High Courts17 Jul 2026Dismissed
Anurag Vs State
Delhi High Court · (2026) 07 DEL CK 0499
Code of Criminal Procedure Court, 1973-Sections 401, 482, 161, 164Indian Penal Code, 1860-Sections 376/377, 376(2)(n)/377, 376
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Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,161 of 61,645
High Courts17 Jul 2026Disposed Of
Vandana Aggarwal Vs Pratik Goyal & Ors.
Delhi High Court · (2026) 07 DEL CK 0500
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482Protection of Women from Domestic Violence Act, 2005-Section 12, 29, 3
High Courts17 Jul 2026Allowed
Suresh and Others Vs The State of Tamil Nadu and Another
Madras High Court · (2026) 07 MAD CK 0204
Bharatiya Nyaya Sanhita, 2023-Section 191(2), 191(3), 296(b), 127(2), 115(2), 118(1), 351(2)
High Courts17 Jul 2026Allowed
Suresh and Others Vs State of Tamil Nadu and Another
Madras High Court · (2026) 07 MAD CK 0176
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 127(2), 191(2), 191(3), 296(b), 351(2)
High Courts17 Jul 2026Allowed
Vijay Kumar Sharma & Anr. Vs State of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 07 SHI CK 0215
Recruitment and Promotion RulesConstitution of India-Articles 14 and 16Himachal Pradesh Departmental Examination Rules, 1997-Rule 12, 11(1)
High Courts17 Jul 2026Dismissed
Gudia Goswami and 293 others Vs State of U.P. Thru. Prin. Secy. Deptt. of Panchayati Raj, Lko. and 10 others
Allahabad High Court · 2026:AHC-LKO:47478-DB
Uttar Pradesh Panchayat Raj Act, 1947-Section 2(l), 3, 8, 10, 11-F, 12, 35Uttar Pradesh Municipalities Act, 1916-Section 3, 4, 5Uttar Pradesh Panchayati Raj Rules, 1947-Rule 3-AAA
High Courts17 Jul 2026Disposed of
Surendra Sharma Vs State of U.P. and 3 others
Allahabad High Court · 2026:AHC:145750-DB
Uttar Pradesh Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978-Section 2, 10Uttar Pradesh Basic Education Act, 1972-Section 2, 3U.P. Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978
High Courts17 Jul 2026Disposed of
Smt. Usha Gupa & Ors. and Manish Bhushan Toppo
Calcutta High Court · (2026) 07 CAL CK 0137
High Courts17 Jul 2026Disposed of
X Complainant Of Complaint Case No. 65/2026 Vs State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And 3 Others
Allahabad High Court · 2026:AHC:LKO:47874
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1)Bharatiya Nagarik Suraksha Sanhita-Section 173(4), 223, 528, 155(2), 156(1)Code of Criminal Procedure, 1973-Section 482, 155(2), 156(1)
High Courts17 Jul 2026Dismissed
Pradeep Kumar Jain and Sons (HUF) Vs Sri Sri Iswar Mahadeb and Ors
Calcutta High Court · 2026:CHC-OS:310-DB
Code of Civil Procedure, 1908-Order VII Rule 11, Order VII Rule 10West Bengal Premises Tenancy Act, 1997-Section 7(3)Transfer of Property Act, 1882-Section 106
High Courts17 Jul 2026Partially allowed
Jai Narain Vs State
Allahabad High Court · 2026:AHC:146369-DB
Indian Penal Code, 1860-Section 299, 300, 302, 304, 34, 201Code of Criminal Procedure, 1973-Section 313
Tribunals and Commissions17 Jul 2026
Sachin Naveen Sinha Vs The Insolvency and Bankruptcy Board of India
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0082
Constitution of India-Article 226, 32IBC (Amendment) Act 6 of 2026IBC-Sec.220(7), Sec.220, Sec.27, Sec.61(1), Sec.61(3), Sec.218, Sec.219, Sections. 22, 27, Sec.241, Sec.240, Sec.220(2), Sec.218 and 291, Sec.218(1)
Tribunals and Commissions17 Jul 2026Allowed
Sonal Sumit Mehta, Through Her Representative Vikas Jain Vs Chirag R. Shah, Chairman of Monitoring Committee Constituted Pursuant to The Approval of Resolution Plan & Anr.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0086
Tribunals and Commissions17 Jul 2026Dismissed
Subir Mukherjee Vs Ram Ratan Modi
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0080
Insolvency and Bankruptcy Code, 2016-Section 5(13), 36(4), 53CIRP Regulations, 2016-Regulation 31
Tribunals and Commissions17 Jul 2026Dismissed
Kavish Gupta, Suspended Director Of Kkspun India Limited Vs Yes Bank Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0051
Insolvency and Bankruptcy Code, 2016-Section 61, 7, 14, 9Companies Act, 2013-Sections 230-232, 230NCLT Rules-Rule 11
Tribunals and Commissions17 Jul 2026Dismissed
Mrs. Arvinder Kaur Vs 1. Mr. Santanu Kumar Samanta 2. M/s Bank Of Maharashtra
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0036
IBC, 2016-Section 95, 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7
Tribunals and Commissions16 Jul 2026
One97 Communications Ltd. Vs Kanisth Ganeriwala
National Consumer Disputes Redressal Commission · (2026) 07 NCDRC CK 2810
Tribunals and Commissions16 Jul 2026Allowed
S C Narang & Sons HUF Vs ITO Ward 35(1)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2473
Income Tax Act, 1961-Section 139(1), 142(1), 144B, 147, 148, 148A, 148A(a), 148A(b), 148A(d), 151, 250Finance Act, 2021Finance Act, 2022
Tribunals and Commissions16 Jul 2026
DCIT Central Circle-1, New Delhi Vs Tvarur Oils & Fats Private Limited
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2471
Income Tax Act, 1961-Section 153C
Tribunals and Commissions16 Jul 2026Partly Allowed
Sunder Marketing Associates Vs ITO Circle – 34 (1)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2470
Income Tax Act, 1961-Section 250, 253(5)Prevention of Money Laundering Act (PMLA)-Section 17IPC-Sections 120B, 420, 463, 471