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12,30,477 judgments in All Courts · page 918 of 61,524

Tribunals and Commissions11 Aug 2026

Ratnaafin Capital Private Limited Vs Kamdar Plastic Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6121

Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 4, 5(5A), 5(8), 5(8)(a), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions11 Aug 2026

Nimble Credit Cooperative Society Limited Vs Bulland Realtors Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6106

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18(1)(b), 21, 21(2), 25(1)(b), 25(2)(h), 29, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(a), 31(4), 32A, 32A(2), 43 to 51, 50, 53, 53(1), 60(5), 60(5)(c), 61, 61(3), 62, 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2, Clause (k), (hb), 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 26, 27, 34B, 35, 36, 36(1), 36(2), 36A, 36A(10), 36B, 37, 37A, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4), 39, 39(2), 39(4), 39B, 39B(4A), Schedule II, 3, 4Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, Clause (e), (f)
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Tribunals and Commissions11 Aug 2026Allowed

Bank Of Maharashtra Vs Tirumalla India Storehouse Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6104

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 5(8)(a), 7(5), 8, 9, 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 Commissions11 Aug 2026Allowed

Micro Capitals Pvt Ltd Vs Maars Software International Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6103

Insolvency and Bankruptcy Code, 2016-Section 7, 3(7), 3(12), 5(8), 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 128
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Tribunals and Commissions11 Aug 2026Allowed

Jaysheel Khemani Vs Cybercorp Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5117

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(4), 7(5), 7(5) Explanation I, 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5), 61, 65, 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Aug 2026Allowed

Prime Infoinvest Limited Vs Srichakra Merchandising Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5101

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 3(12), 15, 17, 18, 7(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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High Courts11 Aug 2026

Amarjit Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4688

Constitution of India-Article 226, 14 and 16Punjab Civil Services Rules-Rule 4.5(A), sub-rule (1)(a)Fundamental Rules
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High Courts11 Aug 2026

Gagan Chopra Vs Union Territory Of Chandigarh & Ors.

Punjab And Haryana At Chandigarh · 2025 INSC 1023

Consumer Protection Act, 1986-Section 27, 25(3), 25(1), 25Transfer of Property Act, 1882-Section 52, 41, 53Code of Civil Procedure, 1908-Order 1 Rule 10, Section 151, 11 Rule 10, XXI of the First Schedule
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