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12,30,332 judgments in All Courts · page 797 of 61,517

Tribunals and Commissions20 Aug 2026Allowed

Bank Of India Vs Ekam Agro Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5125

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 14(1)(a), 14(1)(c), 14(4), 21(11), 33, 33(1)(b)(iv), 33(1)(b)(v), 33(2), 33(2A), 34, 52, 53, Chapter III of Part IIInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2B(1), 3, 4, 4(2)(b)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 39B, 39BA, 39D
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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 6100

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 10A, 7(5)(a), 60(5), 13(1)(c), 14, 31(1), 33, 14(1), 14(2), 13(1)(b), 15, 18, 20, 21, 19, 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Companies Act, 1956
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Tribunals and Commissions20 Aug 2026

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

National Company Law Tribunal · (2026) 08 NCLT CK 5118

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

Canara Bank Vs M/s Shrivallabh Pittie Research and Training Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5108

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 240A, 66 and 67, 60(2) and (3), 3(12), 8 and 9, 8(2)(a), 9(5)(ii)(d), 5(8)(i), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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High Courts20 Aug 2026

Avtar Singh Vs The State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4844

Punjab Village Common Lands (Regulation) Act, 1961 (presently known as Haryana Village Common Lands (Regulation) Act, 1961)-Section 7(2), 13-A, 13B
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High Courts20 Aug 2026

Gulzar Singh Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4899

Constitution of India-Article 226, 227Haryana Civil Services (Allowance) Rules, 2016-Rule 22, 23(i)Right of Persons with Disability Act, 2016-Section 41
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High Courts20 Aug 2026

Parveen Kumar Vs State Of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4905

Constitution of India-Article 226, 227Punjab Agriculture (Group A) Service Rules, 2013Punjab Agriculture Department Group 'C' Service Rules 2010
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