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High Courts07 Jul 2026

Sulaiman M.V. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1708

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3, 9(b), 9(f), 13Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 22(c), 29, 29(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 126
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High Courts07 Jul 2026

Jyothi R. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1710

Kerala Anti-Social Activities (Prevention) Act, 2007-Section 2(a), 2(i), 2(j), 2(o), 2(o)(ii), 2(t), 3, 3(1), 3(3), 7(1), 7(2), 10(4), 12, 13(2), 13(2)(i)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 9, 9(c)
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High Courts07 Jul 2026

Jijo Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1711

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 2(e), 3(1), 3(2), 6, 9(b), clause (f) of Section 9, 11, 22(b), 20(b)(ii)(A)BNSS-Section 126KAA(P) Act-Section 3(1)
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Tribunals and Commissions07 Jul 2026

Prem Chand Goel Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1816

Recovery of Debts and Bankruptcy Act, 1993-Section 22 (2) (g)Limitation Act, 1963-Section 5CPC-Order IX Rule 13, 9 Rule 13
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Tribunals and Commissions07 Jul 2026Allowed

The South Indian Bank Limited Vs M/s. Royal Dry Fruits Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1410

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 9, 3(11), 3(12), 4, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1), 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 16
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Tribunals and Commissions07 Jul 2026Allowed

Sanjay Mehra Vs Punj Security & House Keeping Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1356

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 33, 33(2), 33(5), 14, 52Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 13(1), 29C, 39B, 39C, 39DInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017
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Tribunals and Commissions07 Jul 2026

Oriental Bank Of Commerce Vs Panache Exports Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1411

Insolvency and Bankruptcy Code, 2016-Section 7, 31, 32A(2), 35(1)(f), 53, 60(5), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(d)
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Tribunals and Commissions07 Jul 2026Allowed

Mr. Ashok Kumar Golechha Vs Sovika Aviation Services Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1412

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 32A, 43, 45, 47, 49, 50, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 27, Section 35, 36A, 37, 38, 38(1), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Companies Act, 2013
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