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Tribunals and Commissions22 Jun 2026Dismissed

Devakonda Sunil Kumar Vs M/s. Arvensis Energy Private Limited

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0762

I & B Code, 2016-Section 61, 31, Sub-section (3), sub-section (3)(i) of Section 31, 35CIRP Regulations-Regulation 36A (6), 36A(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 44(1), 31A (1)(h), clause (12) of Para 1 of Schedule I, 12 of Schedule 1, Section 35 (2)
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
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)
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