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11,86,897 judgments in All Courts · page 225 of 59,345

Tribunals and Commissions20 Apr 2026Dismissed

JS Steel Co Ltd. Vs Amod Stampings Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1919

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 8(2), 9(1), 9(5)(ii), 9(5)(ii)(d), 9(5)(i)(d)IBBI (Application to Adjudicating Authority) Rules, 2016-Rule-5Sale of Goods Act, 1930
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Tribunals and Commissions20 Apr 2026Allowed

S.M. Kamal Pasha And Anr. Vs S. Rajendran Resolution Professional Of TD Toll Road Pvt. Ltd. And Ors.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1864

IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18, 18(2), sub- regulation (2), 18(2) explanationInsolvency and Bankruptcy Code, 2016-Section 30(4), 31(1), sub-section (1) of section 31, 33Contract Act
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Tribunals and Commissions20 Apr 2026Dismissed

Carnet Elias Fernandes Vs Jagdish Kumar Parulkar & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1869

Insolvency and Bankruptcy Code, 2016-Section 29A(e), 29A(f), 14, 14(1)(a), 18, 7, 17(2)(e)Companies Act, 2013-Section 164(2), 164, 164(2)(b), 164(2)(a)Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009-Regulation 22(4), 22(2), 24
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High Courts20 Apr 2026Disposed Of

Babu Khan Vs Jakir Hussain

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1661

Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
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