), 31, 60, 60(1), 60(2), 60(3), 60(4), 79, 79(1), 95, 95(1), 179, 179(1), 238, Part II, Part III, Chapter VIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 3, 3(1)(e), 3(e), 7, 7(2)Companies Act, 2013-Section 2(20), 2(42), 375, 376, 408, 419, Chapter XXII
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Tribunals and Commissions23 Sept 2026Allowed

Shivkumar Suppliers Vs Madhur Nourishment Products LLP

National Company Law Tribunal · (2026) 09 NCLT CK 5998

Insolvency and Bankruptcy Code, 2016-Section 54, 54(2), 54(3), 9, 53, 43, 45, 50, 66IBBI (Liquidation Process) Regulations, 2016-Regulation 31A, 45(3), 12, 34(4), 15, 45, 44(1), 41
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Tribunals and Commissions23 Sept 2026Allowed

M/s. Jagannath Textile Company Private Limited Vs M/s. ShreeSatya Sponge & Power Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5996

Insolvency and Bankruptcy Code, 2016-Section 4; Section 5(7); Section 5(8); Section 5(8)(a); Section 5(8) sub-clauses (a) to (i); Section 7; Section 7(5); Section 7(7); Section 13(2); Section 14; Section 14(1); Section 14(1) clauses (a) to (d); Section 14(2); Section 14(3); Section 14(4); Section 15; Section 15(1)(b); Section 17; Section 18; Section 19; Section 20; Section 21; Section 215(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4; Rule 9(l)Companies Act, 1956
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Tribunals and Commissions23 Sept 2026Disposed Of

Small Industries Development Bank Of India Vs Dr. Smiths Biotech Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6253

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 21(2), 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), 31, 31(1), 32A, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36(A)(1), 36B(4A), 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(4)Income Tax Act, 1961-Section 79(2)
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Tribunals and Commissions23 Sept 2026Allowed

Marguisa Shipping Lines S.L.U Vs Simon Shipping Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6242

Insolvency & Bankruptcy Code, 2016-Section 5(13), 9, 12, 14, 21, 30(6), 31, 31(3)(a), 33, 33(1), 33(1)(a), 33(1)(iv), 33(2), 33(5), 33(7), 34, 34(5), 35(1)(l), 53(1)(a), 56, 233Companies Act-Section 230Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA
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Tribunals and Commissions23 Sept 2026Allowed

M/s Kal Cables Pvt. Ltd. Vs V. Ravishankar

Telecom Disputes Settlement And Appellate Tribunal · (2026) 09 TDSAT CK 5945

Telecom Regulatory Authority of India Act, 1997-Section 14, 14AThe Companies Act, 1956The Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012-Regulation 2(s), 2(k)
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Tribunals and Commissions23 Sept 2026

Mohd. Abrar Vs ITO Ward 2(3)(2)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5519

Income Tax Act, 1961-Section 282Limitation Act-Section 5Civil Procedure Code-Order 22 Rule 9
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