Tribunals and Commissions07 Oct 2026
Anuj Goyal Vs Rishabh Chand Lodha & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 0409
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 269 of 61,482
Tribunals and Commissions07 Oct 2026Disposed Of
Sudha Bhatia Vs Tata Capital Limited & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 0429
IBC, 2016-Section 94, 96
Tribunals and Commissions07 Oct 2026
Bellsonica Auto Component India Private Limited Vs Asstt. Commissioner Of Income Tax, Appeal, Circle 1(1)
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 0428
Income Tax Act, 1961-Section 250, 40A(2), 40A(2)(b), 92BA, 92CA, 92CA(1)General Clauses Act-Section 6, 6A, 24Finance Act, 2017
Tribunals and Commissions07 Oct 2026Partly Allowed
ACIT, Circle-49(1) Vs Kuldeep Chhabra
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 0425
Income Tax Act, 1961-Section 250, 147, 148, 68, 69C, 145
High Courts07 Oct 2026Disposed Of
Rafiq Nabisahab Momin Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 10 TEL CK 0434
Constitution of India-Article 226, 19(1)(g)CPC-Section 151
High Courts07 Oct 2026Disposed Of
Areebah Fatima & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 0431
Constitution of India-Article 226CPC-Section 151
High Courts07 Oct 2026Dismissed
Smt. Rehana Shamshuddin Begde Vs Divisional Caste Scrutiny Committee No.1, Solapur & Anr.
Bombay High Court · (2026) 10 BOM CK 4700
Caste Certificate Rules, 2012-Rule 12Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backwards Classes and Special Backwards Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 8Presidential (ST) Order 1950
High Courts07 Oct 2026Dismissed
Damodar Valley Corporation Vs M/S. HRD Builders Pvt. Ltd.
Calcutta High Court · 2026 INSC 425
Arbitration and Conciliation Act, 1996-Sections 2(1)(c), 7(4)(c), 16, 16(1), 16(2), 16(3), 16(5), 16(6), 19, 21, 23, 29A, 31(6), 32, 34, 34(2), 34(2A), 37(2), 37(2)(a)Code of Civil Procedure, 1908-Order VIII Rule 1A, XII Rule 6, 29 Rule 1, 6 Rule 14, Section 151Specific Relief Act, 1963-Section 15(b)
High Courts07 Oct 2026Allowed
M/s. Avery India Limited Vs Union Of India & Anr.
Calcutta High Court · (2026) 10 CAL CK 4750
EPF & MP Act, 1952-Section 7A, 14, 20, 21 and 22, 17(1), 5, 17(1A)(1), 17, 6, 14(2A), 17(1A)(b)Employees Provident Fund Scheme, 1952-Para 27AA, Appendix A, Clause 16Income-tax Act 1961-Rule 3(1) of Part-A of the Schedule
High Courts07 Oct 2026Disposed Of
Dolang Lucky Vs The State Of AP & Ors.
Gauhati High Court · (2026) 10 GAU CK 4748
High Courts07 Oct 2026Dismissed
Deputy Director General, Mines Safety (Additional Charge), Eastern Zone & Anr. Vs Sri Samresh Kumar & Ors.
Calcutta High Court · (2026) 10 CAL CK 4746
Mines Act, 1952-Sections 7, 8, 9, 12, 13, 14, 17, 18, 23, 24, 58, 72-C, 73, 75, 79Coal Mines Regulations, 2017-Regulations 8, 39Code of Criminal Procedure, 1973-Section 94
High Courts07 Oct 2026Disposed Of
NOCIL Ltd Vs Finorchem Ltd & Anr.
Calcutta High Court · (2026) 10 CAL CK 4744
Patents Act, 1970-Section 104A, 12, 13(4), 107, 64, 25(1), 25(2), 105, 106, 48(b)Trade Marks Act 1990-Section 31
High Courts07 Oct 2026Dismissed
Sri Pranab Barman Vs Sri Tilak Thapa
Gauhati High Court · 2025 INSC 1
BNSS, 2023-Section 528N.I. Act-Section 138, 138(b), 56, 15CrPC-Section 482
High Courts07 Oct 2026Allowed
Geeta Adhikary @ Gita Adhikary Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 10 CAL CK 4741
Code of Criminal Procedure, 1973-Section 482, 161, 41A, 207Indian Penal Code, 1860-Section 498A, 323, 506, 110, 325, 494, 34
High Courts07 Oct 2026Dismissed
Tarikul Molla & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 4740
West Bengal Madrasah Service Commission Act, 2008-Section 4, 8, 10, 11, 12Constitution of India-Article 141, 142Contempt of Court Act
High Courts07 Oct 2026Allowed
M/s. Bhanu Metal Industries & Ors. Vs Union of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 4739
High Courts07 Oct 2026Allowed
Hindustan Motors Limited Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 4737
Industrial Disputes Act, 1947-Section 33(2)(b), 10(1)(b)(d), 10(1B)(d)
High Courts07 Oct 2026Allowed
Sun Pharmaceutical Industries Limited Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 10 CAL CK 4736
Industrial Disputes Act, 1947-Section 10(1B)(d), 10(1B), 17AA, 5th Schedule Point No. 7Industrial Employment (Standing Orders) Act, 1946Constitution of India-Article 142, 137, 21, 14
High Courts07 Oct 2026Dismissed
M/s. Industrial Enterprises Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 4733
Industrial Disputes Act, 1947-Section 10(1B)(c), 2A, 2A(2), 2A(3), 10, 10(1B)(d)Code of Civil Procedure, 1908-Section 11Constitution of India-Article 226
High Courts07 Oct 2026Disposed Of
Sushant Alias Hari Dinkar Waydande Vs District Magistrate, Sangli & Ors.
Bombay High Court · (2026) 10 BOM CK 4731
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black-Marketing of Essential Commodities Act, 1981-Section 2(b)(1), 3, 3(1), 8Maharashtra Police Act, 1951-Section 56(1)(a), 56(1)(b), 142Indian Penal Code, 1860-Sections 307, 323, 504, 509, Chapters XVI and XVII