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Tribunals and Commissions18 Aug 2026

Pancham Studios Pvt. Ltd. Vs Konark Aquatics & Exports Pvt. Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6125

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7)(a), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7A
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Tribunals and Commissions18 Aug 2026Allowed

Bank of India Vs Shri Karvir Nivasini Mahalaxmi Ispat Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6093

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 8, 8(1), 8(2), 9, 10, 13, 14, 17, 25, 31(1), 33, 65, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3-A), 14
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Tribunals and Commissions18 Aug 2026Partly Allowed

Asrec (India) Limited Vs Landmark Motels And Travels Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5097

Insolvency and Bankruptcy Code, 2016-Section 2(e), 3(11), 3(12), 4, 4-77, 5(8), 7, 7(1), 7(5), 7(5)(b), 8, 9, 10, 10A, 13, 14, 14(3)(b), 17, 25, 31(1), 33, 60(2), 60(3), 60(5), 78-187, 94, 95, 96, 96(1)(a), 96(1)(b), 96(1)(b)(ii), 96(4), 100, 101, 124, 128, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudication Authority for Insolvency Resolution Process of Guarantors to Corporate Debtors) Rules, 2019
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Tribunals and Commissions18 Aug 2026

Mr. Anil Kumar Dad Vs M/s. HMD Industry

National Company Law Tribunal · (2026) 08 NCLT CK 4644

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2) and (3), 14, 21(2), 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), 30(6), 31, 31(1), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 37, 38, 38(1), 38(1A), 38(1B), 39(4)Companies Act, 2013
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High Courts18 Aug 2026

Sham Lal & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4694

Constitution of India-Article 226, 227Land Acquisition Act, 1894-Section 4, 5-A, 6, 16, 31(1), 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), 24(2)
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