JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 478 of 61,482

High Courts17 Sept 2026

Sri Saroj Kumar Pandey Vs State Of Telangana

Telangana High Court · 2025 INSC 272

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Central Goods and Services Tax Act, 2017-Section 69, 70, 132, 132(1), 132(1)(c), 132(1)(i), 132(5)Telangana Goods and Services Tax Act, 2017-Section 132(1)(i)

High Courts17 Sept 2026

RITES Ltd Vs Espan Infrastructure Ltd

Delhi High Court · (2026) 09 DEL CK 2654

CPC-Section 20(a), 20, Order VII Rule 10

High Courts17 Sept 2026Allowed

Shaik Mahaboob Vali Vs The State Of Ap & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2655

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 403, 406, 420, 34

Tribunals and Commissions17 Sept 2026

Suraksha Realty Ltd. Vs Amit Gupta Resolution Professional of Mahavir Roads and Infrastructure Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · 2025 INSC 173

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 29A(d), 30, 30(2), 30(2)(b), 30(6), 31, 32, 39, 53, 61IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 35, 35(1)(b), 35A(3A), 38, 39, 39(1)(c), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Fifth Amendment) Regulations, 2025

Tribunals and Commissions17 Sept 2026

Shri Sant Eknath Co-operative Sugar Factory Ltd. Vs Sachin Ghayal Sugar Pvt. Ltd. & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2735

IBC-Section 7, 60(5), 65Indian Arbitration and Conciliation Act-Section 9Companies Act, 1956

Tribunals and Commissions17 Sept 2026

JUD Cements Limited Vs Catalyst Trusteeship Limited

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2736

IBC-Section 7

Tribunals and Commissions17 Sept 2026

JSB Cement LLP Vs Catalyst Trusteeship Limited

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2737

IBC, 2016-Section 7

Tribunals and Commissions17 Sept 2026

Ravindra Gopalkrishan Agarwal Vs Jankalyan Sahakari Bank Ltd.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2738

Insolvency and Bankruptcy Code, 2016-Section 7, 61(1), 95, 100SARFAESI Act-Section 13(2)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)

Tribunals and Commissions17 Sept 2026Allowed

M/s Identity Science Company Ltd. Vs M/s Sonal Plasrub Industries Private Limited

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2739

Insolvency and Bankruptcy Code, 2016-Part II, Section 8, 8(2), 9, 9(3)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration Act

Tribunals and Commissions17 Sept 2026Dismissed

Mr. Dinesh Keshawrao Atkare & Anr. Vs Ms. Palak Swapnil Desai

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2740

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 66(3), 10A, 25(2)(j), 61, Chapter III, Chapter VISARFAESI Act-Section 13(4)IBBI (CIRP) Regulations 2016-Regulation 35

High Courts17 Sept 2026

Apna Ghar Unit No.1 Cooperative Housing Society Limited Vs Kalpataru Township Pvt. Ltd. & Ors.

Bombay High Court · (2026) 09 BOM CK 2330

DCPR 2034-Section 33(7)(B), 33(20)(B), Regulation 33(7B), 33(20B)Arbitration and Conciliation Act, 1996-Section 9MRTP Act-Section 44

High Courts17 Sept 2026

Shri Madhav Dattatreya Joshi Vs Adv. Dattatreya Govindrao Deshpande & Ors.

Bombay High Court · (2026) 09 BOM CK 2331

Maharashtra Public Trusts Act (MPT Act 1950)-Section 41-D, 41 D, 41ECode of Civil Procedure (CPC)-Order XVIII Rule 2, XI, XI Rule 12, XI Rule 14, XI Rules 12, 15 and 18, XI Rule 18(2)

High Courts17 Sept 2026Dismissed

Larsen & Toubro Limited Vs JMD Engineering

Bombay High Court · (2026) 09 BOM CK 2332

Arbitration and Conciliation Act, 1996-Section 9, 11Micro, Small and Medium Enterprises Development Act, 2006-Sections 15 to 23, 17, 18, 18(1), 18(2), 18(3), 18(4), 19, 24

High Courts17 Sept 2026Disposed Of

Rashi Amit Mehra & Anr. Vs Puneet Prakash Mehra & Ors.

Bombay High Court · (2026) 09 BOM CK 2336

Code of Civil Procedure, 1908-Order XL Rule 1, XXXIXCompanies Act, 1956-Section 262Companies Act, 2013-Section 161 (4)

High Courts17 Sept 2026

Mohemmed Islam Abdul Salam Qureshi Vs Saleh Najmuddin Mithiborwala & Ors.

Bombay High Court · (2026) 09 BOM CK 2333

Arbitration and Conciliation Act, 1996-Section 9, Fifth and Seventh SchedulesIndian Partnership Act, 1932-Section 43

High Courts17 Sept 2026Partly Allowed

Ingram Micro India Private Limited Vs Vcare Infotech Limited

Bombay High Court · (2026) 09 BOM CK 2334

Arbitration and Conciliation Act, 1996-Section 9, 7(4)(a)Courts Act, 2015-Section 12-ANegotiable Instruments Act, 1881-Section 138

High Courts17 Sept 2026Dismissed

Radius Global Solutions India BPO Private Limited Vs Blue Eagle Constructions Private Limited

Bombay High Court · (2026) 09 BOM CK 2335

Arbitration and Conciliation Act, 1996-Section 2(3), 5, 8, 8(1), 8(2), 8(3), 11, 11(6)Code of Civil Procedure, 1908-Order VII Rule 11Presidency Small Cause Courts Act, 1882-Section 41, 41(1)

High Courts17 Sept 2026Partly Allowed

Ingram Micro India Private Limited Vs Vcare Infotech Limited

Bombay High Court · (2026) 09 BOM CK 2337

Arbitration and Conciliation Act, 1996-Section 9, 7(4)(a)Courts Act, 2015-Section 12-ANegotiable Instruments Act, 1881-Section 138

High Courts17 Sept 2026Allowed

Brihanmumbai Municipal Corporation Vs Union of India & Ors.

Bombay High Court · (2026) 09 BOM CK 2360

Constitution of India-Article 226, 21Environment (Protection) Act, 1986

High Courts17 Sept 2026Allowed

Krisha E-Square LLP. Vs Arunkumar Naharsingh & Ors.

Bombay High Court · (2026) 09 BOM CK 2359

Arbitration and Conciliation Act, 1996-Section 9Indian Contract Act, 1872-Sections 2, 4, 7 and 10Registration Act-Sections 17, 49