Tribunals and Commissions07 Sept 2026
Shekhar Vs Municipal Corporation Of Delhi & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3542
Constitution of India-Article 21
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 625 of 61,517
Tribunals and Commissions07 Sept 2026
Smt. Maya Devi Sharma Vs Ms. Vandita Kaul & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3543
Administrative Tribunals Act, 1985-Section 17
High Courts07 Sept 2026
Smt Goma Devi Vs Laxmi Narain Sharma & Ors.
Rajasthan High Court · (2026) 09 RAJ CK 2939
Transfer of Property Act, 1882-Section 54, 55(4)(b)Civil Procedure Code-Order XLI Rule 1, Section 96
High Courts07 Sept 2026
Damanjot Singh Anand Vs State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 09 RAJ CK 2940
Rajasthan Minor Mineral Concession Rules, 2017-Rule 28(2)(xvii)(a), 28(2)(xvii)(b), 54(1), 54(2), 54(3), 54(5) and the third proviso thereto, 64, 65, Schedule-IV, Clause (ii) of Schedule IVConstitution of India-Article 226Rajasthan Public Demand Recovery Act, 1952 (Rajasthan Act V of 1952)
Tribunals and Commissions07 Sept 2026Allowed
M/s. Planetcast Media Services Private Limited Vs M/s. Sathyadhara Communications Private Limited
National Company Law Tribunal · (2026) 09 NCLT CK 3021
Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 7, 8, 8(2)(a), 9, 13, 13(1)(C), 14, 15, 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138, 441
Tribunals and Commissions07 Sept 2026
Fortune Global Solution Pte. Ltd. Vs Mr. K. Vatsa Kumar & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2705
IBC, 2016-Section 60(5)IBBI (Liquidation Process) Regulations, 2016-Regulation 12
High Courts07 Sept 2026
Abu @ Syed Abuthagir & Ors. Vs Union Of India
Madras High Court · (2026) 09 MAD CK 2434
BNSS-Section 528, 193(7)National Investigation Agency Act, 2008-Section 17, 17(1), 17(2), 17(3), 17(4)Indian Penal Code-Section 302, 120B, 153A, 153A(1)(b), 34, 228-A
High Courts07 Sept 2026
Jagmeet Singh Vs Financial Commisioner Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2174
High Courts07 Sept 2026
Jagmeet Singh Vs Financial Commisioner Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2216
Tribunals and Commissions07 Sept 2026
Sunil Kumar Dahiya Vs Lavkash Verma & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2033
Insolvency and Bankruptcy Code, 2016-Section 7, 9Constitution of India-Article 227Limitation Act, 1963-Article 137, Section 18, 22
Tribunals and Commissions07 Sept 2026
Deepak Modi Vs Shalfeyo Industries Private Limited & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2013
Insolvency and Bankruptcy Code, 2016-Section 12A, 9, 33(2)CIRP Regulations, 2016-Regulation 30A, 30A(2)IBBI Regulations-Regulation 34B
High Courts07 Sept 2026Dismissed
Doman Yadav Vs The State of Jharkhand
Jharkhand High Court · 2026:JHHC:26860
Protection of Children from Sexual Offences Act, 2012-Section 4, 8Indian Penal Code, 1860-Section 376, 511
High Courts07 Sept 2026
Narayan Sahu Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1910
Arms Act-Sections 25(1-B)(a), 26(1), 35Explosive Substance Act-Sections 3, 4
High Courts07 Sept 2026
Dr. Sangeeta Vishwakarma @ Sangeeta Vishwakarma Vs Rahul Ranjan
Jharkhand High Court · (2026) 09 JH CK 1912
Family Courts Act, 1984-Section 19(1)Guardians and Wards Act, 1890-Sections 12, 7, 25Hindu Minority and Guardianship Act, 1956-Sections 2, 6(a), 13
High Courts07 Sept 2026
Shagufta Yasmin Vs Md. Amir Khan
Jharkhand High Court · 2025 INSC 43
Family Court Act, 1984-Section 19(1)Guardians and Wards Act, 1890-Sections 7, 25, 17I.P.C.-Section 498 A
High Courts07 Sept 2026
Rajeev Kumar & Ors. Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 09 JH CK 1927
Constitution of India-Article 226Jharkhand Engineering Service Recruitment Rules, 2016Jharkhand Engineering Service, Appointment and other Service Conditions Rules, 2025-Schedule-II, Serial No.5 (ii)
High Courts07 Sept 2026
Ankit Kumar & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1973
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 323, 341, 405, 406, 420
High Courts07 Sept 2026
Mahendra Kumar Agarwalla @ Mahendra Kumar Agarwal Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1931
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528N.I. Act-Section 138, 139Code of Criminal Procedure-Section 243 (2), 311, 313
High Courts07 Sept 2026Partly Allowed
Ashok Dan & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1933
I.P.C.-Sections 323, 341, 337, 427, 307, 34Probation of Offenders Act, 1958-Section 4
High Courts07 Sept 2026
Ankit Kumar & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1929
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 323, 341, 420, 406, 405