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12,30,331 judgments in All Courts · page 1,591 of 61,517

Tribunals and Commissions15 Apr 2026

Shri Yarlagadda Krishna Mohan & Ors. Vs State Bank Of India & Anr.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 3098

I & B Code, 2016-Section 7, 61, 95, 95(4)(b), 99, 100, 100(4), 102, 104, 105, 105(1), 106, 111, 112(2)(d), 114, 115, 115(2), 118(3), 121, 121(1), 121(2), 121(3), 123, 123(1)(c), 125, 196SARFAESI Act-Section 13(2), 13(4), 19Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors, Rules 2019
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Tribunals and Commissions15 Apr 2026Partly Allowed

Kotak Mahindra Bank Ltd. Vs M/s Prasunco Traders Pvt. Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 2952

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002-Rule 3(1), 8(1), 8(2), 8(5), 8(6), 8(7)
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High Courts15 Apr 2026Allowed

Armaan Hussain Vs Union Of India

Madhya Pradesh High Court · 2023 INSC 723

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438/442, 187(2), 187(3)(ii), 187, 480(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 42, 8(c)/20(b)(ii)(B), 28, 29, 35, 54, 36A(c), (d), 18(c), 36-A(4), 8(b)/20(a)(i)Criminal Procedure Code-Section 167(2)(a)(ii), 167(2), 167, 167(2)(a)(i), 167(2A), 167(1), 309, 56, 57, 437, 437(3), 437(6)
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Tribunals and Commissions15 Apr 2026Allowed

M/s Blue Cube Germany Assets GMBH & Co.KG Vs Vivimed Labs Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2784

Insolvency and Bankruptcy Code, 2016-Section 5(20), 7, 8, 8(2), 9, 9(5), 10, 11(3), 14, 14(3), 16, 31(1), 33, 54C, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137, Section 18
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Tribunals and Commissions15 Apr 2026Allowed

Suzlon Global Services Limited Vs Indo Shell Mould Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2940

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions15 Apr 2026Dismissed

Mr. Arumugam Thimmarayan & Ors. Vs M/s. Ozone Projects Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2942

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), second proviso to Section 7, second proviso to Section 7(1), 7(1) 2nd Proviso, 5(8), 5(8)(f), 60(5), 21, sub-Section 6A(a)(b)NCLT Rules, 2016-Rule 11, 49RERA Act, 2016-Section 2(d), 2(zn)
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Tribunals and Commissions15 Apr 2026Allowed

Silbhadar Vyapaar Pvt. Ltd. Vs Vurupa Trading Pvt. Ltd.

National Company Law Tribunal · (2026) 04 NCLT CK 2774

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 4, 14(2), 14(3), 31(1), 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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High Courts15 Apr 2026

Dewas Transport Pvt Ltd Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2588

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3), 37Commercial Courts Act, 2015-Section 3, 3(1), 3(1-A), 3(2), 3(3), 15Code of Civil Procedure, 1908-Order II Rule 2, V Rule 1, VII Rule 10, VII Rule 10-A, VII Rule 11, XV-A, Section 148
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High Courts15 Apr 2026

Ashok Kumar Jain & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2584

Constitution of India-Article 226/227, 226, 252 (1)Urban Land (Ceiling and Regulation) Act, 1976-Section 1(2), 2, 2(i), 2 clause (n), 3, 3(2), 6, 6(1), 6(3), 6(4), 9, 10, 10(1), 10(3), 10(5), 10(6), 33, 42, 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3, 4
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