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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,303 of 61,517

High Courts29 May 2026Disposed Of

Laksh Vir Singh Yadav Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 1690

Constitution of India-Article 12, 14, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(g), 19(2), 20(3), 21, 25, 28, 29, 32, 226, 227Indian Penal Code, 1860-Section 34, 72, 228A, 306, 323, 328, 342, 354, 376, 384, 420, 498A, 499, 506, 509, 511Negotiable Instruments Act, 1881-Section 138
Tribunals and Commissions29 May 2026Allowed

JFC Finance (India) Ltd. Vs Arvind Garg

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1667

Insolvency and Bankruptcy Code, 2016-Section 61, 29A, 35(1)(d), 35(1)(c)Liquidation Process Regulation-Regulation 33(1), 33, 31(A)Constitution of India-Article 226
Tribunals and Commissions29 May 2026Allowed

Pawan Gupta Vs M/s. Charm Investments Pvt. Ltd.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1646

Insolvency and Bankruptcy Code, 2016-Section 61, 95, 99, 94 to 187, 100, 97(5), 97, 99 and 100, Part III, 96SARFAESI Act-Section 13(2), 13(3)Indian Contract Act-Section 126