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High Courts06 May 2026Allowed

Shashank Evani Vs The State Of Telangana

Telangana High Court · (2026) 05 TEL CK 2825

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(B), 22(c), 25, 26, 27, 27A, 27(a), 29, 42, 50, 53, 67Indian Evidence Act, 1872-Section 25, 26BNSS-Section 528
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Tribunals and Commissions06 May 2026

IDBI Bank Limited Vs Savan Godiawala & Ors.

National Company Law Tribunal · (2026) 05 NCLT CK 2826

Insolvency and Bankruptcy Code, 2016-Section 7, 33(1)(a), 33(2), 35, 35(1)(a), 35(1)(b), 36, 53, 196, 218, 219, 220, 220(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 4, 4(1), 4(2), 4(3), 7, 7(1), 7(2), 15, 31A, 31A(10), 32, 33, 34, 35, Clause 2 of Schedule I, 3 of Schedule I, 8 of Schedule IIBBI (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(bb), 11
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Tribunals and Commissions06 May 2026Allowed

Lokesh Santoshji Agarwal Vs Arpana W Flour Mills Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2827

Insolvency and Bankruptcy Code, 2016-Section 9, 3(12), 4, 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
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Tribunals and Commissions06 May 2026Allowed

UCO Bank Vs Akshara Highrise Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2828

National Company Law Tribunal Rules, 2016-Rule 154(1)Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(5), 7(7), 10A, 13(2), 14, 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, 2002-Section 13(2)
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