Tribunals and Commissions18 Sept 2026
Vivekanand Rai & Anr. Vs Chemie-Tech Projects Ltd.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3585
Indian Companies Act, 1956IBC, 2016-Section 9, 60(5)NCLT Rules, 2016-Rule 48(2)
JUDGMENT DATABASE
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12,29,635 judgments in All Courts · page 462 of 61,482
Tribunals and Commissions18 Sept 2026Disposed Of
Vijaybhai Dhanjibhai Detroja Vs Vidres India Ceramics Private Limited & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3586
Insolvency and Bankruptcy Code, 2016-Section 61, 9, 7, 10, 12A, sub-section (2) of Section 12A, sub-section (1) of Section 21Insolvency and Bankruptcy Code (Amendment) Act, 2026Negotiable Instruments Act, 1881-Section 138
High Courts18 Sept 2026Dismissed
Jagannath & Ors. Vs Rangdhari (Died) Through L.R.S. Ramjanam & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 3306
Code of Civil Procedure, 1908-Order XLIII Rule 1(t), XXII Rule 3, Section 151, 96, 104, XLIII Rule 1, XXII Rule 1, XXII Rule 2, XXII Rule 4, XLI Rule 19, XLI Rule 21
High Courts18 Sept 2026
Smt. Dhanwanti Karamchandani & Ors. Vs Smt Neeta Tiwari
Madhya Pradesh High Court · (2026) 09 MP CK 3307
Code of Civil Procedure, 1908-Section 115, Order XXII Rule 4, I Rule 10(2), VI Rule 17, 151, VII Rule 11, XXIII Rule 2
High Courts18 Sept 2026
HXXXX & Anr. Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2958
Constitution of India-Article 226
High Courts18 Sept 2026
Piyush Gangashankar Vyas Vs Jagdish Gangashankar Vyas & Anr.
Gujarat High Court · (2026) 09 GUJ CK 2963
Code of Civil Procedure, 1908-Section 96Gujarat Co-operative Societies Act, 1961Indian Succession Act, 1925-Section 63
High Courts18 Sept 2026
M/s Holisticc Construction Pvt Ltd Vs M/s Floritech Buildcon Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 2964
Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 14 (3), Section 151, XI Rule 1, XIII A, VII Rule 11Constitution of India-Article 227
Tribunals and Commissions18 Sept 2026Dismissed
Smt. Mangesh Lata Vs Ajay Singh Chauhan & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3007
Administrative Tribunals Act, 1985-Section 17Contempt of Courts Act, 1971-Section 20
Tribunals and Commissions18 Sept 2026
Kamal Kumar Agarwal Vs ITO, Ward 43(6)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 4305
Income-tax Act, 1961-Section 139(1), 133A
Tribunals and Commissions18 Sept 2026
Inckah Infrastructure Technologies Pvt. Ltd. Vs DCIT, Circle -12(1) Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 4388
Income Tax Act, 1961-Section 68, 115BBE, 143(2), 142(1), 37
High Courts18 Sept 2026
Pidilite Industries Limited Vs The Chairman, Commercial Tax Tribunal & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2704
Uttarakhand Value Added Tax Act-Entry No. 96 of Schedule II-B
High Courts18 Sept 2026
Rita Biswas & Anr. Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2707
IPC-Sections 323, 498A, 504, 506Dowry Prohibition Act-Sections 3/4Cr.P.C.-Sections 482, 125
High Courts18 Sept 2026Allowed
Rahul Pharasi & Ors. Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2713
I.P.C.-Sections 323, 504, 506
High Courts18 Sept 2026
Ramesh Chandra Yadav Vs Doiwala Sugar Company Limited & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2708
High Courts18 Sept 2026Allowed
Mohd. Mustafa Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2709
Cr.P.C.-Section 482IPC-Sections 420, 406, 506 & 120-B
High Courts18 Sept 2026
Ramesh Chandra Yadav Vs Doiwala Sugar Company Limited & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2710
High Courts18 Sept 2026Allowed
Sunita Jatav Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2711
Cr.P.C.-Section 482
High Courts18 Sept 2026
Manohar Lal alias Manohar Lal Verma & Anr. Vs Basant Lal
Uttarakhand High Court · (2026) 09 UK CK 2712
CPC-Order 26 Rule 9, 26 Rule 10, 41 Rule 27
High Courts18 Sept 2026Disposed Of
Hanumakonda Veeraswamy & Ors. Vs State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2691
Constitution of India-Article 226, 19, 21, 300-ATelangana Scheduled Area Land Transfer Regulation, 1970-Section 3(1), Rule 7(4)CPC-Section 151
High Courts18 Sept 2026Disposed Of
Vibhu @ Karanjewar Vignesh & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2689
Constitution of India-Article 226, 14, 19, 21BNS-Section 281, 296(b), 115(2), 3(5)BNSS-Section 35(3)