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11,88,386 judgments in All Courts · page 274 of 59,420

High Courts14 Jul 2026Disposed of

Kedarnath Tradecomm LLP & Ors. Vs. Mayank Agarwal & Ors.

Calcutta High Court · (2026) 07 CAL CK 0129

Commercial Courts Act, 2015-Section 2(1)(c)(xv), Section 3A, Section 4, Section 5, Section 6, Section 7, Section 10, Section 12A, Section 15, Section 18Arbitration and Conciliation Act, 1996-Section 9, Section 34Code of Civil Procedure, 1908-Order VII Rule 10, Order VII Rule 11
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Tribunals and Commissions14 Jul 2026Dismissed

Santosh R. Shetty Vs Mr. Rajan Deshraj Agarwal, Committee Of Creditors Of Sristi Hospitality Private Limited, Consortium Of Admas Industries Pvt. Ltd., Subh Ashish Exim Pvt. Ltd And Amit Jatia, Hardcastle Restaurants Pvt. Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0065

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 17, 19(2), 21, 24, 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(6), 31, 43, 60(5), 61, 61(1), 61(3), 66Companies Act, 1956Companies Act, 2013
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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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