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12,31,517 judgments in All Courts · page 1,164 of 61,576

High Courts08 Jul 2026Allowed

Bharat Sursingh Asher & Ors. Vs Rupa Praveen Asher & Ors.

High Court Of Kerala · (2026) 07 KL CK 1694

Arbitration and Conciliation Act, 1996-Section 7, 7(2), 7(3), 7(4), 7(5), 9, 10, 11, 11(4), 11(5), 11(6), 11(6A), 11(10)Scheme for Appointment of Arbitrators by the Chief Justice of High Court of Kerala, 1996-Paragraph 2Kerala Arbitration and Conciliation (Court) Rules, 1997
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High Courts08 Jul 2026

Deepa George Vs S. Valsa & Ors.

High Court Of Kerala · (2026) 07 KL CK 1695

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 17, 34, 35Recovery of Debts Due to Banks and Financial Institutions Act, 1993Code of Civil Procedure-Section 9
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High Courts08 Jul 2026Dismissed

Noby Kunjappan Vs Shelna. K.A. & Ors.

High Court Of Kerala · (2026) 07 KL CK 1699

Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 21A, 142Right of Children to Free and Compulsory Education Act, 2009-Section 2(n), 23, 23(1), 23(2) and the first and second provisos to Section 23(2)
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High Courts08 Jul 2026

Sojan Varghese & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1700

Indian Penal Code-Sections 304, 201 read with 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)Bharatiya Nagarik Suraksha Sanhita-Section 528
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High Courts08 Jul 2026

Sandeep Lal Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 07 KL CK 1701

Bharatiya Nyaya Sanhita, 2023-Sections 74, 75(2), 126(2), 115(2), 296(b), 132, 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 497, 63(4)
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Tribunals and Commissions08 Jul 2026Allowed

Anchor Mark Private Limited Vs JRN Pharma and Laboratories LLP

National Company Law Tribunal · (2026) 07 NCLT CK 1312

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(21), 8, 8(1), 8(2), 9, 9(1), 9(3), 9(5)(ii)(d), 13(1)(b), 14, 14(1), 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions08 Jul 2026Allowed

Srei Equipment Finance Limited Vs Fnm Property Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1402

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Companies Act, 2013
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Tribunals and Commissions08 Jul 2026

Manoj Kumar Goyal & Anr. Vs Dinesh Khetan & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1403

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 31, 31(1), 24(3)(b), 24(4), 30(2), 238A, 61, 29ANational Company Law Tribunal Rules, 2016-Rule 11Limitation Act, 1963-Article 137
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Tribunals and Commissions08 Jul 2026Allowed

Grimus Exports Private Limited Vs Sunima Steel Marketing Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1317

Insolvency and Bankruptcy Code, 2016-Sections 5(8), 7, 7(3)(b), 7(4), 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 the Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Limitation Act, 1963-Section 18
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Tribunals and Commissions08 Jul 2026Allowed

Resurgent India Special Situations Fund Vs Future Consumer Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(c), 5(8), 3(17), 3(18), 3(12), 8, 9, 7(5), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
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