High Courts30 Jul 2026Allowed
Rajendra Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 07 BOM CK 0218
Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982-Rule 129 (A), 129 (B)
JUDGMENT DATABASE
Search 12,32,311 Indian judgments.
12,32,311 judgments in All Courts · page 1,093 of 61,616
High Courts30 Jul 2026Allowed
P.Panchu @ P.Panchavarnam Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0169
Prevention of Corruption Act, 1988-Section 7(a)Prevention of Corruption (Amendment) Act, 2018-Section 7(a), 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts30 Jul 2026Allowed
The Management/President, Southern Railway Employees' Consumer Co-operative Stores Limited Vs The Appellate Authority under Section 41 of Tamilnadu Shops and Establishments Act and another
Madras High Court · (2026) 07 MAD CK 0167
Tamil Nadu Shops and Establishments Act, 1947-Section 4(1)(f), 41Tamil Nadu Co-operative Societies Act-Section 78, 79, 153
High Courts30 Jul 2026Disposed of
K.Muthu Vs The District Collector, Sivagangai and others
Madras High Court · (2026) 07 MAD CK 0166
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 64Constitution of India-Article 226
High Courts30 Jul 2026Allowed
Srivanaja Vs The Revenue Divisional Officer, cum Presiding Officer, Senior Citizen Maintenance and Welfare Tribunal, Padmanabhapuram and others
Madras High Court · (2026) 07 MAD CK 0165
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 23(1)Constitution of India-Article 226Tamil Nadu Property Act-Section 126
High Courts30 Jul 2026Dismissed
K.Pratheepa Vs The Superintendent of Police, Dindigul and others
Madras High Court · (2026) 07 MAD CK 0164
Constitution of India-Article 226
High Courts30 Jul 2026Disposed Of
Suraj Dhamagaya Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 07 CHH CK 0118
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Protection of Children from Sexual Offences Act, 2012-Section 6, 4 and 5(j)(ii) read with Section 6, 5(d) and (l) read with Section 6, 2(1)(d), 5 and 6Indian Penal Code, 1860-Section 376, 376(2)(f), (j) and (n)
High Courts30 Jul 2026Dismissed
CE Testing Company Private Limited Vs Madhucon Projects Limited and Anr.
Calcutta High Court · 2026:CHC-OS:336
Arbitration and Conciliation Act, 1996-Section 2(1)(e), Section 31, Section 32, Section 34, Section 36Micro, Small and Medium Enterprises Development Act, 2006-Section 18(3)WBMSE Facilitation Council Rules, 2016-Rule 7, 8, 9, 16
Tribunals and Commissions30 Jul 2026Dismissed
Ideal Aurum Nirman LLP Vs Yes Bank Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0088
Insolvency and Bankruptcy Code 2016-Section 7, 9, 10, sub-section (4), sub-section (5), sub-section (2), clause (a), (b), Explanation I, Explanation II, 62Rules-Rule 41
Tribunals and Commissions30 Jul 2026Dismissed
Union Of India Vs Rolta India Limited
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0035
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 30(2)(b), 53, 3(6), 30
Tribunals and Commissions30 Jul 2026Dismissed
M/s. Sree Bhadra Parks & Resorts Ltd, Rep By Its Suspended Director, Sri K. N. Namboodiripad Vs Mr. K. Parameswaran Nair, Liquidator M/s. Sree Bhadra Parks & Resorts Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0011
High Courts30 Jul 2026
Ramshid A Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 0010
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 50, 22(c), 20(b)(ii)(A), 27A, 29, 22(b), 41 to 43, 42, 2, 41, 43, sub-section (1) of Section 50, 37Code of Criminal Procedure
High Courts30 Jul 2026
Ramshid A Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 0009
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 50, 22(c), 20(b)(ii)(A), 27A, 29, 22(b), 41 to 43, 42, 2, 41, 43, sub-section (1) of Section 50, 37, 42 or 43Code of Criminal Procedure
Supreme Court30 Jul 2026
Ramshid A Vs State Of Kerala
Supreme Court Of India · (2026) 07 KL CK 0004
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 50, 22(c), 20(b)(ii)(A), 27A, 29, 22(b), 41 to 43, 42, 2, 41, 43, sub-section (1) of Section 50, 42 or 43, 37Code of Criminal Procedure
Tribunals and Commissions30 Jul 2026Application stood rejected
Siti Networks Ltd. (Earlier Known As Siti Cable Network Ltd.) Vs C And B Cable Network
Telecom Disputes Settlement And Appellate Tribunal
CPC-Order VII Rule 11TRAI Act 1997-Section 14, read with section 14ATRAI Act
Tribunals and Commissions30 Jul 2026Petition decreed
Siti Cable Networks Ltd. Vs Rakesh Agarwal & Anr.
Telecom Disputes Settlement And Appellate Tribunal
Telecom Regulatory Authority of India Act, 1997-Section 14, 14A; Section 14ACompanies Act 1956Companies Act
Tribunals and Commissions29 Jul 2026Partly Allowed
Luv Bhardwaj Vs DCIT Central Circle-26
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2223
Income-tax Act, 1961-Section 147, 148, 148B, 151, 68, 37, 37(1), 69A, 69B, 69C, 40(a)(ia), 24(b), 132, 127, 139(1), 143(3), 115BBE, 131, 133(6)Companies Act
Tribunals and Commissions29 Jul 2026Allowed
Bhansali Udyog Private Limited Vs PCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2230
Income Tax Act, 1961-Section 147, 144B, 69C, 115BBE, 263, 92CA, 144A, 120, 119, 129
Tribunals and Commissions29 Jul 2026Allowed
Clean Wind Power (Bableshwar) Private Limited Vs DCIT, Circle-4(2)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2233
Income Tax Act, 1961-Section 144B, 92CA, 270A
Tribunals and Commissions29 Jul 2026
Pankaj Jain Vs ITO Ward 52 (1) Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2238
Income Tax Act, 1961-Section 143(3), 147, 148, 149, 149(1)(b), 151TOLA-Section 3, 3(1)Finance Act 2021