Tribunals and Commissions17 Jul 2026
Kavita Ghai & Anr. Vs Bank Of India
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1940
SARFAESI Act, 2002-Section 13(2), 13(4), 13(8)Security Interest (Enforcement) Rules, 2002
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12,32,888 judgments in All Courts · page 1,159 of 61,645
Tribunals and Commissions17 Jul 2026
Canara Bank Vs Shri Vipul Kaushik & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1941
Tribunals and Commissions17 Jul 2026
K. Dasarah & Ors. Vs Axis Bank Limited & Ors.
Debts Recovery Appellate Tribunal · 2025 INSC 1134
SARFAESI Act, 2002-Section 31(i), 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002-Rules 8 and 9, 8(5), 8(6), 9(1)General Clauses Act-Section 27
Tribunals and Commissions17 Jul 2026
Khalid Ahmed Ansari & Ors. Vs Jasbir Singh & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1943
Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 26(2)RDDB FI Act-Section 30
Tribunals and Commissions17 Jul 2026
B. Srinivasan & Anr. Vs Bank Of Baroda
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1548
RDB Act-Section 20SARFAESI Act-Section 13(2)
Tribunals and Commissions17 Jul 2026
M/s Jindal (India) Limited Vs M/s Kunal Structure (India) Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1994
Insolvency and Bankruptcy Code, 2016-Section 8, 9Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
Tribunals and Commissions17 Jul 2026
French Motor Car Company Limited Vs V&RO Hospitality Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1329
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 14, 14(3), 31(1), 33, 16, 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions17 Jul 2026
Karvy Forde Search Pvt. Ltd. Vs Dropbase Software Pvt. Ltd.
National Company Law Tribunal · (2026) 07 NCLT CK 1995
Insolvency and Bankruptcy Code, 2016-Section 9, 12, 14, 19, 30(6), 31, 33(1), 33(1)(a), 33(5), 35 to 50, 36, 53, 56, 61Insolvency and Bankruptcy Code (Amendment) Act, 2019IBBI (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h)
Tribunals and Commissions17 Jul 2026
Canara Bank Vs M/s Versatile Pharma Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1349
Insolvency and Bankruptcy Code, 2016-Section 33(2), 19, 30(4), 33(1)(a), 33, 34, 14, 19(2), 34(8)IBBI (Liquidation Process) Regulations, 2016-Regulation 3NCLT Rules, 2016-Rule 11
High Courts17 Jul 2026
New Education Society Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0876
Constitution of India-Article 226Societies Registration Act, 1860-Section 6Transfer of Property Act-Section 105, 108
High Courts17 Jul 2026
Brijesh Kumar Shah @ Vindesh Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0835
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990-Section 3, 4, 5, 5(b), 6, 8 (1), 9, 13CrPC-Section 110BNS-Section 126, 296, 127 (1), 351 (2), 3 (5)
High Courts17 Jul 2026
Chanclesh Singare Vs Smt. Rashmi Singare
Madhya Pradesh High Court · (2026) 07 MP CK 0825
Code of Criminal Procedure-Section 125, 125(1), 125(1)(a), 125(3), 125(4), 127, Chapter IXHindu Marriage Act, 1955-Section 9, 13, 24Constitution of India-Article 15(3), 39
High Courts17 Jul 2026Partly Allowed
Ankit Alias Rahul Saryam Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0931
Code of Criminal Procedure, 1973-Section 374(2), 161, 164, 428IPC-Section 363, 366, 375, 376(1), 376(3), 354-DProtection of Children from Sexual Offences Act 2012-Section 4, 5, 5(l), 6, 8, 12
High Courts17 Jul 2026Allowed
Rishabh Shrivastava Vs Smt. Ritu Shrivastava @ Pinki Shrivastava & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0963
Cr.P.C.-Section 125
High Courts17 Jul 2026Allowed
Smt Bhagwati Singh Tekam Vs Sadanlal Jaat
Madhya Pradesh High Court · (2026) 07 MP CK 0962
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Code of Criminal Procedure, 1973-Section 125Code of Civil Procedure, 1908-Order VII Rule 11, Section 151
High Courts17 Jul 2026
Baptist Union Of North India (Regd.) & Anr. Vs Director Of Education & Ors.
Delhi High Court · (2026) 07 DEL CK 0816
Delhi School Education Act, 1973Delhi School Education Rules, 1973-Rule 96, 96(3)Constitution of India-Article 30(1)
High Courts17 Jul 2026Allowed
Sumiti Kaur Vs State Of (NCT Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0895
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 61, 37
High Courts17 Jul 2026
Sumitra Vs Rajesh Kumar
Delhi High Court · (2026) 07 DEL CK 1042
Code of Civil Procedure, 1908-Section 96, Order VII Rule 7, XLI Rule 33Code of Criminal Procedure, 1973-Section 156(3)Specific Relief Act, 1963-Section 16(c), 20, 20(3), 21, 21(5), 22, 22(1)(a), 22(1)(b), 22(2), 23
High Courts17 Jul 2026
Ravinder Soni & Ors. Vs Sanatan Dharam Sabha Hari Mandir (Regd.) & Ors.
Delhi High Court · (2026) 07 DEL CK 1044
Code of Civil Procedure, 1908-Section 100, 91Delhi Municipal Corporation Act, 1957-Section 477, 478, 343, 344, 345ASpecific Relief Act, 1963-Section 41(j)
High Courts17 Jul 2026
State Vs Ashish Kumar
Delhi High Court · (2026) 07 DEL CK 1046
Code of Criminal Procedure, 1973-Section 377(3), 313Indian Penal Code, 1860-Section 392, 394, 307, 294