High Courts25 Sept 2026Dismissed
Sharmila Vijay Shetty Vs B And A Limited & Ors.
Gauhati High Court · (2026) 09 GAU CK 5045
Code of Civil Procedure-Order XLVII Rule 1, Section 114NSDL Rules and By-Laws-Rule 12.6.1Companies Act, 2013
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 380 of 61,482
High Courts25 Sept 2026Dismissed
Sri Ashok Kumar & Ors. Vs The Housing & Urban Development Corporation Ltd. & Ors.
Karnataka High Court · (2026) 09 KAR CK 5083
Arbitration and Conciliation Act, 1996-Section 9, 32, 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(4), 17, 17(3), 17(4), 34, 35Recovery of Debts and Bankruptcy Act, 1993-Section 30, 34
High Courts25 Sept 2026
Sakti Suprayukti Vs Priyabrata Rajguru
Orissa High Court · (2026) 09 OHC CK 5080
Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Section 13(1)(ia)High Court of Orissa and District Courts Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
High Courts25 Sept 2026Dismissed
SIC Stocks And Services Pvt. Ltd. & Ors. Vs The State By Ashok Nagar Police Station & Anr.
Karnataka High Court · (2026) 09 KAR CK 5114
IPC-Sections 409, 420, 467, 468, 471, 120B, 34Cr.P.C-Section 482, 468Constitution of India-Article 226
High Courts25 Sept 2026Partly Allowed
Sri Puttaraju C K Vs Mr Naveen Kumar Talari & Anr.
Karnataka High Court · (2026) 09 KAR CK 5112
MV Act-Section 173(1)
High Courts25 Sept 2026Allowed
Mr. Sahil Santosh Nangde Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 5109
BNSS, 2023-Section 483Cr.P.C.-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 109, 126(2), 118(1), 352, 351(2), 351(3), 189(2), 191(2), 191(3), 190
High Courts25 Sept 2026Disposed Of
Sri. Shivaji Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5108
Karnataka Minor Mineral Concession Rules, 1994-Rule 44A, 44-AConstitution of India-Article 226, 227
High Courts25 Sept 2026Partly Allowed
Sri. Praveen S. Vs Sri. Kantharaju G. B. & Anr.
Karnataka High Court · (2026) 09 KAR CK 5103
MV Act-Section 173(1)
High Courts25 Sept 2026Disposed Of
Ramakrishna. K Vs Directorate Of Enforcement
Karnataka High Court · (2026) 09 KAR CK 5102
Cr.P.C.-Section 482, 436A, 439, 528BNSS-Section 483, 528
High Courts25 Sept 2026Disposed Of
Mr. Rahul Sethi & Ors. Vs Bureau Of Immigration & Anr.
Karnataka High Court · (2026) 09 KAR CK 5101
IT Act-Section 66(C), 66(D), 85BNS-Section 318(4), 319(2), 3(5), 61(2)Constitution of India-Article 226, 227
High Courts25 Sept 2026Disposed Of
Smt. Rajeshwari Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5256
Constitution of India-Articles 226 & 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A, 44-A
High Courts25 Sept 2026Dismissed
Sri Basavaraj Girennavar Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 5255
BNSS-Section 483(1)(b)Cr.P.C.-Section 439(1)(b)Constitution of India-Article 226, 227
Tribunals and Commissions25 Sept 2026Allowed
Employees State Insurance Corporation Vs M/s. Sri Lakshmi Srinivasa Jute Mills Private Limited & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4831
Employees' State Insurance Act, 1948-Section 40(4), 94Insolvency and Bankruptcy Code, 2016-Section 14, 30(2)(b), 36(4)(a)(i), 36(4)(a)(iii), 53, 53(1)(a), 53(1)(b), 53(1)(e), 238
Tribunals and Commissions25 Sept 2026Allowed
Hinduja National Power Corporation Limited & Anr. Vs The Regional Director, Southeastern Region Directorate & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4885
Companies Act, 2013-Section 421, 230 to 232, 230(1)(a), 230(1)(b)SEBI (Listing Obligations and Disclosure Requirements) Regulation, 2015-Regulation 37
High Courts25 Sept 2026
Nishita Laishram Vs The State Of Manipur & Ors.
Manipur High Court · (2026) 09 MAN CK 4872
Constitution of India-Article 141, 165, 226
High Courts25 Sept 2026
Nishita Laishram Vs The State Of Manipur & Ors.
Manipur High Court · (2026) 09 MAN CK 4871
Constitution of India-Article 141, 165, 226
High Courts25 Sept 2026Disposed Of
Suba Hotels Limited Formerly Hotel Suba Star Private Limited Vs M/S. Dreamland Fun World & Anr.
Delhi High Court · (2026) 09 DEL CK 4869
Arbitration and Conciliation Act, 1996-Sections 11(5), 11(6), 11, 12(2)
High Courts25 Sept 2026
Anupam Gupta Vs Hershit Kumar Gupta
Delhi High Court · (2026) 09 DEL CK 4763
Code of Civil Procedure, 1908-Order VII Rule 11, VIII Rule 1Arbitration and Conciliation Act, 1996-Section 23(4), 29A, 11(6)Commercial Courts Act, 2015-Section 12A
High Courts25 Sept 2026Dismissed
Hasmat Ali Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4762
Indian Penal Code, 1860-Section 302, 364, 34, 498-ACode of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act, 1872-Section 106, 27
High Courts25 Sept 2026Disposed Of
Abhay Kumar Yadav @ Pintu & Anr. Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4761
Indian Penal Code, 1860-Sections 370, 366B, 120BImmoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5Constitution of India-Article 20(2)