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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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High Courts20 Apr 2026Disposed Of

Jashanpreet Singh @ Jashan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1667

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 29, 37, 42, 50
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High Courts20 Apr 2026Allowed

Sandeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1664

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108
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High Courts20 Apr 2026Disposed Of

Babu Khan Vs Jakir Hussain

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1661

Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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High Courts20 Apr 2026Disposed Of

Gayatri Sahoo Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1504

Code Of Civil Procedure, 1908-Order 9 Rule 13Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013-Section 64, 64(1)
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