JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,287 of 61,645

Tribunals and Commissions12 Jun 2026Allowed

Prudent Arc Ltd. (Prudent Trust-82/23) Vs Super Property Maintenance Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1073

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 4, 5(8), 14, 14(1), 14(2), 14(3), 31(1), 13(2), 17, 18, 20, 25Companies Act, 1956Companies Act, 2013-Section 434

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Tribunals and Commissions12 Jun 2026Dismissed

Ashley Brian Hyams Vs Greentech City Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0991

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8)(f), 7, 7(1)Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2020-Section 3

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Tribunals and Commissions12 Jun 2026

M/s Cholamandalam Investments & Finance Company Ltd Vs M/s SA Rawther Spices (P) Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1028

Insolvency and Bankruptcy Code, 2016-Sections 5(13), 7, 25, 25(1), 25(2), 25(2)(b), 60(5)Prevention of Money Laundering Act, 2002-Section 50National Company Law Tribunal Rules, 2016-Rule 11

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Tribunals and Commissions12 Jun 2026

IDL Explosives Private Limited Vs M/s Bengal Emta Coal Mines Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0993

Insolvency and Bankruptcy Code, 2016-Section 30(6), 31, 19(2), 21(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39(4)Coal Mines (Special Provisions) Act, 2015-Section 8(4), 16, 16(4)

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Tribunals and Commissions12 Jun 2026Allowed

M/s Aviagen India Poultry Breeding Company Private Limited Vs M/s Redhu Farms Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0994

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 12A, 14, 33Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 30A, 30A(1)(b)

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Tribunals and Commissions12 Jun 2026

M/s. Shree Yash Stainless Pvt. Ltd. Vs Raj Rajeshwar Lalita Tripurasundari Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0997

Insolvency and Bankruptcy Code, 2016-Section 9National Company Law Tribunal Rules, 2016-Rule 11

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Tribunals and Commissions12 Jun 2026

UCO Bank Vs Longrange Commodities Pvt Ltd

National Company Law Tribunal · (2026) 06 NCLT CK 1074

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 5(8)(a), 7, 7(3), 7(3)(a), 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

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High Courts12 Jun 2026

Ms. Sweta Chettri And Ors. Vs High Court Of Sikkim And Ors

Sikkim High Court · (2026) 06 SIK CK 0712

High Court Of Sikkim (Recruitment, Conditions Of Service And Conduct) Rules, 1998 - Rule 6(c)

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High Courts12 Jun 2026Dismissed

Damodara M @ Damodar Reddy Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0692

Indian Penal Code, 1860 - Section 306

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High Courts12 Jun 2026Allowed

Rangaswamy @ Sujan Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 06 KAR CK 0691

Bharatiya Nyaya Sanhita, 2023 - Section 64, 137(2), 183Protection Of Children From Sexual Offences Act, 2012 - Section 6Prohibition Of Child Marriage Act, 2006 - Section 9

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