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Tribunals and Commissions05 Aug 2026Allowed

Minaxi Suppliers Private Limited Vs Sun Granite Export Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5130

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(a), 7(3), 7(7)(a), 9, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33, 240(1), 240Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A
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Tribunals and Commissions05 Aug 2026Allowed

Omkara Assets Reconstruction Private Limited Vs Matoshree Infrastructure Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5140

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 7, 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33, 60(5), 75, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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High Courts05 Aug 2026

Mam Chand & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5019

Constitution of India-Article 226, 227Land Acquisition Act, 1894-Section 4, 6, 11-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24 (1) (a), 24 (2), 101-A
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