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12,28,363 judgments in All Courts · page 173 of 61,419

Tribunals and Commissions13 Oct 2026Disposed Of

Hoganas India Pvt. Ltd. Vs Singhal Sintered Pvt. Ltd.

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 1758

Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules 2016-Rule 5, sub-Rule (2) of Rule 5, Form-3, Form-4
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Tribunals and Commissions13 Oct 2026Disposed Of

Bank Of India Vs Shree Badri Kedar Udyog Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 1762

Insolvency and Bankruptcy Code, 2016-Section 33, 33(1)(a), 33(2), 7, 21, 45, 66, 19(2), 34(8), 33(1), 34(1), Chapter III, 34(2), 52, 33(1)(b)(iv), 33(7), 33(1)(b)(iii)Banking Companies (Acquisition and Transfer of Undertakins) Act, 1970NCLT, Rules 2016-Rule 11
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High Courts13 Oct 2026Allowed

Upendra Yadav & Anr. Vs The State Of Bihar

Patna High Court · (2026) 10 PAT CK 1654

Indian Penal Code-Sections 302/34, 307/34, 148, 302, 307, 326, 342, 323, 34, 212, 201/34Arms Act-Section 27Code of Criminal Procedure-Section 313, 164, 293 (4)
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High Courts13 Oct 2026Dismissed

Raj Kumar Vs Punjab National Bank & Ors.

Uttarakhand High Court · (2026) 10 UK CK 1685

Prevention of Corruption Act, 1988-Section 7Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977-Regulation 11, 6, 7, 8, 4BNSS-Section 430(1)
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High Courts13 Oct 2026Disposed Of

Amit Agency Vs Commissioner, CGST and CX & Ors.

Patna High Court · 2026 INSC 920

Bihar Goods and Services Tax Act, 2017-Section 65(6), 65(4), 74, 161Central Goods and Services Tax Act, 2017-Section 9(4), 50, 50(1), 65, 65(1), 65(2), 65(4), 65(6), 65(7), 73, 73(2), 73(9), 73(10), 74, 74(1), 74(2), 74(5), 74(9), 74(10), 74A, 75(7), 107, 122(2)(b), 155, 161Central Goods and Services Tax Rules, 2017-Rule 26(3), 142(5), 142(6)
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