Tribunals and Commissions21 Apr 2026Disposed Of
Vivek Kumar Awasthi Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0642
JUDGMENT DATABASE
Search 11,84,322 Indian judgments.
11,84,322 judgments in All Courts · page 227 of 59,217
High Courts21 Apr 2026Disposed Of
Indranil Mukherjee Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0617
High Courts21 Apr 2026Disposed Of
Shantanu Singh Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2026) 04 CAL CK 0616
High Courts21 Apr 2026Allowed/ Disposed Of
Prapti Chakraborty Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0615
Constitution Of India, 1950-Article 14West Bengal School Service Commission (General Transfer, Transfer On Special Grounds And Reallocation) Rules, 2015-Rule 6, 6(5)
High Courts21 Apr 2026Disposed Of
Mithu Saha Vs Additional Commissioner, Airport & Air Cargo Complex & Ors
Calcutta High Court · (2026) 04 CAL CK 0614
Customs Act, 1962-Section 129(E)
High Courts21 Apr 2026Allowed/ Disposed Of
Sabyasachi Chakraborty Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0613
West Bengal Schools (Control Of Expenditure) Act, 2005-Section 14, 14(3)
High Courts21 Apr 2026Disposed Of
Pranab Maity & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0612
Constitution Of India, 1950-Article 226West Bengal Highways Act, 1964-Section 10, 10(1), 10(2), 10(3), 10(4)
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
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
Mensa Brand Technologies Pvt Ltd Vs Mohammadabbas Naushadali Patel & Ors
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1929
Companies Act, 2013-Section 241-242, 244 and 246
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
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