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Tribunals and Commissions06 May 2026Allowed

M/s Reliance Alpha Services Private Limited Vs M/s. Prime Focus Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2832

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(f), 7, 7(5), 7(5)(a), 8, 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Income Tax Act, 1961-Section 194A
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Tribunals and Commissions06 May 2026

M/s Bakliwal Vyapaar Private Limited Vs M/s Sibri Traders Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2834

Insolvency and Bankruptcy Code, 2016-Sections 7, 12, 14, 15, 21(2), 22, 25(2)(h), 29, 29A, 30, 30(1), 30(2), 30(2)(A), 30(2)(e), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32, 32A, 43, 44, 45, 47, 49, 50, 53, 53(1), 61, 61(3), 66, 188, 196, 238, Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 36, 36A(1), 36A(10), 36A(12), 36B(1), 36B(4A) Explanation I, 37, 38, 38(1B), 38(2A), 39, 39(3), 39(4)Employees Provident Funds and Miscellaneous Provisions Act, 1952
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Tribunals and Commissions06 May 2026Allowed

M/s Reliance Alpha Services Private Limited Vs M/s. Prime Focus Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2797

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 5(8), 3(12), 8, 9, 7(5), 7(5)(a), 4, 14, 14(1), 14(2), 14(2A), 31, 33, 17, 18, 20, 21, 19, 15, 13(1)(b), 5(8)(f)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules, 2016-Rule 11
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Tribunals and Commissions06 May 2026Allowed

UCO Bank Vs M/s Shaivlini Impex Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2784

Insolvency and Bankruptcy Code, 2016-Sections 3(8), 3(12), 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, 21Indian Contract Act, 1872-Sections 127, 128Limitation Act-Section 18
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Tribunals and Commissions06 May 2026Allowed

Epicrop Organics Limited Vs Artlay Agritech Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2750

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 14, 15, 16(3)(b), 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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High Courts06 May 2026

Surendra Singh Vs SJVN Ltd. & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2730

SJVN Conduct, Discipline and Appeal Rules-Rule 20, 20(1)(a), 20(5), 21, 21(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10, 10(5)(a), 10(6), 10(7)FRSR-Rule 53
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High Courts06 May 2026

Constable Sushil Kumar Vs State Of HP & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2734

Punjab Police Rules, 1934-Chapter 16, Rule 16.2 (1), 16.38, 24.14, 24.15Himachal Pradesh Police Act, 2007-Section 88(1)Motor Vehicles Act-Sections 207, 192, 185, 181
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High Courts06 May 2026

Daleep Singh Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2739

Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024 (Act No. 23 of 2025)Constitution of India-Article 309CCS (Pension) Rules-Rule 17
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High Courts06 May 2026Allowed

Ajay Chauhan Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 341, 143, 188, 147, 148, 149, 353, 332, 406, 329, 386, 172 to 188Cr.P.C.-Sections 482, 161, 195, 190, 195(a)(i)
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