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Tribunals and Commissions04 Aug 2026Allowed

Kamyabi Vanijya Private Limited Vs Arthur Turnkey Projects Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5129

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(2), 7(3)(b), 7(4), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 15(1)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
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Tribunals and Commissions04 Aug 2026Allowed

Covalent Laboratories Pvt. Ltd. Vs Twenty First Century Pharmaceuticals Pvt Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 5141

Insolvency and Bankruptcy Code, 2016-Section 9, 4, 9(5), 15, 17, 18, 14, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33, 7(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions04 Aug 2026Allowed

Small Industries Development Bank Of India Vs G & L Profile And Equipments Pvt Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 5142

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 19
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Tribunals and Commissions04 Aug 2026Allowed

Ravi Enterprises & Ors. Vs Highpowerv Import and Exports Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5143

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 5(8), 7(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31(1), 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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Tribunals and Commissions04 Aug 2026Allowed

Maa Annapurna Traders Vs Socrus Pharmaceuticals Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 5144

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(20), 5(21), 8(1), 8(2), 8(2)(a), 9, 9(4), 9(5)(i), 9(5)(ii), 10, 12, 14, 14(1)(a) to (d), 14(2) to 14(3), 15 to 21, 19, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(3), 6, 6(1)Limitation Act, 1963-Article 137
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High Courts04 Aug 2026

Neha & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · 2024 INSC 847

Constitution of India-Article 226, 14 and 16, Entry 66, List-I (Union List) of the Seventh ScheduleCPC-Order 1 Rule 10, Section 151Haryana Education (College Cadre) Group B Service Rules, 1986
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High Courts04 Aug 2026

Dharam Singh Saini Vs Canara Bank & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5077

Canara Bank (Employees) Pension Regulations, 1995-Regulations 14, 28, 29, 32, 42, 43Punjab National Bank (Employees') Pension Regulations, 1995-Regulation 14
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