Judgments · CourtKutchehry

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 2026Disposed Of

Bankey Bihari Goyal Vs Durga Das Agrawal

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1875

CIRP Regulations-Regulation 35

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Tribunals and Commissions20 Apr 2026Dismissed

Maximal Infrastructure Pvt. Ltd. Vs Ganga Ram Agarwal, RP

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1860

Negotiable Instruments Act, 1881-Section 138Haryana Development and Regulation of Urban Areas Act, 1975Contempt of Courts Act

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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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Tribunals and Commissions20 Apr 2026Disposed Of

M/s. Sur-Vir Finance Ltd. Vs Mr. Yogesh Gupta, Pdb Ventures Pvt. Ltd., Mr. Vasu Dev Bissa G, Mr. Gopi S, Mr. G Rahul

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1830

the Code-Sections 43, 45, 50, 66, 5(24)IBBI (Insolvency Resolution Process for Corporate Persons), Regulations, 2016-Regulation 7

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Tribunals and Commissions20 Apr 2026Allowed

Emgee Media Integrated Services Pvt. Ltd. Vs Vyjayanthi Televentures Pvt. Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1820

I & B Code, 2016-Section 7, 14, 7(3), 7(3)(a), 9, 240, 240(1)NCLT Rules, 2016-Rule 34, 2 (19)NCLAT Rules, 2016-Part VII, Rule 53

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Tribunals and Commissions20 Apr 2026

M/s Natural Support Consultancy Services Private Limited (‘NSCSPL’) Vs National Bank for Agriculture and Rural Development (‘NABARD’) & Infosys Limited

Competition Commission Of India · (2026) 04 CCI CK 1775

Competition Act, 2002- Section 2(r), 2(s), 2(t), 3, 3(4)(b), 3(4)(d), 4, 4(2)(a)(i), 4(2)(b)(i), 4(2)(b)(ii), 4(2)(c), 4(2)(e), 19(1)(a), 19(4), 26(2)

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High Courts20 Apr 2026Disposed Of

Jashanpreet Singh @ Jashan Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1667

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 29, 37, 42, 50

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High Courts20 Apr 2026Allowed

Gurwinder Singh Vs State Of Punjab And Anr

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1666

Negotiable Instruments Act, 1881-Section 138

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High Courts20 Apr 2026Allowed

Surjeet Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1665

Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281, 324(4)Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts20 Apr 2026Allowed

Sandeep Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1664

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 108

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High Courts20 Apr 2026Allowed

Jyoti Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1663

Bharatiya Nyaya Sanhita, 2023-Section 108

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High Courts20 Apr 2026Disposed Of

Guru Gobind Singh Agro Madh Thr Its Proprietor Sushil Kumar Vs Guru Gobind Singh Ji Agro Ratia Thr Its Partner Davinder Singh

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1662

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Negotiable Instruments Act, 1881-Section 138, 143

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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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High Courts20 Apr 2026Allowed

Smruti Ranjan Mohapatra Vs State Of Orissa And Others

Orissa High Court · (2026) 04 OHC CK 1507

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High Courts20 Apr 2026Disposed Of

Baba Sidheswar WSHG & Others Vs State Of Odisha & Others

Orissa High Court · (2026) 04 OHC CK 1506

Constitution Of India, 1950-Article 226, 227

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High Courts20 Apr 2026Disposed Of

M. Sania @ M. Sanyasi Pradhan And Others Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1505

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 61(2)(a), 103(1), 296, 351(2), 351(3)Arms Act, 1959-Section 25(1)(a), 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9)

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High Courts20 Apr 2026Disposed Of

Gayatri Sahoo Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1504

Code Of Civil Procedure, 1908-Order 9 Rule 13Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013-Section 64, 64(1)

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High Courts20 Apr 2026Allowed

Bharat Behera And Others Vs State Of Orissa And Others

Orissa High Court · (2026) 04 OHC CK 1503

Constitution Of India, 1950-Article 12, 14Orissa Government Press Industrial Employees Classification, Recruitment, Promotion, Conditions Of Service And Appeals Rules, 1978-Rule 18(iv)

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