Judgments · CourtKutchehry

Tribunals and Commissions06 Jul 2026Dismissed

Nakul Gupta Vs 1. State Bank Of India

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0043

IBC, 2016-Section 99, 95, 3(12), 3 (11)Indian Contract Act, 1872-Section 133, 129, 130, 62, 63

Tribunals and Commissions06 Jul 2026Allowed

Hannu Steels Private Limited Vs Rathi Powertech Global Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0037

Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021-Section 12(2)(xi)Insolvency and Bankruptcy Code, 2016-Section 9, 8, 61(2)Bharatiya Sakshya Adhiniyam, 2023-Section 63

Read judgment Generate summary

Tribunals and Commissions06 Jul 2026Allowed

Pragiti Construction, Through Proprietor Renu Verma Vs Committee Of Creditor Represented By Mahavir Medicare & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0030

NCLAT Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 9, 21, 21(8), 31, 30(5), 12Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16, 16(4), 18(2)

Read judgment Generate summary

Tribunals and Commissions06 Jul 2026Dismissed

Mr. Srinivasa Rao Idupulapati Vs M/s. ISR Infra Pvt. Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0017

I & B Code, 2016-Section 33 (1) (a), 33(1), 9, 61

Read judgment Generate summary

High Courts03 Jul 2026Disposed Of

T Suryanarayana Reddy Vs National Highways Authority Of India & Ors.

Delhi High Court · (2026) 07 DEL CK 0229

Bhartiya Nyaya Sanhita-Section 316(2), 319(2), 318 (4), 338, 336 (3), 340 (2)Constitution of India-Article 226, 32, 14Code of Civil Procedure-Order 9 Rule 13

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Dismissed

M/s Assam Power Distribution Company Ltd. Vs Mrs. Meena Sureka

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0214

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35, 238, 53, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 29Electricity Act, 2003-Section 173, 174

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Allowed

Vishal Kumar Vs United Breweries Ltd. & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0076

IBC-Section 4, 4(1), 8, 9

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Allowed

Tech Lads India Private Limited Vs Satnam Global Infraprojects Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0068

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 5(20), 8, 8(1), sub-section (11) of section 5, sub-section (6) of section 5, sub-section (8) of section 5Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Section 8, Rule 5(1), Form 32016 CIRP Regulations-Regulations 7(2)(b)(i) and (ii)

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Disposed Of

Debashis Nanda Vs Aditya Birla Capital Ltd. & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0057

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Allowed

Uniworth Enterprises LLP Vs M/s. Starco Metaplast Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0053

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(2) to (5), 8, 8(2)(a), 9, 10, 10A, 61IBC Rules-Form 3, Form 4The Indian Contract Act, 1872-Section 60

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Allowed

Banthia Consultancy Through Its Legal Manager Mr. Devesh Bharatbhai Modi Vs Toray Kusumgar Advanced Textile Pvt Ltd & Ors

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0028

Companies Act, 2013-Section 213, 421, 213(b)(ii)

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Allowed

Phoenix Arc Private Ltd. Vs Cherupushpam Films Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0018

I & B Code, 2016-Section 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 5Kerala Stamp Act, 1959-Section 25, Article 16 of the Schedule, 34, 33

Read judgment Generate summary

Tribunals and Commissions03 Jul 2026Dismissed

NSL Nagapatnam Power And Infratech Ltd., Through Navneet Kumar Gupta, RP For NSL Nagapatnam Power And Infratech Ltd. Vs Mahanadi Coalfields Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0019

I & B Code, 2016-Section 14

Read judgment Generate summary

Tribunals and Commissions02 Jul 2026Allowed

Think Hard India Private Limited Vs Narendra Rajani & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0087

2019 Rules-Rule 7(2)

Read judgment Generate summary

Tribunals and Commissions02 Jul 2026Disposed Of

Shailendra Kataria, Representative Of Creditor In Class (Homebuyers) Vs Manish Lalji Dawda, RP Of Wadhwa Buildcon LLP

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0059

Read judgment Generate summary

Tribunals and Commissions02 Jul 2026Disposed Of

VOVL Ltd & Ors Vs Venugopal Dhoot

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0058

NCLAT Rules, 2016-Rule 11

Read judgment Generate summary

Tribunals and Commissions02 Jul 2026Disposed Of

Ankur Healthcare (Ongole) Private Limited, Ankur Healthcare Private Limited, Dr. Satya Srini Vasan Vs Dr. Noel John Kappala

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0020

Companies Act, 2013-Section 271 & 272NCLT Rules, 2016-Rule 40

Read judgment Generate summary

Tribunals and Commissions02 Jul 2026Appeal disposed

Mohammed Muhibuullah A Vs Cholamandalam Investment And Finance Company Limited

Debts Recovery Appellate Tribunal

Read judgment Generate summary

High Courts01 Jul 2026

Bhupendra Kumar Sood & Anr. Vs Government Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 07 DEL CK 0232

Arbitration and Conciliation Act, 1996-Section 61, 74, 30, 61 to 81, 73Indian Stamp Act, 1899-Article 12, Section 38, 40, 48, 2(15), 45 of Schedule I, 45 of Schedule 1A, 45 of Schedule IA, 5 of Schedule IA, 5(c) of Schedule IAMediation Act, 2023

Read judgment Generate summary

High Courts01 Jul 2026Dismissed

Abdul Samad Ansari Vs Fabindia Overseas Pvt. Ltd. & Ors.

Delhi High Court · 2025 INSC 1175

Industrial Disputes Act, 1947-Section 10(1)(c), 12(5), 25NIncome Tax Act, 1961-Section 203Income Tax Rules, 1962-Rule 31(1)(b)

Read judgment Generate summary

Search 11,88,173 Indian judgments.