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Tribunals and Commissions01 Jun 2026

Tata Capital Limited Vs Mr. Rakesh Bhatnagar

National Company Law Tribunal · (2026) 06 NCLT CK 1386

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Chapter IV, Section 115(2), 121, 121(2)Limitation Act, 1963-Section 5
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High Courts01 Jun 2026

Dr Atul Pandey & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 06 DEL CK 0908

Constitution of India-Article 309, 300, 14Government of National Capital Territory of Delhi Subordinate Service (Second Amendment) Rules, 2024GNCTD (Amendment) Act 2023-Section 45C
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High Courts01 Jun 2026

Kuldeep Singh Vs Devender Singh & Anr.

Delhi High Court · (2026) 06 DEL CK 0919

Code of Civil Procedure, 1908-Section 96, Order XLI, II Rule 2, XXIII Rule 1, XXIII Rule 1(4), XXIII Rule 1(4)(b)Benami Transaction (Prohibition) ActLimitation Act, 1963-Article 65
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Tribunals and Commissions01 Jun 2026Allowed

State Bank Of India, Stressed Asset Recovery Branch (SARB), Red Cross Building, Montieth Road, Egmore, Chennai – 600 008 Represented By Its Chief Manager Vs Mr. Chandramouli Ramasubramaniam, Liquidator Of M/s. Effimax Engineers Pvt. Ltd., Flat No.3, Plot No. 1051, 'I' Block, 18th Main Road, Anna Nagar West, Chennai – 600 040.

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0771

I & B Code, 2016-Section 60 (5)(c), 9, 33 (2), 66IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 41(3)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39D
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High Courts01 Jun 2026Allowed

Mahalakshmi Vs State of Tamil Nadu And Others

Madras High Court · (2026) 06 MAD CK 0319

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)Arms Act, 1959-Section 25(1)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3(1)
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