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Tribunals and Commissions18 Aug 2026C.P. (IB)/43/MB/2026 filed under Section 7 of IBC, 2016 by Bank of India against Shri Karvir Nivasini Mahalaxmi Ispat Private Limited is Admitted; CIRP initiated; moratorium declared under Section 14 of IBC, 2016; Mr. Purusottam Behera appointed as IRP.

Bank of India Vs Shri Karvir Nivasini Mahalaxmi Ispat Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0286

Insolvency and Bankruptcy Code, 2016-Section 3(12), Section 4, Section 5(8), Section 7, Section 13, Section 14, Section 17, Section 25, Section 31(1), Section 33, Section 65, Section 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), Section 13(3-A), Section 14
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High Courts18 Aug 2026Dismissed

Union Of India Vs M/s. Sunil Hi Tech Engineers Ltd

Bombay High Court · (2026) 08 BOM CK 0191

Arbitration and Conciliation Act, 1996-Section 34(3), 31(5), 31, Sub-section 3 of Section 34, 7, Sub Section 2 of Section 7, Sub-section 4, Sub-section 5 of Section 31Limitation Act-Section 12(4), 5
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High Courts18 Aug 2026Dismissed

Balaji Sansthan Washim Reg. No. Ptrna/660/Akola Situated At Washim Tq And Distt Washim Through Its Trustee Shri Dnyeshwar Narayanrao Kaloo (Deceased) Represented By Trustee Shri. Banwanipant Dyneshwar Kaloo Vs Special Land Acquisition Officer And Sub- Divisional Officer Darwha Tq Darwha Distt. Yavatmal

Bombay High Court · (2026) 08 BOM CK 0190

Bombay Public Trusts ActLand Acquisition Act-Section 4, 30, 3(b), 11, 3(6), 9, 16Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act-Section 129-B, 125
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High Courts18 Aug 2026Dismissed

Bhupati Associates, A Registered Partnership Firm, Having Its Registered Office At H.No. 4-55-32/56, 0pp. Little Flower School, 1st Lane, Vidyanagar, Guntur-522007. Rep. By Its Authorized Signatory Mr. Malreddy Madhubabu, S/o. Mohan Reddy, Aged About 46 Years, Occu Private Employee R/o. 17-1-383/75, Amrutha Apartments, Vinay Nagar, Saidabad, Hyderabad - 500059. Vs The State Of Andhra Pradesh, Rep. By Its Pri. Secretary, Endowments Department, Secretariat, Velagapudi,Guntur District, 522239

Andhra Pradesh High Court · (2026) 08 AP CK 0171

Urban Land (Ceiling and Regulation) Act, 1976Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43(5), 43 (10), 43(10), sub-section (5), sub-section (9), 87, 43Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
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High Courts18 Aug 2026Disposed Of

Ande Veera Venata Satyanarayana Vs The Government Of A P

Andhra Pradesh High Court · (2026) 08 AP CK 0166

Andhra Pradesh Co-operative Societies Act, 1964-Section 7, 30, 30(1)(a), 32, 32(7), 32(7)(A), 32(7)(a)(i), 32(A), 32(A)(1), 34, 34(1), 37(2), 50, 51, 52, 53, 79(A)(1)(e), 79A, 130Andhra Pradesh Co-operative Societies Rules, 1964-Rule 23, 23(2), 23-A, 23-AAA, 23-AAA(3), (4) and (5), 23-AAA(5), 24
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High Courts18 Aug 2026

Kusam Koteswaramma Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 0165

Constitution of India-Article 226, 14, 19(1)(g) and 300-AAndhra Pradesh Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26Mines and Minerals (Development and Regulation) Act, 1957
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High Courts18 Aug 2026Dismissed

Shri. Gopal Das Vs The State Of Tripura

Tripura High Court · (2026) 08 TP CK 0112

Code of Criminal Procedure, 1973-Section 374, 161, 313IPC-Section 201, 302, 302/201, 302 and 201Indian Evidence Act, 1872-Section 106, 114, 8
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