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Tribunals and Commissions10 Jun 2026Allowed

JM Chemical Co. Vs ACIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1437

Income Tax Act, 1961-Section 250, 271(1)(c), 143(2)
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High Courts10 Jun 2026

Sajith Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 06 KL CK 1180

Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 296(b), 115(2), 118(1), 117(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(s), 3(2)(va), 18, 3(1)(r), 8(c)
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High Courts10 Jun 2026

P.A. Banaseer Banu & Anr. Vs Canara Bank & Ors.

High Court Of Kerala · (2026) 06 KL CK 1183

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Sections 10, 15, 14
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Tribunals and Commissions10 Jun 2026Allowed

M/s. Mittal Construction Co. Vs Pithadai Construction Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1083

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(6), 5(21), 8, 8(2), 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
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Tribunals and Commissions10 Jun 2026Allowed

Akasa Finance Limited Vs Ski & Snow Resorts Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1010

Arbitration Act-Section 8Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 9, 13 and 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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