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12,30,331 judgments in All Courts · page 953 of 61,517

High Courts07 Aug 2026

Kunja Roja Vs The State Of Telangana

Telangana High Court · (2026) 08 TEL CK 5161

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 64(2)(m), 89, 49, 324(4), 115(2), 351(2), read with 3(5), 482(2)POCSO Act-Sections 5(i)(ii) read with 6
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High Courts07 Aug 2026

Chilakanti Vimala Devi Vs The State

Telangana High Court · (2026) 08 TEL CK 5827

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(3), 318(4), 3(5)
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Tribunals and Commissions07 Aug 2026Allowed

Gangotri Textiles Ltd

National Company Law Tribunal · (2026) 08 NCLT CK 6120

Insolvency and Bankruptcy Code, 2016-Section 3(12), 10, 10(3), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956
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Tribunals and Commissions07 Aug 2026

M/s. TKI Tours (India) Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5131

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 15, 17, 18, 19, 20, 21, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956
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Tribunals and Commissions07 Aug 2026Allowed

Orbit Lifescience Private Limited Vs Krux Pharma Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5132

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(4), 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(1)(a) to (d), 14(3)(a), 15, 16, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2)
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Tribunals and Commissions07 Aug 2026Allowed

Bhanu Cerglaze Private Limited Vs Regma Ceramics Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5133

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions07 Aug 2026Allowed

M/s Sical Iron Ore Terminal (Mangalore) Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5100

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(20), 5(21), 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(2)(h), Form 6Companies Act, 1956
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High Courts07 Aug 2026

Amar Pal & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5047

Constitution of India-Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 (now known as the Haryana Village Common Lands (Regulation) Act, 1961)-Section 7, 7(1), 7(2), 13-B, 13-A, 13AACode of Civil Procedure, 1908
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