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12,30,331 judgments in All Courts · page 684 of 61,517

Tribunals and Commissions01 Sept 2026Allowed

M/s Sai Kripa Indenting Vs Sneh Olefins Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3026

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(2), 4, 5(21), 3(12), 9(5), 9(5)(i), 7(5)(a), 65, 14, 17, 19, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6SARFAESI Act-Section 13(2), 13(3A), 13(4), 17
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Tribunals and Commissions01 Sept 2026

Fettech Commercial Enterprises Pvt Ltd Vs Mercury Trade Links Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 3027

Insolvency and Bankruptcy Code, 2016-Sections 4, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act
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Tribunals and Commissions01 Sept 2026Allowed

Wootu Nutrition Pvt Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 2828

Insolvency and Bankruptcy Code, 2016-Section 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 13(1)(b), 14(1), 14(2), 14(3), 14(4), 15, 16(5), 17, 18, 31, 33, 65NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Form 6
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Tribunals and Commissions01 Sept 2026Allowed

State Bank Of India Vs Shri Bernard John

National Company Law Tribunal · (2026) 09 NCLT CK 2825

Insolvency and Bankruptcy Code, 2016-Section 9, 17(1)(b), 95, 97, 99, 99(2), 100, 101, 102, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions01 Sept 2026Dismissed

Rajendra Mittal Vs Semac Consultants Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2824

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(5)(i)(d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6MSMED Act, 2006
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Tribunals and Commissions01 Sept 2026Dismissed

R. Raghavendran Vs K. Paramasivam

National Company Law Tribunal · (2026) 09 NCLT CK 2822

Companies Act 2013-Section 425Contempt of Courts Act 1971-Section 2, 2(b)IBC-Section 25(2)(j), 66(2)
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Tribunals and Commissions01 Sept 2026Allowed

State Bank of India Vs Shri Carnet Elias Fernandes

National Company Law Tribunal · (2026) 09 NCLT CK 2821

Insolvency and Bankruptcy Code, 2016-Sections 9, 17(1)(b), 29A, 95, 97, 99, 100, 101, 102, 114Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 6
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Tribunals and Commissions01 Sept 2026Allowed

Anju Maurya & Ors. Vs Koras Pin Savings Financial Services Nidhi Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2202

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 4, 8, 5(8), 7(5), 13, 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 12(1), 3A, 4(3), 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions01 Sept 2026Allowed

Drip Capital Inc. Vs Nila Logistics LLP

National Company Law Tribunal · (2026) 09 NCLT CK 2205

Insolvency and Bankruptcy Code, 2016-Section 33(1)(b)(i) to (iii), 33(3), 33, 33(2), 33(1)(b)(iv), 33(1)(b)(v), 12, 14, 14(4), 14(1)(a), 14(1)(c), 52, 34, 21(11), 53, 60(5)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4
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Tribunals and Commissions01 Sept 2026

Somani Worsted Limited Vs Mr. Amit Aggarwal

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2014

Insolvency and Bankruptcy Code, 2016-Section 61, 60(5), 9, 66, 5(8)(f), 5(8)CIRP Regulations, 2016-Regulation 12A, 13, 13(1)
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