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11,84,587 judgments in All Courts · page 236 of 59,230

Tribunals and Commissions21 Apr 2026Dismissed

Mr. S. Arun, Suspended Director Of M/s. Sargam Metals Pvt. Ltd Vs Mr. Neeraj Agarwal, (Proprietor Of Ambal Agencies) And Mr. K J Vinodh, Interim Resolution Professional Of M/s. Sargam Metals Pvt. Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1834

I & B Code, 2016-Section 9, 8, 7, 9 (5) proviso, sub-section (5) of Section 7, sub-section (4) of Section 10, 9(1), sub-section (1) of Section 8, sub-section (2) of Section 8, 8(1), 10ACompanies ActInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
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High Courts21 Apr 2026Disposed Of

Krishna Chettri Vs State Of Sikkim

Sikkim High Court · (2026) 04 SIK CK 1626

Protection Of Children From Sexual Offences Act, 2012 - Section 3(b), 4, 5, 5(m), 6, 8, 10, 42Indian Penal Code, 1860 - Section 376(1), 376(2), 376(3)Code Of Criminal Procedure, 1973 - Section 313, 354
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High Courts21 Apr 2026Dismissed

Rahul Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1660

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 110, 115(2), 118(1), 118(2), 190, 191(3), 351Code Of Criminal Procedure, 1973-Section 438
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