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High Courts24 Apr 2026

Chhavi Khattar Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 2307

IPC-Sections 323, 342, 506, 509Protection of Women from Domestic Violence Act, 2005-Section 12Maintenance and Welfare of Praents and Secior Citizens Act, 2007
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High Courts24 Apr 2026

Aditya Sharma Vs Commissioner Of Income-Tax (Central) -II

Delhi High Court · (2026) 04 DEL CK 2264

Constitution of India-Article 226, 227Income Tax Act, 1961-Section 245C, 245C(1), 245D, 245D(1), 245D(1A), 245D(2), 245D(2A), 245D(2B), 245D(2C), 245D(2D), 245D(3), 245D(4), 245D(4A), 245D(6), 245D(6A), 245D(6B)Income Tax Settlement Commission (Procedure) Rules, 1997-Rule 9, 9A
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High Courts24 Apr 2026Disposed Of

Prof. Rasal Singh Vs University Of Delhi & Ors.

Delhi High Court · (2026) 04 DEL CK 1981

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 6, 9(1), 10, 11, 11(1), 12, 13, 16, 17, 28, 29General Clauses Act, 10 of 1897-Section 16Constitution of India-Article 14, 15, 21, 314
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Tribunals and Commissions24 Apr 2026Dismissed

Kotak Mahindra Bank Ltd. Vs IDBI Bank Limted

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1916

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 23, 24, 26 D, 20, 35, 26D, 13 (2)Companies Act, 1956Companies Act, 2013-Section 77, 79, 77 (1), 79 (b), 77 (3), Sub-Section 2 of Section 77, 77(1), 77(3), 77 (b), 79(b)
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Tribunals and Commissions24 Apr 2026Allowed

Dineshbhai Premjibhai Lathidadia Vs The Sarvodaya Sahakari Bank Limited

National Company Law Appellate Tribunal · 2024 INSC 155

Gujarat Co-operative Societies Act, 1961-Section 99 (4)Insolvency and Bankruptcy Code, 2016-Section 95 (4) (b), 95, 238 A, 7, 9, 3(11), 3(12), 5(22), 95(4), 3 (11) and (12)Insolvency Resolution Process for Personal Guarantor to (Corporate Debtor) Rules, 2019-Rule 7 (1), 3(1)(e), 7
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Tribunals and Commissions24 Apr 2026Allowed

Regional P.F. Commissioner, Employees' Provident Fund Organisation Through Shri Udaya Gupta, RPFC (Legal) Regional Office, Sector - 15A Faridabad, Haryana -121007 Vs Mr. Vipul Garg, Liquidator Representing Through Corporate Debtor Mis Jai Laxmi Lighting Industries Pvt. Ltd. With Its Registered Address At, 74, Sector-13, Kamal (Haryana)

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1892

Insolvency and Bankruptcy Code, 2016-Section 61, 36(4)(a)(iii), 53, 33(5), 36, 53(1)(e)(i), 42, 43, 66, 53(1)(e), 53(1), 36(4)The Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Section 11, 11(2), 7A, 7B, 14B, 7Q, 16A, 15(2)Constitution of India-Article 21, 300A
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Tribunals and Commissions24 Apr 2026Dismissed

M/s ASREC (India) Limited Vs Bhaskar Gopal Shetty

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1858

Insolvency and Bankruptcy Code, 2016-Section 61, 60(5), 53, 3 (4), 3 (31)IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h)IBBI (Liquidation process) Regulations, 2016-Regulation 21
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