High Courts22 Apr 2026Disposed Of
Mikroz Infosecurity Private Limited Vs Microworld Software Services Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2056
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,541 of 61,517
Tribunals and Commissions22 Apr 2026Dismissed
Mohammad Kashi Kazmi, Sole Proprietor Of Kazmi Enterprises Vs Punjab Small Industries And Exports Corporation Ltd. & Anr
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1924
Tribunals and Commissions22 Apr 2026Dismissed
Aggarwal Ply House Vs Techno Fac Contracts Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1900
the Code-Section 9, 4
Tribunals and Commissions22 Apr 2026Allowed
Subrata Roy Vs Rajiv Mohan
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1890
Insolvency and Bankruptcy Code, 2016-Section 16, 22, 27, 27(1), 27(2), 27(3), 27(4), 27(5), 61CIRP Regulations
Tribunals and Commissions22 Apr 2026Dismissed
Employees Providen Fund Organization Regional Office, Indore Vs Anil Agarwal Liquidator of S.T.L Exports Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1863
EPF & MP Act, 1952-Section 7A, 7Q and 14BInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions22 Apr 2026Dismissed
Mr. Harti Venkataravanppa Dharmesh Vs Smt. Kamalapuri Narasimaih Jayalakshmi
National Company Law Appellate Tribunal · 2026 INSC 33
Companies Act, 2013-Section 58, 58 (3), 56, 433NCLT Rules-Rule 11Limitation Act-Section 29, 3, 4 to 24
Tribunals and Commissions22 Apr 2026Dismissed
Prof. D Aravindakshan Vs Agastya Biopharm India Limited., K.A Sidharthan, G. Karthikeyan, O.R. Gopalakrishnan, G. Madhu, S. Radhakrishnan, The Registrar Of Companies
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1836
Companies Act, 1956-235, 237, 397, 398, 402 and 403Companies Act, 2013-Section 421
Tribunals and Commissions22 Apr 2026Dismissed
Colliers International (India) Property Services Pvt Ltd Vs SAS iTower Private Limited
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1815
I & B Code, 2016-Section 9, 61, proviso to sub-section (2) of Section 61NCLT Rules 2016-Rule 11Companies Act, 2013-Section 366
Tribunals and Commissions22 Apr 2026Dismissed
Mr. Krishna Pabsetti, Mr. G. Uday Simha Vs Koncept Nirman Private Limited, Indu Eastern Province Projects Private Limited
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1809
CPC-Order I Rule 10I & B Code-Section 7, 5(7), 3 (8)Transfer of Property Act
High Courts22 Apr 2026Disposed Of
Mohd. Shahzad Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1719
High Courts22 Apr 2026
Rajpal Saini Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1718
Air (Prevention And Control Of Pollution) Act, 1981 - Section 31(A)
High Courts22 Apr 2026Disposed Of
Brij Bhushan Sahu Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1716
High Courts22 Apr 2026Disposed Of
SPE Solar Private Limited Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1715
High Courts22 Apr 2026Disposed Of
Jishant Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1714
Uttar Pradesh Excise Act, 1910 - Section 11(1), 41
High Courts22 Apr 2026Disposed Of
Manoj Khanna Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1713
Right To Information (RTI) Act, 2005 - Section 19(1), 19(2), 19(6)Constitution Of India, 1950 - Article 227
High Courts22 Apr 2026Allowed/Disposed Of
Kanha @ Mrutyunjaya Panigrahi Vs State Of Orissa
Orissa High Court · (2026) 04 OHC CK 1497
Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 296, 318(2), 318(4), 351(3)
High Courts22 Apr 2026Allowed/Disposed Of
Mamata Bai Vs Abhay Kumar Singh & Others
Orissa High Court · (2026) 04 OHC CK 1496
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Allowed/Disposed Of
Mamata Bai Vs Madhusmita Pattanaik & Others
Orissa High Court · (2026) 04 OHC CK 1495
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Allowed/Disposed Of
Dambarudhar Bai Vs Madhusmita Pattnaik & Others
Orissa High Court · (2026) 04 OHC CK 1494
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Disposed Of
Anita Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1493
Constitution Of India, 1950-Article 14, 226, 227