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Supreme Court21 Apr 2026Dismissed

Messer Griesheim Gmbh (Now Called Air Liquide Deutschland GMBH) Vs Goyal Mg Gases Private Limited

Supreme Court Of India · (2026) 04 SC CK 0518

Code of Civil Procedure, 1908- Section 2(5), 2(6), 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 14, 44A, 44A(1), Order 21 Rule 11, Order 21 Rule 22, Order 37 Rule 3Companies Act, 1956- Section 194, 210, 211, 215, 433(e), 434(1)(a)Foreign Exchange Regulation Act, 1973- Section 29(1), 31, 47, 47(3), 47(3)(b)
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Supreme Court21 Apr 2026Disposed Of

M/s Marg Limited Vs Sushil Lalwani & Ors

Supreme Court Of India · (2026) 04 SC CK 0513

Code of Civil Procedure, 1908- Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(c)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002- Section 13(2)Tamil Nadu Court Fees and Suit Valuation Act, (Amended) 2017- Section 27(c)
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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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