High Courts18 Apr 2026Disposed Of
Jagdish Sahu Vs PNB Housing Finance Limited And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1257
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14
JUDGMENT DATABASE
Search 11,84,339 Indian judgments.
11,84,339 judgments in All Courts · page 234 of 59,217
High Courts18 Apr 2026Allowed
Victim M Through Natural Guardian Father Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1256
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts18 Apr 2026Disposed Of
Sports Goods Industry Vs State of J&K and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1148
High Courts18 Apr 2026Disposed Of
Jan Mohd Vs Executive Magistrate
Jammu And Kashmir High Court · (2026) 04 J&K CK 1147
Code of Criminal Procedure, 1989- Section 145(1), 146(1), 482
High Courts18 Apr 2026Dismissed
Manga Ram Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 1146
Indian Penal Code, 1860- Section 302, 304, 307, 323, 325, 341Code of Criminal Procedure, 1989- Section 173, 482
High Courts18 Apr 2026Allowed
Laxman Prasad & Ors Vs State Of Tripura & Ors
Tripura High Court · (2026) 04 TP CK 1125
Tripura State Rifles (Discipline, Control, Service Conditions Etc.) Rules, 1986 - Rule 5
High Courts18 Apr 2026Allowed
Sindhuja Engineer and Contractor Vs State of Bihar
Patna High Court · (2026) 04 PAT CK 1100
Bihar Contractors Registration Rules, 2007- Rule 11(D)
High Courts18 Apr 2026Disposed Of
Franky Syngkli Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1053
High Courts18 Apr 2026Allowed
Susheela & Anr Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0733
Railway Claims Tribunal Act, 1987- Section 23
High Courts18 Apr 2026Disposed Of
Foolbabu Alise Mohd Haseem Vs State & Anr
Delhi High Court · (2026) 04 DEL CK 0732
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 363, 366
High Courts18 Apr 2026Disposed Of
M/s Kanika Exports Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0731
Central Goods and Services Tax Act, 2017- Section 2(62), 2(63), 39, 54, 54(1), 54(2)(e), 54(3), 54(4), 54(8), 54(14), 107(12)
High Courts18 Apr 2026Dismissed
Austin Hyundai (Austin Distributors Pvt Ltd) Vs Axalta Coating Systems India Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 0691
Arbitration and Conciliation Act, 1996- Section 23(3), 33, 34, 36(3), 37
High Courts18 Apr 2026Allowed
Ascent Ventures Vs State Of Maharashtra
Bombay High Court · (2026) 04 BOM CK 0594
Code of Criminal Procedure, 1973- Section 294Negotiable Instruments Act, 1881- Section 138Evidence Act, 1872- Section 136
High Courts18 Apr 2026Disposed Of
Nav Maharashtra Shikshan Sanstha Society Vs Sangli Miraj and Kupwad City Municipal Corporation
Bombay High Court · (2026) 04 BOM CK 0588
Maharashtra Municipal Corporations Act, 1949- Section 132, 132(1)(b)
Tribunals and Commissions17 Apr 2026Dismissed
Dhananjay Krishnanath Gaikwad Vs Gaurav Ashok Adukia
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1936
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379, 379 (1) (a)Companies Act-Section 425, 424 (4)BNS-Section 246, 227, 229, 233, 236, 237, 236 (2)
Tribunals and Commissions17 Apr 2026Dismissed
Rashtriya Mill Mazdoor Sangh, Bombay Vs National Textile Corporation Limited
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1913
Insolvency and Bankruptcy Code, 2016-Section 61, 9, 3(7), 8, 4, 3(12), 238, 14, 5(6), 3(6), 3(11), 8(2), 9(1), 8(1)
Tribunals and Commissions17 Apr 2026Disposed Of
TNB Investments Pvt. Ltd. & Ors. Vs Madhu Bhaskar
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1899
Tribunals and Commissions17 Apr 2026Disposed Of
Rakesh Kabra & Anr. Vs NRK Overseas (India) Pvt. Ltd & Ors.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1898
Tribunals and Commissions17 Apr 2026Partly Allowed
Canara Bank Vs Bhavesh Mansukhbai Rathod, Interim Resolution Professional & Ors.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1891
Insolvency & Bankruptcy Code, 2016-Section 65, 7, 65 & 75, 5(8), 9Bankers Books Evidence Act, 1891Companies Act, 2013-Sections 391 – 394
Tribunals and Commissions17 Apr 2026Dismissed
Ashwini Mehra, Liquidator Of Punj Lloyd Ltd. Vs Agrawal Infrabuild Pvt. Ltd.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1885