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High Courts19 Jun 2026

D. Jayanarayana Vs The State Of Kerala

High Court Of Kerala · 2026 INSC 365

Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii), 20Evidence Act-Section 154
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Tribunals and Commissions19 Jun 2026

Om Prakash Chandravanshi Vs Ritesh Kumar Malviya & Ors.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1235

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 8(7), 9(2), 9(3), 9(4)
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Tribunals and Commissions19 Jun 2026

Punjab National Bank Vs M/s Prabal Roller Flour Mill & Ors.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1236

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(1), 8(2), 9
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Tribunals and Commissions19 Jun 2026Allowed

Mr. Dharmendrakumar Sumatichandra Sheth Vs M/S Galaxy IEC India Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1237

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(7), 5(8), 7, 7(5), 8, 9, 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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