High Courts05 Jun 2026
S. Krishnankutty Chettiar Vs Union Of India & Ors.
High Court Of Kerala · (2026) 06 KL CK 1375
Revenue Recovery ActGeneral Financial Rules-Appendix I
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,314 of 61,645
High Courts05 Jun 2026
The Secretary, Kannur District Police Co-Operative Society Ltd. No.C.1384 Vs K.Kanchana & Ors.
High Court Of Kerala · (2026) 06 KL CK 1376
Employees Compensation Act, 1923-Section 12(1), 12
Tribunals and Commissions05 Jun 2026
Rashid Malik Vs Piramal Capital &Housing Finance Corporation & Anr.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1380
Tribunals and Commissions05 Jun 2026
M/s Gandhi Electricals and Electronics & Ors. Vs Deutsche Bank AG
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1381
RDB Act-Section 19(5)(i)Consumer Protection Act, 1986-Section 13, 13(1), 13(2), 13(2)(a)Commercial Courts Act
Tribunals and Commissions05 Jun 2026Allowed
Mr. Dakshesh Divyakant Desai Vs Inodaya Foods Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1039
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Section 18
Tribunals and Commissions05 Jun 2026
Sandeep Kumar & Ors. Vs M/s Chandigarh Overseas Pvt. Ltd. & Ors.
National Company Law Tribunal · (2026) 06 NCLT CK 1004
Insolvency and Bankruptcy Code, 2016-Section 60(5), 24, 31National Company Law Tribunal Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 9A, 21
Tribunals and Commissions05 Jun 2026Allowed
M. Ramaswamy Vs Pommys Garments (India) Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1382
Insolvency and Bankruptcy Code, 2016-Section 33(1), 60(5), 33, 7, 43, 45, 66 & 47, 29A, 34(1), 33(7), 14, 33(5), Chapter III of Part II, 35(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations 2016-Regulation 36A, 39(4)Income Tax Act, 1961-Section 178
Tribunals and Commissions05 Jun 2026Dismissed
M/s St. John Lines PTE Limited Vs Mr. R. Venkatakrishnan Liquidator
National Company Law Tribunal · (2026) 06 NCLT CK 1383
Insolvency and Bankruptcy Code, 2016-Section 7, Rule 4, 18(1)(f), 36(3), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act (Cap 50)
Tribunals and Commissions05 Jun 2026
M/s Moonbeam Advisory Pvt Ltd Vs M/s Sammrudhi Reality Ltd
National Company Law Tribunal · (2026) 06 NCLT CK 0974
Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(11)
Tribunals and Commissions05 Jun 2026
Sandeep Kumar & Ors. Vs M/s Chandigarh Overseas Pvt. Ltd.
National Company Law Tribunal · (2026) 06 NCLT CK 1033
Insolvency and Bankruptcy Code, 2016-Section 60(5), 18(1)(f), 18(1)(f)(vi), 25(2)(a), 30(4), 30(5), 31, 238National Company Law Tribunal Rules, 2016-Rule 11Registration Act, 1908-Section 17, 49
Tribunals and Commissions05 Jun 2026
Mr. Amit Chandrakant Shah Vs Frost International Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1296
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(2), 29A, 30(1), 30(2), 30(2)(a) to (d), 30(4), 30(6), 31, 31(1), 32A, 43 to 66, 53(1), 240AIBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(1), 37, 38, 38(1A), 39(1A)(a), 39(4)Prevention of Money Laundering Act, 2002-Section 8
Tribunals and Commissions05 Jun 2026Allowed
Mr. Sandeep Turan & Ors. Vs M/s Primezone Developers Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0988
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1) (including the second proviso), 7(5), 5(8), 5(8)(f), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 1956Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn)
Tribunals and Commissions05 Jun 2026
Mr. Mohit Chawla Vs M/s Compact Capital Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1024
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 33, 33(3), 33(4), 33(5), 34(4)(b), 35(1)(b), 52, 53, 53(1)(a), 74(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13, 41
Tribunals and Commissions05 Jun 2026
Employees Provident Fund Organization Vs Ashok Kumar Gulla
National Company Law Tribunal · (2026) 06 NCLT CK 1297
Insolvency and Bankruptcy Code, 2016-Section 60(5), 14(1)(a), 3(6), 36(4)(iii), 53, 30(2)(e), 18 and 36National Company Law Tribunal Rules, 2016-Rule 11Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 14B, 7Q, 7A, 11(2)
Tribunals and Commissions05 Jun 2026
IIFL Private Equity Fund Vs Three C Green Developers Pvt Ltd
National Company Law Tribunal · (2026) 06 NCLT CK 1298
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 15, 18(1)(b), 20, 22, 25(1)(b), 25(2)(h), 29A, 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(2), 31(4), 32A, 43, 45, 49, 50, 53(1), 60(5), 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 27, 36(1), 36(2), 36A, 36A(1), 36A(10), 36B, 37, 38, 38(1)(a), 38(1)(b), 38(2), 38(2)(a), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39Constitution of India-Article 32, 136, 226, 243Q
High Courts05 Jun 2026Allowed
Deepak Ramnani Vs State Of Delhi (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 06 DEL CK 0946
Maharashtra Control of Organised Crime Act, 1999-Section 2, 3, 3(1), 3(1)(ii), 3(1)(2), 3(1)(4), 3(4), 4, 17, 18, 18(1), 21, 21(4), 23Indian Penal Code, 1860-Section 170, 302, 384, 385, 386, 388, 419, 420, 506, 120BInformation Technology Act, 2000-Section 66D
High Courts05 Jun 2026
Sandeep Goel Vs M/s Zavenir Developers Private Limited & Anr.
Delhi High Court · (2026) 06 DEL CK 0934
CPC-Order XXXVII, XXXVII Rule 2(3), XXXVII Rule 3(5), Section 34, 151Indian Evidence Act-Section 65-BIncome Tax Act, 1961-Section 269 SS, 269 SC, 269 T, 68, 69A, 271 D, 271DA, 271E
High Courts05 Jun 2026
Kumar Jai Singh Vs Mrs. Neelima Thakur
Delhi High Court · (2026) 06 DEL CK 0937
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, 15A, 15A, XXXIX Rules 1 and 2Arbitration and Conciliation Act, 1996-Section 8Transfer of Property Act, 1882-Section 53A, 108, Clause B(q) of Section 108, 108(B)(q), 106
High Courts05 Jun 2026
M/s. Gallus Chattels Pvt. Ltd. & Ors. Vs Ishwar Industries Ltd.
Delhi High Court · (2026) 06 DEL CK 0939
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VI Rule 15, IV Rule 1Companies Act, 1956Registration Act 1897
High Courts05 Jun 2026
Devangana Kalita Vs State Of Delhi NCT
Delhi High Court · 2025 INSC 746
Constitution of India-Article 226, 227, 21, 19BNSS-Section 528, 529Code of Criminal Procedure-Section 207, 161, 102(3), 170(2), 482, 397, 397(1), 397(2), 397(3), 401, 483, 91, 311, 173, 173(2), 173(4), 173(6), 94(1), 209, 227, 228, 243, 208, 164