Tribunals and Commissions24 Apr 2026Disposed Of
Anish Reddy Chinnamile Vs CA Naren Sheth, Liquidator of Aster Pvt Ltd & Anr.
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1846
the Code-Section 60 (5)(c)
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,587 of 61,678
Tribunals and Commissions24 Apr 2026Dismissed
Asrec (India) Ltd. Vs S. A. Prem Kumar
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1844
NCLAT Rules, 2016-Rule 22I & B Code, 2016-Section 61, 61(2)A&C Act-Section 34, 34(3)
Tribunals and Commissions24 Apr 2026Dismissed
V. Nagarajan Vs ICICI Bank Ltd.
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1829
IBBI (Liquidation Process) Regulations, 2016-Regulation 7(3), sub-regulation(1), 7 (1), sub-regulation (3) of Regulation 7TNPID ActAdvocates Act of 1971-Section 24A
High Courts24 Apr 2026Dismissed
Dr Diksha Molpa Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1737
High Courts24 Apr 2026Disposed Of
Ram Singh And Two Others Vs Tilak Raj Sharma
Uttarakhand High Court · (2026) 04 UK CK 1736
Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 9A(2)Constitution Of India, 1950 - Article 227
High Courts24 Apr 2026Dismissed
Mukesh Chandra Pandey Vs Uco Bank Through Zonal Manager & Another
Uttarakhand High Court · (2026) 04 UK CK 1735
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)Constitution Of India, 1950 - Article 226
High Courts24 Apr 2026Disposed Of
Varun Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1734
High Courts24 Apr 2026Disposed Of
Shamsher Singh Vs Harendra Singh And Others
Uttarakhand High Court · (2026) 04 UK CK 1733
Constitution Of India, 1950 - Article 227
High Courts24 Apr 2026Allowed
Komal Dhir And Others Vs State Of Punjab And Other
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1679
Indian Penal Code, 1860-Section 34, 148, 323, 325, 451Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359Code Of Criminal Procedure, 1973-Section 320, 482
High Courts24 Apr 2026Allowed
Avtar Singh Alias Tara Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1678
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Indian Penal Code, 1860-Section 34, 323, 325Code Of Criminal Procedure, 1973-Section 82
High Courts24 Apr 2026Disposed Of
Karan Sagu And Others Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1677
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 27A
High Courts24 Apr 2026Allowed
Bhagwant Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1676
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281Code Of Criminal Procedure, 1973-Section 320, 482
High Courts24 Apr 2026Dismissed
Pawanpreet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1675
Bharatiya Nyaya Sanhita, 2023-Section 11891), 118(2), 126(2), 191(3), 351(2)
High Courts24 Apr 2026Allowed
Kulwinder Singh @ Kinda Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1674
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 25, 29, 37
High Courts24 Apr 2026Disposed Of
Subhashree Sahoo & Anr Vs Panchanana Sahoo & Anr
Orissa High Court · (2026) 04 OHC CK 1482
Code Of Civil Procedure, 1908-Section 24, 25, Order 26 Rule 4
High Courts24 Apr 2026Allowed
Meka Rama Krishna Varma Vs State
Madras High Court · (2026) 04 MAD CK 1425
High Courts24 Apr 2026
Kavitha Vs State
Madras High Court · (2026) 04 MAD CK 1424
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 108, 194, 269
High Courts24 Apr 2026
N.Raisulla Vs State
Madras High Court · (2026) 04 MAD CK 1423
Protection Of Children From Sexual Offences Act, 2012-Section 12Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts24 Apr 2026
R.Venkataramanan Vs P.Augustine
Madras High Court · (2026) 04 MAD CK 1422
Indian Penal Code, 1860-Section 109, 120(B), 406, 409, 420, 468, 471Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997-Section 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355
High Courts24 Apr 2026
S.Arunkumar Vs State
Madras High Court · (2026) 04 MAD CK 1421
Bharatiya Nyaya Sanhita, 2023-Section 85, 108(1), 269