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12,32,508 judgments in All Courts · page 1,125 of 61,626

High Courts23 Jul 2026

Jyotheendranath P Vs Union Of India

High Court Of Kerala · (2026) 07 KL CK 1614

Railway Accidents and Untoward Incidents (Compensation) Rules, 1990-Rule 3, 3(3), second proviso to Rule 3(3), Part II of the Schedule, Schedule IIRailway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124A
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Tribunals and Commissions23 Jul 2026Allowed

Shiv Om Sharma & Ors. Vs Amar Jyoti Universe Nidhi Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1355

Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 5(8), 4, 7(5), 13, 15, 13(1)(c), 15(1), 14, 14(3), 31(1), 33, 17, 18, 20 and 21, 22(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Companies Act-Section 128
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Tribunals and Commissions23 Jul 2026Allowed

M/S Ankur Enterprises Vs Allflex Plastice LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1316

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions23 Jul 2026Allowed

State Bank Of India Vs Neol Pharma (India) Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1382

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 238A, 15, 14, 14(1), 13(2), 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 18
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Tribunals and Commissions23 Jul 2026Allowed

Brick2wall Infratech Private Limited Vs Kashyapi Infrastructure Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1383

Insolvency and Bankruptcy Code, 2016-Section 4, 4(1), 5(21), 8, 9, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 60(1)Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jul 2026Allowed

M/s. Uma Exports Limited Vs M/s. Epic Yarns Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1384

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 5(21), 8, 8(2)(a), 9, 9(3), 9(3)(d), 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions23 Jul 2026Allowed

Bank of Baroda Vs Nextgen Textile Park Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1385

Insolvency and Bankruptcy Code, 2016-Section 7, 7(4), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20 & 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Companies Act, 1956-Section 433(e)
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High Courts23 Jul 2026

Monika Verma Vs Central Sanskrit University & Ors.

Delhi High Court · 2026 INSC 589

Central Sanskrit Universities Act, 2020-Statute 27 of the Second ScheduleCentral Civil Services (Classification, Control and Appeal) Rules, 1965University Grants Commission Regulations, 2018-Clause 11.1, 11.2, 11.3, 11.5
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