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12,31,517 judgments in All Courts · page 880 of 61,576

High Courts14 Aug 2026

Mr.Kasam Mohan Kumar Vs The State Of Telangana

Telangana High Court · (2026) 08 TEL CK 5653

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 61(2), 3(5)Telangana Protection of Depositors of Financial Establishments Act, 1999-Section 5
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Tribunals and Commissions14 Aug 2026Allowed

Kushal Finnovatio Capital Pvt Ltd Vs Kalahridhaan Trendz Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6123

Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Negotiable Instruments Act, 1881-Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Tribunals and Commissions14 Aug 2026Dismissed

Central Bank Of India Vs M/s Worlds Window Exim Pvt. Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6119

IBC, 2016-Section 7, 14, 14(1)(a), 14(1)(c), 14(3), 21(11), 30(2), 30(2)(b), Explanation 1 to sub-section (2) of Section 30, 30(6), 33(1)(b), 35(1) ('a' to 'o'), 36(1), 36(2), 37(1), 37(3), 43, 45, 50, 52, 53, 53(1), 54, 61, 62, 66Companies Act, 2013IBBI (Resolution Process for Corporate Persons) Regulations, 2016-Regulation 38(3), 39(3)(a)
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Tribunals and Commissions14 Aug 2026Allowed

Stride Steels Private Limited Vs Matsayanayagi Steels And Foundries Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6098

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(21), 8, 9, 9(1), 9(2), 9(5), 14, 14(2) (2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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High Courts14 Aug 2026Dismissed

Ranvir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4797

Indian Penal Code, 1860-Section 279, 304-A, 337, 427Code of Criminal Procedure, 1973-Section 173, 175, 207, 307, 313, 342, 386, 389, 390, 391, 392, 401, 439, 482Constitution of India-Article 136
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High Courts14 Aug 2026

Krishan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4794

IPC-Sections 454, 380 and 324; Section 323; Section 380; Section 454; Section 324
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High Courts14 Aug 2026Allowed

Dr. Rajesh Kumar Verma Vs Manish

Punjab And Haryana At Chandigarh · 2024 INSC 843

Indian Penal Code, 1860-Sections 161, 165-A, 166, 167, 218, 219, 323, 330, 342, 506, 464, 465, 468, 471, 120-B, 363, 366-A, 376, 34Prevention of Corruption Act-Sections 5(2), 5(1)(d)Code of Criminal Procedure, 1973-Section 197, 197(1)
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