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Tribunals and Commissions07 May 2026

IDFC First Bank Ltd. Vs M/s Radha Traders & Ors.

Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2950

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)Security Interest (Enforcement) Rules, 2002-Rule 3, 4, 8(1), 8(2), 8(5), 8(6), 8(7), 9(1), 9(2), 9(3), 9(4), 9(5), 9(6)
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Tribunals and Commissions07 May 2026

Bhaskar Gopal Shetty Vs DCB Bank & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2820

Insolvency and Bankruptcy Code, 2016-Section 60(5), 9IBBI (Liquidation Process Regulations), 2016-Regulation 2A, 4, 4(1A), 4(2), 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33, 34B, 39B, 39D, Schedule II
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Tribunals and Commissions07 May 2026Allowed

KS Electronics Private Limited Vs The Registrar Of Companies

National Company Law Tribunal · (2026) 05 NCLT CK 2823

National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 60(5), 59, 59(6)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 14, 9, 4A
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Tribunals and Commissions07 May 2026Dismissed

Bank of India Vs Khaitan Electricals Ltd

National Company Law Tribunal · (2026) 05 NCLT CK 2766

Insolvency and Bankruptcy Code, 2016-Section 7, 5(24), 33, 35(1), 43, 43(1), 43(2), 43(2)(b), 43(4)(a), 45, 45(1), 45(2), 45(2)(b), 46, 46(1), 49, 49(1), 66, 66(3), 238ACompanies Act, 2013-Section 149(6) read with Schedule IV, 149(12)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A
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High Courts07 May 2026Allowed

M/s Salus Pharmaceuticals & Ors. Vs Union Of India

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2682

Code of Criminal Procedure-Section 482, 161, 156(1), 155(2), 193Drugs and Cosmetics Act, 1940-Section 16, 18(a)(i), 18(a)(vi), 18(c), 18-B, 21, 22(1)(cca), 22(3), 26A, 26B, 27(d), 28-A, 32, 32(2), 32(3), 33P, 34, 34(1), 10, 10A, 18Drugs Rules, 1945-Rule 45
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High Courts07 May 2026Allowed

M/s Salus Pharmaceuticals & Ors. Vs Union Of India

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2699

Drugs and Cosmetics Act, 1940-Sections 18(a)(i), 16, 27(d), 21, 34, 34(1), 32, 32(3), 26A, 26B, 33P, 10, 10A, 18; Schedule C, Schedule C(1), XDrugs Rules, 1945-Rule 45Code of Criminal Procedure, 1973-Section 482, 161, 156(1), 155(2), 193
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High Courts07 May 2026

Pratap Singh Vs HDFC Bank Ltd. & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2710

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Section 138, 147Code of Criminal Procedure-Section 482, 156(1), 155(2)
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High Courts07 May 2026

Shirley John Vs State of NCT of Delhi

Delhi High Court · 2025 INSC 482

Bharatiya Nyaya Sanhita, 2023-Sections 137(2)/143(4)/143(7)/61/3(5)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 81BNSS-Section 180
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High Courts07 May 2026

Sheela Vs State (NCT Of Delhi)

Delhi High Court · 2025 INSC 482

Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 143(4), 143(7), 61, 3(5)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 81
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