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Tribunals and Commissions28 Oct 2026Allowed

Tayo Lummar Proprietor of M/s Lummar Enterprise Vs Sadguru Engineers & Allied Services Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 4886

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(6), 5(20), 5(21), 8, 8(1), 8(2), 8(2)(a), 9, 9(3), 9(3)(b), 9(3)(c), 9(3)(d), 9(4), 9(5), 9(5)(i), 9(5)(ii)(d), 12, 12A, 13(1)(b), 13(2), 14, 15, 15(1), 17, 18, 20, 21, 22, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Commercial Courts Act, 2015-Section 12A
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Tribunals and Commissions28 Oct 2026Disposed Of

Drip Capital Inc Vs Sumarrow Impex LLP

National Company Law Tribunal · (2026) 10 NCLT CK 4882

Insolvency and Bankruptcy Code, 2016-Section 7, 30(4), 33, 33(2), 33(6), 35(1), 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4Insolvency and Bankruptcy Board of India (Liquidation Process) (Fourth Amendment) Regulations, 2026
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High Courts28 Oct 2026Disposed Of

Pankaj Rai Vs State of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · 2026 INSC 902

Electricity Act, 2003-Section 82, 82(4), 82(5), 84, 84(1), 84(2), 84(3), 85, 85(1), 85(3), 85(4), 85(5), 85(6), 86, 86(2), 89Himachal Pradesh Electricity Regulatory Commission (Salary, Allowances and other conditions of Service of Chairman and members) Rules 2006HPMC Act, 1994
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