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Tribunals and Commissions27 Apr 2026Disposed Of

STCI Finance Limited Vs IMP Powers Limited (Through Its Liquidator)

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1874

Insolvency and Bankruptcy Code, 2016-Section 61, 60(5), 52(5), 52(3), 52, 32A, 7, 52(4), 52(1)(b), 53, 53(1), 52(7)IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 21A, 37, 32(e), 31A, 21A(2)(b), 21, 21(2)(a), 21(3), 21A(2), 21A(3)Companies Act, 1956
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Tribunals and Commissions27 Apr 2026Allowed

M/s. Imperial Coastal Infra (Formerly M/s. Coastal Engineering Constructions) A Registered Partnership Firm Rep. By Mr. K. Subba Raju, S/o. Mr. K.V. Satyanarayana Raju, Managing Partner Vs Liquidator, IVRCL Limited (Under Liquidation)

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1814

I & B Code, 2016-Section 61(1), 53, 14, 14(1)(b), 36(4)(a), 36(4)(a)(i), 36, Sub-section (1), Sub-section (3), Sub-section (4), Clause (a)(i) of the sub-section (4) of Section 36, 9Regulations of IBBI
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High Courts27 Apr 2026Allowed

T.H.D.C. India Ltd Through Its CMD & Ors Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1739

The Uttarakhand Water Tax On Electricity Generation Act, 2012 - Section 2(c), 2(f), 2(h), 2(i), 3, 3(1), 4, 12, 12(1), 14, 17, 17(1), 17(2), 18, 19Uttarakhand High Court Rules, 2020 - Rule 3Constitution Of India, 1950 - Article 13, 14, 304(a), 245, 245(1), 246, 248, 265, 285, 286, 287, 288, 288(1), 288(2), 289, 366(28)
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