High Courts09 Sept 2026
Mudassir Vs Cooperative Election Authority, Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2057
Uttarakhand State Cooperative Societies Election Rules, 2018-Rule 50Representation of Peoples Act, 1951-Section 123
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 591 of 61,517
High Courts09 Sept 2026
Rachna Bisht Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2054
High Courts09 Sept 2026
Lokesh Kumar Vs Uttarakhand Peyjal Sansadhan Vikas Evam Nirman Nigam Head Office & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2053
High Courts09 Sept 2026
Rashmi Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2052
High Courts09 Sept 2026
Azad Singh Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2049
Tribunals and Commissions09 Sept 2026Allowed
Kamlesh Rani Singla Vs Praveen Kumar Garg & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2032
Companies Act, 2013-Section 421, 421(3), 419Insolvency and Bankruptcy Code, 2016-Section 9, 14, 60(1), 60(2), 60(5), 61(1), 61(2), 95, 96National Company Law Tribunal Rules, 2016-Rule 2(7), 11, 16(d)
Tribunals and Commissions09 Sept 2026
Arun Kumar Singh Vs Genius Exports Private Limited & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2031
the Code-Section 12A, 31, 31(1), 33(1), 33(1A), 33(2), 169IBC (Amendment) Act (Central Act 6 of 2026)the Contract Act
Tribunals and Commissions09 Sept 2026
Lakhminder Dayal Singh Vs Suraksha Asset Reconstruction Limited & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2025
Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 12(1), 12(2), 12(3), 19(2), 25, 25(1), 25(2)(h), 28, 29, 30, 30(6), 31, 33, 33(1), 33(1)(a), 33(2), 34, 34(1), 34(4), 34(5), 34(6), 60(5), 61, 65CIRP Regulations-Regulation 35, 36A, 36A(1)IBBI (CIRP) (Fourth Amendment) Regulations, 2025
Tribunals and Commissions09 Sept 2026
Vaibhav Mercantile Ltd. Vs S. Kaliyammal
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2020
Tribunals and Commissions09 Sept 2026
Naresh Gupta & Anr. Vs Anupam Mahajan & Ors.
National Company Law Appellate Tribunal · 2020 INSC 483
Companies Act, 2013-Section 244, 241, 421NCLAT Rules, 2016-Rule 26, 26(2), 26(3)
High Courts09 Sept 2026
Nand Kishore Garg Vs Assistant Commissioner, Central Goods and Services Tax
Uttarakhand High Court · (2026) 09 UK CK 2011
CGST Act, 2017-Section 161
High Courts09 Sept 2026
M/s. Industrial Equipments Corporation & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1915
Cr.P.C.-Section 482, 156(3)Indian Penal Code-Section 417, 420/34, 405, 420
High Courts09 Sept 2026Dismissed
Jashim Mian @ Jasim Mian & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1968
Indian Penal Code-Sections 34, 147, 148, 149, 307, 323, 325, 341, 504Probation of Offenders Act, 1958-Section 4
High Courts09 Sept 2026
Kapil Kumar Choubey & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1922
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 353, 323Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3, 3 (1) (r), 3 (1) (s)
High Courts09 Sept 2026Dismissed
Jashim Mian @ Jasim Mian & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1916
Indian Penal Code-148, 325, 149, 341, 504, 34, 147, 323, 307Probation of Offenders Act, 1958-Section 4
High Courts09 Sept 2026
Niraj Kumar Vs M/s. Bharat Coking Coal Limited & Ors.
Jharkhand High Court · (2026) 09 JH CK 1930
High Courts09 Sept 2026
Amulya Puhan & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 1878
Constitution of India-Article 226Rules of the Supreme Court
High Courts09 Sept 2026
Md.Sonu @ Md. Arif Ansari & Anr. Vs State Of Orissa & Anr.
Orissa High Court · (2026) 09 OHC CK 1879
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A(2), 14-A, 3(1)(r), 3(2)(v)(va)IPC-147, 148, 323, 326, 302, 307, 153A, 506, 149
High Courts09 Sept 2026
Md.Sonu @ Md. Arif Ansari & Anr. Vs State Of Orissa & Anr.
Orissa High Court · (2026) 09 OHC CK 1881
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A, 3(1)(r), 3(2)(v)(va)IPC-Section 147, 148, 323, 326, 302, 307, 153A, 506, 149
High Courts09 Sept 2026
Rukmani Pani @ Rukmani & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1883
Limitation Act-Section 5Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A(2), 14-A, 3(2)(va)BNS-Section 140(1), 103(1), 238(b), 61(2)(a), 3(5)