Tribunals and Commissions29 Jul 2026
IDBI Bank Limited Vs P Rajarajan Enterprises & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1891
JUDGMENT DATABASE
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12,30,331 judgments in All Courts · page 1,065 of 61,517
Tribunals and Commissions29 Jul 2026
Shri Vijay Kumar Rai Vs UCO Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 2124
Tribunals and Commissions29 Jul 2026Allowed
Mrs. Urmila Devi & Anr. Vs The Authorized Officer, Canara Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1892
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 17, 13(8)
Tribunals and Commissions29 Jul 2026
Assets Care Vs Samrana Akhtar & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1551
Tribunals and Commissions29 Jul 2026
Assets Reconstruction Company (India) Limited Vs Chaudhary Hospital (Proprietorship Firm) & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1550
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 14, 13(8)Security Interest (Enforcement) Rules, 2002-Rule 8(6)
High Courts29 Jul 2026Allowed
Md Baber Miyan @ Md. Khadeer & Ors. Vs State Of Telangana & Anr.
Telangana High Court · (2026) 07 TEL CK 1594
Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
Tribunals and Commissions29 Jul 2026Allowed
India SME Asset Reconstruction Company Ltd. Vs Girivar Hotel And Resort Pvt. Ltd.
National Company Law Tribunal · (2026) 07 NCLT CK 1368
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 3(11), 3(12), 5(7), 5(8), 14, 15, 17, 18, 19, 20 and 21Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions29 Jul 2026
Bank Of Maharashtra Vs Comet Granito Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1369
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 14(1), 14(2) to 14(4), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Tribunals and Commissions29 Jul 2026Allowed
Unity Small Finance Bank Limited Vs M/s Serveall Constructions Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1370
Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(8), 7, 7(5)(a), 9, 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13
Tribunals and Commissions29 Jul 2026Allowed
Axis Bank Limited Vs Kshipra Motors Private Limited
National Company Law Tribunal · 2025 INSC 911
Insolvency and Bankruptcy Code, 2016-Sections 7, 13, 13(1)(c), 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Recovery of Debts and Bankruptcy Act, 1993-Section 19
Tribunals and Commissions29 Jul 2026
Prem Associates Vs Drishan Industries Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1372
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 9(3)(c), 9(5)(ii), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy Rules, 2016-Rule 6Commercial Courts Act-Section 12A
Tribunals and Commissions29 Jul 2026
State Bank Of India Vs Surya Foundry Private Limited
National Company Law Tribunal · 2024 INSC 548
Insolvency and Bankruptcy Code, 2016-Section 3(8), 3(12), 5(8), 7, 7(1), 7(2), 7(5), 7(5)(a), 9, 10, 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60, 60(2), 60(3), 60(4), 60(6), 65, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
High Courts29 Jul 2026
Gwalior Development Authority Gwalior & Ors. Vs Kalpana Sharma & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0946
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Vikas Pradhikaron Ki Sampatiyon Ka Prabandhan Tatha Vyayan Niyam, 2018-Rule 6(iv)Constitution of India-Article 14, 226
High Courts29 Jul 2026
Ashok Kumar Saxena Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0937
Constitution of India-Article 226, 14, 16, 32Limitation Act, 1963-Article 7Work Charged and Contingency Paid Employees Pay Rules
High Courts29 Jul 2026
Sushil Kumar Pathak Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0828
Constitution of India-Article 226, 14, 16, 32Limitation Act, 1963-Article 7 of ScheduleWork Charged and Contingency Paid Employees Pay Rules
High Courts29 Jul 2026
Ramsajeevan Verma Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0928
Constitution of India-Article 226, 14, 16, 32Limitation Act, 1963-Article 7Work Charged and Contingency Paid Employees Pay Rules
High Courts29 Jul 2026Allowed
Jagdish Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0960
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code-Sections 366, 376(2)(n), 363
High Courts29 Jul 2026
Mandke Foundation Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0872
Constitution of India-Article 226, 14 and 21Companies Act, 2013-Section 8, 212, 212(1)(c), 212(7), 212(8), 217, 217(8)Bharatiya Sakshya Adhiniyam, 2023-Section 63(4)
High Courts29 Jul 2026
Anju Sharma Vs Dr. Deepak Oberoi
Delhi High Court · (2026) 07 DEL CK 0881
Code of Civil Procedure, 1908-Order XLI, Section 96, 2(12)Delhi Rent Control Act-Section 6A, 14(1)(e)Transfer of Property Act, 1882-Section 111(a), 109, 54
High Courts29 Jul 2026
Bilal Mir Vs National Investigation Agency
Delhi High Court · 2026 INSC 734
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227Unlawful Activities (Prevention) Act, 1967-Sections 18, 18A, 18B, 20, 38, 39, 44, 44(2), 44(3)(b), 44(c)