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Search 12,29,656 Indian judgments.

12,29,656 judgments in All Courts · page 542 of 61,483

Tribunals and Commissions10 Sept 2026

Pawan Trading Company Vs Hanuman Tea Company Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5426

Insolvency and Bankruptcy Code 2016-Section 60(5), 18, 18(1), 18(1)(f)(ii), 18(1)(f)(vi), 13, 15NCLT, Rules, 2016-Rule 11Arbitration & Conciliation Act 1996-Section 9

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Tribunals and Commissions10 Sept 2026

Sujay Shankar Mukherjee Vs Ashish Chawchharia, Resolution Professional Of Riverbank Developers Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 2201

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)NCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 4E

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High Courts10 Sept 2026Disposed Of

Endela Rami Reddy Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2128

Constitution of India-Article 226, 14, 300-A

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High Courts10 Sept 2026

Sri Pothuluri Veerabhrahmendra Swamivari Devasthanam Committee Vs The Government Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2125

Constitution of India-Article 226

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High Courts10 Sept 2026

Chitturu Venkata Subba Rao Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2124

Constitution of India-Article 21, 226A.P. Charitable Hindu Religious Institutions and Endowment Act 30 of 1987-Section 82(2), Exception to Section 82(2), Explanation to Sub-Section (2) of Section 82Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Lease of Agricultural Lands Rules, 2003-Rule 3, 3(2), 3(3), 4(3), 5, 9(f)

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High Courts10 Sept 2026

Pasupuleti Raveendra Babu & Anr. Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2118

Constitution of India-Article 226, 300AWork Licensees Rules 2008Telegraph Act-Section 10

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High Courts10 Sept 2026

Mangalagiri Textile Mills Private Limited Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 2104

Bharatiya Nyaya Sanhita, 2023-Sections 438 and 442

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High Courts10 Sept 2026

Mourya Vardan Reddy Alias Gopireddy Mourya Vardan Reddy Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 2095

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts10 Sept 2026

Chilakala Dhanush Venkata Pavan Kumar Alias Dhanush Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 2094

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 22(b)

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High Courts10 Sept 2026

M Kishore Kumar Reddy Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2093

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482A.P. Excise Act-Sections 34(1)(i) read with 34

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High Courts10 Sept 2026

M/s Shri Shyam Engineers Solution Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2080

CGST/ UKGST Act-Section 73(9), 73, 74, 75, Sub-section 4 and 5 of Section 75

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High Courts10 Sept 2026

Durga Singh Gangola Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2071

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High Courts10 Sept 2026

Minakshi Devi & Anr. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2068

Uniform Civil Code, Uttarakhand

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High Courts10 Sept 2026

Gaurav Kalura Vs State Of Uttarakhand & Anr.

Uttarakhand High Court · (2026) 09 UK CK 2088

Cr.P.C.-Section 125Hindu Marriage Act, 1955-Section 7IPC-Sections 323, 504, 506 and 498-A

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High Courts10 Sept 2026

Smt. Gayatri & Ors. Vs Reliance General Insurance Company Ltd & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2061

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High Courts10 Sept 2026

State Of Uttarakhand & Anr. Vs Bhagwan Singh Kainthura & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2059

Merger Rules, 2002-Clause No.6

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High Courts10 Sept 2026

M/s Prince Construction Company and Mohan Construction (Joint Venture) Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2056

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High Courts10 Sept 2026

M/s Divergent Industries Pvt. Ltd. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2055

CGST/ UKGST Act, 2017-Section 73

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High Courts10 Sept 2026

P.Amarnath Vs The General Superintendent, PW Workshop Division, Sithanagaram, Tadepalli & Ors.

Andhra Pradesh High Court · 2024 INSC 549

Administrative Tribunal Act, 1985-Section 19A.P. Reorganization Act, 2014-Section 77, 77(1), 2(a)Constitution of India-Articles 14, 16, 21, 309

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High Courts10 Sept 2026

P.Amarnath Vs The General Superintendent, PW Workshop Division, Sithanagaram, Tadepalli & Ors.

Andhra Pradesh High Court · 2024 INSC 549

Administrative Tribunal Act, 1985-Section 19Andhra Pradesh Reorganization Act, 2014-Section 77, 77 (1), 2 (a)Constitution of India-Articles 14, 16, 21, 309

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