CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 743 of 61,517

Tribunals and Commissions25 Aug 2026

Indiabulls Housing Finance Limited Vs Dr. Subhash Chandra

National Company Law Tribunal · (2026) 08 NCLT CK 6114

Companies Act, 2013-Section 419(5)NCLT Rules, 2016-Rule 11, 60(2) & (3)Insolvency and Bankruptcy Code, 2016-Section 3(10), 3(30), 3(31), 5(24A), 21 (proviso), 30(1), 30(2), 30(2)(b), 31, 60(5), 66, 79(2), 79(2)(g), 79(14), 79(20), 95, 95(1), 96, 99, 100, 100(2), 101 to 114, 103, 104, 105, 106, 106(1), 106(2)(a), 106(3), 106(4), 106(4)(a), 106(4)(b), 107, 107(1), 108, 108(4), 109, 109(4)(b), 110, 110(5), 111, 112, 113, 113(c), 114, 114(1), 114(2), 114(3), 115, 115(1), 115(1)(b), 118(2), 118(3), 119, 128(1)(c), 138
Read judgment
Tribunals and Commissions25 Aug 2026Allowed

Bank Of India Vs Veer Kunwar Singh Steel Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5120

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(3)(b), 7(5)(a), Explanation II to Section 7, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Read judgment
Tribunals and Commissions25 Aug 2026Allowed

Bank Of Maharashtra Vs Pooja Diam LLP

National Company Law Tribunal · (2026) 08 NCLT CK 6097

Insolvency and Bankruptcy Code, 2016-Section 7, 210, 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 6Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970
Read judgment
Tribunals and Commissions25 Aug 2026Allowed

Sangli District Central Co-operative Bank Limited Vs Swapnapurti Sugar Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6094

Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(5), 8, 9, 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
High Courts25 Aug 2026

Nimesia Faleiro Vs The State Of Goa & Ors.

Bombay High Court · (2026) 08 BOM CK 5008

Constitution of India-Part IX-A, Articles 14, 213, 226, 243K, 243P, 243R, 243T, 243U, 243U(3)(a), 243ZA, 243ZGGoa Municipalities Act, 1968-Sections 9, 9(2)(a), 10, 10(1), 10(2), 10(3), 10(4), 10(5), 10(6), 10(7), 11(1), 11(3)Goa Municipalities (Amendment) Ordinance, 2026
Read judgment
High Courts25 Aug 2026

Sonia Kumari Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4617

Constitution of India-Article 226, 227, 14, 16Haryana School Education (Group C) Service Rules, 2012Haryana State Education School Cadre (Group C) Service Rules, 1998
Read judgment