High Courts12 Aug 2026Disposed Of
Nampally Rupa Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5730
Constitution of India-Article 226, 14 and 300-ARegistration Act, 1908Indian Stamp Act
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 913 of 61,576
High Courts12 Aug 2026Disposed Of
Ch. Narayana Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5731
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts12 Aug 2026
Kotikalapudi Praveen Kumar Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5732
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 77, 115(2), 351(2), 79, 69
High Courts12 Aug 2026
Pabba Jagadeeshwar Goud & Ors. Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5733
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 109, 329(3), 324(4), 352, 3(5)Indian Penal Code, 1860-Sections 447, 427, 34
Tribunals and Commissions12 Aug 2026Allowed
M/s Garnet Veneer & Decors Limited Vs M/s Hours Overseas Pvt Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6126
Insolvency and Bankruptcy Code, 2016-Section 3(11), 4, 5(21), 8, 8(1), 8(2), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 9(4), 9(5), 9(5)(i), 9(5)(i)(a), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(i)(e), 9(5)(ii)(a), 9(6), 13(2), 14(1), 14(2), 17, 18, 19, 20, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(2), 9(1)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 3A and 4
Tribunals and Commissions12 Aug 2026
Jet Roadlines (India) Pvt. Ltd Vs EMCO Ltd.
National Company Law Tribunal · (2026) 08 NCLT CK 6116
Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8B
Tribunals and Commissions12 Aug 2026Allowed
Bank of Baroda Vs Jagdish Construction Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6095
Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(c), 5(8), 4, 14, 14(1), 14(2), 14(3), 31(1), 33, 15, 13(1)(b), 17, 18, 20, 21, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 21
Tribunals and Commissions12 Aug 2026
Indian Overseas Bank Vs M/s. Pixion Media Pvt Ltd & Ors.
National Company Law Tribunal · (2026) 08 NCLT CK 5105
Insolvency and Bankruptcy Code, 2016-Section 7, 34A, 60(5)NCLT Rules, 2016-Rule 11
Tribunals and Commissions12 Aug 2026
Valia & Co Vs Jord Engineers India Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 5099
Insolvency and Bankruptcy Code, 2016-Section 9, 60(5)NCLT Rules, 2016-Rule 11
High Courts12 Aug 2026
Yogesh Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4651
Constitution of India-Article 226Industrial Disputes Act-Section 25-F
High Courts12 Aug 2026
The Noor Bus Service Vs State Transport Appellate Tribunal, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4655
Constitution of India-Articles 226, 227Punjab Motor Vehicles Rules, 1989-Rule 85Motor Vehicles Act
High Courts12 Aug 2026
Navdeep Sharma Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4656
Constitution of India-Articles 226/227Haryana State Forest Department, (Group C) Miscellaneous Section Service (Amendment) Rules, 2015U.P. Secondary Education Services Commission and Selection Boards Act, 1982
High Courts12 Aug 2026
Employees Provident Fund Organization & Anr. Vs M/s Glass Palace & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4667
Constitution of India-Article 226, 227Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 7-I, 7-A
High Courts12 Aug 2026
Mamta Devi Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4665
Constitution of India-Article 226, 254, 14, 16, 162, 256, 257, 142, 254(1), 254(2)National Council for Teacher Education Act, 1993-Sections 12, 12ARight of Children to Free and Compulsory Education Act, 2009-Section 23, 23(1), 23(2)
High Courts12 Aug 2026
Krishna Devi (Legal Heir) & Anr. Vs The State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4663
Constitution of India-Article 226, 227, 14, 16, 215Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019-Rule 4, 4(1), 4(1)(ii), 5, 5(f), 5(f)(ii), 5(g), 5(g)(ii)
High Courts12 Aug 2026
Anil Kumar Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4692
Constitution of India-Article 226, 227
High Courts12 Aug 2026
Paramjit Kaur Vs State Transport Appellate Tribunal, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4686
Motor Vehicles Act, 1988-Section 89Constitution of India-Articles 226, 227
High Courts12 Aug 2026
Gurmeet Singh Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4661
High Courts12 Aug 2026
Balbir Singh Vs Chief Canal Officer Bhakra Water Services Unit & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4681
Haryana Canal and Drainage Rules, 1976-Rule 101Haryana Canal & Drainage Act 29 of 1974-Section 18(2)
High Courts12 Aug 2026Disposed Of
Sube Singh & Anr. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4677
Constitution of India-Articles 226, 227Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A