High Courts21 Aug 2026
Kurakula Sathwick Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5158
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 109, 109(1), 3(5), 23, 24
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Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 780 of 61,517
High Courts21 Aug 2026
Jeripothula Ravi Kumar Vs The State Of Telangana & Anr.
Telangana High Court · 2024 INSC 897
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2), 35Bharatiya Nyaya Sanhita, 2023-Section 69, 296(b), 115(2), 351(2), 108, 62, 3(5)IPC-Section 306
High Courts21 Aug 2026
Jeripothula Ravi Kumar Vs The State Of Telangana & Anr.
Telangana High Court · 2024 INSC 897
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 69, 296(b), 115(2), 351(2), 108 read with Section 62, read with Section 3(5)IPC-Section 306
High Courts21 Aug 2026
Hinduja Housing Finance Limited Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5152
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
Tribunals and Commissions21 Aug 2026Partly Allowed
Punjab National Bank Vs Splendid Metal Products Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6107
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 31, 33, 33(3), 33(4), 34(8), 35 to 50, 52, 52 to 54, 74, 74(3), 236SARFAESI Act, 2002-Section 2(1)(ba)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Tribunals and Commissions21 Aug 2026Allowed
Sanchi Fine Chem Corp. Vs Vivin Drugs & Pharmaceuticals Ltd.
National Company Law Tribunal · (2026) 08 NCLT CK 5114
Insolvency and Bankruptcy Code, 2016-Sections 12, 14, 21(2), 26, 29A, 30(1), 30(2), 30(4), 30(6), 31, 45, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)Companies Act, 2013-Sections 66, 230 to 232
Tribunals and Commissions21 Aug 2026Allowed
UCO Bank Vs M/s RMD Hotels and Resorts Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5107
Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(8), 7, 7(3)(a), 9, 13(2), 14, 14(1), 16, 17, 18, 19, 20, 25, 31, 60(5)National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 2013
High Courts21 Aug 2026
M/s The Ajnala Co-operative Sugar Mills Ltd. & Anr. Vs Industrial Tribunal Amritsar Through Its Presiding Officer & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4850
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25-F, 2(oo)(bb)
High Courts21 Aug 2026
741499-G JWO B.N.Prasad, ADSO Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4843
Constitution of India-Articles 226/227
High Courts21 Aug 2026
Grewal Building Material Store Through Its Proprietor Inderjit Singh & Anr. Vs AU Small Finance Bank Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4839
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts21 Aug 2026
Baljinder Singh Vs State Of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4872
Constitution of India-Article 226, 311Punjab Civil Services (General and Common Conditions of Service) Rules, 1994-Rule 7.2(a)Punjab Civil Services (Punishment and Appeal) Rules, 1970
High Courts21 Aug 2026
Amarjit Singh & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4868
High Courts21 Aug 2026
Rambir Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4867
Code of Civil Procedure, 1908-Section 151Constitution of India-Articles 226, 227
High Courts21 Aug 2026
Prem Lata Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4865
Constitution of India-Articles 226, 227
High Courts21 Aug 2026Allowed
Ved Singh & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4898
Haryana Canal and Drainage Act 29 of 1974-Section 18(2), 20(1)
High Courts21 Aug 2026Disposed Of
Ashok Kumar Gupta & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4858
CPC-Order 9 Rule 9, Section 151Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 101-A
High Courts21 Aug 2026
Champa Devi Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4894
Constitution of India-Article 226
High Courts21 Aug 2026
Prem Sarup Chadha Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4890
Constitution of India-Articles 226, 227Punjab Civil Services Rules, Vol. II-Rule 9.10 (2)Punjab Civil Services (Revised Pay) Rules, 1998-Rule 7
High Courts21 Aug 2026
Karam Singh Vs Haryana State Horticulture Development Agency
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4889
Constitution of India-Article 226
High Courts21 Aug 2026Dismissed
Malkit Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4884
Punjab Civil Service Rules Part-1, Volume-1-Rule 1.2, 1.4(iii), 1