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12,32,888 judgments in All Courts · page 1,272 of 61,645

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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Tribunals and Commissions19 Jun 2026Allowed

Capacite Infraprojects Limited Vs Siddhi Raj Housing Projects Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1238

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 14(1), 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30(1), 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(3)(a), 32A, 43, 45, 49, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 40ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 Jun 2026Partly Allowed

Union Bank Of India Vs Rashmi Realty Builders Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1239

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(5), 8, 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 65, 214 to 216Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 Jun 2026Allowed

M/s Anantha PVC Pipes Private Limited Vs M/s SP Coal Resources Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1240

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14, 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions19 Jun 2026Allowed

M/s Arvind Interiors Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1012

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 Jun 2026

M/s Shantanu Investments Private Limited Vs M/s Aksh Optifibre Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1241

Insolvency and Bankruptcy Code, 2016-Section 7, 2(11), 5(8), 5(7), 4, 65, 14, 3(12), 7(3), 43, 45(2), 49, 50, 9, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11, 60(2), 60(3)
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High Courts19 Jun 2026Dismissed

Sudha Gupta Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · 2026 INSC 581

Constitution of India-Article 226, Rule 399M.P. Panchayat Adhyapak Cadre (Employment and Conditions of Service) Rules, 2008-Section 17, 95NCTE Regulations, 2009-Regulation 2, Appendix 2, Appendix 4
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High Courts19 Jun 2026

Ranjan Pratap Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 06 DEL CK 0902

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14CCS (Conduct) Rules, 1964-Rule 3 (1) (ii), (iii), (vi) and (xviii)NDPS Act-Section 20/61/85
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High Courts19 Jun 2026

Telegram FZ LLC & Anr. Vs Union Of India & Ors.

Delhi High Court · 2025 INSC 1119

Constitution of India-Articles 226, 227Information Technology Act, 2000-Section 69A, 2(1)(v), 2(1)(k), 2(1)(i), 66DInformation Technology (Procedure and Safeguards for Blocking for Access of Information by Public) Rules, 2009-Rule 7, 9, 9(1), 9(4), 16
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High Courts19 Jun 2026Partly Allowed

Novamax Industries LLP Vs Prem Appliances & Anr.

Delhi High Court · (2026) 06 DEL CK 0818

Code of Civil Procedure, 1908-Order XIII A, XIII-A, XXXIX Rule 4Designs Act, 2000-Section 19, 22, 22(3), 2(d), 4(b), 2(c), 11, 19(1)(b), 2(d) of section 2Trade Marks Act, 1999-Section 2, Clause (zb), 27(2), 28(1), 21, 27(1)
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