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12,29,635 judgments in All Courts · page 249 of 61,482

Tribunals and Commissions08 Oct 2026Allowed

Boston Ivy Healthcare Solutions Private Limited Vs Zaneka Healthcare Limited

National Company Law Tribunal · (2026) 10 NCLT CK 1011

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(6), 8, 8(1), 8(2), 9, 9(3)(b), 9(5)(i), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002)
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Tribunals and Commissions08 Oct 2026Allowed

Small Industries Development Bank Of India Vs Darsh Pharmachem Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 1006

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(a), 7, 7(3)(b), 7(5), 7(5)(a), 7(5)(b), 9, 14, 14(1), 14(2), 14(2A), 14(3), 14(3)(b), 14(4), 15, 16(2), 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions08 Oct 2026Allowed

Small Industries Development Bank of India Vs Darsh Pharmachem Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 1002

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 5(8)(a), 7, 7(3)(b), 7(5), 7(5)(a), 7(5)(b), 9, 14, 14(1), 14(2), 14(2A), 14(3), 14(3)(b), 14(4), 15, 16(2), 17, 18, 19, 20, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)SARFAESI Act, 2002-Section 13(2)
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Supreme Court08 Oct 2026Disposed Of

Modern Asset Vs KNK Constructions Private Limited

Supreme Court Of India · 2026 INSC 1103

Insolvency and Bankruptcy Code, 2016-Section 3(6), 7, 9, 10, 13, 14, 15, 16, 18, 19, 20, 21, 29, 30(2), 31, 31(1), 31(6), 60(6), 240A(1)Arbitration and Conciliation Act, 1996-Section 7, 11, 11(6-A), 16, 34Indian Penal Code, 1860-Sections 420, 468, 471
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High Courts08 Oct 2026Dismissed

Shilpi Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0545

Indian Penal Code-Section 450, 342, 376(2)(n), 506(i), 506(ii)Protection of Children from Sexual Offences Act, 2012-Section 2(1)(d), 3(a) r/w 4, 5(j)(ii), 5(l) r/w 6, 11(iv) r/w 12, 11(v) r/w 12Cr.PC-Section 337(1)(b)
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