High Courts28 Jul 2026Disposed of
N.Allimuthu Vs The Commissioner, Hindu Religious and Charitable Endowments Department and Others
Madras High Court · (2026) 07 MAD CK 0171
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,32,444 Indian judgments.
12,32,444 judgments in All Courts · page 1,109 of 61,623
High Courts28 Jul 2026Dismissed
M/s. Banwarilal Pasari Vs. Anandilal Narendra Kumar and Ors.
Calcutta High Court · 2026:CHC-OS:328
Indian Partnership Act, 1932-Section 58, Section 63, Section 68, Section 69, Section 72Indian Evidence Act, 1872-Section 116
High Courts28 Jul 2026Allowed
M/s. Harsha Constructions and Ors. Vs. VKM Projects Private Limited and Ors.
Calcutta High Court · (2026) 07 CAL CK 0116
Arbitration and Conciliation Act, 1996-Section 17, Section 19, Section 27, Section 37Code of Civil Procedure, 1908-Order XXXIX Rule 7Indian Evidence Act, 1872-Section 114(g)
High Courts28 Jul 2026Dismissed
In the Goods of Anirudh Chamria (Dec.); Neeraj Khanna Vs. Amit Dhandhania
Calcutta High Court · 2026:CHC-OS:323-DB
High Courts28 Jul 2026Dismissed
M/s. Banwarilal Pasari Vs. Anandilal Narendra Kumar and Ors.
Calcutta High Court · 2026:CHC-OS:328
Indian Partnership Act, 1932-Section 58, 63, 68, 69, 72Indian Evidence Act, 1872-Section 116
High Courts28 Jul 2026Allowed
M/s. Harsha Constructions and Ors. Vs. VKM Projects Private Limited and Ors.
Calcutta High Court · (2026) 07 CAL CK 0111
Arbitration and Conciliation Act, 1996-Section 9, 17, 19, 27, 37Code of Civil Procedure, 1908-Order XXXIX Rule 7Indian Evidence Act, 1872-Section 114(g)
High Courts28 Jul 2026Disposed of
Neeraj Khanna Vs. Amit Dhandhania (In the Goods of: Anirudh Chamria, Dec.)
Calcutta High Court · 2026:CHC-OS:323-DB
High Courts28 Jul 2026
Karun Dahariya Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 07 CHH CK 0108
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447, 230, 183Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 115(2), 3(5), 109(1), 296 and 238Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(2)(V), 3(1) and 3(1)(H)
High Courts28 Jul 2026Dismissed
M/S. Banwarilal Pasari Vs Anandilal Narendra Kumar and Ors
Calcutta High Court · 2026:CHC-OS:328
Indian Partnership Act, 1932-Section 58, Section 63, Section 68, Section 69, Section 72Indian Evidence Act, 1872-Section 116Indian Stamp Act, 1899-Section 33, Section 38, Section 40
High Courts28 Jul 2026Allowed
M/S. Harsha Constructions and Ors. Vs VKM Projects Private Limited and Ors.
Calcutta High Court · (2026) 07 CAL CK 0101
Arbitration and Conciliation Act, 1996-Section 9, Section 17, Section 19, Section 27, Section 37Code of Civil Procedure, 1908-Order XXXIX Rule 7Indian Evidence Act, 1872-Section 114
High Courts28 Jul 2026Disposed of
In the Goods of Anirudh Chamria (Dec.); Neeraj Khanna Vs. Amit Dhandhania
Calcutta High Court · 2026:CHC-OS:323-DB
Tribunals and Commissions28 Jul 2026Disposed Of
Kamlesh Thakorbhai Shah Vs Amita Hemant Shah & Ors.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0093
Companies Act-Section 425, 424(3), 421Contempt of Courts Act, 1971-12/14, Section 19, 12, 14
Tribunals and Commissions28 Jul 2026Dismissed
Mr. Siddhartha Mitra Vs India Steam Laundry (P) Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0079
Companies Act-Section 421
Tribunals and Commissions28 Jul 2026Allowed
Mauli Financial Services Private Limited Vs Dinesh Kanthilal Rathi and Ors.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0064
Companies Act, 2013-Section 421, 425Contempt of Courts Act, 1971-Section 19, 12, 14
Tribunals and Commissions28 Jul 2026Allowed
Navnirman SSR Pathways Pvt. Ltd. Vs Dev Yash Projects and Infrastructure Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0063
IBC-Section 9
Tribunals and Commissions28 Jul 2026Allowed
M/s Annamalai Logistics Vs Mr. Abdul Ali Shaik
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0022
NCLT Rules, 2016-Rule 63Companies Act-Section 213
High Courts28 Jul 2026Dismissed
P.K. Chandran Vs Paikkattu Kavil Vasudevan
High Court Of Kerala · (2026) 07 KL CK 0008
Code of Civil Procedure, 1908-Order 26 Rule 9, Section 75, XXVI Rule 9
High Courts28 Jul 2026Disposed Of
Smt. Rupam Singh Vs The State Of Bihar
Patna High Court · (2026) 07 PAT CK 0002
Cr.P.C.-Section 144
Tribunals and Commissions28 Jul 2026Impugned judgment set aside, file remanded back
Vodafone Idea Limited GJ (Delhi) Vs Syed Sultan Jamil and Anr. (Madhya Pradesh)
Telecom Disputes Settlement And Appellate Tribunal
Information Technology Act, 2000-Section 57 (3)
Tribunals and Commissions28 Jul 2026Appeals allowed and remanded back
Vodafone Idea Limited GJ (Delhi) Vs Syed Sultan Jamil And Anr. (Madhya Pradesh)
Telecom Disputes Settlement And Appellate Tribunal
Information Technology Act, 2000-Section 57 (3)