High Courts22 Jul 2026Dismissed
Pardeep Kumar Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0506
Code of Criminal Procedure, 1973-Section 397Negotiable Instruments Act, 1881-Section 138, 118, 139
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12,32,682 judgments in All Courts · page 1,139 of 61,635
High Courts22 Jul 2026Disposed of
Amit Basu Vs. The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 07 CAL CK 0146
Kolkata Municipal Corporation Act, 1980-Section 400, 401West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
High Courts22 Jul 2026Dismissed
Privi Exports Pvt Ltd Vs Saarishta Agri LLP and Ors
Calcutta High Court · (2026) 07 CAL CK 0125
Tribunals and Commissions22 Jul 2026Dismissed
Sandeep Behl Vs Nirmal Trading Company & Ors.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0083
Tribunals and Commissions22 Jul 2026Disposed Of
Apollo Green Energy Ltd. Vs Royal Cap House
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0092
IBC-Section 9
Tribunals and Commissions22 Jul 2026Allowed
Kuber Infrastructure Realities LLP Vs CNX Corporation Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0054
Insolvency and Bankruptcy Code, 2016-Section 7NCLT Rules, 2016-Rule 63
Tribunals and Commissions22 Jul 2026Appeal disposed of
Jigsaw Solutions Vs Mr. CA S. Kannan, The Liquidator Inasra Technologies Private Limited
National Company Law Appellate Tribunal
IBC-Section 66
Tribunals and Commissions21 Jul 2026
Jagdish Prasad Pateriya Vs Jila Sahkari Kendriya Bank Maryadit & Anr.
National Consumer Disputes Redressal Commission · (2026) 07 NCDRC CK 2812
Consumer Protection Act-Section 13, 18-22, 51(2), 51(3)IPC-Section 420
Tribunals and Commissions21 Jul 2026
Jagdish Prasad Pateriya Vs Jila Sahkari Kendriya Bank Maryadit & Anr.
National Consumer Disputes Redressal Commission · (2026) 07 NCDRC CK 2804
Consumer Protection Act-Sections 51(2), 51(3), 13, 18-22IPC-Section 420Code of Civil Procedure-Order XLI Rule 27
Tribunals and Commissions21 Jul 2026Allowed
M/s H.P AND Sons Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2359
Income Tax Act, 1961-Section 270A
Tribunals and Commissions21 Jul 2026Allowed
Marathon Finlease Pvt. Ltd. Vs ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2404
Income Tax Act, 1961-Section 143(3) r.w.s. 144, 271 AAC(1)
Tribunals and Commissions21 Jul 2026
Subhash Chand Gulati Vs ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2399
Income Tax Act, 1961-Section 154, 246A, 143(1)(a)
Tribunals and Commissions21 Jul 2026Partly Allowed
Accurate Pressings Vs The ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2395
Income-tax Act, 1961-Section 250, 147, first proviso to Section 147, 144, 144B, 148, 142(1), 143(2), 143(3), 41(1), 28(iv), 151(1)
High Courts21 Jul 2026
The St.Joseph's Boys Higher Secondary School Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1858
Kerala Education Act, 1958Kerala Education Rules, 1959-Rule 56(1), 56(4), 75 of Chapter XIVAKerala Service Rules, 1959-Appendix XIIC Part II
High Courts21 Jul 2026
Noufal.K Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1620
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 22(a), 22(b), 27A, 27(a), 27(b), 29, 42, 42(1), 42(2), 50, 57Indian Evidence Act-Section 65BMotor Vehicles Act
High Courts21 Jul 2026
M/S. KEL Electrical Machines Ltd. Vs The Regional Provident Fund Commissioner & Anr.
High Court Of Kerala · (2026) 07 KL CK 1622
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-I, 14-B, 7-A, 7-OCode on Social Security, 2020-Section 23(1) and 23(2), 23(3), 125, 128Employees' Provident Funds (EPF) Scheme, 1952-Clause 32A
High Courts21 Jul 2026
Jyothi Krishnan Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1623
KLU Order-Clause 6(2), 11, Rule 6(2)Kerala Conservation of Paddy Land and Wetland Act, 2008-Section 2(xii)Limitation Act, 1963-Section 5
High Courts21 Jul 2026
Sheeba Simbalin Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1624
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 3Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)A, 20(b)(ii)B, 21(b), 22(a), 22(b), 22(c), 29Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1)