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Tribunals and Commissions25 May 2026Allowed

George Varkey Vs M/s. Greenseed Agro Bio Labs Pvt Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2799

Insolvency and Bankruptcy Code, 2016-Section 30(6), 60(5), 7, 29A, 31, 12(2), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 53, 25(2)(h), 30(1), 30(4), 31(1), 31(2), 32, 61(3), 188, 196, 14NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 36B, 36B(4A), 37 to 39, 38, 39, 39(4), 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2)
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Tribunals and Commissions25 May 2026Allowed

Intec Capital Ltd. Vs DKM Agencies Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2794

Insolvency and Bankruptcy Code, 2016-Section 7, 19(2), 19(3), 33, 33(1), 33(1)(b) to (iii), 33(2), 33(3), 35(1)(b), 53, 53(1)(a), 66(1)IBBI (CIRP) Regulations, 2016-Regulation 30Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 41
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High Courts25 May 2026

Rajender Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2663

Indian Penal Code-Sections 279, 337, 338, 304-ACode of Criminal Procedure, 1973-Sections 226, 231, 311, 313, 397, 401, 482, 540Evidence Act-Sections 114, 134
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High Courts25 May 2026

Akshay Kumar alias Manda Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2719

Protection of Children from Sexual Offences Act, 2012-Section 3, 4Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(a) (XII)Indian Penal Code-Section 302, 376-A, 506
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High Courts25 May 2026

Shiv Kumar Sharma Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2741

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 118Central Civil Services (Conduct) Rules, 1964-Rule 3Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 11, 11(vi), 14, 14(17), 15, 15(1), 15(2-A), 16, 23, 29
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High Courts25 May 2026

Dinesh Kumar Sheoran & Ors. Vs Mohini

Delhi High Court · (2026) 05 DEL CK 2273

Constitution of India-Article 226Protection of Women from Domestic Violence Act, 2005-Sections 25(2), 28Indian Penal Code, 1860-Sections 498A, 406, 34, 498
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High Courts25 May 2026Partially allowed

Hussain Vs State Of Kerala

High Court Of Kerala · 2026:KER:35892

Indian Penal Code, 1860-Section 143, 147, 148, 149, 294(b), 300, 302, 304 Part II, 313, 319, 323, 324, 326, 342, 352, 364, 367, 368Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(d), 3(1)(r), 3(2)(v), 3(2)(va), Section 8Code of Criminal Procedure, 1973-Section 154, 162, 174, 176, 232, 235, 293, 357, 386, 428
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