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11,88,173 judgments in All Courts · page 264 of 59,409

Tribunals and Commissions14 Jul 2026Partly Allowed

Uttar Pradesh Housing And Development Board Vs K.S.N. Buildwell Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · 2026 INSC 199

Uttar Pradesh City Planning and Development Act, 1973-Section 28 (a)Insolvency and Bankruptcy Code, 2016-Section 7, 30 (6), 238, 18, 25, 36, 53, 61 (1), 30(2), 30(2)(e), 14, 30, 31, 3(27), 3, 5, 79, 79(14), 3(37), 60(5)Transfer of Property Act, 1882-Section 54, 105, 108
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High Courts13 Jul 2026Dismissed

Smt Sushma Vats & Ors. Vs Sh Dinesh

Delhi High Court · (2026) 07 DEL CK 0224

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5Code of Civil Procedure, 1908-Order VIII Rule 1, Section 148, 151, VII Rule 11Delhi High Court (Original Side) Rules-Rule 4 of Chapter VII
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Tribunals and Commissions13 Jul 2026Dismissed

CA Som Prakash Aggarwal Vs National Financial Reporting Authority (NFRA)

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0034

Companies Act, 2013-Section 129(1), 129(5), 132, 132(2), 132(4), 132(4)(c), 132(5), 133, 139, 140(5), 143, 143(3)(e), 143(9), 143(10), Chapter XChartered Accountants Act, 1949-Section 22, Second Schedule, Part I of the Second Schedule, Clause (5), (6), (7), (8), (9)NFRA Rules, 2019-Rules 3, 4, 7 and 8
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Tribunals and Commissions13 Jul 2026Disposed Of

Surender Pal Singh Mangat Vs Oriental Bank Of Commerce

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0032

Insolvency and Bankruptcy Code, 2016-Section 7Banking Regulations Act, 1949-Section 35 AA, 35 AB, 45L(3), 35AAUttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953-Section 16, 17, Sub-section 4 of Section 17, 17(5)
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Tribunals and Commissions13 Jul 2026Dismissed

Brajesh Kumar Tripathi Vs Hasti Mal Kachhara

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0031

Insolvency and Bankruptcy Code, 2016-Section 61, 18, 36, 31, 14(1)(d), 7Arbitration and Conciliation Act, 1996-Section 9Constitution of India-Article 300A
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