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12,30,331 judgments in All Courts · page 587 of 61,517

Tribunals and Commissions09 Sept 2026

Shri. Liyakat Ali Shaikh Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3495

Administrative Tribunals Act, 1985-Section 19, 21(1)(a)Indian Railway Servants (Discipline & Appeal) Rules, 1968-Rule 6, 9, 9(2), 11(2), 14, 15(a), 15(e), 22(2), 25, 25(1)(b), 25(IV)(b)(a), 25-A, 29, 31
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High Courts09 Sept 2026

Smt. Smita Wadhawan Vs Smt Rani Singh

Allahabad High Court · (2026) 09 AHC CK 3347

Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021-Section 33, 33(2), 33(7), 21(1)(a), 21(2), 22Code of Civil Procedure, 1908Consumer Protection Act, 1986
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Tribunals and Commissions09 Sept 2026Allowed

Aurum Commercials LLP Vs Spenta Enclave Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2954

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 43, 44, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 36A, 36A(12), 36B(3), 36B(5), 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4)Micro, Small and Medium Enterprises Development Act, 2006
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