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Tribunals and Commissions20 Aug 2026Allowed

Mr. Achhru Ram Jindal & Ors. Vs M/s Zebyte Rental Planet Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6156

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(d), 5(7), 7(5), 7(3)(b), 13, 13(1)(c), 15, 15(1)(b), 14, 14(3), 31(1), 33, 17, 18, 20, 21, 22(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137
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Tribunals and Commissions20 Aug 2026Allowed

Excellence Finance Pvt Ltd Vs Satiate Agri Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6157

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5)(a), 10A, 12A, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 15, 18, 19, 20, 21, 31(1), 33, 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 30A
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High Courts20 Aug 2026

State Of Gujarat Vs Merubhai Mohanbhai Thakkar

Gujarat High Court · (2026) 08 GUJ CK 5457

Code of Criminal Procedure, 1973-Section 100, 165, 378(1)(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Chapter IV, Section 8, 20(b)(2), 41, 41(1), 41(2), 42, 42(1), proviso to Section 42(1), 42(2), 43, 41 to 44, 50, 50(1), 50(5), 50(6), 52, 57Act 9 of 2001
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