High Courts07 Aug 2026Disposed Of
M/s. Establo Infra Vs The Assistant Commissioner Of Central Tax & Ors.
Telangana High Court · (2026) 08 TEL CK 5817
Constitution of India-Article 226, 14, 19(1)(g), 265CGST Act, 2017-Section 73(9)CPC-Section 151
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 966 of 61,576
High Courts07 Aug 2026Disposed Of
Ch. Pradyumna Kumar Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5818
Constitution of India-Article 226CPC-Section 151
High Courts07 Aug 2026Disposed Of
Kurra Udayasree Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5819
Constitution of India-Article 226, 14, 16CPC-Section 151
High Courts07 Aug 2026Disposed Of
Kandukuri Venkata Sowmya & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5820
Registration Act, 1908-Section 71Indian Stamp Act, 1899Constitution of India-Article 226, 14, 21
High Courts07 Aug 2026Disposed Of
B.Mothilal Naik Vs State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5821
Constitution of India-Article 226, 14, 16CPC-Section 151
High Courts07 Aug 2026Disposed Of
K.Satyanarayana Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5822
Constitution of India-Article 226, 14, 16, 300-ACPC-Section 151
High Courts07 Aug 2026Disposed Of
P. Rajgopal Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5823
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94Constitution of India-Article 226, 14, 19(1)(a), 21CPC-Section 151
High Courts07 Aug 2026Disposed Of
Mrs. Koppula Samatha Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5824
Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151
High Courts07 Aug 2026Disposed Of
Nadeem Ahmed & Anr. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5825
Greater Hyderabad Municipal Corporation Act-Sections 455-A and 455-AAConstitution of India-Article 226, 14 and 300-ACPC-Section 151
High Courts07 Aug 2026
Kunja Roja Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5161
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 64(2)(m), 89, 49, 324(4), 115(2), 351(2), read with 3(5), 482(2)POCSO Act-Sections 5(i)(ii) read with 6
High Courts07 Aug 2026Disposed Of
Sri Mohd Akram Siddiqui Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5165
Indian Penal Code, 1860-Sections 498-A, 406, 506Dowry Prohibition Act, 1961-Sections 3, 4BNSS-Section 528
High Courts07 Aug 2026Disposed Of
Kasam Abhiram Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5168
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 22(c), 27BNSS-Section 528
High Courts07 Aug 2026
T. Chennakeshwari Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5826
CPC-Section 51(e), Order 21 Rule 32, 151, 51(c), 21 Rule 32(5)The Mental Healthcare Act, 2017-Section 2(s), 18, 100(1)(b), 105, 115Constitution of India-Article 226
High Courts07 Aug 2026
Chilakanti Vimala Devi Vs The State
Telangana High Court · (2026) 08 TEL CK 5827
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(3), 318(4), 3(5)
Tribunals and Commissions07 Aug 2026Allowed
Gangotri Textiles Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6120
Insolvency and Bankruptcy Code, 2016-Section 3(12), 10, 10(3), 11, 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, Form 6Companies Act, 1956
Tribunals and Commissions07 Aug 2026
M/s. TKI Tours (India) Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5131
Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 15, 17, 18, 19, 20, 21, 14, 14(1), 31(1), 33, 13Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 7Companies Act, 1956
Tribunals and Commissions07 Aug 2026Allowed
Orbit Lifescience Private Limited Vs Krux Pharma Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5132
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(3)(b), 9(4), 13, 13(1)(b), 13(1)(c), 14, 14(1), 14(1)(a) to (d), 14(3)(a), 15, 16, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2)
Tribunals and Commissions07 Aug 2026Allowed
Bhanu Cerglaze Private Limited Vs Regma Ceramics Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5133
Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions07 Aug 2026Allowed
M/s Sical Iron Ore Terminal (Mangalore) Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5100
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(20), 5(21), 10, 10(1), 10(2), 10(3), 10(4), 10(5), 11, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7, 7(2)(h), Form 6Companies Act, 1956
High Courts07 Aug 2026
Badri Parsad Vs The Presiding Officer, Labour Court, Gurdaspur & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5084
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 2(oo), 2(s), 25B, 25F, 25-F, 25-G, 25-H