High Courts09 Jun 2026Dismissed
Administrator Vs Principal General Manager And Others
Madras High Court · (2026) 06 MAD CK 0429
Arbitration And Conciliation Act, 1996-Section 26, 34, 34(2A), 43(4)
JUDGMENT DATABASE
Search 11,87,643 Indian judgments.
11,87,643 judgments in All Courts · page 262 of 59,383
High Courts09 Jun 2026
Raja And Others Vs State
Madras High Court · (2026) 06 MAD CK 0428
Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2), 326(A)Mines And Minerals (Development And Regulation) Act, 1957-Section 21(1)
High Courts09 Jun 2026
V.Muralidharan Vs S.Manonmani And 2 Others
Madras High Court · (2026) 06 MAD CK 0427
High Courts09 Jun 2026
Prakash @ Manda Prakash Vs State
Madras High Court · (2026) 06 MAD CK 0426
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 126(2), 269, 296(b), 311, 324(4), 351(3)
High Courts09 Jun 2026Dismissed
Alok Barman And Others Vs Arijit Barman (Minor) Represented By Mother Kanchani (Mahanta) Barman And Others
Calcutta High Court · (2026) 06 CAL CK 0422
West Bengal Land Reforms Act, 1955-Section 8Limitation Act, 1963-Section 5
High Courts09 Jun 2026Dismissed
Amal Kumar Shikdar @ Sikdar And Another Vs Central Bank Of India And Others
Calcutta High Court · (2026) 06 CAL CK 0421
Constitution Of India, 1950-Article 227Limitation Act, 1963-Section 14
High Courts09 Jun 2026Allowed
Gajbadan Tradewing Private Limited Vs Edward And Others
Calcutta High Court · (2026) 06 CAL CK 0420
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908- Order 2 Rule 6, Order 7 Rule 11Limitation Act, 1963-Section 14
High Courts09 Jun 2026Allowed/ Disposed Of
Samser Ali And Others Vs Sri Santosh Sharma And Others
Calcutta High Court · (2026) 06 CAL CK 0419
High Courts09 Jun 2026Allowed
Farida Parvin Vs State Of West Bengal
Calcutta High Court · (2026) 06 CAL CK 0418
Code Of Criminal Procedure, 1973-Section 451, 452, 457, 458, 459Bharatiya Nyaya Sanhita, 2023-Section 61(2), 308(5), 319(2), 351(2), 351(3)
Tribunals and Commissions09 Jun 2026
Indian Steel Association Vs. Bhadrasahi/Guali Truck Association and Others
Competition Commission Of India · (2026) 06 CCI CK 0410
Competition Act, 2002- Section 3, 3(1), 3(3), 3(3)(a), 3(3)(b), 4, 19(1)(a), 19(3), 26(1), 27, 27(a), 33, 35, 48, 48(1), 48(3)
High Courts09 Jun 2026Disposed Of
Purnima Sinha W/o Pyarelal Sinha Vs Pyarelal Sinha
Chhattisgarh High Court · (2026) 06 CHH CK 0385
High Courts09 Jun 2026Dismissed
Rajesh Kumar Vaswani Vs Anil Kumar Shivdasani & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0384
Chhattisgarh Rent Control Act, 2011 - Section 13
High Courts09 Jun 2026Disposed Of
Umesh Thakur S/o Jagdish Thakur & Ors Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0383
Chhattisgarh Land Revenue Code, 1959 - Section 32, 89
High Courts09 Jun 2026Disposed Of
Bhupendra Kumar Sahu S/O Gokul Prasad Sahu Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0382
Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 - Rule 9, 23
High Courts09 Jun 2026Allowed
Kantham And Others Vs Sembayee And Others
Madras High Court · (2026) 06 MAD CK 0376
Code Of Civil Procedure, 1908-Order 20 Rule 12Transfer of Property Act, 1882-Section 54, 123
High Courts09 Jun 2026Allowed
Devi Vs State Of Tamil Nadu And Others
Madras High Court · (2026) 06 MAD CK 0375
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)
Tribunals and Commissions08 Jun 2026Allowed
K.N. Shamsudheen Vs M/s. Kasmisons Builders Pvt. Ltd, K.N. Marzook, K.N Abdul Gafoor, K.N. Fajar
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0777
Companies Act, 2013-Section 420(2), 273, 468, 273(1), proviso to Section 273(1)Companies (Court) Rules, 1959-Rule 9
Tribunals and Commissions08 Jun 2026Dismissed
The Office Of Asst. Commissioner Of Income Tax Vs Axxelent Pharma Science Private Limited
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0769
Companies Act-Section 232 (3)Income Tax Act, 1961Income Tax Rule 1962
High Courts08 Jun 2026
Kritika Chandel & Another Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2026) 06 SHI CK 0535
High Courts08 Jun 2026Dismissed
Smt Sonu Vs Hukam Singh Since Deceased, Through His Lrs.
Delhi High Court · (2026) 06 DEL CK 0467
Code of Civil Procedure, 1908- Section 96, 151, Order 9 Rule 13, Order 9 Rule 13(4)Registration Act, 1908- Section 17, 49Indian Penal Code, 1860- Section 279, 337