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Tribunals and Commissions13 Apr 2026Allowed

Liberium Global Resources Private Limited Vs Amritsar MSW Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2945

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016-Rule 6National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Apr 2026

Jubin Kishore Thakkar & Ors. Vs Ashutosh Agarwala

National Company Law Tribunal · (2026) 04 NCLT CK 2946

Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 19(2), 19, 12, 29A(g), 29A(c) and (h)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39(1), 39(1B)(b), 35
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Tribunals and Commissions13 Apr 2026Allowed

HDFC Bank Limited Vs Keshav Proteins & Organic LLP

National Company Law Tribunal · (2026) 04 NCLT CK 2849

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(a), 5(8), 13(1)(c), 14, 31(1), 33, 13, 15, 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limited Liability Partnership Act, 2008
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High Courts13 Apr 2026

Abhinav Jain Vs Income Tax Officer & Ors.

Delhi High Court · (2026) 04 DEL CK 2324

Income Tax Act, 1961-Section 2(3), 6(1), 10(4)(ii), 10(15)(fa), 49, 56(2)(x), 139(1)(b), 142(1), 144B, 144C(13), 147, 148, Explanation 1(i) to Section 148, 148A, 148A(a), 148A(b), fourth proviso of Section 148A(b), 148A(c), 148A(d), 149, 149(1), third proviso to Section 149(1), 149(1)(a), 149(1)(b), 151, 151AFEMA, 1999-Section 2(w)Limitation Act, 1963-Section 12(1), 14(1), 15
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