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Tribunals and Commissions30 Jun 2026Dismissed

Value Wise Consultancy Private Limited Vs The Deputy Director

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0781

Prevention of Money Laundering Act, 2002-Section 50, Sec.8(4), Sec.8(5), 41, Sections8(7) or 8(8)IBC-Section 14, 60(5), 14(1)(a), 14 or 33(5), Sec.14, Sec.33(5), Sec.32A(2), Sec.32(A)Negotiable Instrument Act-Sec.138
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Tribunals and Commissions30 Jun 2026Allowed

Abhishek Singh Vs Rajaram Foods Products India Ltd.

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0778

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 4, 9(5)(i)(d), 8(2), 9(1), 9(5)(ii), 9(5)(ii)(d), 9(5), 14, 14(1)(a), 7CrPC-Section 160Negotiable Instruments Act-Section 138
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Tribunals and Commissions29 Jun 2026Allowed

Rekha Bhatia Arora Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1543

Income-tax Act, 1961-Section 147, 144, 148, 148A, 148A(b), 148A(d), 149, 149(1), 151, 151(i), 151(ii), 13A, 144B/144CRepresentation of Peoples Act, 1951-Section 29ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)(a)(ii)
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Tribunals and Commissions29 Jun 2026

Sh. Anoop Singh Vs Income Tax Officer, Ward-3, Rohtak

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1574

Income-tax Act, 1961-Section 10(37), 45(5), 56, 56(2)(viii), 57(iv), 142(1), 143(1), 143(1)(a), 143(2), 143(3), 143(3A), 143(3B), 145A, 145A(b), 145B, 263, 264Land Acquisition Act, 1894-Section 28, 34Finance (No.2) Act, 2009
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