Tribunals and Commissions14 Oct 2026Allowed
Achal Kumar Jindal Vs Sanjay Kumar Bhuwalka & Anr.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 1756
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 155 of 61,419
Tribunals and Commissions14 Oct 2026
Rajesh Harikishan Khandelwal Vs Jay Ambe Industries Proprietor & Anr.
National Company Law Appellate Tribunal · 2026 INSC 344
Insolvency and Bankruptcy Code, 2016-Sections 5(6), 5(6)(b), 8, 8(2)(a), 9, 9(3)(b), 9(5)(ii)(d), 21(1), 61Indian Evidence Act, 1872-Section 65BSale of Goods Act, 1930-Section 16(2)
Tribunals and Commissions14 Oct 2026Disposed Of
Pradip Kumar Bajaj & Anr. Vs Vaibhav Khandelwal
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 1760
Insolvency and Bankruptcy Code, 2016-Section 43, 45, 61, 66, 95, 96Contempt of Courts Act, 1971-Section 2(b), 12(1), 12(2), 12(3), 12(4), 12(5), 13, 15, 17, 17(3), 17(4), 17(5), 19Companies Act, 2013-Section 425
Tribunals and Commissions14 Oct 2026Disposed Of
Deepak Kumar Goyal Vs Insolvency And Bankruptcy Board Of India
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 1761
Insolvency and Bankruptcy Code, 2016-Section 7, 21(6A)(b), 25A, 25A(1), 25A(3), 206, 208(2), 208(2)(a) and (e), 218, 220, 220(5), 220(7), 220(8), 236(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 16A, 16A(10), 16A(10)(i), 16A(10)(b), 16A(11), 24IBBI (Inspection and Investigation) Regulations, 2017-Regulation 13, 13(3)
Tribunals and Commissions14 Oct 2026Dismissed
Ravi Dhiman Vs Ritu Rastogi/Resolution Professional
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 1767
Insolvency and Bankruptcy Code, 2016-Section 61, 14
Supreme Court14 Oct 2026Allowed
Mohd. Asad Choudhary Vs State Of Himachal Pradesh & Ors.
Supreme Court Of India · 2026 INSC 1127
Supreme Court14 Oct 2026Partly Allowed
Dr. B.C. Roy Engineering College & Anr. Vs The State Of West Bengal & Ors.
Supreme Court Of India · 2026 INSC 1120
All India Council for Technical Education (Norms and Guidelines for Fees and Guidelines for Admission in Professional Colleges) Regulations, 1994-Regulation 7, 7(1), 7(4), 7(5), 7(7)
High Courts14 Oct 2026Disposed Of
Salman Vs The State Govt Of NCT Of Delhi
Delhi High Court · 2025 INSC 944
IPC-Sections 392, 397, 411, 34, 394BNSS, 2023-Section 430, 528Cr.P.C., 1973-Section 389
High Courts14 Oct 2026Dismissed
Ravindra Kumar & Ors. Vs The Union Of India & Ors.
Patna High Court · (2026) 10 PAT CK 1632
High Courts14 Oct 2026Allowed
Raman Bharti Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1637
Indian Stamp Act, 1899-Section 47-A, 47-A(1), 47(A), 47(A)(1), 47(A)(3)Registration Act, 1908
High Courts14 Oct 2026Dismissed
Most. Usha Barla Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1638
Code of Civil Procedure, 1908-Section 11, Order 2 Rule 2Constitution of India-Article 226
High Courts14 Oct 2026Allowed
Diageo Holdings Netherlands B V Vs State Bank Of India & Ors.
Karnataka High Court · (2026) 10 KAR CK 1639
Constitution of India-Articles 226, 227Companies Act, 1956Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 20
High Courts14 Oct 2026Disposed Of
High Court Of Karnataka Vs Smt. Parvathamma & Anr.
Karnataka High Court · (2026) 10 KAR CK 1640
Contempt of Courts Act, 1971-Section 15Constitution of India-Article 215High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981-Rule 16
High Courts14 Oct 2026Disposed Of
Union Of India & Anr. Vs Sri Suresh Prasad Gupta
Orissa High Court · 2023 INSC 885
Constitution of India-Article 226, 227, 329, Part IIILimitation Act, 1963-Section 5Consumer Protection Act, 2019-Section 40, 51
High Courts14 Oct 2026Allowed
Jagdish Prasad Vs Thesildar & Ors.
Madhya Pradesh High Court · 2024 INSC 1026
Registration Act, 1908-Sections 17, 17(1)(b), 17(1)(c), 17(2), 17(2)(vi)Indian Stamp Act, 1899-Section 2(14), 3, Schedule I, I-A, Article 22 of Schedule I-ALimitation Act-Section 27, Article 64, 65
High Courts14 Oct 2026Allowed
Sajan Kumar Ray Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 1645
Constitution of India-Articles 226 & 227Orissa Prevention of Land Encroachment Act, 1972-Section 9Orissa Public Premises (Eviction of Unauthorized Occupants) Act, 1972-Section 2(f), 3, 5, 8, 9, 13, 14
High Courts14 Oct 2026Allowed
The Competent Authority (Under K.P.I.D.F.E. Act, 2004) Vs Dream Land Ventures Private Limited & Ors.
Karnataka High Court · (2026) 10 KAR CK 1647
Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004-Section 3, Sub-section (4) of Section 3, 5, 6, Clause (c) of sub-section (2) of Section 6, 11(2), 12(7)Karnataka Protection of Interest of Depositors in Financial Establishments Rules, 2006-Rule 6Karnataka High Court Act-Section 4
High Courts14 Oct 2026Dismissed
Mushtaq Ahmad Rafiqee Vs Mohammad Amin Wani & Anr.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1648
Constitution of India-Article 227Negotiable Instruments Act-Section 118(a), 139Civil Procedure Code-Order XXXVII, XXXVII Rule 3
High Courts14 Oct 2026
Sri. Shymol Santra & Ors. Vs Commissioner Greater Bangalore Authority & Anr.
Karnataka High Court · (2026) 10 KAR CK 1649
Constitution of India-Article 226, 227
High Courts14 Oct 2026Allowed
Sub (B And R) Dipak Chakrabarty Jc/E 380049A Vs The Union Of India & Ors.
Gauhati High Court · (2026) 10 GAU CK 1650
Assam Rifles Act, 2006-Section 11(1), 11, 55, 49, 98Assam Rifles Rules, 2010-Rule 20, 20(2), 28, 184, 49, 49(2), 49(6), 183, 183(8), 47Prevention of Corruption Act, 1988-Section 7