Tribunals and Commissions16 Jul 2026
Gruth Finance Limited Vs Geeta Devi Jangid & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1950
JUDGMENT DATABASE
Search 12,32,557 Indian judgments.
12,32,557 judgments in All Courts · page 1,148 of 61,628
Tribunals and Commissions16 Jul 2026Disposed Of
Anshul Pathania Vs Chhotagovindpur And Bagbera Drinking Water Supply Project Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1996
Insolvency and Bankruptcy Code, 2016-Section 10, 14, 33(2), 33(5), 33(7), 34(4), 35(1), Chapter III of Part IIInsolvency and Bankruptcy (Liquidation Process) Regulations, 2017-Regulation 13Insolvency Resolution Process for Corporate Persons) Regulations
Tribunals and Commissions16 Jul 2026
Rupa Infotech and Infrastructure Pvt. Ltd. Vs Mr. Hiren Bharani & Ors.
National Company Law Tribunal · (2026) 07 NCLT CK 1997
Insolvency and Bankruptcy Code, 2016-Section 7, 43, 43(1), 44, 44(1), 45, 50, 43 to 51, 66, 66(1), 66(2), 67, 236National Company Law Tribunal Rules, 2016-Rule 11Code of Civil Procedure, 1908-Order XXIII Rule 1, XXIII Rule 1(4), Section 151
Tribunals and Commissions16 Jul 2026
Amarendera Financial Pvt. Ltd. Vs Cynosure Real Estates Pvt. Ltd.
National Company Law Tribunal · 2024 INSC 102
Insolvency & Bankruptcy Code, 2016-Section 7, 5(8), 60(5)(c)NCLT Rules, 2016-Rule 11
Tribunals and Commissions16 Jul 2026Allowed
R K Mining Pvt Ltd Vs Talwar Cars Pvt Ltd
National Company Law Tribunal · (2026) 07 NCLT CK 1999
Insolvency & Bankruptcy Code, 2016-Section 7, 54(1), 54, 60(5)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12, 45
Tribunals and Commissions16 Jul 2026Disposed Of
State Bank Of India Vs Vijay Latha Jain & Anr.
National Company Law Tribunal · (2026) 07 NCLT CK 2000
Insolvency and Bankruptcy Code, 2016-Section 95, 95(4), 97, 97(5), 99, 100Code of Civil Procedure, 1908-Order II Rule 2SARFAESI Act
Tribunals and Commissions16 Jul 2026Allowed
Central Bank Of India Vs Superfine Metals Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 2001
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 10A, 13, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Books Evidence Act, 1891
Tribunals and Commissions16 Jul 2026Dismissed
Shenzhen Leaser Power Technology Company Ltd Vs PUR Energy Pvt Ltd
National Company Law Tribunal · (2026) 07 NCLT CK 2002
Insolvency and Bankruptcy Code, 2016-Section 9, 8Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5Indian Penal Code
Tribunals and Commissions16 Jul 2026
Union Bank Of India Vs Chaya Gupta RP JSM Devcons India Pvt Ltd
National Company Law Tribunal · (2026) 07 NCLT CK 2003
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 30(2)(b), 18(1)(b)SARFAESI Act-Sections 13(2) and 13(4)Companies Act, 2013-Sections 77 and 78
Tribunals and Commissions16 Jul 2026Partly Allowed
IDBI Trusteeship Service Ltd Vs Ozone Projects Pvt Ltd
National Company Law Tribunal · (2026) 07 NCLT CK 1995
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 7(3)(a), 7(4), 7(5), 7(5)(a), 9, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33, 65, 65(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Trust Act, 1882
Tribunals and Commissions16 Jul 2026Allowed
Central Bank Of India Vs Superfine Metals Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1987
Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 7(5)(a), 14, 31(1), 33, 14(1), 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Bankers' Books Evidence Act, 1891
Tribunals and Commissions16 Jul 2026
Ms. Dipti Narayan Mundra Vs Mr. Sairus Jigar Rangoonwala
National Company Law Tribunal · (2026) 07 NCLT CK 1860
Insolvency and Bankruptcy Code, 2016-Section 112(1), 114, 94(1), 97, 99, 100, 101, 102, 104(2), 105, 105(2)(a), 105(2)(b), 105(3), 112, 115, 117, 118, 119, 121Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 19, 17, 17(2)(b), 17(2)(c), 17(2)(f), 18National Company Law Tribunal Rules, 2016-Rule 11
High Courts16 Jul 2026
Khaleel & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0856
BNSS-Section 438/442Indian Penal Code-Sections 294, 323, 323/34, 34, 307, 307/34, 506, 506-II, 325Code of Criminal Procedure, 1973-Sections 161, 227, 228
High Courts16 Jul 2026
Dabbu @ Dev Sonkhare Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0942
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 415
High Courts16 Jul 2026
Prabhulal & Ors. Vs The State Of M.P.
Madhya Pradesh High Court · 2025 INSC 1246
Code of Criminal Procedure, 1973-Section 374Indian Penal Code, 1860-Sections 302/34, 302Evidence Act, 1872-Section 8
High Courts16 Jul 2026
Smt. Namrata Chauhan Vs Union Of India & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0932
Code of Civil Procedure, 1908-Order II Rule 2, II Rule 3
High Courts16 Jul 2026
Sheku @ Shekhar Kol Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0840
IPC-Sections 302, 201
High Courts16 Jul 2026
Madan Mohan Shukla Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0824
Constitution of India-Article 226
High Courts16 Jul 2026
Adesh Kumar Gupta Vs Sunil Bansal & Anr.
Delhi High Court · (2026) 07 DEL CK 0780
Civil Procedure Code, 1908-Order I Rule 10(2), VII Rule 11
High Courts16 Jul 2026
M/S Vishal Infrastructure Ltd. And M/S OJSC Euro - Asian Construction Corporation Evrascon (JV) Vs Chief Engineer (Const)-I, North Western Railway, Jaipur & Ors.
Delhi High Court · (2026) 07 DEL CK 0791
Arbitration and Conciliation Act, 1996-Section 9