High Courts25 Oct 2024Dismissed
New India Assurance Company Ltd. Thru. Manager Legal Hub, Lucknow Vs Shallo Begum And 4 Others
Allahabad High Court · (2024) 10 AHC CK 0023
Motor Vehicles Act, 1988 — Section 134, 134C, 149, 149(2), 166, 168
JUDGMENT DATABASE
Search 0 Indian judgments.
0 judgments in All Courts matching “AI and the New Legal Frontier in India” · page 1 of 1
High Courts01 Oct 2024Allowed
New India Assurance Co Ltd Through Legal Cell Versus Vs Mulchand Kalyanji & Co Parshwanath Township & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0003
Motor Vehicles Act, 1988 — Section 173
High Courts23 Sept 2026
The New India Assurance Company Ltd. Vs Shri Awwal Singh & Ors.
Uttarakhand High Court · (2026) 09 UK CK 4082
Motor Vehicles Act, 1988-Section 173, 166, 163-A, 163-A(2), Second Schedule
High Courts01 Sept 2026Partly Allowed
Mr. Venkatachalaiah K @ Venkatachala K Vs The New India Assurance Company Ltd. & Anr.
Karnataka High Court · (2026) 09 KAR CK 0899
Motor Vehicles Act-Section 173(1), 166
High Courts22 Aug 2002Allowed
New Frontier Colour Laboratories Pvt. Ltd. and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (2003) 1 GLT 275
Assam General Sales Tax Act, 1993 — Section 60Constitution of India, 1950 — Article 366(29A)
High Courts20 Jul 2026
Oyster Building India Private Limited Through Mr Arun Agrwal Vs Mr Hari Narayan Patidar (Kulmi) S/O Shri Ramkishan Patidar (Kulmi) Deceased Through Legal Lrs Mr. Su & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0863
Arbitration and Conciliation Act, 1996-Section 11, 7Code of Criminal Procedure-Section 156(3)Indian Contract Act, 1872-Section 31
Tribunals and Commissions24 Jun 2026
Carlsberg India Private Limited Vs Assessment Unit, National Faceless Assessment Centre, New Delhi
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1446
Income Tax Act, 1961-Section 139(1), 142(1), 143(1), 143(2), 143(3), 144B, 246
High Courts31 Mar 2026Dismissed
Shree Ramlala Sarkar Trade Name Dharmendra Singh Parmar Legal Name Vs Union Of India And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0907
Central Goods And Services Tax Act, 2017-Section 107
High Courts19 Mar 2026
Shri John David Kusmode Vs Union Of India, Under Secretary, Ministry Of Law And Justice, Department Of Legal Affairs, Notary Cell & Ors.
Delhi High Court · (2026) 03 DEL CK 2462
Notaries Act, 1952Constitution of India-Article 226, 227
Tribunals and Commissions17 Mar 2026Dismissed
Harish Chander Katyal Through Legal Heir Vs Income Tax Officer, Ward-27(2), New Delhi
Income Tax Appellate Tribunal · (2026) 03 ITAT CK 2921
Income Tax Act, 1961-Section 143(3), 2(29), 159Code of Civil Procedure, 1908-Section 2(11)
High Courts25 Feb 2026
Ahmar Abdullah & Anr. Vs Union Of India Through Deputy Secretary Legal Cell Department Of Health And Family Welfare & Ors.
Delhi High Court · (2026) 02 DEL CK 2106
High Courts20 Feb 2026
Future Generali India Insurance Co. Ltd. Vs Shafiuddin Through Legal Representative Mother Smt. Ismat Bano & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2959
Motor Vehicles Act, 1988-Section 173(1), 163-A, 147
High Courts07 Jan 2026Disposed Of
Late Tejpal Singh Through Legal Heirs Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2528
BSF Act, 1968-Section 19(a), 26, 40, 19(b)Constitution of India-Article 21Central Reserve Police Force Act, 1949-Section 11(1)
Supreme Court31 Oct 2025Disposed Of
IN RE: Summoning Advocates who give legal opinion or represent parties during investigation of cases and related issues Vs
Supreme Court Of India · (2025) 10 SC CK 1139
Constitution of India, 1950 — Article 14, 15, 19(1)(d), 19(1)(g), 20(3), 21, 22(1), 32, 39A, 142, 233(2) Civil Procedure Code, 1908 — Order 16 Rule 7 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 94, 94(3), 175, 179, 528 Code of Criminal Procedure, 1973 — Section 91, 94 Indian Penal Code, 1860 — Section 34, 304A Bhartiya Sakshya Adhiniyam, 2023 — Section 129, 130, 132, 133, 134, 165 Evidence Act, 1872 — Section 123, 124, 126, 166 Bar Council of India Rules, 1975 — Section 20 Advocates Act, 1961 — Section 2(a), 29, 30, 33 Bar Council of India Rules, 1975 — Rule 11, 13, 49
High Courts16 Oct 2025Disposed Of
Dharmendra Kumar (Deceased) Thr. His Legal Heirs Vs Union Of India And Ors.
Delhi High Court · (2025) 10 DEL CK 1298
Constitution of India, 1950 - Article 226
High Courts03 Jul 2025Disposed Of
Sadhan Kumar Tiwari Vs The Manager (Legal) M/s United India Insurance Company Limited and Others
Jharkhand High Court · (2025) 07 JH CK 1182
Motor Vehicles Act, 1988 - Section 66(3)(C)
High Courts15 Jan 2025
Ranvir Singh (Now Deceased) Through His Legal Representative & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 01 DEL CK 2021
Limitation Act-Section 3, 5Land Acquisition Act, 1894-Section 54, 4, 6, 18
High Courts08 Jan 2025Allowed
Late Sh. Lal Chand Verma Through His Legal Heir Vs Union Of India & Anr.
Delhi High Court · (2025) 01 DEL CK 2111
Income Tax Act, 1961-Section 148A(b), 148, 147, 148A, 148A(d), 139, 90, 90A, 135A, 132, 132A, 133A, 151, 159, 159(2)(b), 161, 162, 167, 292BConstitution of India-Article 226Indian Income-tax Act-Section 66(2)
Tribunals and Commissions17 Oct 2024Allowed
Regional Provident Fund Commissioner-II (Legal), Employee Provident Fund Organisation Vs Vinod Balachandran, Resolution Professional of M/s. Albanna Engineering (India) Pvt. Ltd.
National Company Law Appellate Tribunal · (2024) 10 NCLAT CK 1452
Insolvency and Bankruptcy Code, 2016-Section 61, 42, 30(2)(e), 36(4), 36(4)(a)(iii), 53, 53(1)Employees' Provident Funds & Miscellaneous Provisions Act, 1952-Section 7A, 7Q, 11, 11(1), 11(2), 14B, 15(2)
Tribunals and Commissions22 Feb 2024Allowed
Atul Mohan, S/o Mohan Saran Bhatnagar Vs Union Of India Through General Manager, Head Quarter, North Frontier Railway, Maligaon, Guwahati & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 0037