High Courts13 Aug 2026
Sri Mohsin Khan Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5687
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 420, 465, 467, 468, 471 read with Section 34
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 895 of 61,576
High Courts13 Aug 2026
Mergu Chander Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5688
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)(i)Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 3(5)Telangana Protection of Depositors of Financial Establishments Act, 1999-Sections 3, 5
High Courts13 Aug 2026
Pathimidi Janardhan Reddy Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5689
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3), 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 338, 336(3), 340(2), 61(2)
Tribunals and Commissions13 Aug 2026Allowed
Hinduja Leyland Finance Limited Vs M/s Owais Metal & Mineral Processing Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6169
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(3), 7(3)(a), 7(5)(a), 14, 14(1)(a) to (d), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(1), 66, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
Tribunals and Commissions13 Aug 2026
M/s.Axis Bank Limited Vs M/s.Resonance Paper Mill Pvt Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6122
Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 7(5), 4, 15, 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions13 Aug 2026Allowed
Hinduja Leyland Finance Ltd Vs SMO Ferro Alloys Pvt Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6109
Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(3), 7(3)(a), 7(5)(a), 14, 14(1)(a) to (d), 14(3), 14(4), 15, 16(2), 17, 18, 19, 20, 21, 60(1), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4SARFAESI Act, 2002-Section 13(2)
High Courts13 Aug 2026
Shiv Kumar Mittal & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4718
Constitution of India-Article 14, 32, 226, 227
High Courts13 Aug 2026
Raj Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4716
Constitution of India-Article 226, 227
High Courts13 Aug 2026
Sanjeev Kumar Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4819
Constitution of India-Articles 226, 227Capital of Punjab (Development and Regulation) Act, 1952
High Courts13 Aug 2026
Roop Chand Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4704
Constitution of India-Article 226, 227Haryana Urban Development Act, 1975
High Courts13 Aug 2026
Crop Care Federation of India Vs State Of Punjab & Ors
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4702
Insecticides Act, 1968-Section 27, 27(2)
High Courts13 Aug 2026
Sukhdev Sharma Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4697
Constitution of India-Article 226, 227
High Courts13 Aug 2026
Yadvender Yadav Vs The State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4734
Constitution of India-Articles 226, 227Land Acquisition Act, 1894-Section 4, 5-A, 6
High Courts13 Aug 2026
Jagtar Singh Vs Satin Housing Finance Limited & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4732
Constitution of India-Articles 226, 227SARFAESI Act
High Courts13 Aug 2026Dismissed
Patti Kusla, Village Sikohpur Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4729
Constitution of India-Article 226/227, 14 and 16Punjab Village Common Lands (Regulation) Act, 1961-Section 13-A, 2(g)(3)
High Courts13 Aug 2026
Dr. Shobha Benjwal & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4728
Constitution of India-Article 226, 227Pension Scheme Rules for University Employees of B.P.S.M.V. Khanpur Kalan (Sonipat), 2012
High Courts13 Aug 2026
Mamta Goyal & Anr. Vs Punjab State Power Corporation Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4727
Constitution of India-Articles 226, 227
High Courts13 Aug 2026
Achhar Singh Vs State Bank Of India & Ors.
Punjab And Haryana At Chandigarh · 2025 INSC 848
State Bank of India Employees Pension Fund Regulations, 2014-Rule 22Constitution of India-Article 300ALimitation Act
High Courts13 Aug 2026
Jasmer Singh & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4725
Constitution of India-Article 226, 227Haryana Village Common Land Act, 1961-Section 13-A, 13-AA, 13AA (2)
High Courts13 Aug 2026Disposed Of
Rajesh Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4724
Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 101-ALand Acquisition Act, 1894-Section 4, 5-A, 6, 18