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Tribunals and Commissions06 Jul 2026

Omkara Assets Reconstruction Pvt. Ltd. Vs Vidhata Metal Pvt. Ltd.

National Company Law Tribunal · (2026) 07 NCLT CK 1420

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 31(3)(a), 33, 33(1)(b)(iv), 33(5), 33(7), 34(8), 35, 35(1), 36, 233Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13
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Tribunals and Commissions06 Jul 2026

K. D. Lite Developers Private Limited Vs M.S. Gopikrishnan & Ors.

National Company Law Tribunal · (2026) 07 NCLT CK 1421

Insolvency and Bankruptcy Code, 2016-Section 65, 7, 7(1), the second proviso to Section 7(1), Explanation (ii) to Section 5(8)(f), 5(8), 214 to 216Real Estate (Regulation and Development) Act, 2016-Section 11, 2(d), 2(zn), 18Maharashtra Flat Ownership Act, 1963
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Tribunals and Commissions06 Jul 2026

Rudra Construction Co. Vs Om Prakash Agarwal & Anr.

National Company Law Tribunal · (2026) 07 NCLT CK 1422

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 47A, Schedule I under Regulation 33, Rule 12 of Schedule I, 13 of Schedule I, 4A, 4B, 8 and 11A of Schedule IInsolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2020
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High Courts06 Jul 2026Dismissed

Mukesh Balmik Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0846

Indian Penal Code-Sections 141, 142, 143, 147, 148, 149, 201, 294, 302, 302 read with Section 149, 307, 307/149, 323, 323/149, 364, 376, 377Cr.P.C.-Sections 161, 164, 174, 374(2)Arms Act-Sections 25, 25(1B)(a), 27
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High Courts06 Jul 2026Dismissed

Mukesh Balmik Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0845

Indian Penal Code-Section 141, 142, 143, 147, 148, 149, 201, 294, 302, 307, 323, 364, 376, 377Arms Act-Section 25(1B)(a), 25(1-b), 27Cr.P.C.-Section 161, 164, 174, 374(2)
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High Courts06 Jul 2026Dismissed

Union Of India & Ors. Vs Alok Malviya

Madhya Pradesh High Court · (2026) 07 MP CK 0921

Constitution of India-Article 227Indian Penal Code-Sections 376-D, 328, 323Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14(ii)
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