High Courts21 Apr 2026Allowed
M/S. Graphite India Ltd Vs Commissioner Of Income Tax - IV Kolkata
Calcutta High Court · (2026) 04 CAL CK 0606
Income Tax Act, 1961-Section 80HHC, 80HHC(1B), 80IA, 80IA(8), 80IA(9), 115JB, 260A
JUDGMENT DATABASE
Search 11,86,686 Indian judgments.
11,86,686 judgments in All Courts · page 220 of 59,335
Supreme Court21 Apr 2026Allowed
S. Anand Vs State Of Tamil Nadu Represented By Its Inspector Of Police And Anr
Supreme Court Of India · (2026) 04 SC CK 0549
Code of Criminal Procedure, 1973- Section 173(2), 482Bharatiya Nyaya Sanhita, 2023- Section 318(4)Indian Penal Code, 1860- Section 120B, 420, 465, 468, 471
Supreme Court21 Apr 2026Allowed
M/s MCM Worldwide Private Limited Vs M/s Construction Industry Development Council
Supreme Court Of India · (2026) 04 SC CK 0548
Arbitration and Conciliation Act, 1996- Section 8, 11(6), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 16(6), 34, 37, 37(2)
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)
Supreme Court21 Apr 2026
Sathyan Naravoor Vs Union Of India & Ors
Supreme Court Of India · (2026) 04 SC CK 0517
Constitution of India, 1950- Article 14, 21Rights of Persons with Disabilities Act, 2016- Section 89
Supreme Court21 Apr 2026Allowed
Prahlad Sahai Vs Haryana Roadways & Anr
Supreme Court Of India · (2026) 04 SC CK 0516
Motor Vehicles Act, 1988- Section 168
Supreme Court21 Apr 2026Dismissed
Babu Singh Vs Consolidation Officer And Others
Supreme Court Of India · (2026) 04 SC CK 0515
Uttar Pradesh Land Revenue Code, 2006- Section 77(2)Uttar Pradesh Municipalities Act, 1916- Section 8Uttar Pradesh Town Improvement Act, 1919- Section 42
Supreme Court21 Apr 2026Allowed
S. Leorex Sebastian & Anr Vs Sarojini & Ors
Supreme Court Of India · (2026) 04 SC CK 0514
Constitution of India, 1950- Article 136, 227Indian Succession Act, 1925- Section 63, 263, 276, 283, 294Transfer of Property Act, 1882- Section 3
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)
Supreme Court21 Apr 2026Dismissed
Nikhat Parveen @ Khusboo Khatoon Vs Rafique@Shillu
Supreme Court Of India · (2026) 04 SC CK 0512
Hindu Marriage Act, 1955- Section 13Protection of Women from Domestic Violence Act, 2005- Section 12Bharatiya Sakshya Adhiniyam, 2023- Section 116
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
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
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)
High Courts20 Apr 2026
Hemlata Agarwal Vs Travel Venture International Express P. Ltd. & Ors.
Sikkim High Court · (2026) 04 SIK CK 1635
High Courts20 Apr 2026
Putra Hang Subba Vs State Of Sikkim & Ors
Sikkim High Court · (2026) 04 SIK CK 1634
High Courts20 Apr 2026
Yogya Rai And Others Vs Purna Bahadur Rai And Others
Sikkim High Court · (2026) 04 SIK CK 1633
Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 7 Rule 11 (b)
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
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
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
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