CourtKutchehry.com

JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,192 of 61,576

Tribunals and Commissions01 Jul 2026Allowed

J And K Integrated Textile Park Limited Vs Toplon Industries Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1336

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions01 Jul 2026Allowed

Om Prakash Somani & Ors. Vs VMN Stones Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1779

Insolvency and Bankruptcy Code, 2016-Sections 5(7), 5(8), 7, 7(1), 7(4), 14, 15, 16(3)(b), 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9Companies Act, 2013-Sections 241, 242
Read judgment
Tribunals and Commissions01 Jul 2026Allowed

Pashupati Facility And Management Service Private Limited Vs Ojaan Realty Private Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1781

Insolvency and Bankruptcy Code, 2016-Section 3(11), 5(8), 5(8)(a), 7, 7(2), 7(5)(a), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21, 31, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Read judgment
High Courts01 Jul 2026Disposed Of

Trilok Singh & Ors. Vs State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 1310

Constitution of India-Articles 14, 21, 25, 50, 226, 300-ACPC-Section 151Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 43, 84(2), 87, 88, 89 and 91, 153, 162(6)
Read judgment
High Courts01 Jul 2026

Bachchha Raj Agrawal Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0902

Constitution of India-Article 226, 14 and 15AICTE ActMadhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004
Read judgment
High Courts01 Jul 2026

Shah Jafar Anari Vs Raju Soni

Madhya Pradesh High Court · (2026) 07 MP CK 0841

Code of Criminal Procedure, 1973-Section 378BNS, 2023-Section 419Negotiable Instruments Act, 1881-Section 138, 142
Read judgment
High Courts01 Jul 2026

Raghav Chadha Vs Ashok Kumar John Doe & Ors.

Delhi High Court · (2026) 07 DEL CK 0797

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 3Public Order Act, 1972 (Antigua and Barbuda)-Section 33-BConstitution of Antigua and Barbuda-Section 12(1), 12(4)
Read judgment
High Courts01 Jul 2026

Jai Prakash Tyagi & Ors. Vs Bhushan Tyagi

Delhi High Court · (2026) 07 DEL CK 0801

Code of Civil Procedure-Order VI Rule 17, Section 151, I Rule 10, II Rule 2Code of Civil Procedure (Amendment) Act, 1976Delhi Municipal Corporation Act, 1957-Section 507
Read judgment
High Courts01 Jul 2026

Vedpal Singh Vs Satishpal & Ors.

Delhi High Court · (2026) 07 DEL CK 0802

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII, Rule 2(i), 4Civil Procedure Code-Section 89Arbitration and Conciliation Act, 1996
Read judgment