High Courts23 Sept 2026
Shijo Thomas Vs The Secretary, Regional Transport Authority & Anr.
High Court Of Kerala · (2026) 09 KL CK 4229
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High Courts23 Sept 2026
Sheeba Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4230
Constitution of India-Article 226
Tribunals and Commissions22 Sept 2026Disposed Of
Rohitash Kumar Vs Pranav Kumar & Ors.
Central Administrative Tribunal · 2024 INSC 957
CCS (Pension) Rules, 1972
Tribunals and Commissions22 Sept 2026
Pinaki Mandal Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6855
Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions22 Sept 2026Disposed Of
Zamrooda Akhter Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6824
Tribunals and Commissions22 Sept 2026Disposed Of
Kaushal Kishore Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6796
Tribunals and Commissions22 Sept 2026Dismissed
Raj Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6789
Tribunals and Commissions22 Sept 2026Disposed Of
Govind Shankar Pandey Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6785
Tribunals and Commissions22 Sept 2026Dismissed
Hazari Ram Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6868
Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 14, 16
Tribunals and Commissions22 Sept 2026Dismissed
M/s. VNR Enterprise & Ors. Vs The Authorised Officer, Union Bank Of India & Anr.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6093
SARFAESI Act-Section 18
Tribunals and Commissions22 Sept 2026Allowed
Akzo Nobel India Limited Vs M/s Shree Gopal Auto Private Limited
National Company Law Tribunal · (2026) 09 NCLT CK 6008
Insolvency and Bankruptcy Code, 2016-Section 7, 60(1), 7(3)(b), 4, 7(5)(a), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6
Tribunals and Commissions22 Sept 2026Allowed
Kotak Mahindra Bank Limited Vs Avarsekar And Sons Private Limited
National Company Law Tribunal · (2026) 09 NCLT CK 6004
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 13, 14, 17, 25, 31(1), 33, 94, 95, 96, 96(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions22 Sept 2026Allowed
Kotak Mahindra Bank Limited Vs Unity Realty And Developers Limited
National Company Law Tribunal · (2026) 09 NCLT CK 5993
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 25, 94, 95, 96, 96(4), 5(8), 3(12), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026
Tribunals and Commissions22 Sept 2026Allowed
Kotak Mahindra Bank Limited Vs Avarsekar & Kejriwal Constructions Pvt. Ltd.
National Company Law Tribunal · (2026) 09 NCLT CK 5989
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 96, 96(4), 5(8), 3(12), 9, 95, 94, 13, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 25 to 28
Tribunals and Commissions22 Sept 2026Dismissed
Oriental Bank Of Commerce Vs Panache Exports Pvt Ltd
National Company Law Tribunal · (2026) 09 NCLT CK 5986
Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 53, 35(1)(f), 31, 32A(2), 238National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32(d)
Tribunals and Commissions22 Sept 2026Allowed
M/s OXYZO Financial Services Limited Vs M/s Kamco Chew Food Private Limited
National Company Law Tribunal · (2026) 09 NCLT CK 5985
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 3(12), 5(8), 14(1), 14(2), 15, 16(2), 17 to 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions22 Sept 2026Dismissed
ACIT (OSD) Vs Jindal Poly Films Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5983
Income-tax Act, 1961-Section 139, 140A, 143, 144, 147, 153, 154, 155, 156, 195, 199, 206C, 244A, 244A(1), 244A(1A), 244A(1B), 244A(2), 244A(3), 245D, 250, 254, 260, 262, 263, 264, 115WE, 115WF, 115WG
Tribunals and Commissions22 Sept 2026
M/S Globe Capital Market Limited Vs M/S Surya Kiran Textiles Private Limited
National Company Law Tribunal · (2026) 09 NCLT CK 5980
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Limitation Act-Section 18Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 2B, 6
Tribunals and Commissions22 Sept 2026Allowed
Radhey Shyam Singhal Vs ITO
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5958
Income Tax Act, 1961-Section 250, 147, 148, 148A, 148A(B), 148A(d), 149, 151, 142(1), 143(2), 28, 44ADFinance Act, 2021
Tribunals and Commissions22 Sept 2026Allowed
Sri Vats Kripa Kutumb Vs. ITO-Exemption Ward, 3F-04, Faridabad
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6686
Income Tax Act, 1961-Section 12A, 80G