High Courts26 Oct 2026Allowed
Jitendra Kumar Jitu Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 4207
JUDGMENT DATABASE
Search 12,26,794 Indian judgments.
12,26,794 judgments in All Courts · page 80 of 61,340
High Courts26 Oct 2026Allowed
Karandeep Kumar & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 4206
Indian Penal Code-Sections 498A, 406, 494D.P. Act-Section 3/4
High Courts26 Oct 2026Disposed Of
Manish Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 4204
Constitution of India-Article 16
Tribunals and Commissions26 Oct 2026Dismissed
Directorate Of Enforcement Vs Aegis Resolution Services Pvt. Ltd. Resolution Professional Of Kute Sons Fresh Dairy Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4241
I&B Code-Section 61(2) and proviso to Section 61NCLAT Rules, 2016-Rule 22
Tribunals and Commissions26 Oct 2026Allowed
Voyager Trading Partners LLC Vs Nadella Agrotech Private Limited
National Company Law Tribunal · 2025 INSC 1410
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 4, 9(5)(2)(d), 21(5), 14, 14(3), 31(1), 33, 15Insolvency and Bankruptcy (Application to Adjudicating Authorities) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions26 Oct 2026Dismissed
Shripal Sevantilal Morakhia Vs Bhrugesh Amin RP – Smaaash Entertainment Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4229
IBC-Section 12A, 29A, 29A(g)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31Companies Act, 2013-Section 230-232
Tribunals and Commissions26 Oct 2026Dismissed
Foundation for Reproductive Health Services India & Ors. Vs Population Health Trust
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4226
High Courts26 Oct 2026Disposed Of
Hari Krishan Semwal & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 4244
Uttarakhand State Universities Act, 1973-Section 31, 31 (3)(c)Constitution of India-Article 309Regularisation Rules framed by Uttarakhand Government in 2011
High Courts26 Oct 2026Disposed Of
Rakesh Matura Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 10 UK CK 4242
Tribunals and Commissions26 Oct 2026Dismissed
Brijanandan Dwivedi Vs Ms. Sanjeev Kumar & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4276
The Act, 1971-Section 2(b)
Tribunals and Commissions26 Oct 2026Disposed Of
Virender Singh Punia Vs Sh. Rajeev Verma & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 4274
Tribunals and Commissions26 Oct 2026Disposed Of
Sanat Kumar Pandey & Anr. Vs Shri Arvind Srivastava & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4271
Tribunals and Commissions26 Oct 2026
Shiv Kumar Vs The Govt. Of NCT Of Delhi & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4260
Delhi Police (Promotion and Confirmation) Rules, 1980-Rule 19(i), 19(ii)Constitution of India-Articles 14, 16, 21Administrative Tribunals Act, 1985-Section 21
Tribunals and Commissions26 Oct 2026Disposed Of
Hemant Singh Chauhan Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4253
Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions26 Oct 2026
Savitri & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4352
Tribunals and Commissions26 Oct 2026Disposed Of
Nand Ram Pal Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4285
Tribunals and Commissions26 Oct 2026Dismissed
Manju Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4278
Societies Registration Act, 1860Administrative Tribunals Act, 1985-Section 14
Tribunals and Commissions26 Oct 2026Dismissed
Ajay Kumar Srivastava Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4277
Tribunals and Commissions26 Oct 2026Disposed Of
Shivam Singh Vs Shri Krishnan Sangaran Subramanian
Central Administrative Tribunal · (2026) 10 CAT CK 4697
High Courts26 Oct 2026Disposed Of
M/s 3A Capital Services Limited & Anr. Vs Union Of India & Ors.
Gauhati High Court · (2026) 10 GAU CK 4197
Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Section 17B, 7Q, 14B, 2(e)The Sick Industrial Companies (Special Provisions) Act, 1985Transfer of Property Act-Section 2(d)