High Courts10 Jun 2026Allowed
ATOSI Bhad (Mondal) @ Atasi Bhar (Mondal) Vs State Of West Bengal & Anr
Calcutta High Court · (2026) 06 CAL CK 0425
Protection Of Women From Domestic Violence Act, 2005-Section 12, 23
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,301 of 61,645
High Courts10 Jun 2026Dismissed
Aparajita Biswas Vs State Of West Bengal & Anr
Calcutta High Court · (2026) 06 CAL CK 0424
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 528Bharatiya Nyaya Sanhita, 2023-Section 79, 118, 118(1), 120(1), 120(2)Code Of Criminal Procedure, 1973-Section 107, 482
High Courts10 Jun 2026Dismissed
Anand Oraon Vs Union Of India And Others
Calcutta High Court · (2026) 06 CAL CK 0423
Constitution Of India, 1950-Article 226Delhi Police (Appointment & Recruitment) Rules, 1980-Rule 24(2)
Tribunals and Commissions09 Jun 2026
Honda R & D (India) Private Limited Vs Additional/Joint/Deputy/Assistant Commissioner Of Income Tax/Income Tax Officer, National e-Assessment Centre, Delhi
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1974
Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 142(1), 144C, 144C(5), 154, 92CA(3), 92C(3), 92C, 270A, 40(a)(ia)Income Tax Rules, 1962Companies Act, 1956
Tribunals and Commissions09 Jun 2026Allowed
Sonu Kumar Vs The Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1685
Income Tax Act, 1961-Section 250, 250(6), 144, 142(1), 69A, 115BBE, 234A, 234B
High Courts09 Jun 2026Allowed
M/s. Prius Technologies Vs Union Of India & Ors.
Telangana High Court · (2026) 06 TEL CK 1407
Constitution of India-Article 226CPC-Section 151
High Courts09 Jun 2026
Thomas K.D @ Sunny Vs State Of Kerala
High Court Of Kerala · 2026 INSC 249
Criminal Procedure Code-Section 374(2), 313(1)(b)Indian Penal Code-Section 498A, 306Evidence Act, 1872-Section 154, 32
High Courts09 Jun 2026
Shijosh.K. Vs The State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1362
Negotiable Instruments Act-Section 138, 118 and 139
High Courts09 Jun 2026
S. Anil Kumar Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 06 KL CK 1363
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 227Kerala Service Rules-Rule 55, 56B(1), 56B(9), Note 2 to Rule 56B(9)
Tribunals and Commissions09 Jun 2026Allowed
Indian Bank Vs M/s. APL Metals Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0998
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Tribunals and Commissions09 Jun 2026Allowed
Mr. Satyajeet Panda & Anr. Vs M/s ANS Apartments Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1088
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21(1), 21(2), 25(1), 25(2)(b), 25(2)(e), 25(2)(h), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(4), 53, 53(1), 60(5), 240A, Chapter III and Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 13, 17(1), 26, 27, 31A, 31A(1), 36(2)(ka), 36A(10), 36A(12), 36B, 37, 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39, 39(1)(a), 39(1)(c), 39(2), 39(3), 39(4), 40CNational Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions09 Jun 2026Dismissed
The Administrator Of The Specified Undertaking Of The Unit Trust Of India Vs M/s Usha India Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1023
Insolvency and Bankruptcy Code, 2016-Section 30(6), 31(1), 31, 7, 15, 25(2)(h), 43, 45, 49, 66, 29A, 30(1), 25, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(e), 30(2)(f), 29, 14, 30(4), 208(2)(a), 31(2), 33(1)(b), 33(5), 34(4)(b), 35 to 50, 35(1), 53, 52, 33, 50Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 6, 27, 36A, 35(1)(a), 36A(12), 36(1)(ka), 36B(6), 36B(7), 37, 38, 36, 36(2)(a), 36(2)(h), 35, 18(3), 38(3), 14IBBI (Liquidation Process) Regulations, 2016-Regulation 13, 31A, 32
Tribunals and Commissions09 Jun 2026
M/s. ECSO Global Private Limited Vs M/s. Moguire Virago Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1031
Insolvency and Bankruptcy Code, 2016-Sections 8, 9, 9(3)(b), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions09 Jun 2026Allowed
M/s. Harbhole Agrotech Vs Evoq Remedies Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1089
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3), Form A
Tribunals and Commissions09 Jun 2026
Rungta Business Private Limited Vs Shradha Agencies Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0989
Insolvency and Bankruptcy Code, 2016-Section 60(5), 35(1)(e), 196(1)(t), 240NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(e), 32(f), 32A, 31A(1)(c), 31A(1)(d), 31A(1)(e), 31A(1)(f)
Tribunals and Commissions09 Jun 2026
State Bank Of India Vs Manglam Fiscal Services Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0995
Insolvency & Bankruptcy Code, 2016-Section 7, 33, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 31A(11)National Company Law Tribunal Rules, 2016-Rule 11
High Courts09 Jun 2026
Aswath Reddy N Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 06 DEL CK 0956
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 318(4), 316(2), 61(2)
Tribunals and Commissions09 Jun 2026Allowed
Manjeera Construction Limited Vs Manjeera Hospitality (Rajahmundry) Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0767
NCLT Rules, 2016-Rule 63, Part III, 28 (3), 2 (21), 17Companies Act, 2013-Section 244, 241, 244 (1)SC/ST Act-Section 18-A
Tribunals and Commissions09 Jun 2026Disposed Of
M/S Raghava Square Private Limited Vs M/S. IVRCL Limited
National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0760
Insolvency and Bankruptcy Code, 2016-Section 61, 35(1)(n), 60(5), 36(4)(d), 36, 36(1), 36(3), 36(4), 31, 60(2)IBBI (Liquidation Process) Regulations, 2016-Regulation 21A, 32A, 31A, 33, Schedule I Para 1 Clause 4ANCLT Rules, 2016-Rule 11
Tribunals and Commissions09 Jun 2026Disposed Of
Karur Vysya Bank Ltd. Vs M/s. Aneetha Subramaniam
National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0753
I&B Code-Section 61(1)