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Tribunals and Commissions04 Jun 2026

The Indure Private Limited Vs B.K. Coal Fields Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1107

Insolvency and Bankruptcy Code, 2016-Section 60(5), 21, 21(2), 9, 22(3)(b), 24(3)(c), 24(5), 24(6), 24(6A), 5(24), 5(24)(a), 5(24)(d), 5(24)(h), 5(24)(j), 5(24)(l), 5(24)(m)(i) and (ii)Insolvency Resolution Regulations, 2016-Regulation 16
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High Courts04 Jun 2026Allowed

M/S Bright Metal Refiners Vs Director General & Ors.

Delhi High Court · (2026) 06 DEL CK 0853

Constitution of India-Article 226, 148, 309Customs Tariff Act, 1975-Tariff Entry 71131925 of the First Schedule, Section 8AForeign Trade (Development & Regulation) Act, 1992-Sections 3 and 5
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High Courts04 Jun 2026

Sangeeta Negi Vs Bharti Public School & Ors.

Delhi High Court · (2026) 06 DEL CK 0855

Delhi School Education Act, 1973-Section 2(e), 2(h), 2(q), 10, 10(1), 28Delhi School Education Rules, 1973-Rule 11, 111Central Civil Services (Leave) Rules, 1972-Rule 30(1), 31(1), 43(C), 43-C(3)(i)
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High Courts04 Jun 2026Allowed

Manohar Lal Vs Narinder Singh

Jammu And Kashmir High Court · (2026) 06 J&K CK 0652

Specific Relief Act, 1963- Section 41(h)Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2
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