High Courts05 Aug 2026Disposed Of
K. Raghuramaiah Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5911
Constitution of India-Article 226, 14, 21 and 300-A
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 993 of 61,517
High Courts05 Aug 2026Allowed
The Income Tax Officer & Ors. Vs Smt. Vara Lakshmi Koppula
Telangana High Court · (2026) 08 TEL CK 5912
Income Tax Act-Section 147-ACPC-Section 151
High Courts05 Aug 2026Disposed Of
Mohammed Mujeeb Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5913
Constitution of India-Article 226, 14, 19, 21 and 300-AGreater Hyderabad Municipal Corporation Act 1955-Sections 455-A and 455-AACPC-Section 151
High Courts05 Aug 2026Disposed Of
Sri Bhukya Hari Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5159
Constitution of India-Article 226, 14 and 21CPC-Section 151
High Courts05 Aug 2026Disposed Of
G. Gopal Reddy Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5167
Constitution of India-Article 226, 14, 300-ACPC-Section 151(Telangana Area) Tenancy Act, 1950-Section 47
High Courts05 Aug 2026Disposed Of
Pasham Thirupathi Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5169
Bharatiya Nyaya Sanhita, 2023-Sections 324(4), 329(3)BNSS-Section 528
High Courts05 Aug 2026Disposed Of
Shoeb Mohammed Yousuf Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5170
Constitution of India-Article 226, 14 and 21Arms Act, 1959Arms Rules, 2016
High Courts05 Aug 2026Disposed Of
B. Venkateshwarlu Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5174
Constitution of India-Article 226, 14, 21, 300-A
High Courts05 Aug 2026
Pandula Mounika Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5914
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 108, 3(5)
High Courts05 Aug 2026
K.Veeresham & Ors. Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5915
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3), 482(2)Bharatiya Nyaya Sanhita, 2023-Section 137(2), 118(1), 3(5), 137, 140(4), 118(2)
High Courts05 Aug 2026
Kartheek Kiran Kashyapa Dhupati Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5916
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 69, 127(4), 351(2)
High Courts05 Aug 2026
Shaik Fathima & Anr. Vs State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5917
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 109 read with 3(5), 189
High Courts05 Aug 2026
Pendem Srikanth Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5918
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 108, 62, 85, 296(b), 3(5)
Tribunals and Commissions05 Aug 2026Allowed
Minaxi Suppliers Private Limited Vs Sun Granite Export Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5130
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(3)(a), 7(3), 7(7)(a), 9, 13(1)(b), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33, 240(1), 240Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A
Tribunals and Commissions05 Aug 2026Allowed
M/S Bhagwati Trading Co. Vs M/S. Premium Laminators Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5138
Insolvency and Bankruptcy Code, 2016-Sections 5(6), 5(11), 5(21), 8, 9, 9(5)(2)(d), 13(2), 14(1), 17, 18, 19, 20, 25 and 31Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6 and Rule 9(1)Companies Act, 1956
Tribunals and Commissions05 Aug 2026Allowed
Piramal Capital & Housing Finance Ltd. Vs Tulsi Spices And Foods Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5139
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 60(6), 14, 14(1), 15, 13(1)(b), 17, 18, 19, 20, 21, 31(1), 33, 7(7)(a)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 14Limitation Act-Section 18
Tribunals and Commissions05 Aug 2026Allowed
Omkara Assets Reconstruction Private Limited Vs Matoshree Infrastructure Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5140
Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 7, 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33, 60(5), 75, 215Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
Tribunals and Commissions05 Aug 2026
Power Finance Corporation Ltd Vs KVK Nilachal Power Pvt Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 5098
IBC-Section 7
High Courts05 Aug 2026
Nek Ram & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5022
Constitution of India-Articles 226, 227Punjab Village Common Lands (Regulation) Act, 1961Punjab Village Common Lands (Regulation) Rules, 1964-Rule 5
High Courts05 Aug 2026Dismissed
Taro Devi Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5083
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F