Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 351, 481Indian Penal Code-Section 107, 294, 306, 323, 452, 506, 506 Part IICode of Criminal Procedure-Section 227

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High Courts02 Nov 2026

Sushil Kumar Vs Regional Manager, Bank of Baroda & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0207

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High Courts02 Nov 2026Disposed Of

Shailendra Singh Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0206

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High Courts02 Nov 2026Allowed

Shaik Mohammed Abdul Jabbar Vs The Principal Commissioner/Commissioner, CGST & Anr.

Telangana High Court · (2026) 11 TEL CK 0201

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 528Central Goods and Service Tax, 2017-Section 132

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High Courts02 Nov 2026Allowed

Mohammed Zakir Osman Vs M/s. IRIS Hospitals Private Limited & Ors.

Telangana High Court · (2026) 11 TEL CK 0194

Constitution of India-Article 227Telangana Court Fees and Suits Valuation Act 1956-Section 11, 11(1)(a), 11(2), 19, 24, 37, 37(a)(1), Chapter 6, Chapter 7, Schedule 1, 2Indian Penal Code, 1860-Sections 405, 420, 465, 468, 471, 120-B

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Tribunals and Commissions02 Nov 2026Dismissed

Excel Arcade Private Limited Vs Unity Small Finance Bank Limited

National Company Law Appellate Tribunal · 2026 INSC 1003

IBC-Section 61(2)NCLAT Rules-Rule 11

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Tribunals and Commissions02 Nov 2026Dismissed

Babita Agarwal & Ors. Vs Pramod Kumar Sharma

National Company Law Appellate Tribunal · (2026) 11 NCLAT CK 0189

Limitation Act-Article 122CPC-Order III Rule 4I&B Code

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Tribunals and Commissions02 Nov 2026Allowed

West Gujarat Expressway Limited

National Company Law Tribunal · (2026) 11 NCLT CK 0188

Insolvency and Bankruptcy Code, 2016-Section 10, 60(1), 4(1), 10(3), 238A, 11, 10A, 10(4)(a), 14, 31(1), 33, 14(1), 13, 17, 25, Chapter VII of Part II, 43 to 51 and 66, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013-Sections 241, 242

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High Courts02 Nov 2026Dismissed

Keshav Dutt Shreedhar Vs Nishant Sharma

High Court Of Himachal Pradesh · (2026) 11 SHI CK 0161

CPC-Order 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), VII Rule 9, VII Rule 13, X, Section 151

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High Courts02 Nov 2026Disposed Of

Uttam Chand Vs Dr. Y.S. Parmar University Of Horticulture And Forestry, Nauni

High Court Of Himachal Pradesh · (2026) 11 SHI CK 0160

Constitution of India-Article 226Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971-Section 9, 9(1), 9(2), 5, 5(1), 7Limitation Act-Section 5

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High Courts02 Nov 2026Dismissed

Anil Kumar Vs Harpreet & Anr.

High Court Of Himachal Pradesh · (2026) 11 SHI CK 0158

Code of Criminal Procedure-Section 125Protection of Women from Domestic Violence Act, 2005

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High Courts02 Nov 2026Dismissed

Mohd Rafi Ahmed Vs Md Arif Hussain

Telangana High Court · (2026) 11 TEL CK 0203

Constitution of India-Article 227

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