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12,30,543 judgments in All Courts · page 815 of 61,528

Tribunals and Commissions19 Aug 2026Allowed

Knitscraft Textile LLP Vs Ervika Global Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5111

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(2), 14, 15, 17, 18, 9(5)(2)(d)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6, Form 2IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
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Tribunals and Commissions19 Aug 2026Allowed

Sachetna Finance Private Limited Vs Shroff Textiles Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6108

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(3)(c), 7(5), 3(12), 4, 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
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Tribunals and Commissions19 Aug 2026Allowed

Canara Bank Vs Progressive Tradecom Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5112

Insolvency and Bankruptcy Code, 2016-Section 7, 10, 5(8)(h), 5(8)(i), 5(8), 3(12), 7(5), 14, 31(1), 33, 7(3)(b), 13(2), 15, 17, 18, 19, 20, 21, 14(1), 14(4), 7(7)Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Aug 2026Allowed

Sidhraj Transinfra Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5113

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 7(7)(a), 10, 10(4), 11, 13, 14, 14(1), 14(2) to 14(3), 15 to 21, 17, 18, 31(1), 33Companies Act, 2013Negotiable Instruments Act-Section 138
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Tribunals and Commissions19 Aug 2026Allowed

M/s. Nimbus International Pvt. Ltd. Vs Mrishi Marcndey India Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 5115

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Aug 2026Allowed

Sahastraa Exports Pvt. Ltd. Vs Globe Panel Industries India Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6105

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 8(1), 3(12), 3(11), 3(8), 5(21), 4, 4(1), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions19 Aug 2026Allowed

Saffron Gems Private Limited Vs Antique Exim Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6102

Insolvency and Bankruptcy Code, 2016-Section 7, 16(2), 5(8), 5(7), 4, 9, 7(5)(a), 14, 14(1), 14(3), 31(1), 33, 14(2), 14(2A), 13(1)(c), 15, 17, 18, 20, 21, 19, 18(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions19 Aug 2026Allowed

Abinandan Holdings Private Limited Vs SKM Estates Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5109

Insolvency and Bankruptcy Code, 2016-Section 7; Section 7(2); Section 7(5); Section 7(7); Section 5(8); Section 13(2); Section 14; Section 14(1); Section 14(1)(a) to (d); Section 14(2); Section 14(3); Section 14(4); Section 15; Section 15(1); Section 15(1)(b); Section 17; Section 18; Section 19; Section 20; Section 21; Section 238A; Part II; Explanation I; Explanation IICompanies, Act, 1956Reserve Bank of India Act, 1934-Section 45-IA
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High Courts19 Aug 2026

Sakander Singh Virk Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4833

Constitution of India-Article 226, 227Punjab Civil Services Rules, Volume-I (Part-I)-Rule 3.26(a), 3.27Rights of Persons with Disabilities Act, 2016-Section 2(r), 2(r)(c), 2(s), 2(zc), 102, Schedule
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High Courts19 Aug 2026

Satyapal Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4895

Constitution of India-Articles 226, 227, 14, 16Haryana Civil Services (Pay) Rules, 2016-Rule 53(i)Haryana Civil Services (Pension) Rules, 2016-Chapter-III, Rule 11
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High Courts19 Aug 2026

Dharambir Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4821

Constitution of India-Articles 226, 227, 16Haryana Outstanding Sports Persons (Recruitment and Conditions of Service) Rules, 2018
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