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Tribunals and Commissions19 May 2026

Agrawal Infracab Private Limited Vs Lanarsy Infra Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3042

Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 9, 9(3)(b), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions19 May 2026

UCO Bank Vs Nandini Impex Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3043

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 18(f)(vi), 20, 20(1), 21(2), 25, 25(1), 25(2)(b), 29A, 30, 30(2), 30(4), 30(6), 31, 31(1), 31(4), 32A, 32A(1), 33(1), 60(5), 60(6), 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38, 39(1)(a), 39(1)(c), 39(4)National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions19 May 2026Allowed

Edelweiss Asset Reconstruction Company Ltd Vs Adel Landmarks Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 3044

Insolvency and Bankruptcy Code, 2016-Section 7, 12(2), 12(3), 14, 18(1)(c), 18(1)(f), 24(3), 25(1), 25(2)(b), 25(2)(h), 25(2)(j), 25A(3A), 29A, 30, 30(2), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(4), 43, 44, 45, 46, 49, 50, 53, 60(5), 61, 62, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 19, 20, 21, 27(1), 35, 35A, 36A, 36B, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(4)(c), 39(1), 39(1)(a), 39(1)(c), 39(1A), 39(2), 39(4), 39B, 39C, 39DCompanies Act, 1956
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High Courts19 May 2026

Ram Lal Vs Ankit Bajaj

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2647

Code of Criminal Procedure, 1973-Section 302, 256, 305, 482, 256(1), 249Negotiable Instruments Act-Section 138Criminal Procedure Code, 1898-Section 247, 259, 431, 495
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High Courts19 May 2026

Rakesh Kapoor Vs Sonia Venugopal & Anr.

Delhi High Court · (2026) 05 DEL CK 2368

Code of Civil Procedure, 1908-Section 96, 151, Order IX Rule 13, 47, XXI Rule 58, XX Rule 12ALimitation Act, 1963-Section 5Specific Relief Act, 1963-Section 28
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