JUDGMENT DATABASE

Search 12,32,222 Indian judgments.

12,32,222 judgments in All Courts · page 1,087 of 61,612

High Courts30 Jul 2026

M/s Saradhi Lines [P] Ltd & Ors. Vs The Indian Hotels Co.Ltd.

High Court Of Kerala · (2026) 07 KL CK 1563

Arbitration and Conciliation Act, 1996-Section 7, 8, 8(1), 11, 11(6)Code of Civil Procedure-Section 9, Order XXIII Rule 3Specific Relief Act, 1963-Section 39

High Courts30 Jul 2026

The Manager, Karimbil High School Vs Mini R. K & Ors.

High Court Of Kerala · (2026) 07 KL CK 1564

Kerala High Court Act, 1958-Section 5(i)Kerala Education Rules, 1959-Rule 51B of Chapter XIVA, 43 of Chapter XIVAConstitution of India-Article 226, 14, 16, 21

High Courts30 Jul 2026

Shyma S. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1565

Kerala Judicial Ministerial Subordinate Service Rules, 1975-Rule 6

High Courts30 Jul 2026

I. Bindhu Vs Thiruvananthapuram Service Co-Operative Bank Limited & Anr.

High Court Of Kerala · (2026) 07 KL CK 1566

Kerala Co-operative Societies Rules, 1969-Rule 198 (2A), 198 (2B)Industrial Disputes Act-Section 2A (2), 17, 17 (A)Constitution of India-Article 226

High Courts30 Jul 2026

Sruthi V Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1567

High Courts30 Jul 2026

M/s. Casamia Furniture LLP & Anr. Vs Siraj Illiparambil & Ors.

High Court Of Kerala · (2026) 07 KL CK 1568

High Courts30 Jul 2026Allowed

Francis T. Chacko Vs T.K. Sajeevan

High Court Of Kerala · (2026) 07 KL CK 1569

Negotiable Instruments Act, 1881-Sections 118(a), 118(b), 138, 139Code of Civil Procedure-Order XLI Rule 27Income Tax Act-Section 143(1)

High Courts30 Jul 2026

Muhammed Sidique Vs Subi

High Court Of Kerala · (2026) 07 KL CK 1570

High Courts30 Jul 2026

K. Khader Nazeer Vs Mohammed Anwar K.

High Court Of Kerala · (2026) 07 KL CK 1571

Tribunals and Commissions30 Jul 2026

The Authorised Officer, State Bank Of India & Anr. Vs Pusala Rajesh & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1867

Security Interest (Enforcement) Rules, 2002-Rule 8 (6), 9 (1), 8 (5), 8

Tribunals and Commissions30 Jul 2026

M/s. Bluesky Property Venture LLP Vs Santosh Kr. Pandey & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1868

Tribunals and Commissions30 Jul 2026

Ashok Anant Khadye Vs IDFC First Bank Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1869

Tribunals and Commissions30 Jul 2026

Ram Naresh Vs Indian Overseas Bank & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1870

Transfer of Property Act-Section 54

Tribunals and Commissions30 Jul 2026

Niharika Print Exports Private Limited Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1871

SARFAESI Act-Section 13(2), 13(4), 17, 18limitation Act, 1963

Tribunals and Commissions30 Jul 2026

M/s Jullundur Engineering Company & Anr. Vs Union Bank of India (Erstwhile Andhra Bank) & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1872

Tribunals and Commissions30 Jul 2026

Punjab National Bank Vs Mr. Naresh Kumar Aneja & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1873

Tribunals and Commissions30 Jul 2026

Raj Kumar Vs HDB Financial Services Limited & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1874

SARFAESI Act-Section 13(2) & 13(4)

High Courts30 Jul 2026Allowed

K. Leela Maheswara Rao & Ors. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 1544

Constitution of India-Article 226GHMC Act, 1955T.G. Building Permission Approval and Self-Certification System (TGbPASS) Rules, 2020

High Courts30 Jul 2026Allowed

ITC Limited Vs Telangana Electricity Regulatory Commission & Anr.

Telangana High Court · (2026) 07 TEL CK 1505

Electricity Act, 2003-Section 111, 142, 94Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151, Order XLVII Rule 1

High Courts30 Jul 2026Allowed

P.Lakshmi & Ors. Vs The State Of Andhra Pradesh & Ors.

Telangana High Court · (2026) 07 TEL CK 1491

Constitution of India-Article 226, 14, 16, 21Andhra Pradesh State and Subordinate Service Rules, 1996-Rule 33, 33(a), 33(b)CPC-Section 151