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Tribunals and Commissions15 Oct 2026Dismissed

Anuj Rana Vs Virendra Praksh Gupta & Anr.

National Company Law Appellate Tribunal · 2026 INSC 356

Insolvency and Bankruptcy Code, 2016-Sections 7, 8, 9, 10, 14, 17, 17(1)(a), 17(1)(b), 19, 19(2), 23(2), 61, 61(2)NCLAT Rules, 2016-Rules 16, 22, 26
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Tribunals and Commissions15 Oct 2026Allowed

Bank Of Baroda Vs Arch Pharmalabs Limited

National Company Law Tribunal · (2026) 10 NCLT CK 2974

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 32A, 43, 45, 47, 49, 50, 53(1), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 36(4B), 36B(4A), 37, 37(ba), 38, 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(1)(a), 39(4)Companies Act, 2013-Section 42, 62, 66, 230-232
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Tribunals and Commissions15 Oct 2026Allowed

Mr. Fanendra H Munot Vs Khatav Man Taluka Agro Processing Ltd.

National Company Law Tribunal · (2026) 10 NCLT CK 2962

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30, 30(2), 30(6), 31, 31(1), 32A, 43, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 27, 35, 36(A)(1), 37, 38, 38(1A), 39(4)Income-tax Act, 1961
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Supreme Court15 Oct 2026

Just Rights For Children Alliance & Anr. Vs S. Harish & Ors.

Supreme Court Of India · 2026 INSC 1149

Protection of Children from Sexual Offences Act, 2012-Section 15, 19, 20, 21, 43, 44Information Technology Act, 2000-Section 67, 67A, 67B, 67B(b), 67B(d), 79Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b), 3(1)(c), 3(1)(ca), 3(1)(d), 3(2)(a), Proviso to Rule 3(2)(a), 3(2)(b), 3(2)(c), 3A, 4, 4(1), 4(1)(d), 4(4), 4(6)
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Supreme Court15 Oct 2026Dismissed

The Secretary To Government Vs Sameer Ahamed N. & Ors.

Supreme Court Of India · 2026 INSC 1129

Constitution of India-Article 226, 14, 15(4), 16(4), 340, 341Tamil Nadu Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of Appointments or Posts in the Services under the State) Act, 2007Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993-Section 3(a)
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