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Tribunals and Commissions03 Sept 2026

Kanti Devi Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2991

Railway Servants Pass Rules, 1986-Para 2 (C)Railway Services (Pension) Rules, 1993-Rule 75 Sub Rule 10Railway Services (Pension) Rules, 2026-Rule 50 Sub Rule 10
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Tribunals and Commissions03 Sept 2026

Saurabh Tiwari Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3035

Administrative Tribunals Act, 1985-Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965Constitution of India-Article 226
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Tribunals and Commissions03 Sept 2026

B.N. Suresh Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3558

Administrative Tribunals Act, 1985-Section 19Fundamental Rules-FR 22 (now FR 22 1 (a) I), Government of India Order No. 23 under FR-22Central Civil Services (Revised Pay) Rules, 2016-Rule 7 Item 10, Note 10 below Rule 7, Note 10 below Rule 10
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Tribunals and Commissions03 Sept 2026Allowed

Bank Of Baroda Vs Shri Nath Residenci Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 3022

Insolvency and Bankruptcy Code, 2016-Section 7, 25(2)(j), 33, 33(1)(b)(ii), 33(2), 34(4)(b), 38(1), 38(5), 40(2), 42, 43, 43 to 51, 52, 53, 53(1), 54, 54(1), 54(2), 54(3), 66Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12(1), 13, 15(1)(a), 31A, 31A(6), 32(a), 33, 34, 35(2), 37A, 38, 41, 44, 45, 45(3), 47, Schedule I
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Tribunals and Commissions03 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Akul Industries Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 3023

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(7), 3(8), 3(10), 3(11), 3(12), 3(37), 4, 5(5A), 5(7), 5(8), 5(8)(i), 7, 7(3)(b), 7(5)(a), 8, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)
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Tribunals and Commissions03 Sept 2026

Ballarpur Industries Limited Vs Haryana State Pollution Control Board

National Company Law Tribunal · (2026) 09 NCLT CK 3024

Insolvency and Bankruptcy Code, 2016-Section 7, 31, 31(1), 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 8, 9, 10, 12, 12(1), 14, Sub-Regulation (2) of Regulation 14National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions03 Sept 2026Partly Allowed

Dabir Developers Private Limited Vs European Projects & Aviation Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2820

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 21, 29A, 30(6), 31, 33, 33(1), 33(1)(b), 33(1)(iv), 33(2), 34, 34(1), 34(5), 35(1)(1), 53(1)(f)Insolvency and Bankruptcy Code (Amendment) Act, 2026IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 36(4)
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Tribunals and Commissions03 Sept 2026Allowed

Gargo Motors Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 2815

Insolvency and Bankruptcy Code, 2016-Section 4, 10, 10(1), 10(3), 10(3)(b), 11, 13, 13(1)(b), 14, 15, 16(5), 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions03 Sept 2026

Rinima Borah Agarwal Vs Mrs. India Inc.

Competition Commission Of India · (2026) 09 CCI CK 2308

Competition Act, 2002-Section 19(1)(a), 3 and 4, 26(1), 33Competition Commission of India (General) Regulations, 2024-Regulation 32
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