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Tribunals and Commissions28 Jul 2026Allowed

Bharat Capital and Holdings Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1374

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 11, 14, sub-section (1) of section 31, 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions28 Jul 2026Allowed

Mr. Jitender Kothari Vs Heimdal Minerals Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1375

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9, 9(5), 9(5)(i), 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency 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 Commissions28 Jul 2026Allowed

Punjab National Bank (Erstwhile Oriental Bank of Commerce) Vs George Distributors Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1341

Insolvency and Bankruptcy Code, 2016-Section 7, 30(4), 33, 33(1), 33(1)(b)(iii), 33(1)(b)(iv), 33(7), 34, 34(1), 34(2), 34(8), 52, Chapter-IIIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 4(2)(b)
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Tribunals and Commissions28 Jul 2026Allowed

Mr. Vibin Vincent

National Company Law Tribunal · (2026) 07 NCLT CK 1335

Insolvency and Bankruptcy Code, 2016-Section 17, 18, 19(2), 30, 33, 33(1), 33(1)(ii) & (iii), 33(1)(b)(iii), 33(2), 33(6), 33(7), 34(2), 34(3), 35(1)(b) & (d), 35 to 41, 53, 60(5)(c)Insolvency and Bankruptcy Code (Amendment) Act, 2026NCLT Rules, 2016-Rule 11
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High Courts28 Jul 2026Partly Allowed

Vikas Sharma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0912

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 14-A, 3(2)(v), 3(2)(va)BNSS-Section 250, 180, 183, 197/198Cr.P.C.-Section 227, 161, 164, 178/179
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High Courts28 Jul 2026

Sambhaji Rao Awad Vs Jayant Awad & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0908

Code of Civil Procedure, 1908-Order XX Rule 12, XX Rule 18, 20 Rule 12, 20 Rule 18, Section 151, 2(12), 7 Rules 1 and 2, 7 Rule 7Court Fees Act-Section 7(1)
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High Courts28 Jul 2026

Parle Products Pvt Ltd Vs The Registrar Of Trade Marks & Anr.

Delhi High Court · (2026) 07 DEL CK 0776

Trade Marks Act, 1999-Section 2(1)(zg), 9, 9(1)(b), 11, 11(1), 11(3)(a), 18, 18(1), 28, 29, 34, 47, 91Trade and Merchandise Marks Act, 1958-Section 11, 11(a), 12, 18, 18(1), 21, 27(2), 28(1), 29, 29(1), 33, 34(b), 102, 106U.K. Act of 1875-Section 10
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