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Bombay High Court judgments

76,704 judgments · page 11 of 3,836

High Courts18 Sept 2026

Indian Bank Vs Shabbir Abbas Patel & Ors.

Bombay High Court · (2026) 09 BOM CK 2608

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 23, 31, 66, 68, 94, 95, 96, 96(1)(b)(ii), 96(4), 99, 100, 100(1), 100(4), 101, 102, 121, 124, 179(3)Insolvency and Bankruptcy Code (Amendment) Act, 2026Constitution of India-Article 14
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High Courts18 Sept 2026

Indian Bank Vs Shabbir Abbas Patel & Ors.

Bombay High Court · (2026) 09 BOM CK 2633

Insolvency and Bankruptcy Code, 2016-Sections 14, 18, 23, 31, 66, 68, 94, 95, 96, 96(1)(b)(ii), 96(2), 96(3), 96(4), 99, 100, 100(1), 100(4), 101, 102, 121, 124, 179(3)Insolvency and Bankruptcy Code (Amendment) Act, 2026Arbitration and Conciliation Act, 1996-Sections 12(5), 26, 34, 36, 36(3)
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High Courts17 Sept 2026Dismissed

Larsen & Toubro Limited Vs JMD Engineering

Bombay High Court · (2026) 09 BOM CK 2332

Arbitration and Conciliation Act, 1996-Section 9, 11Micro, Small and Medium Enterprises Development Act, 2006-Sections 15 to 23, 17, 18, 18(1), 18(2), 18(3), 18(4), 19, 24
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