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
JUDGMENT DATABASE
Search 11,84,587 Indian judgments.
11,84,587 judgments in All Courts · page 241 of 59,230
Tribunals and Commissions20 Apr 2026Dismissed
Maximal Infrastructure Pvt. Ltd. Vs Ganga Ram Agarwal, RP
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1860
Negotiable Instruments Act, 1881-Section 138Haryana Development and Regulation of Urban Areas Act, 1975Contempt of Courts Act
Tribunals and Commissions20 Apr 2026Allowed
S.M. Kamal Pasha And Anr. Vs S. Rajendran Resolution Professional Of TD Toll Road Pvt. Ltd. And Ors.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1864
IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 18, 18(2), sub- regulation (2), 18(2) explanationInsolvency and Bankruptcy Code, 2016-Section 30(4), 31(1), sub-section (1) of section 31, 33Contract Act
Tribunals and Commissions20 Apr 2026Dismissed
Carnet Elias Fernandes Vs Jagdish Kumar Parulkar & Anr.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1869
Insolvency and Bankruptcy Code, 2016-Section 29A(e), 29A(f), 14, 14(1)(a), 18, 7, 17(2)(e)Companies Act, 2013-Section 164(2), 164, 164(2)(b), 164(2)(a)Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009-Regulation 22(4), 22(2), 24
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 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
High Courts20 Apr 2026Allowed
Jyoti Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1663
Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts20 Apr 2026Disposed Of
Guru Gobind Singh Agro Madh Thr Its Proprietor Sushil Kumar Vs Guru Gobind Singh Ji Agro Ratia Thr Its Partner Davinder Singh
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1662
Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Negotiable Instruments Act, 1881-Section 138, 143
High Courts20 Apr 2026Disposed Of
Babu Khan Vs Jakir Hussain
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1661
Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 24, 200, 372, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413
High Courts20 Apr 2026Allowed
Smruti Ranjan Mohapatra Vs State Of Orissa And Others
Orissa High Court · (2026) 04 OHC CK 1507
High Courts20 Apr 2026Disposed Of
Baba Sidheswar WSHG & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1506
Constitution Of India, 1950-Article 226, 227
High Courts20 Apr 2026Disposed Of
M. Sania @ M. Sanyasi Pradhan And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1505
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 61(2)(a), 103(1), 296, 351(2), 351(3)Arms Act, 1959-Section 25(1)(a), 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9)
High Courts20 Apr 2026Disposed Of
Gayatri Sahoo Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1504
Code Of Civil Procedure, 1908-Order 9 Rule 13Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013-Section 64, 64(1)
High Courts20 Apr 2026Allowed
Bharat Behera And Others Vs State Of Orissa And Others
Orissa High Court · (2026) 04 OHC CK 1503
Constitution Of India, 1950-Article 12, 14Orissa Government Press Industrial Employees Classification, Recruitment, Promotion, Conditions Of Service And Appeals Rules, 1978-Rule 18(iv)
High Courts20 Apr 2026
R.Avudayappan @ Manoj Vs State Of Tamilnadu
Madras High Court · (2026) 04 MAD CK 1417
Bharatiya Nyaya Sanhita, 2023-Section 269, 318(4)Information Technology Act, 2000-Section 66D