JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 991 of 61,517

Supreme Court05 Aug 2026Dismissed

Commissioner Of Central Excise, Hyderabad-IV Vs M/s Xerox India Ltd. & Ors.

Supreme Court Of India · 2026 INSC 805

Central Excise Act, 1944-Section 2(f), 2(f)(i), 3, 11A, 11AB, 11AC, 14Central Excise Tariff Act, 1985-Note 6 to Section XVI, Rule 2(a) of the General Rules of Interpretation, General Rules of Interpretation of the First ScheduleCentral Excise Rules, 2002-Rule 26, 4, 6, 8, 10, 11 and 12

Supreme Court05 Aug 2026Allowed

KKH Finvest Pvt. Ltd. & Anr. Vs Ashiesh Shukla & Ors.

Supreme Court Of India · 2026 INSC 803

Arbitration and Conciliation Act, 1996-Section 11, 16

Supreme Court05 Aug 2026Disposed Of

M/s. Patel Infrastructure Limited Vs M/s. Aditya Construction

Supreme Court Of India · 2026 INSC 804

Micro, Small and Medium Enterprises Development Act, 2006Arbitration and Conciliation Act, 1996

Tribunals and Commissions05 Aug 2026

M/s K.V. Corporation & Ors. Vs IDBI Bank Ltd.

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6277

SARFAESI Act-Section 18(1), 18, 13(2), 17

Tribunals and Commissions05 Aug 2026

Shri Sanket Vasanta Zade & Anr. Vs Canara Bank

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6140

SARFAESI Act-Section 18

Tribunals and Commissions05 Aug 2026

Sandipa & Anr. Vs Indian Shelter Finance Corporation Limited & Ors.

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6141

SARFAESI Act-Section 14, 13(2), 13(4)

Tribunals and Commissions05 Aug 2026

Paresh Chhabra & Anr. Vs UCO Bank & Anr.

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6142

Tribunals and Commissions05 Aug 2026

ICICI Bank Limited Vs M/s S.P.J. Textiles Limited & Ors.

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6143

SARFAESI Act-Section 5(5)

Tribunals and Commissions05 Aug 2026

Gulab Singh Vs Central Bank Of India & Ors.

Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6144

SARFAESI Act, 2002-Section 17, 17(7), 37Limitation Act-Section 5RDB Act-Section 24

High Courts05 Aug 2026

Sri Binoy Reang Vs The State Of Tripura & Ors.

Tripura High Court · (2026) 08 TP CK 5233

Tripura State Rifles Act, 1983-Section 11, 11(m), 12(1)(i)

High Courts05 Aug 2026

Shamundar Somani Vs Mohammad Kutuboddin & Ors.

Bombay High Court · (2026) 08 BOM CK 5232

High Courts05 Aug 2026Disposed Of

M/s. Jayee Solutions Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5883

CPC-Section 151

High Courts05 Aug 2026Disposed Of

Raju Solanki @ Rajendra Kumar Solanki & Ors. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5884

BNSS-Section 528

High Courts05 Aug 2026Disposed of

Gilla Madhava Rao & Ors. Vs State Of Telangana & Ors.

Telangana High Court · (2026) 08 TEL CK 5855

BNSS-Section 528

High Courts05 Aug 2026Disposed Of

Kasinaduni Sudha Nagaraj & Ors. Vs The State Of Telangana

Telangana High Court · (2026) 08 TEL CK 5885

BNSS-Section 528

High Courts05 Aug 2026Disposed Of

Talusani Venkateshwar Reddy Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5886

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Section 125(a)Cr.P.C-Section 482

High Courts05 Aug 2026Disposed Of

Md. Yusuf & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5887

BNSS-Section 528Protection of Women from Domestic Violence Act 2005-Section 12

High Courts05 Aug 2026Disposed Of

Sri Barla Raja Praveen Kumar Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5888

Bharatiya Nyaya Sanhita, 2023-Sections 85, 318(4), 351(2), 3(5)BNSS-Section 528

High Courts05 Aug 2026Disposed Of

A. Laxmi & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 08 TEL CK 5889

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Section 85Dowry Prohibition Act, 1961-Sections 3 and 4

High Courts05 Aug 2026Disposed Of

M/s VSC Tudi Joint Venture & Ors. Vs Union of India & Ors.

Telangana High Court · (2026) 08 TEL CK 5890

CGST Act, 2017-Section 79(1)(c), 90Constitution of India-Article 226, 14, 19(1)(g), 21, 265, 300-ACPC-Section 151