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Tribunals and Commissions15 Jun 2026Dismissed

The D.C.I.T Vs Mohan Kumar Garg

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1712

Income-tax Act, 1961-Section 250, 153C, First Proviso to Section 153C, 153A(1)ITAT Rules-Rule 18(6)
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Tribunals and Commissions15 Jun 2026

Tanisha Chaudhary Vs Ward 5(2)(4), Noida

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1464

Income Tax Act, 1961-Section 139(1), 143(1), 139(4), 139(3), 80, 72(1), 73(2), 74(1), 74(3), 74A(3)Indian Income-tax Act, 1922-Section 22(3), 22(1)Income Tax (Appellate Tribunal) Rules, 1963-Rule 34(4)
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High Courts15 Jun 2026Allowed

Wilson K.N. Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1155

Criminal Procedure Code, 1973-Section 374, 382, 313(1)(b), 235(1)Indian Penal Code-Sections 489(B), 489(C), 34
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Tribunals and Commissions15 Jun 2026Allowed

Ratnaafin Capital Pvt. Ltd. Vs Saarthi Pedagogy Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1056

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(b), 7(5)(a), 5(8), 3(12), 4, 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions15 Jun 2026

Auburn Digital Solutions Private Limited Vs Gigs Media Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1057

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 19(2), 33, 33(1)(b)(i), 33(2), 34, 34(2), 35 to 50, 52 to 54, 60(5), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15
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Tribunals and Commissions15 Jun 2026Allowed

HDFC Bank Limited Vs Bansi Pulp And Paper Mills Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1059

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 5(8)(a), 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 6
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Tribunals and Commissions15 Jun 2026Allowed

Ratnaafin Capital Pvt. Ltd. Vs Saarthi Pedagogy Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1060

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(3)(a), 7(3)(b), 7(5)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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High Courts15 Jun 2026

P.C. Verma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 06 MP CK 0887

Constitution of India-Article 226Madhya Pradesh Civil Services RulesMadhya Pradesh Public Works Department Engineer-In-Chief and Chief Engineers Recruitment and Conditions of Service Rules, 1983-Rule 6
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