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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 589 of 61,517

Tribunals and Commissions09 Sept 2026

Mr. Jayanti Lal Jain Vs M/s. VXL Instruments Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2827

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(1), 21(2), 29A, 30(1), 30(2), 30(2)(a) to 30(2)(f), 30(2)(b), 30(4), 30(6), 31, 31(1), 53, 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29, 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(4)(a), 39(1)(c), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions09 Sept 2026Allowed

Smartpaddle Technology Private Limited Vs Atlanta Modular Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2823

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(20), 5(21), 8(1), 9, 9(3)(b), 9(3)(d), 9(3), 9(4), 9(5), 12, 12A, 13(1)(b), 13(2), 14, 15, 15(1), 17, 18, 20, 21, 22, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions09 Sept 2026Allowed

Marvel Industries & Services Pvt Ltd Vs Flexituff Technology International Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 2812

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(6), 8, 8(1), 8(2)(a), 9, 9(5)(ii), 12, 14, 14(1)(a) to (d), 14(2), 14(3), 15 to 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Bankers' Books Evidence Act
Tribunals and Commissions09 Sept 2026

Ashish Kumar Vs Govt. Of NCTD & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2795

Administrative Tribunals Act, 1985-Section 19Delhi Police (Appointment & Recruitment) Rules, 1980-Rule 24, 24 (2) & (3), Appendix-XXX
Tribunals and Commissions09 Sept 2026

Sonia Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2798

CCS (Temporary Service) Rules, 1965-Rule 5(1)(a)Cr.P.C.-Section 41AConstitution of India-Article 311(2), 14, 16
Tribunals and Commissions09 Sept 2026

HC(Exe.) Arun Kumar Bhati Vs GNCT Of Delhi & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2801

Constitution of IndiaDelhi Police (Promotion and Confirmation) Rules, 1980-Rule 19(ii)Delhi Police (Promotion and Confirmation) (Amendment) Rules, 2015-Rule 19(ii)