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12,29,656 judgments in All Courts · page 526 of 61,483

High Courts11 Sept 2026

Mukka Siddaiah Vs The State Of Telangana

Telangana High Court · (2026) 09 TEL CK 2929

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 420, 467, 468, 471, 34Bharatiya Sakshya Adhiniyam, 2023-Section 24
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Tribunals and Commissions11 Sept 2026Dismissed

M/s Memoir & Ors. Vs M/s. Eagle Home Appliances Pvt Ltd

National Company Law Tribunal · (2026) 09 NCLT CK 3014

Insolvency and Bankruptcy Code, 2016-Section 9, 12, 20, 21, 25(2)(h), 30, 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(2), 33(1)(b), 33(1)(iv), 34(1), 34(5), 35(1)(l), 53, 53(1)(a), 56, Chapter III of Part IICompanies Act, 1956Companies Act 2013
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High Courts11 Sept 2026Dismissed

Natta Jaya Kumari Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2010 INSC 428

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Chapter III, Section 13(2), 13(4), 17, 26DSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011-Rule 5Security Interest (Central Registry) Amendment Rules, 2020
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High Courts11 Sept 2026Dismissed

Pindrala Bullamma Vs The State Of Ap & Ors.

Andhra Pradesh High Court · 2010 INSC 428

Constitution of India-Article 226, 14 and 21, Part IIISecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act)-Section 26D, 13(2), 13(4), 17Security Interest (Central Registry) Amendment Rules, 2020
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