High Courts20 Jul 2026Allowed
Smt Sita & Ors. Vs State Of NCT Of Delhi Through SHO Chhawla & Ors.
Delhi High Court · (2026) 07 DEL CK 0545
IPC-Sections 451, 323, 34, 325Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,157 of 61,645
High Courts20 Jul 2026Dismissed
M/S G.R. Sheetgrah Pvt. Ltd. & Ors. Vs Small Farmers Agri-Business Consortium
Delhi High Court · (2026) 07 DEL CK 0440
Arbitration and Conciliation Act, 1996-Section 34, 23 (4), 294, 29A, 37Negotiable Instruments Act, 1881-provisos (b) and (c) of Section 138Commercial Courts Act, 2015-Section 12A
High Courts20 Jul 2026Disposed Of
Rahul Khurana Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 07 DEL CK 0441
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 5(2)
High Courts20 Jul 2026Disposed Of
Ramesh Kumar Thakur Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 07 DEL CK 0442
Constitution of India-Article 226
High Courts20 Jul 2026Disposed Of
Chander Pal Singh Vs Kamlesh Nagpal
Delhi High Court · (2026) 07 DEL CK 0476
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 27, 151, XXXIX Rules 1 and 2, Forms 47/48 of Appendices A to C, 41 Rule 27Specific Relief Act, 1963-Section 16(c), 16, 20, 21, 22, 23, Explanation (ii) to Section 16
High Courts20 Jul 2026Disposed Of
Harmeet Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 07 DEL CK 0477
High Courts20 Jul 2026Disposed Of
Engineering Systems Incorporations Vs The Indian Labour Co-Operative Society Ltd
Delhi High Court · (2026) 07 DEL CK 0221
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12
High Courts20 Jul 2026Disposed Of
Ravinder Ahuja And Anr. & Anr. Vs M/S Bhagat Ram Om Prakash Agro Pvt Ltd.
Delhi High Court · (2026) 07 DEL CK 0222
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts20 Jul 2026Dismissed
Quintet Ventures Private Limited Vs Sandeep Gupta and Others
Calcutta High Court · 2026:CHC-OS:317-DB
Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Order VII Rule 11
High Courts20 Jul 2026Allowed
Square Four Assets Management and Reconstruction Company Pvt Ltd. and Ors Vs Orient Beverages Limited
Calcutta High Court · (2026) 07 CAL CK 0122
Code of Civil Procedure, 1908-Order XXI Rule 35
High Courts20 Jul 2026Disposed of
Hindustan Unilever Limited Vs Anchor Health and Beauty Care Private Ltd.
Calcutta High Court · (2026) 07 CAL CK 0121
High Courts20 Jul 2026Dismissed
Sunil Kumar Jalan Vs Chandra Kumar Kanoria and Ors
Calcutta High Court · 2026:CHC-OS:318-DB
Companies Act, 1956-Section 10F, Section 111, Section 397, Section 398Companies Act, 2013-Section 58, Section 433
High Courts20 Jul 2026Dismissed
Sunil Kumar Jalan Vs Chandra Kumar Kanoria and Ors
Calcutta High Court · (2026) 07 CAL CK 0097
Companies Act, 1956-Section 10F, 111, 397, 398Companies Act, 2013-Section 58, 433
Tribunals and Commissions20 Jul 2026Dismissed
Bluefire Infotax Consultancy Pvt. Ltd. Vs VGA Developers Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0085
High Courts18 Jul 2026
Sunil Bhandari Vs K.V Joy & Ors.
Telangana High Court · (2026) 07 TEL CK 1545
CPC-Section 151
High Courts17 Jul 2026Disposed Of
Kartik Welswami Yesne Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 07 BOM CK 2813
Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 49, 3(5)Maharashtra Land Revenue Code, 1966-Sections 48(7), 48(8), 48(8)(1), 48(8)(2), 48(1) and (2)Mining and Minerals Act, 1957-Sections 21, 4
Tribunals and Commissions17 Jul 2026Allowed
M/s Escorts Sports Club Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2304
Income-tax Act, 1961-Section 12A(1)(ac)(ii), 12AB(1)(b), 12A, 12AB
Tribunals and Commissions17 Jul 2026Partly Allowed
Income Tax Officer, Ward-17(1) Vs Mohan Mart Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2411
Income Tax Act, 1961-Section 250, 143(3), 69A, 133(6), 145(3)Income Tax Rules, 1962-Rule 46A
Tribunals and Commissions17 Jul 2026
Tejinder Singh Vs Assessment Unit Sector-24 Noida
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2409
Income Tax Act, 1961-Section 270A
Tribunals and Commissions17 Jul 2026Partly Allowed
SFDC Ireland Ltd Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2405
Income Tax Act, 1961-Section 143(3), 144C(13), 144C(5), 144C(1), 115A, 143(2), 142(1), 9(1)(vii), 153, 194J, 40(a)(ia), 244A, 234A, 234B, 270ACopyright Act-Section 14(a), 14(b), 14(a)(i)-(vii)Finance Act, 2004-Section 2(11)