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High Courts20 Apr 2026

Syeed Asima Ali Vs Hockey India & Ors.

Delhi High Court · (2026) 04 DEL CK 1994

Constitution of India-Article 215Contempt of Courts Act, 1971-Section 12, 2(b)High Court Rules and Orders-paragraph 14, Chapter 12-B, Volume IV
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High Courts20 Apr 2026Disposed Of

Dharamvir Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2070

Constitution of India, 1950-Article 226Army Rules 1954-Rule 13, 13(3), Clause III (iii)(a)(i), 13(3) Clause III(iii)(a)(i), Army Rule 13(3) Clause III (iii)(a)(i), III (a)(i), 13(3)(I)(ii), (I)(ii), (I)(iii), (III)(iii), I(ii), III (iii)(a), 13(3) Clause III (iii)(a)Regulations for the Army, 1962-Paras 144 to 147
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High Courts20 Apr 2026Disposed Of

Gur Kaur Minor & Ors. Vs Union Of India & Anr.

Delhi High Court · (2026) 04 DEL CK 1955

Adoption Regulations, 2022-Regulation 67(3), 67, 67(1), 67(2), Schedule XXXVHindu Adoption and Maintenance Act, 1956Adoption (Amendment) Regulations, 2021-Regulation 22B, Schedule XXXIII, XXXIV, Chapter IV-A, 22B(1), 22B(2), 22E(1), 22B(3)
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Tribunals and Commissions20 Apr 2026Dismissed

JS Steel Co Ltd. Vs Amod Stampings Private Limited

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1919

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 8(2), 9(1), 9(5)(ii), 9(5)(ii)(d), 9(5)(i)(d)IBBI (Application to Adjudicating Authority) Rules, 2016-Rule-5Sale of Goods Act, 1930
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Tribunals and Commissions20 Apr 2026Dismissed

Carnet Elias Fernandes Vs Jagdish Kumar Parulkar & Anr.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1869

Insolvency and Bankruptcy Code, 2016-Section 29A(e), 29A(f), 14, 14(1)(a), 18, 7, 17(2)(e)Companies Act, 2013-Section 164(2), 164, 164(2)(b), 164(2)(a)Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009-Regulation 22(4), 22(2), 24
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