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Tribunals and Commissions27 May 2026Allowed

FINVIN Investor Private Limited Vs Orix Leasing and Financial Services Limited & Ors. With Orix Leasing and Financial Services India Limited Vs Palak S. Desai, Liquidator of JSK Marketing Limited & Ors.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1656

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25, 43, 45, 46, 47, 48, 49, 50, 53, 66, 67, 70, 95Negotiable Instruments Act, 1881-Section 138Arbitration and Conciliation Act, 1996-Section 9
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Tribunals and Commissions27 May 2026Allowed

Manohar Lal Vij Vs Khushvinder Singhal & Ors.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1632

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARF AESI) Act, 2002-Section 13 sub-section (2)I&B Code-Section 7, 29A, 30 sub-section (2), 18(1)(f), 25, 30(2), 31, 53, 188, 196, 30(4), 31(2), 31(1), 61(3), sub-section (1) of Section 31, subsection (2) of Section 30, 30(2) and 61(3)IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36B (1), sub-regulation (12) of Regulation 36A, 36B (5), 25(3)
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Tribunals and Commissions27 May 2026Disposed Of

FINVIN Investor Private Limited Vs Orix Leasing and Financial Services Limited

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1599

Insolvency and Bankruptcy Code, 2016-Section 43, 66, 67, 70, 7, 53, 25(2)(a), 14, 66(1), 66(2), 25(2)(j), Chapter III, Chapter VI, 45, 50, 67(1), 67(2), 46, 47, 48, 49, 95IBBI (Liquidation Process) Regulations, 2016-Regulation 37AArbitration Act-Section 9
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Supreme Court27 May 2026Allowed

Dineshchand Surana Vs Uco Bank

Supreme Court Of India · (2026) 05 SC CK 1458

Constitution of India, 1950- Article 141Bhartiya Nyaya Suraksha Sanhita, 2023- Section 359, 359(1), 359(2), 395, 395(1), 395(1)(b), 395(3), 395(5)Code of Criminal Procedure, 1973- Section 29, 320, 357, 357(1), 357(3)
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High Courts27 May 2026

A.Gowtham Vs State Of Tamilnadu

Madras High Court · (2026) 05 MAD CK 1341

Bharatiya Nyaya Sanhita, 2023-Section 269, 296(b), 351(3)Arms Act, 1959-Section 25(1A), 27(1)Tamil Nadu Property [Prevention Of Damage And Loss] Act, 1992-Section 3(i)
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