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High Courts18 May 2026

T.M. Manju Vs Bar Council Of Kerala & Ors.

High Court Of Kerala · (2026) 05 KL CK 2990

Advocates Act, 1961-Section 24, 24A, 25, 26Bar Council of Kerala Rules, 1979-Rule 2(h) of Chapter VKerala State Medical Practitioners Act, 2021-Section 30(1), 30(3), 31(2), 36
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Tribunals and Commissions18 May 2026

M/s. Miller Trader Pvt. Ltd. Vs M/s. Dunlop Polymers Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2753

Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4)(i), 30(6), 31, 31(1), 31(3), 31A(1), 53, 53(1), 60(5), 61, 62Insolvency and Bankruptcy Code (Amendment) Act, 2019Insolvency and Bankruptcy Board of India (Insolvency process for Corporate Persons) Regulations, 2016-Regulation 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(b)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(2), 39(4)
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Tribunals and Commissions18 May 2026Allowed

Bank Of India Vs Bahubali Realbuild Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3047

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Indian Contract Act, 1872-Section 128
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Tribunals and Commissions18 May 2026

Saurabh Jhunjhunwala Vs Bijay Murmuria

National Company Law Tribunal · (2026) 05 NCLT CK 3048

Insolvency and Bankruptcy Code, 2016-Section 7, 25, 25(2)(a), 25(2)(h), 29, 29(2), 29A, 60(5), 208(2)(a)NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36, 36(2), 36A, 36A(1), 36A(1A), 36A(3)(b), 36A(5), 36A(6)
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Tribunals and Commissions18 May 2026Allowed

Aditya Birla Capital Limited Vs Spectra India Eco Projects Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 3049

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 3(12), 5(7), 13(2), 15, 14, 17, 18, 19, 20, 95Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)-Section 13(2)
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Tribunals and Commissions18 May 2026Allowed

Ranisati Constructions Company Private Limited Vs Omnibay Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2767

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 7(3)(b), 7(5), 7(7), 13(2), 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 9(l)
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Tribunals and Commissions18 May 2026Allowed

Bank Of India Vs Bahubali Realbuild Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2761

Insolvency and Bankruptcy Code, 2016-Section 3(12), 7, 7(3)(b), 7(5), 7(7), 13(2), 14, 14(1), 14(4), 15, 17, 18, 19, 20, 21, 31(1), 33Indian Contract Act, 1872-Section 128Companies Act, 1956
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High Courts18 May 2026

Mast Ram Vs Tulki (deceased) through LRs & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2724

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 31, 2(17)Himachal Pradesh Tenancy and Land Reforms Rules, 1975-Rule 12Punjab Tenancy Act-Sections 8, 110
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High Courts18 May 2026

Darshan Singh Vs Sadh Ram & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2731

Code of Civil Procedure-Order 2 Rule 2, Section 114, 47 Rule 1, 22 Rule 10A, 22 Rule 4, 39 Rules 1 and 2Transfer of Property Act, 1882-Section 55(5)Specific Relief Act, 1963-Section 56(1)
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