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12,29,635 judgments in All Courts · page 286 of 61,482

Tribunals and Commissions06 Oct 2026Allowed

Ammu Enterprises Vs KCG Engineers Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 0410

Insolvency and Bankruptcy Code, 2016-Section 9, 33, 33(1), 33(1)(a), 33(1)(iv), 12, 30(6), 31, 21(1), 34(1), 34(5), 35(1)(1), Chapter IIIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 8, 13, 15
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High Courts06 Oct 2026Dismissed

Rajendra Jain Vs Jitendra Kurmi & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 0426

Code of Civil Procedure, 1908-Section 115, 9, Order VII Rule 11, 7 Rule 11(d)The Madhya Pradesh Land Revenue Code, 1959-Section 115, 250, 250 (2), 257, 257(f), 257(x)Specific Relief Act-Section 9
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Tribunals and Commissions06 Oct 2026

GP Harmon Recycling LLC Vs Tirmala Venkateshwara Paper and Board Pvt Ltd

National Company Law Tribunal · (2026) 10 NCLT CK 0385

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 3(12), 15, 14, Sub-section (1) of Section 14, 13(2), 17 & 18, 19, 20Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Security Interest Act, 2002 (54 of 2002)
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High Courts06 Oct 2026Dismissed

Kamal Singh & Ors. Vs Union Of India

Madhya Pradesh High Court · 2026 INSC 1056

Railway Claims Tribunal Act, 1987-Section 23Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020
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High Courts06 Oct 2026

Archana Samal Vs Biswa Ranjan Mahapatra

Orissa High Court · (2026) 10 OHC CK 4822

Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Section 9, 13(1)(ia)(ib), 21AHigh Court of Orissa and District Courts Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
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