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High Courts14 Jul 2026

Sidharth Jain Vs State Of Delhi

Delhi High Court · (2026) 07 DEL CK 1196

Prevention of Corruption Act, 1988-Section 7, Explanation 1, Explanation 2, Explanation 2(i), 13, 13(1)(d), 13(1)(d)(i) and (ii), 13(2), 20, 20(1)Cr.P.C.-Section 313, 428Indian Penal Code
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High Courts14 Jul 2026Partly Allowed

Sudhir @ Lukka Vs State (NCT of Delhi)

Delhi High Court · (2026) 07 DEL CK 1203

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 2(d), 3, 4, 5, 6, 29, 30, Rule 33(8)
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High Courts14 Jul 2026

Union Of India Vs Sh. S.S. Aggarwal & Ors.

Delhi High Court · (2026) 07 DEL CK 1247

Land Acquisition Act, 1894-Sections 4, 4(1), 6, 17, 18, 19, 23, 23(1A), 23(2), 28, 51-A, 54Indian Contract Act, 1872-Sections 23, 28, Explanation 2 to Section 25Delhi Lands (Restrictions on Transfer) Act, 1972-Sections 3, 4, 6
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High Courts14 Jul 2026

XXX Vs YYY

Delhi High Court · (2026) 07 DEL CK 0744

Civil Procedure Code, 1908-Section 151Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 24, 25, 28
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High Courts14 Jul 2026Disposed of

Kedarnath Tradecomm LLP & Ors. Vs. Mayank Agarwal & Ors.

Calcutta High Court · (2026) 07 CAL CK 0129

Commercial Courts Act, 2015-Section 2(1)(c)(xv), Section 3A, Section 4, Section 5, Section 6, Section 7, Section 10, Section 12A, Section 15, Section 18Arbitration and Conciliation Act, 1996-Section 9, Section 34Code of Civil Procedure, 1908-Order VII Rule 10, Order VII Rule 11
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Tribunals and Commissions14 Jul 2026Dismissed

Santosh R. Shetty Vs Mr. Rajan Deshraj Agarwal, Committee Of Creditors Of Sristi Hospitality Private Limited, Consortium Of Admas Industries Pvt. Ltd., Subh Ashish Exim Pvt. Ltd And Amit Jatia, Hardcastle Restaurants Pvt. Ltd.

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0065

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 17, 19(2), 21, 24, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(6), 31, 43, 60(5), 61, 61(1), 61(3), 66Companies Act, 1956Companies Act, 2013
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Tribunals and Commissions14 Jul 2026Partly Allowed

Uttar Pradesh Housing And Development Board Vs K.S.N. Buildwell Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · 2026 INSC 199

Uttar Pradesh City Planning and Development Act, 1973-Section 28 (a)Insolvency and Bankruptcy Code, 2016-Section 7, 30 (6), 238, 18, 25, 36, 53, 61 (1), 30(2), 30(2)(e), 14, 30, 31, 3(27), 3, 5, 79, 79(14), 3(37), 60(5)Transfer of Property Act, 1882-Section 54, 105, 108
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