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Tribunals and Commissions23 Apr 2026Dismissed

Consortium of Wafi Investments Ltd. And Suhail Sameer Vs Vishal Jain Resolution Professional of Green Soul Ergonomics Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1877

IBC-Section 30(2)(e) & (f), 29A, 30(2), 31, 30(4), 30, 30(2)(e)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1A)(a), 39(1), 39(1B)(a), 39(1B)(b), 36B(7), 39(3), 36B, 39(1B), sub-regulation (1), 36B(4A), 39, 39(1)(B), 39(1A)Companies Act, 2013
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Tribunals and Commissions23 Apr 2026Dismissed

Milan Aggarwal Vs Canara Bank & Anr.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1857

Insolvency and Bankruptcy Code, 2016-Section 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 13(2), 13 sub-section (2)
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High Courts23 Apr 2026Allowed

Rahul Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1684

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 363, 366, 376(3), 376(2)(n)
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