Judgments · CourtKutchehry

Tribunals and Commissions30 Jun 2026Allowed

Abhishek Singh Vs Rajaram Foods Products India Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0778

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 4, 9(5)(i)(d), 8(2), 9(1), 9(5)(ii), 9(5)(ii)(d), 9(5), 14, 14(1)(a), 7CrPC-Section 160Negotiable Instruments Act-Section 138

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Tribunals and Commissions30 Jun 2026Dismissed

M/s. Fortuna Buildcon (India) Pvt. Ltd. Vs Fortuna Integral Projects Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0764

I & B Code, 2016-Sections 43, 44, 45, 46 & 49, 48, 60(5)NCLT Rules, 2016-Rule 32SARFAESI Act-Section 13(2), 13

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Tribunals and Commissions30 Jun 2026Disposed Of

Bank Of Baroda Vs M/S. Virginia Developers Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0756

I & B Code-Section 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4

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Tribunals and Commissions25 Jun 2026Dismissed

Mr. A. Joseb Raj Vs Mr. P.R. Raman

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0766

Insolvency and Bankruptcy Code, 2016-Section 121 & 123, 35(2), 53, 60(5), 121 and 123, 7, 29AIBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(k), Clause 4A and 4B of Schedule 1, 33 and 42, 12(3), 12, Schedule 1

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Tribunals and Commissions25 Jun 2026Dismissed

Dr. Badri Prasad Vs Tata Capital Financial Services Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0765

Companies Act, 2013-Section 241 and 242I & B Code, 2016-Section 95, 95 (4) (b), 99, 100, 94, 81, Chapter II, 97

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Tribunals and Commissions24 Jun 2026Allowed

Carlsberg India Private Limited Vs Assessment Unit, National Faceless Assessment Centre, New Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 0806

Income Tax Act, 1961-Section 143(1)Income Tax Act, 1961-Section 143(2)Income Tax Act, 1961-Section 143(3)

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Tribunals and Commissions24 Jun 2026Allowed

Dr. Badri Prasad Vs Rajesh Ramnani

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0757

I & B Code, 2016-Part III Chapter IV, Section 121, 112, 115, 97, 100, 95, 105, 106, 102, 109, 108, 114 (3), 114, 114 (1), 115 (2), Part III Chapter III, Part III, Part IVIBBI (Insolvency Resolution Process of Personal Guarantors to the Corporate Debtors) Regulations, 2019-Regulation 17B

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Tribunals and Commissions24 Jun 2026Disposed Of

Mr. Dinesh Kothari, Mrs. Kamala Kothari, Mrs. Urmila Kothari Vs Ms. Rajalakshmi Varadarajan, Bank Of Baroda

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0755

I&B Code, 2016-Section 25 (2)(i), 66

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Tribunals and Commissions22 Jun 2026Dismissed

Prestolite Of India Ltd. & Ors. Vs Parveen Kaur Sahni & Ors.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0800

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Tribunals and Commissions22 Jun 2026Dismissed

Devakonda Sunil Kumar Vs M/s. Arvensis Energy Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0762

I & B Code, 2016-Section 61, 31, Sub-section (3), sub-section (3)(i) of Section 31, 35CIRP Regulations-Regulation 36A (6), 36A(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 44(1), 31A (1)(h), clause (12) of Para 1 of Schedule I, 12 of Schedule 1, Section 35 (2)

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Tribunals and Commissions22 Jun 2026Dismissed

Ca. Mahalingam Suresh Kumar Liquidator Of M/s. Easun Reyrolle Limited Vs State Bank Of India

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0761

I & B Code, 2016-Section 7, 35 & 36, 36(1), 36(3), 36(3)(d), 36, 53, 35, 60(5) & 238, 9

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Tribunals and Commissions19 Jun 2026Dismissed

M/s. Sur-Vir Finance Ltd. Vs Mr. Yogesh Gupta

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0770

Companies Act-Section 425

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Tribunals and Commissions17 Jun 2026Allowed

The Income Tax Department Vs The Registrar of Companies & Anr

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0776

Companies Act, 2013-Section 421, 252(3), 164, 421(3)NCLAT Rules-Rule 26, 3 & 4, (3 & 4)NCLT Rules, 2016-Rule 87A(4)(c), 87(A)(4)(c)

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Tribunals and Commissions17 Jun 2026Dismissed

Punjab National Bank Vs Mr. Nagireddy Venkata Pratap Reddy

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0763

I & B Code, 2016-Section 60 (5), 60(5), 53, explanation II of Section 53, 53(1)(c), 5(13), 53 (1), 30(2)Constitution of IndiaPayment of Gratuity Act, 1972-Section 4

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Tribunals and Commissions17 Jun 2026Disposed Of

Mr. Chintalapati Venkata Satya Surya Raghurama Raju, Suspended Director Of Shri Girija Alloy & Power (I) Private Limited Vs Jajoo Rashmi Refractories Limited, Rep By Its Director, Sh. Sunil Jaju, Mr. Sourabh Malpani, Interim Resolution Professional Of Shri Girija Alloy & Power (I) Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0754

I & B Code, 2016-Section 9, 8(2)(a), 8(2)(b)Companies Act of 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5

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Tribunals and Commissions16 Jun 2026Dismissed

M/s. Lic Housing Finance Ltd. Vs Mr. Ramakrishnan Sadasivan

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · 2025 INSC 447

I&B Code-Section 61, sub-section 2 of Section 61, 61(2)NCLAT RulesLimitation Act, 1963-Section 4, 12(2)

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Tribunals and Commissions16 Jun 2026Dismissed

Sasmita Kumari Sadangi Vs Genext Greenpower Solutions Pvt. Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0772

I & B Code, 2016-Section 7, 61 (2)

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High Courts16 Jun 2026Disposed Of

Smt. Jimit @ Kimi @ Yee Myint, Smt. Minue @ Sangtei, Baby Somia Thah @ Saw Myat Htet’s Vs N. Ashok Kumar (IAS)

Manipur High Court · (2026) 06 MAN CK 0748

Foreigners Act, 1946-Section 11(1)

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High Courts16 Jun 2026Allowed

Neetesh Jain Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0711

Indian Penal Code, 1860-Section 279, 337Motor Vehicles Act, 1988-Section 187

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High Courts16 Jun 2026Dismissed

Surinder Manhas & Another Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0710

Constitution Of India, 1950-Article 226, 227Indian Penal Code, 1860-Section 323, 406, 409, 420, 498A, 506(2)Code Of Criminal Procedure, 1973-Section 155(2), 156(1),227, 482

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