High Courts06 Jul 2026
N. Suveendran Vs The State Tax Officer & Ors.
High Court Of Kerala · (2026) 07 KL CK 1718
Central Goods and Services Tax Act, 2017-Section 29, 29(2), 29(2)(a), 29(2)(e)
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,216 of 61,645
Tribunals and Commissions06 Jul 2026
Punjab National Bank Vs Smt. Sheela Devi & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1822
Tribunals and Commissions06 Jul 2026
Suresh Chand Sharma & Ors. Vs The Chief Manager (State Bank Of Bikaner And Jaipur) & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1823
Tribunals and Commissions06 Jul 2026
Shri Mukesh & Ors. Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1824
Tribunals and Commissions06 Jul 2026
Encore Asset Reconstruction Company Private Limited Vs M/s New Tech Imports Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1825
Tribunals and Commissions06 Jul 2026
Shri Jasbir Singh Khangura & Ors. Vs UV Reconstruction Company Limited (Previously Tourism Finance Corporation of India Limited) & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1826
CPC-Order IX Rule 13RDB Act, 1993-Section 22, 19(25)
Tribunals and Commissions06 Jul 2026
Mr. Kalu Dhama & Anr. Vs SMFG Indian Home Finance Limited
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1827
SARFAESI
Tribunals and Commissions06 Jul 2026
National Cooperative Development Corporation & Anr. Vs M/s Shri Shankar Sahakari Sakhar Karkhana Limited
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1828
Tribunals and Commissions06 Jul 2026
Svatantra Micro Housing Finance Corporation Limited Vs Satyanarayan Dadhich
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1829
Tribunals and Commissions06 Jul 2026
Suresh Kumar P.K. Vs The Manager, Indian Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1830
RDB Act, 1993-Section 30(1), 19 (3A), 19 (4), 19 (4A)Transfer of Property Act, 1882-Section 53, 53 (1), 65A
Tribunals and Commissions06 Jul 2026
Omkara Assets Reconstruction Pvt. Ltd. Vs Vidhata Metal Pvt. Ltd.
National Company Law Tribunal · (2026) 07 NCLT CK 1420
Insolvency & Bankruptcy Code, 2016-Section 7, 14, 31(3)(a), 33, 33(1)(b)(iv), 33(5), 33(7), 34(8), 35, 35(1), 36, 233Income Tax Act, 1961-Section 178Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016-Regulation 4, 13
Tribunals and Commissions06 Jul 2026
K. D. Lite Developers Private Limited Vs M.S. Gopikrishnan & Ors.
National Company Law Tribunal · (2026) 07 NCLT CK 1421
Insolvency and Bankruptcy Code, 2016-Section 65, 7, 7(1), the second proviso to Section 7(1), Explanation (ii) to Section 5(8)(f), 5(8), 214 to 216Real Estate (Regulation and Development) Act, 2016-Section 11, 2(d), 2(zn), 18Maharashtra Flat Ownership Act, 1963
Tribunals and Commissions06 Jul 2026
Rudra Construction Co. Vs Om Prakash Agarwal & Anr.
National Company Law Tribunal · (2026) 07 NCLT CK 1422
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, 47A, Schedule I under Regulation 33, Rule 12 of Schedule I, 13 of Schedule I, 4A, 4B, 8 and 11A of Schedule IInsolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2020
Tribunals and Commissions06 Jul 2026Dismissed
Chhattisgarh State Power Distribution Co. Limited Vs Mr. Sumit Binani & Anr.
National Company Law Tribunal · (2026) 07 NCLT CK 1423
Insolvency and Bankruptcy Code, 2016-Section 7, 31(1), 31(6), 60(5)National Company Law Tribunal Rules, 2016-Rule 11CIRP Regulations-Regulation 13, 13(1C)(a), 14
Tribunals and Commissions06 Jul 2026
Vanshita Transport Through Its Proprietor Mr.Nilesh V.Thakkar Vs Montecarlo Limited
National Company Law Tribunal · (2026) 07 NCLT CK 1424
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13(1)(b), 13(1)(c), 14(1), 15, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6Companies Act 1956
High Courts06 Jul 2026
Sanjay Kumar Gupta & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0849
Constitution of India-Article 226, 14Land Acquisition Act, 1894-Section 3(b), 4, 4(1), 4(2), 6, 9, 11, 12, 12(2), 13-A, 18, 26, 50(2), 54The Madhya Pradesh Maa Sharda Devi Mandir Adhiniyam, 2002-Section 33
High Courts06 Jul 2026Dismissed
Mukesh Balmik Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0846
Indian Penal Code-Sections 141, 142, 143, 147, 148, 149, 201, 294, 302, 302 read with Section 149, 307, 307/149, 323, 323/149, 364, 376, 377Cr.P.C.-Sections 161, 164, 174, 374(2)Arms Act-Sections 25, 25(1B)(a), 27
High Courts06 Jul 2026Dismissed
Mukesh Balmik Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0845
Indian Penal Code-Section 141, 142, 143, 147, 148, 149, 201, 294, 302, 307, 323, 364, 376, 377Arms Act-Section 25(1B)(a), 25(1-b), 27Cr.P.C.-Section 161, 164, 174, 374(2)
High Courts06 Jul 2026
Ravi Kant Patil Vs Chief Manager & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0925
Constitution of India-Article 226
High Courts06 Jul 2026
Raghunath Prasad Tiwari Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0924
Constitution of India-Article 226Fundamental Rules-Rule 22-DPay Revision Rules, 1990