High Courts01 Jul 2026
Sreekandhan R & Ors. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1744
Petroleum Rules, 2002-Rule 144
JUDGMENT DATABASE
Search 12,32,551 Indian judgments.
12,32,551 judgments in All Courts · page 1,215 of 61,628
High Courts01 Jul 2026
Central Bureau Of Investigation Vs The Assistant Director & Ors.
High Court Of Kerala · (2026) 07 KL CK 1745
Constitution of India-Article 227Prevention of Corruption Act, 1988Prevention of Money Laundering Act, 2002-Section 4, 44(1)(a), 44(1)(c), 71
High Courts01 Jul 2026
M/s. Malabar Plantations & Ors. Vs Thottakad Estate Pvt.Ltd & Ors.
High Court Of Kerala · (2026) 07 KL CK 1746
Evidence Act-Sections 91, 92Transfer of Property Act-Section 55, 55(1)(a), 55(2)Contract Act-Section 73
Tribunals and Commissions01 Jul 2026
The Authorised Officer, AU Small Finance Bank Limited & Anr. Vs Agarwal Pipe and Fittings & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1770
Securitisation and Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002-Section 13(2), 13(3-A), 14, 17Recovery of Debts and Bankruptcy Act, 1993-Section 22(2)(e)Debts Recovery Tribunal (Procedure) Rules, 1993-Rule 5-A
Tribunals and Commissions01 Jul 2026
HDFC Bank Limited Vs Shree Syam Tech India (Private) Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1771
Recovery of Debts And Bankruptcy Act, 1993-Section 19
Tribunals and Commissions01 Jul 2026
Nikhil Poddar Vs Punjab National Bank
Debts Recovery Appellate Tribunal · 2023 INSC 902
RDB Act 1993-Section 19(5)(i), 19, sub-section (6), sub-section (8)DRT (Procedure) Rules, 1993-Rule 12(7)Consumer Protection Act, 1986-Section 13, 13(2)(a)
Tribunals and Commissions01 Jul 2026
Vinod Dubey Vs Standard Chartered Bank
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1773
SARFAESI Act-Section 13(2), 13(3)
Tribunals and Commissions01 Jul 2026
Shri Surinder Kumar Jain Vs Piramal Finance Limited (Formally Piramal Capital & Housing Finance Limited)
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1774
SARFAESI Act-Sections 13(2) & 13(4)
Tribunals and Commissions01 Jul 2026
LPR Company Limited & Anr. Vs Pegasus Assets Reconstruction Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1775
Tribunals and Commissions01 Jul 2026
Ashok Sharma & Associates & Anr. Vs Pegasus Assets Reconstruction Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1776
Tribunals and Commissions01 Jul 2026
Punjab National Bank Vs Usha Sirohi & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1777
Tribunals and Commissions01 Jul 2026Allowed
J And K Integrated Textile Park Limited Vs Green Textorium Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1321
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
Tribunals and Commissions01 Jul 2026Allowed
J And K Integrated Textile Park Limited Vs Jyotsna Industries Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1322
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 15, 13(1)(b), 13(1)(c), 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions01 Jul 2026Allowed
J And K Integrated Textile Park Limited Vs J And K Synthetic Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1324
Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33, 65Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions01 Jul 2026Allowed
Power Finance Corporation Vs KSK Mahanadi Power Company Ltd
National Company Law Tribunal · (2026) 07 NCLT CK 1778
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(3)(b), 31(1), 238, 31, 14National Company Law Tribunal Rules, 2016-Rule 11Project Import Regulations, 1986-Regulation 7
Tribunals and Commissions01 Jul 2026
J And K Integrated Textile Park Limited Vs Jyotsna Industries Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1326
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 17, 18, 19, 20, 21, 15Negotiable Instruments Act-Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions01 Jul 2026Allowed
J And K Integrated Textile Park Limited Vs J And K Textorium Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1327
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 31, 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
Tribunals and Commissions01 Jul 2026Allowed
J And K Integrated Textile Park Limited Vs Silklon Processors Private Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1333
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
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
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