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12,30,331 judgments in All Courts · page 638 of 61,517

Tribunals and Commissions04 Sept 2026Allowed

Srei Equipment Finance Limited Vs Supreme Bungalows Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2818

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b), 33, 7, 19(2), 66, 33(2), 21, 34(5), 34, 35(1)(l), 33(1)(iv), 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 18, 19Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 8, 13, 15
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Tribunals and Commissions04 Sept 2026Allowed

M/s. KSK Wind Power Sankonahatti Athni Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2816

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(5), 7, 7(4), 10, 10(2), 10(3)(a), 10(3)(c), 10(4)(a), 10(5), 11, 14, 14(4), 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6
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Tribunals and Commissions04 Sept 2026

Jayprabhu Industries LLP Vs Mudra Denim Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2197

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21, 31(3)(a), 33(1), 33(2), 33(5), 33(7), 33(1)(iv), 34, 34(5), 35(1)(l), 54(2A), 233, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 39B, 39BA, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 8, 13, 15, 32(e)
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Tribunals and Commissions04 Sept 2026Allowed

State Bank Of India Vs Infutec Healthcare Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2204

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Sept 2026Allowed

M/s. KSK Wind Energy Halagali Benchi Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2206

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 10(3)(c), 10(4)(a), 13(2), 15, 14, 14(2), 31(1), 33, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions04 Sept 2026Allowed

M/s. KSK Wind Energy Mothalli Haveri Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2209

Insolvency and Bankruptcy Code, 2016-Section 10, 13, 14(1), 14(3), 14(4), 31(1), 33, 15, 21, 17, 18, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions04 Sept 2026

Catalyst Trusteeship Limited Vs Infiiloom India Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2210

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 65, 63, 231, 5(7), 5(8), 3(12), 13Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions04 Sept 2026Allowed

M/s. Indusind Bank Vs M/s. BBR Green Fields Pvt Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2211

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 9, 13(2), 14, 15, 17, 18, 19, 20, 238ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Limitation Act, 1963-Section 18, Article 137
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Tribunals and Commissions04 Sept 2026

Vivek Satyaprakash Jalan & Anr. Vs Ark Industries Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2196

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 21, sub-section (2) of Section 21, 43, 45, 47, 49, 50, 30(2), 53, sub-section (1) of Section 53, 29A, 30(1), 30(2)(b), 30(2)(a) to 30(2)(f), 14, 31, 30Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4), 38, 38(1), 38(1)(a), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 37, 38(1A)Income-tax Act, 1961-Section 79(2)(c), 2(24), 28, 56, 115JB
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High Courts04 Sept 2026Dismissed

Vilas S/o. Baliram Koli Vs Kadu S/o. Lahanu Koli & Ors.

Bombay High Court · (2026) 09 BOM CK 0433

Civil Procedure Code 1908-u/s 47, Section 47, 9Maharashtra Inferior Village Watans Abolition Act 1959-Section 3, 9, 3 (1), 3 and 9, sub-section (2), 4, sub-section (1), Clauses (a), (b) and (c) of Section 3 (1), (a) of Section 3 (1), (b) of the Section 3 (1), 2 (x), (c) of the Section 3 (1), 10, 12, (a) to (c) of the Section 3 (1), 5, 2 (x)
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