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Search 11,88,173 Indian judgments.

11,88,173 judgments in All Courts · page 267 of 59,409

High Courts01 Jul 2026Dismissed

M S Vihangam Security Services Pvt Ltd Vs The Regional Provident Fund Commissioner II

Delhi High Court · (2026) 07 DEL CK 0236

Constitution of India-Articles 226, 227Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Section 14B, 7Q, 7-A, 7-O, 7-I, 1, 3, 7A, 7B, 7C, 21(2)(b), 21, 21(1)(b)Employees’ Provident Fund Appellate Tribunal (Procedure) Rules, 1997-Rule 7(2), 7, Sub-Rule (2) of Rule 7

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High Courts01 Jul 2026Disposed Of

Ms. Karnika Khandelwal, Represented By Abhinav Khandelwal And Hema Pandey Vs Union Of India & Anr.

Delhi High Court · (2026) 07 DEL CK 0237

Hindu Adoption and Maintenance Act, 1956Adoption Regulations, 2022-Chapter VIII, Regulation 68, Section 68, 69, 67, Sub Clause 2, sub-clauses (2) to (6), 41(18), 70, 69(1), clause (3) of Regulation 69, Schedule XXXV and XXXVIAdoption (Amendment) Regulations 2021

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High Courts01 Jul 2026Allowed

Sh Harish Chander Bhardwaj Vs Govt Of Nct Of Delhi

Delhi High Court · (2026) 07 DEL CK 0239

Constitution of India-Article 226, Part IIITransfer of Property Act, 1882-Section 53-A, 53AIndian Stamp Act, 1899-Article 23A of Schedule I-A, Chapter III, Sections 31–32, 31, Chapter IV, 33, 56, 47A, 5(cc) of Schedule I-A, 2(10), 5 of Schedule 1, 35 proviso (a), 5(c) of Schedule 1A, 40

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High Courts01 Jul 2026Disposed Of

Shyam Sundar Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2026) 07 DEL CK 0240

Code of Criminal Procedure, 1973-Section 357ADelhi Victims Compensation Scheme, 2018-Clause 4, 5, ScheduleConstitution of India-Article 21, 32, 226

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High Courts01 Jul 2026Dismissed

The Office In Charge Naval Officers Mess Annex Noma Vs Shri Surya Bhan Singh & Anr.

Delhi High Court · (2026) 07 DEL CK 0242

Minimum Wages Act, 1948Constitution of India-Article 226, 5, 32, 227, 136Limitation Act-Section 5

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High Courts01 Jul 2026Disposed Of

Prof Pawan Kumar Sharma & Anr. Vs Ms Pooja Sharma Dy Secretary Vigilance

Delhi High Court · (2026) 07 DEL CK 0243

NCTE Regulation Act 2005, 2007 and 2009CCS (Conduct Rules) 1964-Rule 3 (1) (i), 3 (1) (ii), 3 (1) (iii)CCS (CCA) Rules, 1965

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High Courts01 Jul 2026

Sakshi Nagrath Vs Tarun Arora

Delhi High Court · (2026) 07 DEL CK 0244

Hindu Marriage Act, 1955-Sections 13(1)(i-a), 13(1)(i-b), 13(1)(1- a)Contempt of Courts Act, 1971-Section 2(b), 10, 12, sub-section(1), sub-section (4), sub-sections (4) and (5)Constitution of the International Criminal Police Organization-Article 45

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High Courts01 Jul 2026Disposed Of

Kamlesh Panwar & Ors. Vs Svr Chandra Shekhar & Ors.

Delhi High Court · (2026) 07 DEL CK 0245

Industrial Disputes Act, 1947-Section 33

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High Courts01 Jul 2026Disposed Of

Ramandeep Kaur Vs Harsh Oberoi & Ors.

Delhi High Court · (2026) 07 DEL CK 0246

Family Courts Act 1984-Section 11Protection of Women from Domestic Violence Act, 2005-Sections 18 and 23Contempt of Courts Act, 1971

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Tribunals and Commissions01 Jul 2026Disposed Of

Yassh Deep Builders LLP & Anr. Vs Balwan Singh

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0089

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Tribunals and Commissions01 Jul 2026Dismissed

Anuj Goyal Vs Resolution Professional & Anr.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0073

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Tribunals and Commissions01 Jul 2026Dismissed

Ameet Enterprises A Proprietorship Concern Having Mr. Sangeet Hisaria as The Sole Proprietor Vs Electrotherm (India) Ltd.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0048

1B Code-Section 9

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High Courts01 Jul 2026Disposed of

Trilok Singh and Ors. Vs State of Telangana and Ors.

Telangana High Court · (2026) 07 TEL CK 0023

Telangana Charitable and Hindu Religious Institutions and Endowments Tribunal Rules, 2010-Rule 22(2)Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 153, 162

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Tribunals and Commissions01 Jul 2026Dismissed

Mrs. Govindaraj Prathibha Vs Caliber Interconnect Solutions Pvt Ltd

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 07 NCLAT CK 0021

Companies Act, 2013-Section 241, 242, 59, 424Code of Civil Procedure-Order I Rule 10, VII Rule 11NCLT Rules, 2016-Rule 11

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High Courts01 Jul 2026Disposing of the writ petitions and CMA without costs

Trilok Singh & Ors. Vs State Of Telangana & Ors.

Telangana High Court

Constitution of India-Article 226, Art. 14Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43Telangana Charitable and Hindu Religious Institutions and Endowments Tribunal Rules, 2010-Rule 22 (2)

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Tribunals and Commissions30 Jun 2026Dismissed

Progfin Private Limited Vs M/S. Ganesh Benzoplast Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0805

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 5(8), 3(12), 3(11), 3(6), 4, 7(5), 5(7)

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Tribunals and Commissions30 Jun 2026Dismissed

1. Ashok Dattatray Atre 2. Ajit Ulhas Apte 3. Haridas Narayan Wadghule 4. Chintamani Shridhar Vaidya Vs Mr. Vijendra Kumar Jain

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0804

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Tribunals and Commissions30 Jun 2026Allowed

Axis Bank Ltd. Vs M/s. Chintamani's Jewellery Arcade Private Limited, Mr. Chintamani Kaigaonkar

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0802

NCLAT Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 7Recovery of Debts and Bankruptcy Act, 1993

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Tribunals and Commissions30 Jun 2026Partly Allowed

Tropical Ventures Company Ltd. Vs INCAB Industries Ltd., Through Pankaj Kumar Tibrewal, RP & Ors.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 06 NCLAT CK 0801

Sick Industrial Companies (Special Provisions) Act, 1985Companies Act, 2013-Section 2(27), 2(6), 2(46), 2(87)Insolvency and Bankruptcy Code, 2016-Section 5(24)(i), 5(24)(l), 5(24), 61(3), 61, 3(37), 5(5A), 3(30), 3(31), 5(8), 30(4), 31(1), 31, 30(2), 188, 196, 31(2)

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Supreme Court30 Jun 2026Allowed

Cosmos CO-Operative Bank Limited Vs Mr. Anil Kumar Gilra

Supreme Court Of India · (2026) 06 NCLAT CK 0807

Insolvency and Bankruptcy Code, 2016-Section 61, 121 (2), 95, 99, 107, 112, 115(2), 121, 121(2), 7, 9, 10, 106, 238 A, Chapter IV, 115, 238A, 121(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)Limitation Act-Section 5

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