Tribunals and Commissions29 May 2026Dismissed
Roopya Tradebizz Limited Vs Kailash T Shah Erstwhile RP And Chairman Of Monitoring Committee Of Euphoria Technologies Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1630
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12,32,888 judgments in All Courts · page 1,358 of 61,645
Tribunals and Commissions29 May 2026Dismissed
RKB Global Limited Vs Tulip Polychem Private Limited
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1626
Insolvency and Bankruptcy Code, 2016-Section 8, 9
Tribunals and Commissions29 May 2026Dismissed
Anuj Goyal Vs Parminder Singh Bhullar & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1681
Tribunals and Commissions29 May 2026Dismissed
Tru Prime Pvt. Ltd. Vs Navneet Gupta, Resolution Professional Of Majestic Hotels Ltd & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1683
Insolvency and Bankruptcy Code, 2016-Section 7, 19, 43 and 66, 45, 46, 30(2)(e), 18, 25, 60(5), 60 sub-section (5)SARFAESI Act-Section 13(2)Transfer of Property Act
Tribunals and Commissions29 May 2026Dismissed
Raman Khangura Vs Navneet Gupta & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1684
Companies Act-Section 188IBC-Section 7, 25, 18(1)(f), 236, 74(2), 70(2), 18, 60(5)Arbitration & Conciliation Act-Section 34
Tribunals and Commissions29 May 2026Dismissed
Greater Noida Industrial Development Authority Vs Mr. Pawan Kumar Goyal, Mr. Sandeep Gupta Ms. Shalini Gupta & Mr. Anoop Kumar Mittal
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1611
Insolvency and Bankruptcy Code, 2016-Section 3(30), 3(31), 7, 31Uttar Pradesh Industrial Area Development Act, 1976-Section 13A, 13-A, 13, 13A and 14
Tribunals and Commissions29 May 2026Dismissed
Bindu Kapoor Vs Sapan Mohan Garg & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1609
SARFAESI Act, 2002-Section 13(2)Arbitration & Conciliation Act, 1996-Section 34, 36Insolvency & Bankruptcy Code, 2016-Section 7, 5(8)(i), 7(5), 7(5)(a), 14, 53
Tribunals and Commissions29 May 2026Dismissed
Ramesh Sumermal Shah Vs Avenue 54 Welfare Association & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1593
Insolvency & Bankruptcy Code, 2016-Section 7
High Courts29 May 2026Dismissed
Union of India Vs Shree Mahalaxmi Mills and Anr
Gauhati High Court · (2026) 05 GAU CK 1583
Constitution of India, 1950- Article 14Railway Claims Tribunal Act, 1987- Section 18(3)(b), 23Railways Act, 1989- Section 65(2), 79, 110
High Courts29 May 2026Allowed
Huma Power & Tower Pvt. Ltd. Vs State of Assam
Gauhati High Court · (2026) 05 GAU CK 1581
Central Goods and Services Tax Act, 2017- Section 29, 29(2), 87(2), 146
High Courts29 May 2026Disposed Of
Kewal Sharma Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 05 J&K CK 1548
Ranbir Penal Code, 1989- Section 201, 302, 401Code of Criminal Procedure, 1989- Section 437, 497
High Courts29 May 2026Allowed
Ayshath Bunayath Vs Union Of India
High Court Of Kerala · (2026) 05 KL CK 1526
High Courts29 May 2026Allowed
Balamurali Krishna M( Ex No. 15497912 A Swr) Vs Union Of India, Represented By Its Secretary
High Court Of Kerala · (2026) 05 KL CK 1525
Armed forces Tribunal Act, 2007- Section 14Entitlement Rules for Casualty Pensionary Awards, 2008- Rule 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982- Rule 5, 14
High Courts29 May 2026Dismissed
Assistant Commissioner Vs John Jacob
High Court Of Kerala · 2026:KER:37103
Kerala Value Added Tax Act, 2003- Section 24, 25(1), 67
High Courts29 May 2026Allowed
Gigi Varghese Vs Village Officer
High Court Of Kerala · 2026:KER:37032
Kerala Panchayat Raj Act, 1994- Section 238, 238(1)(b), 239, 239(3)(a)(iii), 239(3)(a)(iv), 239(3)(b)
High Courts29 May 2026Dismissed
M/s Shri Goldan Transport Represented By Proprietors Sunny Tamrakar & Ors Vs Karnataka Bank & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 1508
Constitution Of India, 1950 - Article 226
High Courts29 May 2026Disposed Of
Avnish Diwan S/o Late Shri Arun Kumar Diwan Vs Ranjana Diwan W/o Late Ravish Kumar & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 1507
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts29 May 2026Disposed Of
Kewla Singh S/o Nandlal Singh & Ors Union Of India Through The Secretary, Ministry Of Railways, Rail Bhawan, New Delhi. & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 1506
Railways Act, 1989 - Section 20F(6)
High Courts29 May 2026Disposed Of
Jagdish Chandra Panda Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 1505
Constitution Of India, 1950 - Article 226
High Courts29 May 2026Allowed
Suganya And Others Vs State Of Tamilnadu
Madras High Court · (2026) 05 MAD CK 1365
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 15(a), 18Bharatiya Nyaya Sanhita, 2023-Section 115(2), 296(b)