Madras Hindu Religious and Charitable Endowments Act, 1951-Sections 18, 20, 23, 25, 38, 45, 48, 48(1), 49, 58, 58(1), 99, 99(1), 100, 100(2)(q)(r)(s), 100(2)(x)(i), 100(2)(x)(ii), 100(2)(y), 100(2)(z), 100(2)(aa); Rules 6 and 10 of the Rules framed under Section 100(2)(y)

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High Courts26 May 2026

Rajesh K. Vs Asokan P.K. & Anr.

High Court Of Kerala · (2026) 05 KL CK 2967

Negotiable Instruments Act, 1881-Section 138, proviso (b) to Section 138, proviso (c) to Section 138

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High Courts26 May 2026

Sujithra P.A Vs Anishkumar T.R.

High Court Of Kerala · (2026) 05 KL CK 2968

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High Courts26 May 2026

Mini M. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 05 KL CK 2969

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Prevention of Corruption Amendment Act, 1988-Sections 13(1)(c), 13(1)(d), 13(2), 17AIndian Penal Code-Sections 409, 475, 471, 120(B)

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High Courts26 May 2026

Ravikumar Properties Pvt. Ltd. & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 05 KL CK 2970

Land Acquisition Act, 1894-Section 4(1), 6(1), 11, 11(2)Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act, 2013-Section 11(4), 24, 24(1), 24(1)(a), 24(2), 40, 46, 64, 104Land Acquisition (Kerala) Rules, 1990-Rule 8, 12(5)

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High Courts26 May 2026Dismissed

Dr. Anoop.R & Anr. Vs Dr. Surabhi S.L. & Ors.

High Court Of Kerala · (2026) 05 KL CK 2971

Kerala High Court Act, 1958-Section 5

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High Courts26 May 2026

Midhun. M Vs Hindustan Latex Limited (HLL) Lifecare Limited & Ors.

High Court Of Kerala · (2026) 05 KL CK 2972

Bharthiya Nyaya Sanhitha, 2023-Section 281, 125(a), 125(b)Kerala Police Act, 2011-Section 53

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High Courts26 May 2026

Union Of India & Ors. Vs Valsala S.

High Court Of Kerala · (2026) 05 KL CK 2973

Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 4, 5, 14(a), (b), (c)Regulations for Medical Services for Armed Forces, 1983-Regulation 423(a), (c)Constitution of India-Article 226, Part III

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Tribunals and Commissions26 May 2026Dismissed

Radiant Digitek Network Limited Vs Srishtivinayak Entertainment Media Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3035

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 8, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013

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Tribunals and Commissions26 May 2026

Valufocus Eco-Revive Packaging Vs Devkiran Paper Mills Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3036

Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 14, 14(3), 31(1), 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932

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Tribunals and Commissions26 May 2026Partly Allowed

Real Value Infotech Projects Pvt. Ltd. Vs Bihari Lal Chakravarti, Liquidator Of Ajit Solar Pvt. Ltd. & Anr.

National Company Law Tribunal · (2026) 05 NCLT CK 3037

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 53, 32A, 32A(a), 30 and 31National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 45(3)(a)

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Tribunals and Commissions26 May 2026

M/s Empire Housing Projects Pvt. Ltd. Vs M/s Ninaniya Estates Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3038

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

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Tribunals and Commissions26 May 2026

CT-Technologies ApS Vs B. Y. Agro & Infra Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3039

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 60(1), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Limitation Act, 1963-Section 19

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High Courts26 May 2026Dismissed

Monika Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2689

Criminal Procedure Code-Section 482, 161Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Chapter XVII, Sections 138 to 142, 138, 139

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High Courts26 May 2026

Anjna Kumari Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2687

Right to Information ActJ.B.T Recruitment Rules

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High Courts26 May 2026

State Of H.P. Vs Gulfam @ Gullu

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2685

Indian Penal Code-Sections 364(A), 302, 201, 364-AIndian Evidence Act-Sections 27, 65-BCr.P.C.-Sections 161, 164, 173, 313

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High Courts26 May 2026

Sh. Kashmir Singh Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2683

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