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12,33,556 judgments in All Courts · page 1,539 of 61,678

Tribunals and Commissions04 May 2026Dismissed

Vedanta Ltd. Vs Bhuvan Madan Resolution Professional of Jaiprakash Associates Ltd. & Ors

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1620

Insolvency and Bankruptcy Code 2016-Section 30, 31, 30(4), 7, 61 sub-section (3), 30(6), 30(5), 30(2), 30(2)(e), 25(2)(h)CIRP Regulations 2016-Regulation 39(3), 2(ha), 39(3B), 38, 39, 39(1A), 36B Sub-regulation (2), 39(4)

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Tribunals and Commissions04 May 2026Disposed Of

Amarendra Mohapatra Vs Daga Power Systems & Engineers Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1688

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(1), 8(2), 9, 10A, 12AInsolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

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Tribunals and Commissions04 May 2026Dismissed

Rama Traders Vs Rocket Engineering Corporation Pvt. Ltd.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1596

Insolvency and Bankruptcy Code, 2016-Section 61, 9, 8, 8(1), 9(5)(ii), 9(5)(ii)(d), 9(5)(i)(d)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 5, Form 3, Form 4

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High Courts04 May 2026Dismissed

State Of Madhya Pradesh Vs Rishikesh Mishra And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1550

Code Of Criminal Procedure, 1973-Section 378, 378(3)Indian Penal Code, 1860-Section 34, 294, 452, 457, 504, 506B, 506(II)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)

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High Courts04 May 2026Disposed Of

Kanoria Energy And Infrastructure Limited Vs Chief Commissioner Of Income Tax

Rajasthan High Court · (2026) 05 RAJ CK 1490

Income Tax Act, 1961- Section 119(2)(b), 115(BAA), 156

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High Courts04 May 2026Disposed Of

Bikash Thakuria Vs Bodoland Territorial Council And 3 Ors

Gauhati High Court · (2026) 05 GAU CK 1462

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High Courts04 May 2026Dismissed

Ramesh Saikia Vs State Of Assam And 8 Ors

Gauhati High Court · (2026) 05 GAU CK 1461

Constitution of India, 1950- Article 226

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High Courts04 May 2026Disposed Of

Shajida Khatun Vs Union Of India And 5 Ors

Gauhati High Court · (2026) 05 GAU CK 1460

Constitution of India, 1950- Article 226

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High Courts04 May 2026Dismissed

Hemantbhai Nachchhabhai Patel Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1434

Constitution Of India, 1950-Article 14, 19, 226

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High Courts04 May 2026Disposed Of

Agricultural Produce Market Committee, Idar Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1433

Constitution Of India, 1950-Article 14, 19, 226

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High Courts04 May 2026Allowed

Sun Aakar Developers A Partnership Firm & Ors Vs District Registrar And Collector & Ors

Gujarat High Court · (2026) 05 GUJ CK 1432

Constitution Of India, 1950-Article 226Registration Act, 1908-Section 68(2)

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Tribunals and Commissions04 May 2026Disposed Of

Mr. Mohit Vs. Pernod Ricard India Private Limited, United Spirits Limited (Diageo), Bacardi India Private Limited, Waves Distilleries and Breweries Private Limited, ADS Spirits Private Limited, Modi Illva India Private Limited, Radico Khaitan Limited And Others.

Competition Commission Of India · (2026) 05 CCI CK 0609

Competition Act, 2002- Section 3, 3(1), 3(3), 3(4), 3(4)(b), 19(6), 19(7), 26(1), 48

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High Courts04 May 2026Disposed Of

Kala Mines And Minerals Vs M. V. Krishnamurthy And Others

Bombay High Court · (2026) 05 BOM CK 0557

Negotiable Instruments Act, 1881-Section 118,138, 139Code Of Criminal Procedure, 1973-Section 313

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High Courts04 May 2026Disposed Of

Digambar Vasant Kamat And Others Vs Directorate And Others

Bombay High Court · (2026) 05 BOM CK 0556

Constitution Of India, 1950-Article 356(1)Prevention Of Money Laundering Act, 2000-Section 3, 44(1)(b), 65, 71, 71(1)Code Of Criminal Procedure, 1973-Section 197, 197(1)

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High Courts04 May 2026Disposed Of

Ajit Uday Salaskar Vs VPK Urban Co-OP And Others

Bombay High Court · (2026) 05 BOM CK 0555

Negotiable Instruments Act, 1881-Section 138, 147

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High Courts04 May 2026Disposed Of

Altaf Ahmed Rasool Saheb Jakle Vs State Of Maharashtra

Bombay High Court · (2026) 05 BOM CK 0554

Constitution Of India, 1950-Article 30, 30(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977-Section 2(12), 2(13), 3, 3(2)

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High Courts04 May 2026Dismissed