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12,31,517 judgments in All Courts · page 1,413 of 61,576

Tribunals and Commissions14 May 2026Dismissed

Shefali Agarwal Vs M/s Stone Age Pvt Ltd

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1625

Companies Act, 1956-Section 172(2), 255, 283, 81Companies Act, 2013-Section 241 and 242, 433, 167the Act-Section 397 and 398
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Tribunals and Commissions14 May 2026Partly Allowed

State Bank Of India Vs Venugopal Dhoot

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1600

Insolvency and Bankruptcy Code-Section 7, 14, 12A, 18, 30(2)(b), 31, 30(4), 60(2), 60(3), 238Constitution of India-Article 32CIRP Regulations, 2016-Regulation 30A
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High Courts14 May 2026Dismissed

State Of Rajasthan Vs Seema Jakhar

Rajasthan High Court · (2026) 05 RAJ CK 1495

Code of Criminal Procedure, 1973- Section 437(1), 439(1), 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 15, 27(A), 29, 59Indian Penal Code, 1860- Section 221
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High Courts14 May 2026Allowed/ Disposed Of

Shravan Shukla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1426

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20, 21, 22, 25, 25(a)Drugs (Control) Act, 1950-Section 5, 13
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High Courts14 May 2026Allowed/ Disposed Of

Nirbhay Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1425

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15
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High Courts14 May 2026Allowed

Shubham Choudhari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1422

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(D), 3(1)(dh), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 296, 308, 351(3)
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High Courts14 May 2026

Chellaiah And Others Vs State

Madras High Court · (2026) 05 MAD CK 1306

Bharatiya Nyaya Sanhita, 2023-Section 103Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
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High Courts14 May 2026

B.Gurunathan Vs State

Madras High Court · (2026) 05 MAD CK 1305

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Code Of Criminal Procedure, 1973-Section 164Indian Penal Code, 1860-Section 229A
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