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High Courts10 Sept 2026

Iswar Gujrar & Anr. Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 2040

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Section 303(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 25 read with 8(c)
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Tribunals and Commissions10 Sept 2026Allowed

State Bank Of India Vs Garden Court Distillieries Pvt Ltd & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2022

Insolvency and Bankruptcy Code, 2016-Section 5(17), 30, 33, 33(2), 59, Chapter IIIIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39C, 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 32(e), 32(f)
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High Courts10 Sept 2026

Digrilal Sidar Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 09 CHH CK 1959

Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 21, 21(1), 21(2), 21(3), 21(4)Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastava) Niyam, 1994-Rule 3, 3(1), 3(2), 3(3)Constitution of India-Article 227
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