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Tribunals and Commissions28 Apr 2026Allowed

Axis Bank Limited Vs Millennium Starch India Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2777

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 14, Sub-section (2) of Section 14, Sub-section (3) of Section 14, Sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 2013
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High Courts28 Apr 2026

Devi Singh Vs State

Delhi High Court · (2026) 04 DEL CK 2490

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b)Prevention of Corruption Act, 1988-Section 8, 13, 27
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High Courts28 Apr 2026

Ravinder Kumar Chopra Vs State C.B.I.

Delhi High Court · (2026) 04 DEL CK 2491

Code of Criminal Procedure, 1973-Section 374(2), 207, 313(1)(b), 161 and 162, proviso to Section 162(1), 248(1)Indian Penal Code, 1860-Section 120B, 457, 379 read with Section 34Prevention of Corruption Act, 1988-Sections 7 and 13(1)(d) read with Section 13(2)
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High Courts28 Apr 2026

State Vs Nitu Singh

Delhi High Court · (2026) 04 DEL CK 2495

Code of Criminal Procedure, 1973-Section 378(1)(b), 207, 313(1)(b), 232, 235(1), 164, 386(1), 222, 222(1), 222(2), 378, 379Indian Penal Code, 1860-Section 349, 350, 351, 354, 354A, 354A(i), 354A(v), 354A(2), 354A(3), 354D, 509Protection of Children from Sexual Offences, 2012-Section 10, 12, 29
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