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Tribunals and Commissions24 Apr 2026Allowed

Theta Greek Securities Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2830

Insolvency and Bankruptcy Code, 2016-Section 59, sub-section (8) of Section 59Companies Act, 2013Income Tax Act, 1961-Section 178
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Tribunals and Commissions24 Apr 2026Dismissed

Employee Provident Fund Organization Vs Tonk Water Supply Limited & Anr.

National Company Law Tribunal · (2026) 04 NCLT CK 2832

Insolvency and Bankruptcy Code, 2016-Section 60(5), 33, 34, 36, 36(4), 53, 5(8), 14, 38 to 40Employee Provident Fund & Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7QInsolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016-Regulation 8
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Tribunals and Commissions24 Apr 2026Allowed

Ankit Gadia Liquidator Of Fermos Engineering Pvt. Ltd Vs Registrar Of Companies

National Company Law Tribunal · (2026) 04 NCLT CK 2833

Insolvency and Bankruptcy Code, 2016-Section 7, 31A, 33, 33(1)(b)(ii), 35(1)(n), 38, 38(1), 38(5), 40(2), 42, 52, 53, 53(1), 54, 54(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 9, 13, 14, 31A, 31A(6), 34, 39B, 39BA, 39C, 39D, 45, 45(3)(b), 45A, 47Companies Act, 2013-Section 230
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Tribunals and Commissions24 Apr 2026Allowed

Srei Equipment Finance Limited Vs Gajraj Mining Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2835

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 5(8)(a), 3(12), 13(1)(c), 14, 31(1), 33, 13, 15, 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Information Utilities) Regulations, 2017-Regulation 21(4)
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Tribunals and Commissions24 Apr 2026Allowed

ICICI Bank Limited Vs Rajesh Business And Leisure Hotels Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2836

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15, 29A, 30, 30(2), 30(2)(a) to (f), 30(6), 31, 31(1), 43, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 31A, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(2)(a) to (c), 38(3), 39(4)SARFAESI Act-Section 3
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High Courts24 Apr 2026

Nutan Prasad Tiwari Vs The State Of Mp & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2581

Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 37(2), 14(7)MP Civil Services (Pension) Rules, 1976-Rule 65, 43, 44, 44(2), 2(q), 55, 3
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High Courts24 Apr 2026

Mohd.Saquib Ansari & Anr. Vs State NCT Of Delhi

Delhi High Court · 2024 INSC 534

National Investigation Act, 2008-Section 21Unlawful Activities (Prevention) Act, 1967-Sections 16, 17, 18, 18A, 18B, 19, 20, 23, 38, 43D(5)Explosive Substances Act, 1908-Sections 3, 4, 5, 6
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