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Tribunals and Commissions16 Jun 2026

PEC Limited Vs Mr. K. Sivalingam

National Company Law Tribunal · (2026) 06 NCLT CK 1050

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 60(5)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions16 Jun 2026Allowed

Union Bank Of India Vs Future Brands Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1052

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(a), 7, 7(5), 7(5)(a), 8, 9, 10, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions16 Jun 2026Allowed

Union Bank Of India Vs Pratham-Heera Sales Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1053

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(a), 7, 7(5), 8, 9, 10, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433(e)
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Tribunals and Commissions16 Jun 2026

Athena Constructions Limited Vs Parorch Developers LLP

National Company Law Tribunal · (2026) 06 NCLT CK 1054

IBC-Section 7, 60(5), 12A, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002NCLT Rules, 2016-Rule 11
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Tribunals and Commissions16 Jun 2026

Securevalue India Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1055

IBC-Section 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 34B, Schedule II
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High Courts16 Jun 2026

Smt. Khatiza Begam Vs Ms. Salma Khan

Delhi High Court · 2023 INSC 1016

Code of Civil Procedure, 1908-Section 100, Order VII Rule 11Delhi Rent Control Act-Section 14(1)(a), 14(1)(e)Slum Areas (Improvement and Clearance) Act, 1956-Section 19, 3
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High Courts16 Jun 2026

M/S Shyam Lal & Sons Vs Smt. Mithlesh Devi

Delhi High Court · (2026) 06 DEL CK 0933

Civil Procedure Code, 1908-Section 100, Order 7 Rule 11, 12 Rule 6, VI Rules XIV and XV, VI Rule 17Delhi Rent Control Act, 1958-Section 50, 2Indian Evidence Act-Section 116
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High Courts16 Jun 2026

Smt. Upinder Kaur Malhotra Vs Smt. Gurmeet Malhotra

Delhi High Court · (2026) 06 DEL CK 0935

Code of Civil Procedure, 1908-Section 96, Order XXII Rule 2Protection of Women from Domestic Violence Act, 2005-Section 2(f), 2(s), 17, 17(1), 17(2)Maintenance and Welfare of Parents and Senior Citizens Act, 2007
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