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Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,570 of 61,678

Tribunals and Commissions28 Apr 2026Dismissed

Span Engineers (Sole Proprietorship) Rep. By Its Proprietor Cbandrahasan Senthilkumar Vs Pragati Infra And Engineering LLP

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1928

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(1), 9(5)(i)(d), 9(5)(ii)(d), 10A, 61IBBI (Information Utilities) Regulations, 2017-Regulation 21

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Tribunals and Commissions28 Apr 2026Dismissed

Relcon Infraprojects Ltd. Vs Pravin R. Navandar

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1883

IBC-Section 30(2)(b)CIRP Regulation, 2016

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Tribunals and Commissions28 Apr 2026Appeal disposed of

Smt. Umesh Narang Vs Punjab & Sind Bank

Debts Recovery Appellate Tribunal

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High Courts28 Apr 2026Dismissed

Tanish Jitendra Kochhar Vs Union Of India And Another

Uttarakhand High Court · (2026) 04 UK CK 1758

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High Courts28 Apr 2026Disposed Of

SREI Equipment Finance Ltd. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 04 UK CK 1757

Uttarakhand Goods And Services Tax Act, 2017 - Section 73Insolvency And Bankruptcy Code, 2016 - Section 31(1)

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High Courts28 Apr 2026Allowed

Can Fin Homes Limited, Housing Finance Company Vs District Magistrate, Dehradun And Others

Uttarakhand High Court · (2026) 04 UK CK 1750

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High Courts28 Apr 2026Dismissed

Woodstock School Vs Union Of India & Others

Uttarakhand High Court · (2026) 04 UK CK 1749

Employees' Provident Funds And Miscellaneous Provisions Act, 1952 - Section 7(A), 7(I)

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High Courts28 Apr 2026Disposed Of

Mukesh Gunsola Vs Excise Commissioner, State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1748

Uttar Pradesh Excise Act, 1910 - Section 11(1)

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High Courts28 Apr 2026Disposed Of

Damanpreet Kaur Vs Union Of India And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1693

Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107

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High Courts28 Apr 2026Disposed Of

Harminder Kaur Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1692

Constitution Of India, 1950-Article 226, 227Indian Penal Code, 1860-Section 120B, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973-Section 173, 438(2), 438(2)(iii)

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High Courts28 Apr 2026Disposed Of

Ekta Yadav Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1691

Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106, 107

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High Courts28 Apr 2026Dismissed

Kapoor Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1690

Code Of Criminal Procedure, 1973-Section 161, 227, 228, 482Indian Penal Code, 1860-Section 34, 148, 149, 323, 452, 506

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High Courts28 Apr 2026Allowed

Jitender Kumar Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1689

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115, 351(2)Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts28 Apr 2026Dismissed

Daljit Kaur Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1688

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Code Of Criminal Procedure, 1973-Section 438, 438(1)

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High Courts28 Apr 2026Disposed Of

Pishor Singh Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1687

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts28 Apr 2026Dismissed

Surinder Kumar Dhir Vs State Of Punjab And Anr

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1686

Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 465, 467, 468, 471Registration Act, 1908-Section 82

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High Courts28 Apr 2026Allowed

Harmeet Singh And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1685

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 406, 420Emigration Act, 1983-Section 24

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High Courts28 Apr 2026Allowed

Malathi Vs Additional Chief Secretary to Government And Others

Madras High Court · (2026) 04 MAD CK 1446

Tamil Nadu Preventive Detention Act, 1982-Section 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180(3)

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High Courts28 Apr 2026

G.Sakthivel Vs State

Madras High Court · (2026) 04 MAD CK 1445

Bharatiya Nyaya Sanhita, 2023-Section 75(2), 269, 308(2), 351(2)Indian Penal Code, 1860-Section 354A, 386, 506Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts28 Apr 2026Allowed

Renuga Vs Secretary To The Government

Madras High Court · (2026) 04 MAD CK 1444

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)

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